NAI DISHA EDUCATION SOCIETY,HARYANA vs. CIT EXEMPTIONS , CHANDIGARH
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Income Tax Appellate Tribunal, DELHI BENCH “E”: NEW DELHI
Before: SHRI SATBEER SINGH GODARA & SHRI M. BALAGANESHShri R. K. Mehra, CA Shri K. C. Jha, CA
PER M. BALAGANESH, A. M.:
The appeal in ITA No. 2671/Del/2026, arises out of the order of the ld ld. Commissioner of Income Tax (Exemptions), Chandigarh [hereinafter referred to as ‘ld. CIT(E)’, in short] dated 20.01.2026 for registration of u/s 12A(1)(ac)(ii) of the Income Tax Act, 1961. 2. The assessee has raised the following grounds of appeal before us:-
“1. That on the facts and in the circumstances of the Appellant Society case, the order passed by the Learned Commissioner of Income Tax (Exemptions), Chandigarh cancelling the registration granted to the appellant society under Section 12A of the Income tax Act the action of the learned CIT(E) is not only wrong and
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