KKVIANS VASUNDHARA FOUNDATION KOLHAPUR,KOLHAPUR vs. CIT EXEMPTION, PUNE

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ITA 2862/PUN/2024Status: HeardITAT Pune07 January 2026Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)5 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the assessee's persistent non-compliance with the statutory notices issued by the CIT(E). Upholding the CIT(E)'s decision, the Tribunal found no reason to take a contrary view, thus confirming the rejection of the 80G approval. The appeal filed by the assessee was consequently dismissed.

What were the facts?

The assessee, KKVians Vasundhara Foundation, applied for approval under section 80G of the Income Tax Act. The Ld. CIT(Exemption) issued multiple notices for information and clarification to verify the genuineness of its activities. However, the assessee failed to comply with these notices despite repeated opportunities, leading to the rejection of the 80G application and cancellation of provisional approval.

What were the issues?

Whether the rejection of the application for approval under section 80G of the Income Tax Act was justified due to the assessee's persistent non-compliance with requests for information and clarifications.

Which sections of the Income-tax Act were involved?

Section 80G,Section 80G(5),Section 11,Section 12,Section 10(23AA),Section 10(23C),Section 12AB,Section 12A(1)(ac)(i),Section 12A(1)(ac)(iii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE

For Respondent: Shri Amol Khairnar, CIT-DR

आदेश की प्रतितिति अग्रेतिि/Copy of the Order is forwarded to:

1. 1. अपील र्थी / The Appellant; प्रत्यर्थी / The Respondent 2.

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