JAISUKHKLAL DESAI (LEGAL HEIR OF LATE SMT. PUSHPA BEN DESAI), RAIPUR,RAIPUR vs. DCIT-1(1), RAIPUR, RAIPUR
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Income Tax Appellate Tribunal, RAIPUR BENCH “DB”, RAIPUR
Before: SHRI PARTHA SARATHI CHAUDHURY & SHRI AVDHESH KUMAR MISHRA
PER PARTHA SARATHI CHAUDHURY, JM: The present appeal preferred by the assessee emanates from the order of the Ld.CIT(Appeals)/NFAC, Delhi dated 05.12.2025 for the assessment year 2014-15 as per the grounds of appeal on record.
The contention in law assailed by the Ld. Counsel for the assessee is as follows:
“1. Assessment is time barred i) Notice u/s 148 issue
The order continues below.
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