SHRI MAHAKALI GAUSHALA AMARSAR,JAIPUR vs. CIT EXEMPTION, JAIPUR

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ITA 47/JPR/2025Status: DisposedITAT Jaipur29 April 2025AY 2024-25Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)1 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal is hearing two appeals filed by the assessee challenging the orders of the CIT (Exemption) concerning registration under Section 12AB and approval under Section 80G. The specific grounds of appeal are to be considered.

What were the facts?

The assessee, Shri Mahakali Gaushala Amarsar, filed two appeals against orders passed by the CIT (Exemption) under Section 12AB and 80G of the Income Tax Act, 1961. These appeals pertain to the assessment year 2024-25.

What were the issues?

The appeals concern the denial or cancellation of registration under Section 12AB and approval under Section 80G by the CIT (Exemption).

Which sections of the Income-tax Act were involved?

Section 12AB,Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES,”B” JAIPUR

Before: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No 46 & 47/JPR/2025

Hearing: 19/02/2025

cuke The CIT-Exemption, Shri Mahakali Gaushala Amarsar Pathano Ka Bass, Shahpura, Vs. Jaipur. S.O. Amarsar, Jaipur – 303 601 LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABHTS 1761 N vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby :Shri Anoop Bhatia, CA jktLo dh vksjls@Revenue by: Smt. Runi Pal, CIT-DR lquokbZ dh rkjh[k@Date of Hearing : 19/02/2025 mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 29 /04/2025 vkns'k@ORDER PER: DR. S. SEETHALAKSHMI, J.M. These are two appeals filed by the assessee against two different orders of the Ld.CIT (Exemption), Jaipur both dated 12-12- 2024 passed under section 12AB and 80G of the Income Tax Act, 1961 respectively. The grounds of appeal raised by the assessee in both the appeals are as under:-

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