MAA VAISHNO DEVI INTERNATIONAL FOUNDATION,CHEEKA, KAITHAL vs. INCOME TAX OFFICER EXEMPTION WARD, AMBALA CANTT
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Income Tax Appellate Tribunal, “B” BENCH, CHANDIGARH
Before: HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM & HON’BLE SHRI RAJESH DAMODARLAL SHARMA, JM
Manoj Kumar Aggarwal (Accountant Member)
Aggrieved by rejection of an application as filed by the assessee seeking approval u/s 80G(5)(ii) vide impugned order dated 13.03.2026 of Ld. Commissioner of Income Tax (Exemption), Chandigarh, [CIT(E)], the assessee is in further appeal before us.
Upon perusal of and impugned order, it could be seen that the approval has been denied by Ld. CIT(E) by quoting the objects of the assessee-trust and by invoking Explanation-3 to Section 80G. It
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