BANK OF INDIA STAFF COOPERATIVE CREDIT SOCIETY LTD NAGPUR,NAGPUR vs. ITO WARD 1(1), NAGPUR, NAGPUR
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Income Tax Appellate Tribunal, NAGPUR SMC BENCH, NAGPUR
Before: SHRI MANISH BORAD
These appeals by the assessee are directed against the separate orders of Ld. Commissioner of Income Tax (Appeals)/ NFAC, Delhi (for short, “CIT(A)”) both dated 14.07.2026 passed u/sec. 250 of the Income Tax Act, 1961 (for short, “Act”) which are arising from the different assessment orders dated 02.09.2022 & 19.03.2024 passed u/sec. 143(3) r.w.s. 144B of the Act for the Assessment Years (A.Y.) 2020-21 & 2022-23 respectively.
At the outset, learned counsel for the assessee submitted that the issue in the instant appeal is squarely covered by the plethora of decisions including that of MSEB Engineers Co-op Credit Society Ltd. vs. ITO in ITA Nos.3
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