ACIT(E), LUCKNOW vs. M/S. GANGOTRI HUMAN RESOURCES & DEVELOPMENT SOCIETY, ALLAHABAD
ITA 221/LKW/2020[2014-15]Status: DisposedITAT Lucknow26 Jun 2024AY 2014-15
Bench: Hon’Ble Shri G. D. Padmahshali & Shri Subhash Malguriaआयकर अपील सं. / Ita No.221/Lkw/2020 निर्धारण वर्ा / Assessment Year : 2014-15 Asstt. Commissioner Of Income Tax Exemption, Lucknow . . . . . . . अपीलार्थी / Appellant
For Appellant: None for the AssesseeFor Respondent: Smt. Namita Pandey [‘Ld. DR’]
Section 11Section 11(1)Section 12ASection 143(2)Section 143(3)Section 246(1)Section 250Section 253(2)
against the present year surplus and accordingly determined the total income after allowing 15% accumulation in terms of section 11(1)(1) of the Act by an order dt. 12/08/2016 framed u/s 143(3) of the Act.
Aggrieved by the aforestated denial the assessee preferred an appeal before
