ISHWAR DAYAL PARSANDI DEVI VIDYA PRASARNI SABHA,BULANDSHAHR vs. EXEMPTION CIRCLE, GHAZIABAD
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI BENCH ‘F’: NEW DELHI
PER S.RIFAUR RAHMAN,AM:
The assessee has filed appeal against the order of the Learned Commissioner of Income Tax (Exemptions) [“Ld. CIT(A)”, for short] dated 24.03.2026 for the Assessment Year 2026-27. 2. At the time of hearing, ld. AR brought to our notice the ld. CIT (E)’s order and submitted that the assessee filed an application in Form No.10AB under clause (ii) of first proviso to sub-section (5) of section 80G of the Income Tax Act, 1961 (for short ‘the Act.) on 30.09.2025 seeking approval under second proviso to sub-section (5) of section 80G
2 of the Act, which has been rejected by Ld. CIT (Exemption), Lucknow vide order dated 24.03.2026. He further submitted that the only issue involve
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.