DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 1, RAIPUR, NAWA RAIPUR vs. SIYARAM RICE MILL, BHATAPARA
No AI summary yet for this case.
Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR
Before: SHRI PARTHA SARATHI CHAUDHURY, JM & SHRI AVDHESH KUMAR MISHRA, AM
Per Avdhesh Kumar Mishra, AM: This appeal for Assessment Year (‘AY’) 2020-21 filed by the Revenue is directed against the order dated 19.02.2026 of Commissioner of Income Tax (Appeals), [CIT(A)], Raipur-3, passed under section 250 of the Income Tax Act, 1961 (‘Act’).
The Revenue has taken following grounds of appeal:
“1. Whether on the facts and circumstances of the case and in law, the Ld. CI
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.