How many judgments cite DCIT(Exemption) v. Vishwa Jagriti Mission?

17 judgments on BharatTax cite DCIT(Exemption) v. Vishwa Jagriti Mission (213 Taxmann 65), spanning 2024 to 2026.

Which sections of the Income Tax Act does DCIT(Exemption) v. Vishwa Jagriti Mission come up under?

It is most often cited in judgments turning on Section 12A(1)(ac)(iii), Section 12A, Section 119, Section 80G, Section 80G(5), Section 12AB.

DCIT(Exemption) v. Vishwa Jagriti Mission

213 Taxmann 65High Court2013#6747 most cited

What is DCIT(Exemption) v. Vishwa Jagriti Mission authority for?

The Delhi High Court has established that justice should not be denied due to mere technical or procedural lapses, especially in cases involving the condonation of delay, provided there are no mala fides.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2026.

Also referred to as

Vishwa Jagriti Mission · condonation of delay · registration under section 10(23C) · section 12A(1)(ac)(iii) · section 80G(5) · delay in filing · procedural lapse · interest of justice · liberal approach

Also reported as

30 Taxmann.com 41

Sections most often in play

Section 12A(1)(ac)(iii)Section 12A Section 119 Section 80G Section 80G(5)Section 12AB Section 80G(5)(iii)Section 12AA

Read the full judgment

Issues it is cited on

section 52(2)section 119(1)section 66 section 80g(5)(ii)section 52 section 80g(5)(iv)section 80g(5)(iii)section 10(23c)section 12a(1)(ac)(iii)section 80g(5)section 12a(1)(ac)(vi)section 119

Judgments citing DCIT(Exemption) v. Vishwa Jagriti Mission

Rashtra Tej Manch, Mumbai vs. CIT (Exemption), Mumbai

ITA 6957/MUM/2025[2025-26]Status: DisposedITAT Mumbai11 Mar 2026AY 2025-26

Bench: Shri Narender Kumar Choudhryshri Girish Agrawal

For Appellant: Revenue byFor Respondent: Shri Umashankar Prasad (CIT

Section 12ASection 5Section 80(5)Section 80GSection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA. No.6957/MUM/2025 Assessment Year: 2025-26 Rashtra Tej Manch, 601 CIT(Exemptions), 601 Cumballa Devavrata, Sector 17, Hill MTNL TE Bldg., Pedder Vs. Vashi, Navi Mumbai - Road, Dr. G.D.Marg, Cumballa 400703. Hill, Maharashtra – 400026. (Appellant) : (Respondent) PAN No. AABTR 4288 A Present for: Shri Vimal Punmiya, Ld. A.R Assessee by : Revenue by : Shri Umashankar Prasad (CIT DR.) Date of Hearing : 04.03.2026 Date of Pronouncement : 11.03.2026 O R D…

Siddhi Vinayak Shiksha Prasar Evam Samaj Kalyan Samiti, Gwalior vs. CIT(Exemption), Bhopal

In the result, the both the appeals ITA No

ITA 579/AGR/2025[2025-26]Status: DisposedITAT Agra20 Feb 2026AY 2025-26

Bench: : Shri S. Rifaur Rahman & Shri Sunil Kumar Singh

Section 12A(1)(ac)Section 80G(5)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL, AGRA BENCH, AGRA BEFORE : SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER ITA No. 578 & 579/Agr/2025 Assessment Year : 2025-26 Siddhi Vinayak Shiksha Prasar V CIT (Exemption) Evam Samaj Kalyan Samiti Bhopal H. No. 27, Block-M, Blue Lotus M.P. 462 011 Hill Colony, Behind New Collectorate, New City Centre Extension, Gwalior- 474 011 PAN : ABIAS7633P (Appellant) (Respondent) Assessee by None Department by Shri Sukesh Kumar Jain, PCIT, DR Date of hearing 18/02/2026 Date of pronouncement 18/02/2026 ORDER PER SUNIL KUMAR SINGH, JUDICIAL MEM…

Siddhi Vinayak Shiksha Prasar Evam Samaj Kalyan Samiti, Gwalior vs. CIT(Extemption), Bhopal

In the result, the both the appeals ITA No

ITA 578/AGR/2025[2025-26]Status: DisposedITAT Agra20 Feb 2026AY 2025-26

Bench: : Shri S. Rifaur Rahman & Shri Sunil Kumar Singh

Section 12A(1)(ac)Section 80G(5)(iv)

Shri Achleshwar Mahadevji Ji Sarvjanik Niyas, Gwalior vs. CIT(E), Bhopal

In the result, the appeal is allowed for statistical purposes

ITA 417/AGR/2025[2025-26]Status: DisposedITAT Agra16 Feb 2026AY 2025-26

Bench: : Shri S. Rifaur Rahman & Shri Sunil Kumar Singhassessment Year : 2025-26 Shri Achleshwar Mahadev Ji V Cit (Exemption) Sarvajanik Nyas, Sanatan Bhopal Dharm Mandir Road Gwalior- 474 001 Pan : Aahts1225J (Appellant) (Respondent)

Section 80GSection 80G(5)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, AGRA BENCH, AGRA BEFORE : SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER Assessment Year : 2025-26 Shri Achleshwar Mahadev Ji V CIT (Exemption) Sarvajanik Nyas, Sanatan Bhopal Dharm Mandir Road Gwalior- 474 001 PAN : AAHTS1225J (Appellant) (Respondent) Assessee by Shri Ramakant Gupta, CA Department by Shri R.P. Maurya, CIT(A)-1 Date of hearing 18/12/2025 Date of pronouncement 18/12/2025 ORDER PER SUNIL KUMAR SINGH, JUDICIAL MEMBER This appeal has been preferred by the assessee against the order dated 11.08.2025 passed by Ld. CIT (Exem…

St. Thomas Syro Malabar Catholic Church, Kolkata vs. CIT (Exemption), Kolkata

In the result, the appeal of the assessee is partly allowed

ITA 1567/KOL/2025[2023-2024]Status: DisposedITAT Kolkata23 Dec 2025AY 2023-2024

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm

For Appellant: Shri SK Tulsian, ARFor Respondent: Shri Sanat Kumar Raha, DR

Section 12ASection 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY, JM ITA No.1567/KOL/2025 (Assessment Year: 2023-24) St. Thomas Syro Malabar Catholic Church, 1/1, Banamali Ghosal Lane, Kolkata-700034, West Bengal (Appellant) Vs. CIT (Exemption) Office of Commissioner of Income-tax (Exemption), Income Tax Department, 10-B, Middleton Road, Kolkata-700071, West Bengal (Respondent) PAN No. AARTS8194G Assessee by : Shri SK Tulsian, AR Revenue by : Shri Sanat Kumar Raha, DR Date of hearing: 01.12.2025 Date of pronouncement: 23.12.2025 ORDER Per Rajesh Kumar, AM: This is…

Sri Ajeya Sankara Trust, Tirupati vs. CIT (Exemption), Hyderabad

In the result, appeal of the Assessee is allowed for statistical purposes

ITA 1366/HYD/2025[2025-26]Status: DisposedITAT Hyderabad12 Nov 2025AY 2025-26

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1366/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2025-26) Sri Ajeya Sankara Trust Vs. Cit (Exemption) Tirupati Hyderabad Pan:Aaxts2264F (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate H. Srinivasulu राज" व "ारा/Revenue By:: Dr.Narendra Kumar Naik, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 16/10/2025 घोषणा की तारीख/Pronouncement: 12/11/2025 आदेश/Order Per Vijay Pal Rao, Vice-: This Appeal By The Assessee Is Directed Against The Order Dated, 17/05/2025 Of Cit (Exemption) Whereby The Application Of The Assessee In Form 10Ab Seeking Regular Approval U/S 80G Of The Act Was Rejected On The Ground Of Barred By Limitation.

For Appellant: Advocate H. SrinivasuluFor Respondent: : Dr.Narendra Kumar Naik, CIT(DR)

Section 12ASection 2(15)Section 80G

…see, the same may be treated as filed within the period of limitation. In support of his contention, he has relied upon the following decisions: i) Hon'ble High Court of Delhi in the case of Director of Income Tax (Exemption) vs. Vishwa Jagriti Mission (2013) 30 Taxmann.com 41 (Del.) ii) CIT(E) vs. Vananchal Kelavani Trust – 159 Taxmann.com 634 (Surat Trib.). Page 4 of 12 ITA No 1366 of 2025 Sri Ajeya Sankara Trust iii) CIT(E) vs. Swachh Vapi Mission Trust – 160 Taxmann.com 657 (Surat Trib) iv) CIT(E) Jaipur vs. Bhamashah Sundarlal Daga Charitable Trust – ITA No.268/JODH/2023. v) CIT(E) vs. Yogvanshan Seva Sab…

Mohanji Bharat Welfare Foundation, Mumbai vs. CIT (Exemption), Mumbai

In the result, the appeal filed by the assessee is allowed for

ITA 2617/MUM/2025[-]Status: DisposedITAT Mumbai14 Oct 2025

Bench: Ms. Padmavathy S & Shri Raj Kumar Chauhan

Section 11(1)(c)Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE MS. PADMAVATHY S, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER ITA NO. 2617/MUM/2025 Mohanji Bharat Welfare Foundation CIT(Exemptions) 142A-Wing, 14 Flat, Building No. Vs. R. No. 601, 6th floor, Cumbulla Kalpataru, Est, Bldg, 5 & 6, Coop Hill, MTNL Building, Hsg. Soc Ltd, JVLR, Andheri E, Cumballa Hill, Dr.Gopalrao Mumbai-400 093 Deshmukh Marg, Mumbai, PAN: AAPCM1543G Maharashtra – 400 026 (Appellant) (Respondent) Assessee Represented by Shri K. Shivaram & Ms. Neelam Jadhav, Ld. AR Department Represented by Shri Leyaqat Ali Aafa…

Urmi Foundation, Thane vs. Wx, Thane

In the result, the appeal filed by the assessee is hereby allowed for statistical purpose

ITA 3340/MUM/2025[25-26]Status: DisposedITAT Mumbai26 Sept 2025

Bench: MS. KAVITHA RAJAGOPAL (Judicial Member), SHRI PRABHASH SHANKAR (Accountant Member)

For Appellant: Ms. Abhilasha Sanjay PawarFor Respondent: Shri Vivek Perampurna, (CIT-DR)

Section 80GSection 80G(5)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND SHRI PRABHASH SHANKAR, AM Urmi Foundation Exemption Ward, Thane C-1, 704 Sanghavi Vally Prasik Nagar, Retibandar Road, Kalwa, Thane – Vs. 400605. PAN/GIR No. AAATU4834A (Appellant) : (Respondent) Assessee by : Ms. Abhilasha Sanjay Pawar Respondent by : Shri Vivek Perampurna, (CIT-DR) Date of Hearing : 03.07.2025 Date of Pronouncement : 26.09.2025 O R D E R Per Kavitha Rajagopal, J M: This appeal is filed by the assessee, challenging the order of the learned Commissioner of Income Tax (Exemptions), Mumbai (‘ld. CIT(E)’ for…

Bhai Daya Singh Ji Bhai Himmat Singh Ji Nishkam Satsang Sabha Through Its Managing Trustee, Ludhiana, Punjab vs. The Commissioner of Income-Tax (Exemptions), Chandigarh

Accordingly. 22. In the combined result, both appeals (ITA No.728 & 732/SRT/2023) are allowed for statistical purposes in above terms

ITA 258/ASR/2025[2025-2026]Status: DisposedITAT Amritsar22 Aug 2025AY 2025-2026

Bench: Sh. Udayan Das Gupta & Sh. Khettra Mohan Roy

Section 80GSection 80G(5)Section 80G(5)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE SH. UDAYAN DAS GUPTA, JUDICIAL MEMBER AND SH. KHETTRA MOHAN ROY, ACCOUNTANT MEMBER I.T.A. No. 257/Asr/2025 Assessment Year: N/A Bhai Daya Singh Ji Bhai Vs. CIT, (Exemptions), Dharam Singh Ji Nishkam Chandigarh. Satsang Sabha, Ludhiana. [PAN: AAGAB1280Q] (Respondent) (Appellant) I.T.A. No. 258/Asr/2025 Assessment Year: N/A Bhai Daya Singh Ji Bhai Vs. CIT, (Exemptions), Himmat Singh Ji Nishkam Chandigarh. Satsang Sabha, (through its managing trustee, Ludhiana. [PAN: AAGAB1279F] (Respondent) (Appellant) Appellant by Sh.Inderjit Paul, Adv…

Bhai Daya Singh Ji Bhai Dharam Singh Ji Nishkam Satsang Sabha, Ludhiana vs. The Commissioner of Income-Tax (Exemptions), Chandigarh

Accordingly. 22. In the combined result, both appeals (ITA No.728 & 732/SRT/2023) are allowed for statistical purposes in above terms

ITA 257/ASR/2025[2025-2026]Status: DisposedITAT Amritsar22 Aug 2025AY 2025-2026

Bench: Sh. Udayan Das Gupta & Sh. Khettra Mohan Roy

Section 80GSection 80G(5)Section 80G(5)(iii)

Chetana, Mumbai vs. CIT(Exemption), Mumbai

In the result, the appeal filed by the assessee is allowed for In the result, the appeal filed by the assessee is allowed for In the result, the appeal filed by the assessee is allowed for statisti...

ITA 1812/MUM/2025[N.A ]Status: DisposedITAT Mumbai10 Jul 2025

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan () Chetana, Cit (Exemptions), Survey No. 341, Chetana College, 601, 6Th Floor, Cumballa Hill Vs. Government Colony, Bandra East, Mtnl Te Building, Pedder Road, Mumbai-400051. Gopalrao Deshmukh Marg, Cumballa Hill, Mumbai-400026. Pan No. Aaatc 3012 A Appellant Respondent

For Appellant: Mr. Ashish A. ThakurdesaiFor Respondent: 10/06/2025

Section 10

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAJ KUMAR CHAUHAN (JUDICIAL MEMBER) Chetana, CIT (Exemptions), Survey No. 341, Chetana College, 601, 6th floor, Cumballa Hill Vs. Government Colony, Bandra East, MTNL TE Building, Pedder Road, Mumbai-400051. Gopalrao Deshmukh Marg, Cumballa Hill, Mumbai-400026. PAN NO. AAATC 3012 A Appellant Respondent Assessee by : Mr. Ashish A. Thakurdesai : Mr. R.A. Dhyani, CIT-DR Revenue by : 10/06/2025 Date of Hearing : 10/07/2025 Date of pronouncement ORDER PER OM PRAKASH KANT, AM This appeal by the ass…

Amba Shanti Foundation, Mumbai vs. CIT(Exemption), Mumbai

In the result, the appeal filed by the assessee is allowed for statistical purpose

ITA 1863/MUM/2025[N.A ]Status: DisposedITAT Mumbai28 May 2025

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Ms. Neha ParanjpeFor Respondent: Dr. K. R. Subhash (CIT-DR)

Section 12ASection 12A(1)(ac)Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, AM AND MS. KAVITHA RAJAGOPAL, JM ITA Nos. 1862 & 1863/Mum/2025 (Assessment Year: N.A.) Amba Shanti Foundation CIT (Exemption), Mumbai Room No. 601, 6th Floor, Cumballa 1, Bharat Corporate Avenue, Near Versova Police Station, D. N. Nagar, Hill, MTNL TE Building, Pedder Vs. Andheri West, Mumbai – 400053. Road, Dr. Gopalrao Deshmukh Marg, Cumballa Hill, Mumbai. PAN/GIR No. AATCA2371A (Appellant) : (Respondent) Assessee by : Ms. Neha Paranjpe Respondent by : Dr. K. R. Subhash (CIT-DR) Date of Hearing : 08.05.2025 Date of Pronouncement…

Amba Shanti Foundation, Mumbai vs. CIT(Exemption), Mumbai

In the result, the appeal filed by the assessee is allowed for statistical purpose

ITA 1862/MUM/2025[N.A ]Status: DisposedITAT Mumbai28 May 2025

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Ms. Neha ParanjpeFor Respondent: Dr. K. R. Subhash (CIT-DR)

Section 12ASection 12A(1)(ac)Section 80G

Krupa Vilas Gau Seva Trust, Kutch vs. CIT(Exemption), Ahmedabad

ITA 163/RJT/2024[NA]Status: DisposedITAT Rajkot24 Mar 2025

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपीलसं./Ita No. 162/Rjt/2023 (Assessment Year: Na) (Hybrid Hearing) Krupa Vilas Gau Seva Trust, Vs. Cit(Exemption), Kutch. Ahmedabad. Anjar, Anjar Road, Bhimasar Taluka Anjar, Kutch-370240. स्थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaetk8746K (अपीलार्थी/Assessee) (प्रत्यर्थी/Respondent) आयकर अपीलसं./Ita No. 163/Rjt/2023 (Assessment Year: Na) (Hybrid Hearing) Krupa Vilas Gau Seva Trust, Vs. Cit(Exemption), Kutch. Ahmedabad. Anjar, Anjar Road, Bhimasar Taluka Anjar, Kutch-370240. स्थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaetk8746K (अपीलार्थी/Assessee) (प्रत्यर्थी/Respondent) निर्धारितीकीओरसे/Assessee By : Shri Kalpesh Doshi, Ar राजस्वकीओरसे/Respondent By : Shri Sanjay Punglia, Cit Dr सुनवाईकीतारीख / Date Of Hearing : 09/01/2025 घोषणाकीतारीख / Date Of Pronouncement : 24/03/2025 1 | Page

For Appellant: Shri Kalpesh Doshi, ARFor Respondent: Shri Sanjay Punglia, CIT DR

Section 12ASection 12A(1)(ac)Section 80G(5)

…ITA NO. 162/RJT/2023 KRUPA VILAS GAU SEVA TRUST, KUTCH - 370240 IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपीलसं./ITA No. 162/RJT/2023 (Assessment Year: NA) (Hybrid Hearing) Krupa Vilas Gau Seva Trust, Vs. CIT(Exemption), Kutch. Ahmedabad. Anjar, Anjar Road, Bhimasar Taluka Anjar, Kutch-370240. स्थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAETK8746K (अपीलार्थी/Assessee) (प्रत्यर्थी/Respondent) आयकर अपीलसं./ITA No. 163/RJT/2023 (Assessment Year: NA) (Hybrid Hearing) Krupa Vilas Gau Seva Trust, Vs. CIT(Exemption…

Krupa Vilas Gau Seva Trust, Kutch vs. CIT(Exemption), Ahmedabad

Appeals of the assessee are allowed for statistical purposes

ITA 162/RJT/2024[NA]Status: DisposedITAT Rajkot24 Mar 2025

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकरअपीलसं./Ita No. 162/Rjt/2023 (Assessment Year: Na) (Hybrid Hearing)

For Appellant: Shri Kalpesh Doshi, ARFor Respondent: Shri Sanjay Punglia, CIT DR

Section 12ASection 12A(1)(ac)Section 80G(5)

…ITA NO. 162/RJT/2023 KRUPA VILAS GAU SEVA TRUST, KUTCH - 370240 IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकरअपीलसं./ITA No. 162/RJT/2023 (Assessment Year: NA) (Hybrid Hearing) Krupa Vilas Gau Seva Trust, Vs. CIT(Exemption), Kutch. Ahmedabad. Anjar, Anjar Road, Bhimasar Taluka Anjar, Kutch-370240. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAETK8746K (अपीलाथ"/Assessee) (""यथ"/Respondent) आयकरअपीलसं./ITA No. 163/RJT/2023 (Assessment Year: NA) (Hybrid Hearing) Krupa Vilas Gau Seva Trust, Vs. CIT(Exemption), Kutc…

Aatma Prakash Mental Health Foundation, Indore vs. Commissioner of Income Tax (Exemption), Bhopal

Appeal is allowed for statistical purpose

ITA 107/IND/2024[N.A.]Status: DisposedITAT Indore20 May 2024

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniaatma Prakash Mental Cit (Exemption), Health Foundation, Bhopal बनाम/ 738, Nehru Nagar, Vs. Indore. (Appellant/Assessee) (Respondent/Revenue) Pan: Aaoca9170A Assessee By Shri Apurva Mehta & Shri Rajesh Mehta, Ars Revenue By Shri Ram Kumar Yadav, Cit Dr Date Of Hearing 16.05.2024 Date Of Pronouncement 20.05.2024

Section 12ASection 253(5)Section 8Section 80G(5)

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Aatma Prakash Mental CIT (Exemption), Health Foundation, Bhopal बनाम/ 738, Nehru Nagar, Vs. Indore. (Appellant/Assessee) (Respondent/Revenue) PAN: AAOCA9170A Assessee by Shri Apurva Mehta & Shri Rajesh Mehta, ARs Revenue by Shri Ram Kumar Yadav, CIT DR Date of Hearing 16.05.2024 Date of Pronouncement 20.05.2024 आदेश / O R D E R Per B.M. Biyani, A.M.: This appeal is directed against the order dated 19.10.2023 passed by the learned Co…

Rabdi Vibhag Progressive Kelavni Mandal, Valsad vs. CIT(Exemption), Ahmedabad

In the result, the appeal filed by the Assessee is allowed for statistical purpose

ITA 797/AHD/2023[NA]Status: DisposedITAT Ahmedabad24 Jan 2024

Bench: Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)Section 80G(5)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member Rabdi Vibhag The CIT (Exemption), Progressive Kelavni Ahmedabad Mandal, Vs Rabdi Pardi, (Respondent) Valsad-396125, Gujarat PAN: AABTR0797A (Appellant) Assessee Represented: Shri Rasesh Shah, A.R. Revenue Represented: Shri Kamlesh Makwana, CIT-DR Date of hearing : 22-01-2024 Date of pronouncement : 24-01-2024 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- This appeal is filed by the Assessee as against the order dated 12.08.2023 passed by the Commissio…