SHRI DIGAMBAR JAIN SIDDH KSHETRE PAVAGIRI JI PRABANDH SAMITI,LALITPUR vs. CIT EXEMPTION, AGRA
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Income Tax Appellate Tribunal, AGRA(DB
Before: SUNIL KUMAR SINGHBRAJESH KUMAR SINGH
PER:SUNIL KUMAR SINGH, JUDICIAL MEMBER The facts and issues involved in both these appeals are almost identical, hence, for the sake of convenience and brevity these appeals are being decided by this common order. The facts of ITA No. 457/Agr/2026 are only being narrated as under.
This appeal is directed against the impugned order dated 05.03.2026 passed in appeal No CIT (Exemption), Lucknow/2025-26/12AA/18048 by the ld. Commissioner of Income Tax
ITA No.457&458/Agr/2026
(Exemption) Lucknow (hereinafter referred to as the “CIT(E) u/s. 12AB/(1)(b)(ii) of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) fo
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