MANDIR PIR GOUS PAK GYARWIN WALA CHANGER MAKRER CHARITABLE SOCIETY,HIMACHAL PRADESH vs. CIT(E), WARD SOLAN, HIMACHAL PRADESH
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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)
Aforesaid appeal by assessee arises out of an order passed by Ld. Commissioner of Income Tax (Exemption), Chandigarh, [CIT(E)] on 20-01-2026 granting registration to the assessee-trust u/s 12AB(1)(b) for AYs 2027-28 to 2036-37. The only grievance of the assessee is that it has been accorded the status of Religious Entity as against the claim of the assessee that it was religious cum cha
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