TUNGABHADRA MINERALS PVT. LTD,PANAJI vs. JOINT COMMISSIONER OF INCOME TAX, MARGAO RANGE, MARGAO
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Income Tax Appellate Tribunal, PANAJI BENCH, ‘DB’ PANAJI
Before: DR.MANISH BORAD & SHRI VINAY BHAMORE
PER DR. MANISH BORAD, ACCOUNTANT MEMBER :
The captioned appeals at the instance of assessee pertaining to A.Yrs. 2011-12 and 2012-13 are directed against the separate orders framed by ld.CIT(A), Panaji-2 arising out of respective Assessment Orders passed u/s.143(3) of the Income Tax Act, 1961 (in short ‘the Act’).
Identical grounds have been taken by the assessee in these appeals we therefore proceed to dispose of these appeals by this consolidated order for the sake of convenience.
We will first take up ITA No.141/PAN/2025 for A.Y. 2011-12. 4. Facts of the case in brief are that the assessee is a Private Limit
The order continues below.
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