AMAR GYAN NIRAJANI ASHRAM TRUST,BHILWARA vs. CIT(E), JAIPUR, JAIPUR
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Income Tax Appellate Tribunal, JAIPUR BENCHES, “A” BENCH, JAIPUR
Per Annapurna Gupta, AM:- The present appeal has been filed by the assessee against the order passed by the CIT Exemption Jaipur(hereinafter referred to as “Ld. CIT(E)”), dated 20.03.2026 for rejecting assessee’s application
P a g e | 2 Amar Gyan Nirajani Ashram Trust seeking registration under Section 12AB of the Income Tax Act, 1961 (hereinafter referred to as “the Act”).
Order of the ld. CIT(E) rejecting assessee’s application seeking registration u/s 12AB of the Act reveals that the same ex parte, was rejected for the reason that the assessee was not registered under the Rajasthan Public Trust Act 1959 (in short “RPT”). The order reveals the Ld.CIT( E) to have given on
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