AACAS3684F,SHISHU KALYAN EDUCATIONAL SOCIETY vs. CIT EXEMPTIONS CHANDIGARH, CHANDIGARH
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Income Tax Appellate Tribunal, DELHI BENCH “E”: NEW DELHI
Before: SHRI SATBEER SINGH GODARA & SHRI M. BALAGANESHShri Pawan Chhikara, CA
PER M. BALAGANESH, A. M.:
The appeal in ITA No.2704/Del/2026, arises out of the order of the ld Commissioner of Income Tax (Exemptions), Chandigarh [hereinafter referred to as ‘ld. CIT(E)’, in short] dated 19.02.2026 against the revenue of registration of trust u/s 12AB(1)(b)(ii) of the of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).
The Assessee has raised the following grounds of appeal before us:- 1) The Ld. CIT(E), has committed gross injustice to the appellant by and passed the order rejecting the application for renewal of registration filed by the assesse trust u/s 12A(1)(ac)(ii) of the Income Tax Act, 1961 which is bad both in the eye of law and on the facts of the case and the same is arbitrary and unj
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