GURUDWARA SHRI GURUNANAK DEV SEWA MANDAL SANSTHA ,JAIPUR vs. CIT EXEMPTION JAIPUR , INCOME TAX DEPARTMENT
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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 28.01.2026 rejecting assessee’s application seeking registration under Section 12AB of the Income Tax
P a g e | 2 ITA Nos.741 and 742/JPR/2026 Gurudwara Shri Gurunanak Dev Sewa Mandal Sanstha 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 appeals
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