“Section 124(1)(ac)(vi)”

Section References (mined)Section 124Section 124(1)(ac)(vi)2 judgments

SANKARPUR JAMIAH SALAFIAH BAHRUL-ULOOM,MURSHIDABAD vs. CIT(EXEMPTION), , KOLKATA

ITA 1069/KOL/2025[----]Status: DisposedITAT Kolkata24 Jul 2025

Section 124(1)(ac)Section 12ASection 12A(1)(ac)Section 80G(5)(iv)

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH”, KOLKATA SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A

JALNA MAHESHWARI CHARITABLE FOUNDATION,JALNA vs. CIT EXEMPTION, PUNE

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

ITA 1288/PUN/2024[NA]Status: DisposedITAT Pune12 Dec 2024

Bench: Shri R. K. Panda & Ms. Astha Chandrajalna Maheshwari Charitable Foundation Cit (Exemption), Pune H.N.1-29-11203 A-60, Pritisudha Nagar, Vs. Jalna – 431203 Pan: Aafcj6375D (Appellant) (Respondent) Assessee By : Shri Anand Partani Department By : Shri Amol Khairnar, Cit-Dr Date Of Hearing : 09-12-2024 Date Of Pronouncement : 12-12-2024 O R D E R

For Appellant: Shri Anand PartaniFor Respondent: Shri Amol Khairnar, CIT-DR

Section 12ASection 12A(1)(ac)

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA