Adarsh Paramedical Welfare Association Vs CIT(Exemptions)

Income Tax Appellate Tribunal (Delhi A Bench) 28 May 2024 Income Tax Appeal No. 2836/DEL/2023 (2024) 05 ITAT CK 0033
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 2836/DEL/2023

Hon'ble Bench

Madhumita Roy, J; Avdhesh Kumar Mishra, (AM)

Advocates

Deepam Jain, Kanv Bali

Final Decision

Allowed

Acts Referred
  • Income Tax Rules, 1962 - Rule 10AB
  • Income Tax Act, 1961 - Section 12A, 80G, 80G(5), 80G(5)(iv)(A), 80G(5)(iii)

Judgement Text

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Case Metadata
  • Ck Citation: (2024) 05 ITAT CK 0033
  • Coram: Madhumita Roy, J; Avdhesh Kumar Mishra, (AM)
  • Bench: Division Bench
  • Advocates: Deepam Jain, Kanv Bali
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Rules, 1962 - Rule 10AB
  • Income Tax Act, 1961 - Section 12A, 80G, 80G(5), 80G(5)(iv)(A), 80G(5)(iii)
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