BARI PANCHAYAT VAISH BESA AGGARWAL,NEW DELHI vs. EXEMPTION WARD 1(3), CIVIC CENTRE
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Income Tax Appellate Tribunal, DELHI BENCH ‘A’, NEW DELHI
Before: SH. SATBEER SINGH GODARA & SH. NAVEEN CHANDRA
PER NAVEEN CHANDRA, ACCOUNTANT MEMBER :
The instant appeal filed by the assessee is directed against the order dated 25.02.2026 passed by the ld. Commissioner of Income-tax (Exemptions)-Delhi [hereinafter referred to as the Ld. CIT(E)] for seeking registration of trust under Section 12A(1)(ac)(iii) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’).
Assessee filed the following grounds of appeal as under: [A.Y 2025-26] 1. “That on the facts and circumstances of the case and in law, the learned Commissioner of Income Tax (Exemptions) has erred in rejecting the application filed by the appellant in Form
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