SHREE RATAN BAGRI,KOLKATA vs. I.T.O.-WARD-45(2), KOLKATA
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Income Tax Appellate Tribunal, KOLKATA ‘A’ BENCH, KOLKATA
Before: SHRI DUVVURU R. L. REDDY, VICE- & SHRI RAJESH KUMAR
PER RAJESH KUMAR, ACCOUNTANT MEMBER:
This appeal preferred by the assessee is against the order of the Learned Commissioner of Income Tax (Appeals),National Faceless Appeal Centre, Delhi, (hereinafter referred to as the “Ld.CIT(A)”],dated 06.06.2024 for the Assessment Year (AY) 2014-15. 2. At the outset, we note that the appeal of the assessee is barred by limitation by 50 days. At the time of hearing the counsel of the assessee explained the reasons for delay in filing the appeal. The Ld. DR did not raise any objections in condoning the delay. After hearing the rival contentions and perusing the materials availa
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