BALBIR SINGH,HIMACHAL PRADESH vs. INCOME TAX OFFICER, WARD 1, NAHAN, NAHAN
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Income Tax Appellate Tribunal, DIVISION BENCH, ‘B’ CHANDIGARH
Before: SHRI LALIET KUMAR & SHRI VIJAY VARMA
PER LALIET KUMAR, JM
This appeal by the assessee is directed against the order passed by the learned Commissioner of Income-tax (Appeals) [“CIT(A)”] for Assessment Year 2017-18, whereby the learned CIT(A) dismissed the appeal of the assessee and upheld the adjustment made by the Centralized Processing Centre (“CPC”) while processing the return of income under section 143(1) of the Income-tax Act, 1961 (“the Act”). A.Y. 2017-18 2
Briefly stated, the assessee filed the return of income for the year under consideration in ITR-4/Sugam. In the return so filed, the asses
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