UDAYA SOUHARDA CO-OPERATIVE SOCIETY LIMITED ,BANGALORE vs. INCOME TAX OFFICER, WARD-5(1)(1), BANGALORE
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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 25.09.2025 vide DIN & Order No. ITBA/NFAC/S/250/2025-26/1081158498(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:- Udaya Souharda Co-operative Society Limited, Bengaluru Page 2 of 9
In the present appeal, before us the assessee has raised the sole issue of addition made amounting to Rs.2,94,47,900/- on account of cash
The order continues below.
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