MOOL CHAND SHARBATI DEVI HOSPITAL TRUST,M.J. HOUSE, WESTERN KUTCHERY ROAD vs. DCIT EXEMPTION CIRCLE, GHAZIABAD, CGO,COMPLEX-II,PURANI HAPUR CHUNGI,GHAZIABAD
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Income Tax Appellate Tribunal, DELHI BENCH, E: NEW DELHI
Before: MS. KAVITHA RAJAGOPAL & SMT. RENU JAUHRI
Per Renu Jauhri, Accountant Member:
These three appeals by the assessee are directed against the order dated 30.03.2026 and 31.03.2026 of the ld. Commissioner of Income Tax (Exemption),
ITA No.- 6014/Del/2026 and two others appeals Mool Chand Lucknow [hereinafter referred to as the ‘Ld. CIT(E)] pertaining to Assessment Years (A.Y.) 2021-22, 2024-25 and 2026-27. Since these appeals were heard together, and, therefore, the same are decided by this common order for convenience.
The assessee has raised the following grounds of appeal in ITA No. 6014/Del/2026. “1. That the Ld. PCIT/CIT er
The order continues below.
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