DR. KEDAR NATH MODI INSTITUTE OF PHARAMACEUTICAL EDUCATION & RESAERCH TRUST,GHAZIABAD vs. COMMISSIONER OF INCOME TAX EXEMPTION, LUCKNOW
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Income Tax Appellate Tribunal, DELHI BENCHES, ‘A’ NEW DELHI
Before: SHRI ANUBHAV SHARMA
PER AMITABH SHUKLA, AM This appeal by the assessee is directed against the order of the Ld.
Commissioner of Income Tax(Exemption), Lucknow, [hereinafter referred to as ‘ld. CIT(E)] dated 27.03.2026 passed under section 80G of the Income Tax Act, 1961, for Assessment Year 2025-26. The word ‘Act’ herein this order would mean Income Tax Act, 1961. 2. Grounds of appeal raised by the
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