SRI ADILAKSHMI KAMESWARI AMMAVARI TRUST,VIJAYAWADA vs. CIT (EXEMPTION), TELANAGANA
ITA 354/HYD/2025[2024-25]Status: HeardITAT Hyderabad16 July 20256 pages
Income Tax Appellate Tribunal, HYDERABAD “B” BENCH: HYDERABAD
Before: SHRI VIJAY PAL RAO & SHRI MANJUNATHA G
For Appellant: -None-
For Respondent: Sri Narender Kumar Naik, CIT-DR
Hearing: 09.07.2025Pronounced: 16.07.2025
PER MANJUNATHA G. :
This appeal has been filed by the Assessee-Trust against the order dated 27.12.2024 of the learned
Commissioner of Income Tax-(Exemptions), Hyderabad, in rejecting the application filed in Form-10AB for registration u/sec.80G of the Income Tax Act, 1961 [in short “the Act].
2. Brief facts of the case are that, the assessee is a Trust registered with the Sub-