HANEIL SOYA-TECH PRIVATE LIMITED,NAGPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL, NAGPUR
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Income Tax Appellate Tribunal, “DB” BENCH, NAGPUR
Before: SHRI ANUBHAV SHARMA & SHRI KHETTRA MOHAN ROY
PER ANUBHAV SHARMA, JM:
These appeals are preferred by the Assessee against the order of the Ld. Pr. Commissioner of Income Tax (Central), Nagpur (hereinafter referred to as the First Appellate Authority or ‘the Revisionary Authority’ for short) in appeals filed before him against the orders of the ld. Assessing Officer
P a g e | 2 ITA Nos. 408 to 411/Nag/2026 Haneil Soya Tech Pvt. Ltd. (AYs: 2019-20 to 2022-23) (hereinafter referred to as the Ld. AO, for short) p
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