NATIONAL ASSOCIATION OF INTERLOCKING SURGEONS,SOLAPUR vs. THE ITO, EXEMPTION WARD 1(2), PUNE, PUNE
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Income Tax Appellate Tribunal, PUNE BENCHES “SMC”, PUNE
Before: DR.MANISH BORAD & SHRI VINAY BHAMORE
PER DR. MANISH BORAD, ACCOUNTANT MEMBER :
The captioned appeals at the instance of assessee pertaining to A.Ys. 2017-18, 2018-19 and 2019-20 are directed against the separate orders of Addl/JCIT(A)-2, Hyderabad which are arising out of respective Intimation Orders passed u/s.143(1) of the Income Tax Act, 1961 (in short ‘the Act’).
A common issue has been raised by the assessee in these three appeals firstly contending that ld.CIT(A) erred in not condoning the delay in filing of the appeals and secondly that CPC erred in charging the income of the assessee trust at the Maxim
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