Ram Saran Das Kishori Lal Charitable Trust, Delhi vs. CIT(Exemption), Delhi
The appeal of the assessee is allowed
ITA 5290/DEL/2024[-]Status: DisposedITAT Delhi12 Nov 2025
Bench: Shri S Rifaur Rahman, Accountnat Member & Shri Anubhav Sharma[Assessment Year: -------] Ram Saran Das Kishori Lal Commissioner Of Income Tax Charitable Trust, (Exemption), Room No.24.05, E-2 Block, 24Th Floor, Civic Centre, A-27, Friends Colony East, Vs New Delhi-110001 New Delhi-110002 Pan-Aaatr0783P Appellant Respondent Appellant By Shri Ajay Vohra, Sr. Adv. & Shri Aditya Vohra, Adv. Shri Arpit Goyal, Adv. Respondent By Shri Amit Jain, Cit-Dr Date Of Hearing 09.09.2025 Date Of Pronouncement 12.11.2025
Section 127(2)Section 12ASection 2(15)
…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘A’: NEW DELHI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTNAT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER [Assessment Year: -------] Ram Saran Das Kishori Lal Commissioner of Income Tax Charitable Trust, (Exemption), Room No.24.05, E-2 Block, 24th Floor, Civic Centre, A-27, Friends Colony East, Vs New Delhi-110001 New Delhi-110002 PAN-AAATR0783P Appellant Respondent Appellant by Shri Ajay Vohra, Sr. Adv. & Shri Aditya Vohra, Adv. Shri Arpit Goyal, Adv. Respondent by Shri Amit Jain, CIT-DR Date of Hearing 09.09.2025 Date of Pronouncement 12.11.2025 ORDER PER ANUBHA…
