SRI BASAVESHWAR HOUSING CO-OPERATIVE SOCIETY LTD,GANGAVATHI vs. ITO WARD - 1, KOPPAL, KOPPAL
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Income Tax Appellate Tribunal, “B’’BENCH: BANGALORE
Before: SHRI BALAKRISHNAN S. & SHRI KESHAV DUBEY
PER KESHAV DUBEY, JUDICIAL MEMBER:
This appeal at the instance of the assessee is directed against the order of the ld. CIT(A)/NFAC dated 01.08.2025 vide DIN & Order No. ITBA/NFAC/S/250/2025-26/1079189387(1) passed u/s 250 of the Income Tax Act, 1961 (in short “the Act”) for the assessment year 2022-23. 2. The assessee has raised the following grounds of appeal:- Sri Basaveshwar Housing Co-operative Society Ltd., Koppal Page 2 of 5 The Appellant objects to the order of the Ld. CIT(A) on the grounds:
Grounds Raised Tax Effect in INR
That the impugned order is opposed to facts and law General in
The order continues below.
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