SHAKTI INFRA,SURAT vs. ITO, WARD/2(3)(4), SURAT
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Income Tax Appellate Tribunal, SURAT BENCH, SURAT
Before: MS. SUCHITRA KAMBLE & SHRI B.M. BIYANI
Per B.M. Biyani, A.M.: Feeling aggrieved by the order of first appeal dated 23.03.2024 passed by learned Commissioner of Income-Tax (Appeals)-NFAC, Delhi [“Ld. CIT(A)”], which in turn arises out of the assessment-order dated 28.12.2019 passed by learned ITO, Ward-2(3)(4), Surat [“Ld. AO”] u/s 143(3) of Income-tax Act, 1961 [“the Act”] for Assessment-Year [“AY”] 2017-18, the assessee has filed this appeal.
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Shakti Infra ITA No. 560/SRT/2024 – AY 2017-18
The background facts leading to present appeal are such that the assessee-firm is engaged in construction
The order continues below.
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