ADHEESHA CARRIERS,UDAIPUR vs. ACIT, CIRCLE-1, UDAIPUR

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ITA 209/JODH/2019Status: DisposedITAT Jodhpur04 November 2022AY 2012-131 pages

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Before: SHRI B. R. BASKARAN, ACOUNTANT M & SHRI SANDEP GOSAIN, JUDICIAL M

For Respondent: Shri Venkatesh V (JCIT-DR)
Hearing: 2/11/2022

Asese By Shri Sakar Sharma, CA Revenue By Shri Venkatesh V (JCIT-DR) Date of hearing 2/11/2022 Date of Pronouncement 4 /11/2022 O R D E R PER: SANDEP GOSAIN, JM This is an appeal filed by the assessee against the order of the ld. CIT(A), National Faceless Appeal Centre (NFAC) dated 14-09-2021 for the assessment year 2012-13 wherein the assessee has raised the solitary issue as under:-

‘’1. The ld. CIT(A) erred on facts and in law in not adjudicating issue relating to wrong adoption of returned income for the purpose of assessment by the Assessing Officer. Appellant had returned income at Rs.29,15,220/-

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