ICSI INSTITUTE OF SOCIAL AUDITORS,DELHI vs. INCOME TAX OFFICER (EXEMPTION), WARD 1(2), DELHI, DELHI
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Income Tax Appellate Tribunal, DELHI BENCH “E”, DELHI
Before: SHRI MAHAVIR SINGH & SHRI MANISH AGARWAL&
PER MAHAVIR SINGH, VICE PRESIDENT :
These appeals by the assessee are directed against the respective orders of the Commissioner of Income Tax (Exemption), Delhi [hereinafter referred to as “CIT(E)”] passed u/s. 12AA and u/s. 80G of the Income Tax Act, 1961 (hereinafter referred as Act).
The assessee has raised the following grounds in ITA No. 7881/Del/2025 :
That the CIT(E), Delhi has erred in law and on facts by rejecting the application filed in Form No. 10AB of the Act without appreciating the replies
and documentary evidence filed to prove the genuineness of activities filed during the course of proceedings.
That the CIT(E) erred in concluding that the
The order continues below.
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