SHRI RAM JAN KALYAN SHIKSHA SAMITI,JAGADHRI, YAMUNA NAGAR vs. COMMISSIONER OF INCOME TAX, EXEMPTIONS, , CHANDIGARH
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Income Tax Appellate Tribunal, DIVISION BENCH, ‘’ CHANDIGARH
Before: SHRI LALIET KUMAR & SHRI VIJAY VARMA
PER LALIET KUMAR, JM
Both the appeals have been filed by the assessee against the separate order of the ld. Commissioner of Income Tax
(Exemptions)Chandigarh [in short ‘the CIT (E)’] dated 20.01.2026 for assessment year 2026-27. Both the appeals were heard together and are disposed of by a common order for the sake of convenience.
This appeal by the assessee is directed against the order dated
2026 passed by the learned Commissioner of Income-tax
ITA-377 & 461/CHD/2026 A.Y. 2026-27 2
(Exemptions), Chandigarh [“ld. CIT(E
The order continues below.
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