Arhamgachchh Sthanakvasi Jain Sampraday Trust, Ahmedabad vs. Commissioner of Income Tax (Exemption), Ahmedabad
In the result, the appeal of the assessee is allowed for statistical purposes
ITA 409/AHD/2025[NA]Status: DisposedITAT Ahmedabad04 Nov 2025
Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyalआयकर अपील सं /Ita No.409/Ahd/2025 िनधा"रण वष" /Assessment Year : Na Arhamgachchh Sthanakvasi The Cit (Exemption) बनाम/ Jain Sampraday Trust Vejalpur 380 015 V/S. 1, Paras Chambers, Opp. Sagar Hotel Nr. Ujala Circle, Sarkhej Ahmedabad – 382 210 "थायी लेखा सं./Pan: Aaeta 9012 C (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Shri Kamal Bhambhani, Ar Revenue By : Shri R.P. Rastogi, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 12/08/2025 घोषणा की तारीख /Date Of Pronouncement: 04/11/2025 आदेश/O R D E R Per Siddhartha Nautiyal, Jm: The Present Appeal Has Been Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 24/12/2024 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’).
For Appellant: Shri Kamal Bhambhani, ARFor Respondent: Shri R.P. Rastogi, CIT-DR
Section 12ASection 12A(1)(ac)Section 250
…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “B“,अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD ] ] BEFORE DR. BRR KUMAR, VICE PRESIDENT AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER आयकर अपील सं /ITA No.409/Ahd/2025 िनधा"रण वष" /Assessment Year : NA Arhamgachchh Sthanakvasi The CIT (Exemption) बनाम/ Jain Sampraday Trust Vejalpur 380 015 v/s. 1, Paras Chambers, Opp. Sagar Hotel Nr. Ujala Circle, Sarkhej Ahmedabad – 382 210 "थायी लेखा सं./PAN: AAETA 9012 C (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee by : Shri Kamal Bhambhani, AR Revenue by : Shri R.P. Rastogi, CIT-DR सुनवाई की तारीख/Date of…
