BUNTARA SANGHA KAVOOR(R),DAKSHINA KANNADA vs. THE COMMISSIONER OF INCOME TAX, EXEMPTIONS, BANGALORE
Income Tax Appellate Tribunal, “A’’ BENCH: BANGALORE
Before: SHRI WASEEM AHMED & SHRI KESHAV DUBEY
PER KESHAV DUBEY, JUDICIAL MEMBER:
These appeals at the instance of the assessee are directed against the order of the ld. CIT(Exemptions), Bangalore, both dated
26.12.2024 vide DIN & Notice No. ITBA/EXM/F/EXM45/2024-
25/1071591914(1) cancelling the registration u/s 12AB of the Income Tax Act, 1961 (in short “The Act”) and vide DIN & Notice No.
ITBA/EXM/F/EXM45/2024-25/1071591993(1) rejecting the approval u/s 80G of the Act.
First, we take the ITA No.206/Bang/2025, in which the assessee has raised the following grounds of appeal:
ITA Nos.206 & 207/Bang/2025
M/s. Buntara Sangha Kavoor ®, Mangalore
Page 2 of 8
ITA Nos.206 & 207/Bang/2025
M/s. Buntara Sangha Kavoor ®, Mangalore
Page 3 of 8
Brief facts of the case are that the assessee is a registered society having registration No.126/2001-02 dated 24.11.2001 with the