KARNATAKA SHEEP AND WOOL DEVELOPMENT CORPORATION LIMITED,BANGALORE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, BENGALURU
ITA 1517/BANG/2026Status: DisposedITAT Bangalore03 September 2026AY 2019-2010 pages
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Income Tax Appellate Tribunal, BANGALORE BENCHES, BANGALORE
Before: SHRI PRASHANT MAHARISHI & SHRI SANDEEP SINGH KARHAIL
For Respondent: Smt. Prajakta Thakur, JCIT
PER SANDEEP SINGH KARHAIL, JUDICIAL MEMBER:
The assessee has filed the present appeal against the impugned order dated 09/02/2026, passed under section 250 of the Income Tax Act, 1961 (“the Act”) by the learned Commissioner of Income Tax (Appeals), National Faceless
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