SHRI BHIMNATH MAHADEV SEVA SAMAJ,VADODARA vs. THE CIT(EXEMPTION), AHMEDABAD
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Income Tax Appellate Tribunal, D” BENCH, AHMEDABAD
Per Rahul Chaudhary, Judicial Member:
By way of the present appeal the Assessee has challenged the Order, dated 31/12/2025, passed by Learned Commissioner of Income-Tax (Exemption), Ahmedabad [hereinafter referred to as the ‘CIT(E)’], whereby the application filed by the Assessee seeking approval under Section 80G(5) of the Income Tax Act, 1961 [hereinafter referred to as ‘the Act’] was rejected.
The Assessee has raised following grounds of appeal:
The learned Hon CIT Exemption is not correct in rejecting approval u/s 80G(5) of the Income
The order continues below.
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