Kailaswasi Narayan Alias Bapu Patil Shikshan Prasarak Mandal, Kolhapur vs. Income-Tax Officer, Ward 1(2), Kolhapur
In the result, the appeal of assessee is treated as allowed for statistical purpose
ITA 620/PUN/2020[2011-12]Status: DisposedITAT Pune11 Mar 2025AY 2011-12
Bench: Shri R.K. Panda & Ms. Astha Chandra
For Appellant: CA Supriya PowarFor Respondent: Shri Ramnath P. Murkunde
Section 11Section 12ASection 143(2)Section 143(3)Section 3Section 68
Commissioner denying the exemption under Section 10(23C)(iiiad) of the Income Tax Act, 1961
0-2.1. Claim for benefit of exemption of Section 10(23)(liiad) of Income Tax
Act 1961, was rejected by the commissioner appeals for the following reasons:
a.
Not claimed exemption before
