NAANAL CHARITIES,THANJAVUR vs. CIT EXEMPTIONS, CHENNAI

ITA 3091/CHNY/2026Status: DisposedITAT Chennai29 July 20264 pages

No AI summary yet for this case.

Before: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

Hearing: 23.07.2026Pronounced: 29.07.2026

PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER:

This appeal filed by the assessee is directed against the order dated 22.03.2026 passed by the ld. Commissioner of Income Tax (Exemption), Chennai.

2.

Ld. AR, Mr. N. Arjunraj, Advocate, placed on record the order dated 25.07.2025 passed in ITA No.1012/Chny/2025 by the B Bench of this Tribunal and submits that the facts and circumstances of the present case are similar to the fac

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.