“Section 124(1)(ac)(1)”

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

Judgments citing Section 124(1)(ac)(1)

Kalsuli Shikshan Sangh, Mumbai vs. CIT (Exemptions), Mumbai

In the result, the appeal of the Assessee is dismissed as withdrawn

ITA 92/MUM/2024[2023-24]Status: DisposedITAT Mumbai21 May 2024AY 2023-24

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)

Section 10Section 119Section 124(1)(ac)Section 12ASection 35Section 80GSection 80G(5)(i)Section 80G(5)(iii)

Certificate u/s 12A and 800 of the Act in online Form No 10A. 4. That the Applicant had taken renewal under section 124(1)(ac)(1) of the Act in Form 10AC vide registration number AAATK2979CE20211 dated 05 April, 2022. However the Applicant had forgotten to take renewal