BARAMATI TALUKA SAHAKARI DUDH UTPADAK SANGH MARYADIT BARAMATI,PUNE vs. ITO CIRCLE -7, PUNE
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Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE
Before: SHRI RAMA KANTA PANDA & Ms. ASTHA CHANDRA
PER ASTHA CHANDRA, J.M.:
The appeal filed by the assessee is directed against the order dated 02-07-2025 of the Ld. Commissioner of Income Tax (Appeals), NFAC, Delhi [“CIT(A)/NFAC”], u/s. 250 of the Income Tax Act, 1961 (the “Act”), pertaining to Assessment Year (“AY”) 2020-21. 2. Briefly stated, the facts of the case are that the assessee is a Co-operative Society registered under the Maharashtra Co-operative Societies Act, 1960. It is engaged in the activity of milk collection and distribution on behalf of its members. For AY 2020-21, the assessee e-filed its return of income on 31-12-2020 by declaring total income of Rs. 2,51,21,720/-, after claiming deductio
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