RAIZADA HANS RAJ MEMORIAL TRUST,DELHI vs. CIT(EXEMPTION), DELHI
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Income Tax Appellate Tribunal, DELHI BENCHES, ‘A’ NEW DELHI
Before: SHRI ANUBHAV SHARMA
PER BENCH
These two appeals by the assessee are directed against the order of the Ld. Commissioner of Income Tax(Exemption), New Delhi [hereinafter referred to as ‘ld. CIT(E)] both dated 11.11.2025 passed under section 12AB/(1)(b)(ii) and 80G of the Income Tax Act, 1961. The word ‘Act’ herein this order would mean Income Tax Act, 1961. 2. The appeal of the assessee vide ITA No.4521/Del/2026 is regarding the rejection of its request filed under sec
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