SHREE KHANDAL VIPRA TRUST ,BANGALORE vs. COMMISSIONER OF INCOME TAX, EXEMPTIONS, WARD-3, BANGALORE
In the result, both the appeals filed by the assessee are allowed for statistical purposes
ITA 641/BANG/2025[2025-26]Status: DisposedITAT Bangalore25 Jul 2025AY 2025-26
Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K.
For Respondent: Smt. Jayashree
Section 12ASection 253(1)(c)Section 80G
Tribunal that in light of the facts and circumstance described above, the Tribunal may be pleased to consider and allow this Appeal under Section 253(1)(c)(i) of the Act and be pleased to set aside the Impugned Order passed by the Respondent vide order dated 20.11.2024 (attached ... Tribunal that in light of the facts and circumstance described above, the Tribunal may be pleased to consider and allow this appeal under Section 253(1)(c)(i) of the Act and be pleased to set aside the Impugned Order passed by the Respondent vide order dated 20.11.2024 (attached
