“Section 124(1)(ac)(il)”

Avinash Amita Jain Foundation Trust, Mumbai vs. Commissioner of Income Tax (Exemptions), Mumbai

In the result, the appeal of the assessee is allowed for statistical purpose

Bench: Shri Om Prakash Kant () & Ms Kavitha Rajagopal ()

IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS KAVITHA