“Section 10(23)(iii)(d)”

Section References (mined)Section 10Section 10(23)(iii)(d)1 judgments

ABM SENIOR SECONDARY PUBLIC SCHOOL SOCIETY, PALAMPUR,PALAMPUR vs. INCOME TAX OFFICER (EXEMPTIONS) WARD, SOLAN, SOLAN

In the result, appeal of the assessee is allowed

ITA 467/CHANDI/2025[2015-16]Status: DisposedITAT Chandigarh10 Sept 2025AY 2015-16

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 467/Chd/2025 "नधा"रण वष" / Assessment Year: 2015-16 Abm Senior Secondary Public Vs The Ito (Exemptions), School Society, Thakurdwara Ward, Maranda, Solan. Palampur (Distt. Kangra). "थायी लेखा सं./Pan No: Aaata3648L अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Ashwani Kumar, C.A. Revenue By : Shri Vivek Vardhan, Addl. Cit Sr.Dr Date Of Hearing : 02.09.2025 Date Of Pronouncement : 10.09.2025

For Appellant: Shri Ashwani Kumar, C.AFor Respondent: Shri Vivek Vardhan, Addl. CIT Sr.DR

Section 10(23)(iii)Section 11(5)Section 143(2)

आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’ CHANDIGARH