BKK MEMORIAL TRUST,ROHTAK vs. CIT E, CHANDIGARH
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Income Tax Appellate Tribunal, DELHI BENCH “B”: NEW DELHI
Before: MS MADHUMITA ROY & SHRI KRINWANT SAHAYShri Ved Jain, Adv & Ms. Shri Rajesh Mahajan, CIT, DR
PER MADHUMITA ROY, JM: The present appeal filed by the assessee is directed against the order dated 30.03.2026 passed by the CIT(E), Delhi whereby and whereunder in the absence of requisite submissions made by the applicant in support of the application in Form No.12AB(1) (b) (ii) of the Act the same has been rejected.
Heard the parties and perused the records. In-spite of details
furnished before the Ld. CIT(E) those were not taken into consideration in its proper perspective by the Ld. CIT(E), and the application under Section 12A(ac)(ii) of the Act was rejected as submitted by the Ld. Senior Counsel Mr. Ved Jain. Under these facts
and circumstances of the matter, he, thus, prayed for further
opportunity to the A
The order continues below.
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