MILIND NARAYAN GHOGARE,NAGPUR vs. DCIT/ACIT CENCIR 1(2),NAGPUR, AAYAKAR BHAVAN, TELANKHEDI ROAD,CIVIL LINES,NAGPUR

ITA 337/NAG/2025Status: DisposedITAT Nagpur07 September 2026AY 2013-1425 pages

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Income Tax Appellate Tribunal, “DB” BENCH, NAGPUR

Before: SHRI ANUBHAV SHARMA & SHRI KHETTRA MOHAN ROY

Hearing: 12.06.2026Pronounced: 07.09.2026

PER ANUBHAV SHARMA, JM:

These appeals preferred by the Assesse against the order of the Ld. Commissioner of Income Tax (A)-3, Nagpur (hereinafter referred to as the First Appellate Authority or ‘the FAA’ for short) in appeals filed before him against the orders of the ld. Assessing Officer (hereinafter referred to P a g e | 2 ITA Nos. 336 to 339/Del/2025 Milind Narayan Ghogare (AYs: 2012-13 to 2015-16) as the Ld. AO, for short) passed u/s 143(3) r.w.s153A of the I

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