CENTRAL METHODIST CHURCH,LUCKNOW vs. COMMISSIONER OF INCOME TAX (EXEMPTION), LUCKNOW
In the result, the appeal of the assessee is dismissed
ITA 105/LKW/2025[2022-23]Status: DisposedITAT Lucknow30 Sept 2025AY 2022-23
Bench: SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY (Accountant Member)
For Appellant: Sh. Rakesh Garg, AdvFor Respondent: Sh. R.R.N. Shukla, CIT DR
Section 119(2)(b)Section 12ASection 139(1)Section 143(1)Section 143(1)(a)Section 2Section 250
10AC granting registration under section 12A. It had filed its return of income on 7.11.2022 and thereafter received a response under section 143(1)(a)(2) dated 14.02.2023 in which the Department had pointed out that the details provided at Sr. No. (A 19) of Schedule Part A General, were
