DHARTHI CHITS PRIVATE LIMITED,BENGALURU vs. INCOME TAX OFFICER, WARD 2(1)(3),, BENGALURU
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Income Tax Appellate Tribunal, “A’’BENCH: BANGALORE
Before: SHRI WASEEM AHMED & 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 08.10.2025vide DIN & Order No. ITBA/NFAC/S/250/2025-26/1081563052 (1) passed u/s 250 of the Income Tax Act, 1961 (in short “the Act”) for the assessment year 2017-18. 2. The assessee has raised the following grounds of appeal: -
Grounds of Appeal No. - 01 The learned Commissioner of Income Tax (Appeals) has erred on facts and law by not considering that the notice issued u/ s. 143(2) of the Income Tax Act, 1961 dated 05/09/2018 by the learned Assessing Officer is without ju
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