SHOOTING STARS FOUNDATION,CHENNAI vs. CIT, EXEMPTIONS,, CHENNAI

ITA 1440/CHNY/2025Status: DisposedITAT Chennai25 July 2025Bench: SHRI GEORGE GEORGE K (Vice President), MS PADMAVATHY S (Accountant Member)4 pages

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Income Tax Appellate Tribunal, “A” BENCH, CHENNAI

Before: SHRI GEORGE GEORGE K

For Appellant: Mr. Babu Peram, CA
For Respondent: Ms. E. Pavuna Sundari, Sr. DR
Hearing: 23.07.2025Pronounced: 25.07.2025

Per Padmavathy S, AM:

This appeal by the assessee is against the order of the Commissioner of Income Tax (Exemptions), Chennai [in short 'CIT(E)'] dated 26.03.2025 in Form No. 10AD rejecting the registration under section 12A of the Income Tax Act, 1961 (the Act). The assessee raised the following grounds of appeal:

“The appellant was granted permanent registration u/s 12A exemption upto AY 2025-26 and applied for renewal of the said exemption certificate u/s 12A vide Application Number 512593620270924 dated 27/09/2024 u/s 12(1)(ac) (ii) before the expiry of 6 months from the end of the certifica

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