ST. ANTHONYS EDUCATION SOCIETY ,MUMBAI vs. INCOME TAX OFFICER EXEMPTION WARD 2(3), MUMBAI
In the result, the appeal of the assessee is allowed for statistical purposes only
ITA 4066/MUM/2024[2022-23]Status: DisposedITAT Mumbai17 Oct 2024AY 2022-23
Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhailassessment Year: 2022-23
For Appellant: Shri Johnson Paulose, Tax AssistantFor Respondent: Shri Ram Krishna Kedia, Sr. DR
Section 11Section 11(1)Section 11(12)Section 119Section 119(2)Section 12A(1)(b)Section 139Section 143(1)Section 250
IN THE INCOME TAX APPELLATE TRIBUNAL,
MUMBAI BENCH “A”, MUMBAI
BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER
AND SHRI SANDEEP SINGH
