UMAK EDUCATIONAL TRUST,DELHI vs. DCIT CIRECLE EXEMP. 2 (1), DELHI
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Income Tax Appellate Tribunal, DELHI BENCH, A: NEW DELHI
Before: SHRI SATBEER SINGH GODARA & SMT. RENU JAUHRI
Per Renu Jauhri, Accountant Member:
This appeal by the assessee is directed against the order dated 11.02.2026 of the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as the ‘Ld. CIT(A)] arising out of the Assessment Order dated 26.03.2024 passed under section 143(3) r.w.s. 144B of the Income Tax Act, 1961 (hereinafter referred to as ITA No.- 1882/Del/2026 Umak Educa"onal Trust ‘the Act’) by the Assessment Unit, (hereinafter referred to as the ‘AO’) pertaining to Assessment Year (A.Y.) 2022-23. 2. The assessee has raised the following grounds of appeal:
“ 1. Ground No.1: - On the facts and circu
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