TECHNOPOLIS INFRASTRUCTURE PVT. LTD.,,KOLKATA vs. ITO, WARD 4(1), EARLIER DCIT, CENTRAL CIRCLE XXV,, KOLKATA
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Income Tax Appellate Tribunal, KOLKATA ‘D’ BENCH, KOLKATA
Before: SHRI RAJESH KUMAR & SHRI PRADIP KUMAR CHOUBEY
PER RAJESH KUMAR, ACCOUNTANT MEMBER:
These are appeals preferred by the assessee against the separate orders of the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre(hereinafter referred to as the “ld.CIT(A)”]arising out of separate assessment orders passed by the Assessing Officer (In short, ‘the AO’) for the different Assessment Years (A.Y.) 2008-09 to 2012-13 respectively.In all these appeals, the facts are common and grounds of appeals raised by the assessee are also similar. With consent of both parties, all appeals
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