SURYA EDUCATIONAL SOCIETY,JALBERA ROAD, AMBALA CITY vs. CIT EXEMPTION, CHANDIGARH
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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
Per Bench
Aggrieved by rejection of an application as filed by the assessee seeking registration u/s 12A(1)(ac)(ii) and consequential rejection of application seeking registration u/s 80G(5) vide impugned orders dated 19.02.2026 of Ld. Commissioner of Income Tax (Exemption), Chandigarh, [CIT(E)], the assessee is in further appeals before us.
Upon perusal of Para 5.1 of the impugned order rejecting assessee’s registration application
The order continues below.
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