SRI SRI THAKUR RAM CHANDRA DEV ASSOCIATION,TIGRI MEHRAULI BADARPUR ROAD, TIGRI NEW DELHI vs. CIT (EXEMPTION) DELHI, ITD, GOVT. OF INDIA, MINISTRY OF FINANCE
No AI summary yet for this judgment.
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), New Delhi, [hereinafter referred to as ‘ld. CIT(E)] dated 02.03.2026 passed under section 80G of the Income Tax Act, 1961, for Assessment Year 2026-27. The word ‘Act’ herein this order would mean Income Tax Act, 1961. 2. The assessee was called absent.
ITA 4693/DEL/2026 SRI SRI THAKUR RAM CHANDRA DEV ASSOC
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.