BANKURA POLICE EMPLOYEES CO-OPERATIVE CREDIT SOCIETY LIMITED,BANKURA vs. I.T.O., WARD - 3(1), BANKURA
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Income Tax Appellate Tribunal, KOLKATA ‘A’ BENCH, KOLKATA
Before: SHRI RAJESH KUMAR & SHRI PRADIP KUMAR CHOUBEY
PER RAJESH KUMAR, ACCOUNTANT MEMBER:
This appeal preferred by the revenue 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)”], dated13.02.2026 for the Assessment Year (AY) 2022-23. 2. At the outset of hearing, the learned Authorized Representative (ld. AR) submitted that assessee could not file reply before the Assessing Officer (In short, ‘the AO’) as well as ld. CIT(A) for the issues involved in the appeal and therefore, prayed that appeal may be restored to the file of ld. CIT(A) to decide the issue after taking into acco
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