B P SHIKSHA SANSTHA,FARIDABAD 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
This is an appeal 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 20.03.2026. 2. At the time of hearing, none appeared on behalf of the assessee. Similar was the fact on 24.08.2026. None appeared on that day also. The ld. DR has submitted that it was informed
ITA 768/CHD/2026 A.Y. 2026-27 to 2031-32 2 by the office of the ld. AR that the assessee is not serious in pursuing the appeal and they wish to withdraw the same. It was submitted that the appeal may be dismisse
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