MAATI FOUNDATION,RANGA REDDY vs. COMMISSIONER OF INCOME TAX (EXEMPTION), HYDERABAD
Income Tax Appellate Tribunal, HYDERABAD “A” BENCH : HYDERABAD
Before: SHRI LALIET KUMAR & SHRI G. MANJUNATHA
PER G. MANJUNATHA, A.M. :
These assessee’s twin appeals ITA.Nos.1294 &
1295/Hyd./2024 are directed against the orders both dated
24.10.2024 of the learned CIT(E), Hyderabad in rejecting the registration u/sec.12AB of the and approval u/sec.80G of the Income Tax Act, 1961 [in short “the Act”], respectively.
2
ITA.Nos.1294 & 1295/Hyd./2024
Since common issues are involved in both these appeals, these appeals were heard together and are being disposed of by this single consolidated order for the sake of convenience and brevity.
Facts of the case, in brief, are that the assessee is a trust under and name and style of MAATI Foundation formed on 07.07.2023 and registered with