Om Shri Swami Samarth Charitable Trust, Unchgaon vs. CIT(Exemption), Pune
Appeal is allowed for statistical purposes in above terms
ITA 1996/PUN/2019[2019-20]Status: DisposedITAT Pune29 Aug 2022AY 2019-20
Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपीलसं. / Ita No.1996/Pun/2019 िनधा"रणवष" / Assessment Year : 2019-20 Om Shri Swami Samarth The Cit(Exemption), Pune. Charitable Trust, Vs House No.55, Unchgaon, Tal- . Karveer, Dist-Kolhapur. Appellant/ Assessee Respondent /Revenue Assessee By None. Revenue By Shri Naveen Gupta – Dr Date Of Hearing 08/08/2022 Date Of Pronouncement 29/08/2022 आदेश/ Order Per S.S.Godara, Jm: This Assessee’S Appeal For Assessment Year 2019-20 Is Directed Against The Commissioner Of Income Tax(Exemption), Pune’S Order Dated 30.09.2019 Passed In Case No.Itba/Exm/S/Exm2/2019-20/80G/10267, In Proceedings U/S.80G(5)(Vi) Of The Income Tax Act, 1961 [In Short “The Act”].
Section 12ASection 80GSection 80G(5)(VI)Section 80G(5)(vi)
…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपीलसं. / ITA No.1996/PUN/2019 िनधा"रणवष" / Assessment Year : 2019-20 Om Shri Swami Samarth The CIT(Exemption), Pune. Charitable Trust, Vs House No.55, Unchgaon, Tal- . Karveer, Dist-Kolhapur. Appellant/ Assessee Respondent /Revenue Assessee by None. Revenue by Shri Naveen Gupta – DR Date of hearing 08/08/2022 Date of pronouncement 29/08/2022 आदेश/ ORDER Per S.S.Godara, JM: This assessee’s appeal for Assessment Year 2019-20 is directed…
