CLINICALDERMATOLOGY CONCLAVE FOUNDATION,KOTA vs. CIT (EXEMPTION), CIT (EXEMPTION) 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 04.02.2026 rejecting assessee’s application
P a g e | 2 Clinical Dermatology Conclave Foundation seeking registration under Section 12A of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) .
A perusal of the order passed by the ld. CIT(E) reveals that the application was rejected ex parte after giving only two notices of hearing to the assessee, both of which remained uncompiled with,the application being rejected for the reason that the assessee had mentioned incorrect clause under
The order continues below.
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