NALHATICADP FARMERS SERVICE COOPERATIVE SOCIETY LIMITED,BIRBHUM vs. ITO, WARD 3(3), SURI,, BIRBHUM
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Income Tax Appellate Tribunal, “C” BENCH, KOLKATA
Before: SHRI GEORGE MATHAN & SHRI RAKESH MISHRA
Per George Mathan, JM: This is an appeal filed by the assessee against the order of the ADDL/JCIT(A) PANAJI [hereinafter referred to as the ‘CIT(A)’] in appeal no.CIT(A), Burdwan/10296/2019-20 dated 26.09.2025 for the assessment year 2017-18. 2. Shri G. Banerjee, AR represented on behalf of the assessee and Shri Mangtinlen Haokip, Sr. DR represented on behalf of the revenue.
A perusal of the facts in the present appeal shows that the order of the Assessing Officer is an ex parte order and the assessment has been done by adding entire deposits in the bank account of the assessee as unexplained cash credit. The ld. AR submits that if the issues are restored to the file of the Assessing Officer, the
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