“Section 124(1)(a)(i)”

SHREE BHAIRAVNATH DE vs. THAN TRUST,PUNEVS.COMMISSIONER OF INCOME TAX, EXEMPTION, PUNE, PUNE

In the result, the appeal of the assessee is treated as allowed for statistical purposes

Bench: Shri Rama Kanta Panda & Ms. Astha Chandraआयकर अपील सं. / Ita No.1805/Pun/2024 धििाारण वषा / Assessment Year: Na Shree Bhairavnath Devsthan Cit Exemption, Pune Trust, Sinhgad Road, Vs Dhayari Tal Haveli, Pune – 411041 Maharashtra Pan No. Aaits4575J Appellant/Assessee Respondent/Revenue

आयकर अपीलीय अधिकरण "A" न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, PUNE BEFORE SHRI RAMA KANTA