DEEP FOUNDATIONS INSTITUTE OF INDIA,CHENNAI vs. CIT EXEMPTINS, CHENNAI
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Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI
Before: SHRI ABY T. VARKEY & MS. PADMAVATHY.S
PER PADMAVATHY.S, A.M: This appeal by the assessee is against the order of the Commissioner of Income Tax (Exemptions), Chennai (in short "CIT(E)") denying the registration u/s. 12AB of the Income Tax Act, 1961 (in short "the Act") dated 28.03.2026. 2. The assessee is a company incorporated u/s. 25 of the Companies Act, 1956 (Section 8 of the Companies Act, 2013) on 15.05.2013. The assessee is a registered charter of Deep Foundations Inst
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