MAHER TRUST,PATAN vs. THE CIT(EXEMPTION), AHMEDABAD

PDF · subscribers
ITA 730/AHD/2025Status: DisposedITAT Ahmedabad23 June 20252 pages

No AI summary yet for this judgment.

Income Tax Appellate Tribunal, “A” BENCH, AHMEDABAD

Before: DR. B.R.R. KUMAR, VICE-SHRI SIDDHARTHA NAUTIYAL

For Appellant: Shri Varishusen Momin, AR
For Respondent: Shri Alpesh Parmar, CIT-DR
Hearing: 19.06.2025Pronounced: 23.06.2025

PER DR. B.R.R. KUMAR, VICE-PRESIDENT :

Delay Condoned. This appeal has been preferred by the assessee against the order of the Ld. Commissioner of Income-Tax (Exemption), Ahmedabad [hereinafter referred to as “Ld. CIT(E)

Recent GST High Court judgments

Search GST case law →