AASHRAY CHARITABLE TRUST ,HARYANA vs. CIT(EXEMPTION), DELHI
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Income Tax Appellate Tribunal, DELHI BENCH ‘E’: NEW DELHI
Before: SHRI MAHAVIR SINGH & SHRI MANISH AGARWAL
PER MANISH AGARWAL, AM: Both the appeals are filed by the assessee against the order of the ld. Commissioner of Income Tax (Exemption), Delhi [CIT(E), in short] dated 02.03.2026 rejecting the approval/registration sought u/s 12AB/(1)(b)(ii) and 80G(5) of the Income Tax Act, 1961 (hereinafter referred as ‘the Act’).
From the perusal of the orders, it is observed that assessee ld. CIT(E) has denied the registration u/s 12AB(1)(ii)(b) as the assessee has failed to provide the details as sought for time to time and thus, the Ld. CIT(E) was the opinion that the assessee has Aashray Charitable Trust vs. CIT(E) failed to substantiate the charitable activi
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