PRIYAKA PAUL,KOLKATA vs. D.C.I.T., CC - 4(4), , KOLKATA
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Income Tax Appellate Tribunal, ‘D’ BENCH KOLKATA
Per Pradip Kumar Choubey, Judicial Member:
This appeal filed by the assessee is directed against the order dated 04.07.2025 of the Office Of The Commissioner Of Income Tax(hereinafter referred to as “ld. CIT(A)”) passed under Section 154 of the Income-tax Act, 1961 (hereinafter referred to as the “Act”).
At the time of hearing, the assessee herself appeared and submits that assessee do not wants to pursue the appeal as assessee has already paid the due to avoid litigation. She file
The order continues below.
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