CHRUCH OF BODY OF LORD JESUS CHRIST,BANGALORE vs. ITO EXEMPTION WARD 1 BANGALORE, UNITY BUILDING
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Income Tax Appellate Tribunal, BANGALORE BENCHES, BANGALORE
Before: SHRI BALAKRISHNAN S. & SHRI SANDEEP SINGH KARHAIL
PER SANDEEP SINGH KARHAIL, JUDICIAL MEMBER:
The assessee has filed the present appeals against the separate impugned orders of even date 02.02.2026, passed under section 250 of the Income Tax Act, 1961 (“the Act”) by the learned Additional/Joint CIT(Appeals) – 2, Guwahati [“learned Addl./Joint CIT(A)”], for the assessment ye
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