THE MANGUS SOCIETY, BHILAI,DURG vs. CIT, (EXMPTION), BHOPAL, BHOPAL
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Income Tax Appellate Tribunal, RAIPUR BENCH “DB”, RAIPUR
Before: SHRI PARTHA SARATHI CHAUDHURY & SHRI AVDHESH KUMAR MISHRA
PER PARTHA SARATHI CHAUDHURY, JM: The present appeal preferred by the assessee emanates from the order of the Ld.CIT(Exemption), Bhopal dated 13.03.2026 as per the grounds of appeal on record.
At the time of hearing, none appeared for the assesse. However, an adjournment petition has been filed which is rejected. The matter is heard after recording submissions of the Ld. CIT-DR and on a careful perusal of the materials available on record.
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