SHREE MUNIKUL BRAHMCHARYA ASHRAM VED SANSTHAN,BHILWARA vs. ITO EXEMPTION WARD 1, JAIPUR, JAIPUR
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Income Tax Appellate Tribunal, JAIPUR BENCHES, “A” BENCH, JAIPUR
Before: SMT. ANNAPURNA GUPTA & SHRI T. R. SENTHIL KUMAR
Per Annapurna Gupta, AM:- Both the present appeals have been filed by the assessee against the separate orders passed by the CIT Exemption Jaipur(hereinafter referred to as “Ld. CIT(E)”), both dated 11.03.2026 rejecting assessee’s application seeking registration under Section 12A of the Income Tax
P a g e | 2 ITA Nos.1295 and 1296/JPR/2026 Shree Munikul Brahmcharya Ashram Ved Sansthan Act, 1961 (hereinafter referred to as “the Act”) and approval under Section 80G of the Act respectively for Assessment Year 2026-27. 2. Approval u/s 80G of the Act has been denied on account of absence of registration u/s 12AB of the Act. Since the issues involved in the
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