BHAGAT NAMDEV EDUCATIONAL & CHARITABLE TRUST,DHURI vs. CIT EXEMPTIONS, CHANDIGARH, CHANDIGARH
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Income Tax Appellate Tribunal, DIVISION BENCH, ‘A’ CHANDIGARH
Before: SHRI LALIET KUMAR & SHRI VIJAY VARMA
PER LALIET KUMAR, JM
The present appeal has been filed by the assessee feeling
aggrieved by the order passed by the ld. Commissioner of Income Tax
(Exemptions) Chandigarh [in short ‘the CIT (E) ’] dated 24.02.2026
for the assessment year 2026-27. 2. The assessee, namely, Bhagat Namdev Educational & Charitable
Trust, filed the application on 29.09.2025. The application was examined by the ld. CIT(E), who noticed certain discrepancies and ITA-683/CHD/2026 A.Y. 2026-27 2
accordingly issued a show-cause/query letter dated 22.01.2026
requiring the assessee to furni
The order continues below.
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