MALLI RAM CHARITABLE TRUST GUPTA MARKET GURU BAZAR DISTT AMRITSAR,AMRITSAR vs. THE CIT EXEMPTIONS SECTOR 17-E CHANDIGARH, CHANDIGARH
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Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR.
Before: SH. M. BALAGANESH & SH. UDAYAN DAS GUPTA
Per: Udayan Dasgupta, JM: This appeal is filed by the assessee against the order of the Ld CIT (E), Chandigarh, dated 28/02/2026, rejecting the application for renewal for registration dated 02/01/2026 filed by the assessee in Form 10AB, of the Income Tax Act 1961 (henceforth the Act).
The grounds of appeal taken by the assessee in the memorandum of appeal in form 36 are as follows:
“1. That the order passed by the Learned CIT(Exemptions) Chandigarh dated 28/02/2026 thereby refusing to grant registration to the Appellant is against the facts of this case and is untenable under the law.
I.T.A. No.513 and 538/Asr/2026 2 Assessment Year: 2026-27
That no reasonable and proper opportunity
The order continues below.
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