MD AACHHIBAR RAHAMAN,KHILKAPUR vs. INCOME TAX OFFICER WARD 50-(2), KOLKATA, MANICKTALA CIVIL CENTRE
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Income Tax Appellate Tribunal, KOLKATA ‘SMC’ BENCH AT KOLKATA
Before: SHRI YOGESH KUMAR US & SHRI RAKESH MISHRA
PER RAKESH MISHRA, ACCOUNTANT MEMBER:
This appeal filed by the assessee is against the order of the Addl/JCIT(A)-Panaji [hereinafter referred to as Ld. ‘Addl/JCIT(A)'] passed u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as 'the Act') for AY 2017-18 dated 26.09.2025. 2. The assessee is in appeal before the Tribunal raising the following grounds of appeal:
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For that in the facts and circumstances of the case, the learned Commissioner of Income Tax (Appeals) has erred in law in making addition of Rs.23,43,200/- t
The order continues below.
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