SHALOM BHAKTI MANDALI,DAHOD vs. THE CIT(EXEMPTION), AHMEDABAD

PDF · subscribers
ITA 312/AHD/2025Status: DisposedITAT Ahmedabad26 August 20253 pages

No AI summary yet for this judgment.

Income Tax Appellate Tribunal, “B” BENCH, AHMEDABAD

Before: Shri Sanjay Garg & Shri Makarand V. Mahadeokar

For Appellant: Shri Mehul K. Patel, Advocate
For Respondent: Shri R.P. Rastogi, CIT-DR
Hearing: 20/08/2025Pronounced: 26/08/2025

Per Sanjay Garg, Judicial Member:

The captioned appeal has been preferred by the Assessee against the order of the Learned Commissioner of Income Tax (Exemption), Ahmedabad [hereinafter referred to as “Ld.CIT(E)

Recent GST High Court judgments

Search GST case law →