LUNKARANJI BAID CHARITABLE TRUST,JAIPUR vs. CIT (EXEMPTION), JAIPUR
ITA 1476/JPR/2024Status: DisposedITAT Jaipur13 March 2025AY 2023-24Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)2 pages
No AI summary yet for this judgment.
Income Tax Appellate Tribunal, JAIPUR BENCH “A”, JAIPUR
Before: SHRI SANDEEP GOSAIN & SHRI GAGAN GOYAL
For Appellant: Mr. Anoop Bhatia, CA, Ld. AR
For Respondent: Mr. Arvind Kumar, CIT, Ld. DR
Hearing: 07/02/2025Pronounced: 13/03/2025
These two appeals by the assessee are directed against the order of CIT (E), Jaipur dated 22.03.2024 passed 12AB (1) (b) (ii) (B) and 80G (5) of the Income Tax Act, 1961 (in short ‘the Act’).
Recent GST High Court judgments
Search GST case law →- M/S N D Waddar And Co vs. Sri Gaurav GuptaKarnataka · 30 Oct 2026
- Kanwar Enterprises Private Limited vs. The Joint Commissioner - State TaxTelangana · 30 Oct 2026
- M/S. Bangi Mines And Minerals vs. The State Of TelanganaTelangana · 30 Oct 2026
- M/S. Arka Business Solutions vs. Principal Commissioner Of CustomsTelangana · 30 Oct 2026
- M/S. Mehra Mac Industries Private Limited vs. The Deputy State Tax OfficerTelangana · 30 Oct 2026