SMT. RANU GHOSH,,BURDWAN vs. ITO, WARD 1(4), NOW ITO, WARD 1(2), BURDWAN,, BURDWAN
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Income Tax Appellate Tribunal, KOLKATA ‘D’ BENCH, KOLKATA
Before: SHRI RAJESH KUMAR & SHRI PRADIP KUMAR CHOUBEY
PER RAJESH KUMAR, ACCOUNTANT MEMBER:
These three appeals filed by the assessee are directed against separate orders dated 22.05.2024, 26.09.2023 and 07.04.2025 by the learned Addl./Jt. Commissioner of Income-tax (Appeals)-6, Mumbai (hereinafter referred to as the “ld. CIT(A)”) passed u/s 250 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) for the different assessment years (A.Y.) 2009–10, 2017-18 and 2018-19 respectively.
At the outset, we observe that there is a delay of 645, 889 and 311 days in filing present appeals by the assessee. The assessee has ITA Nos.1712, 1713 & 1714/Kol/202
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