S B OVERSEAS PRIVATE LIMITED,KOLKATA vs. DCIT, CIRCLE 7(1), KOLKATA
No AI summary yet for this case.
Income Tax Appellate Tribunal, KOLKATA ‘D’ BENCH, KOLKATA
Before: SHRI RAJESH KUMAR & SHRI PRADIP KUMAR CHOUBEY
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 25.07.2025 for Assessment Year (AY) 2021-22. 2. The only issue raised by the assessee in the grounds of appeal is against the order of ld. CIT(A) confirming the order of Assessing Officer (In short, ‘the AO’). The AO has disallowed the business loss of the assessee to the tune of Rs.3,49,98,558/-.
The facts of the case in brief are that the assessee engaged in the business of giving mo
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.