ASHOK KUMAR KAUSHIK,MUNGELI vs. INCOME TAX OFFICER WARD 2(2) BILASPUR, BILASPUR
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Income Tax Appellate Tribunal, RAIPUR BENCH “SMC”, RAIPUR
Before: SHRI PARTHA SARATHI CHAUDHURY
PER PARTHA SARATHI CHAUDHURY, JM The present appeal preferred by the assessee emanates from the order of the Ld.CIT(Appeals)/NFAC, Delhi dated 31.05.2023 for the assessment year 2013-14 as per the grounds of appeal on record.
At the very outset, it is noted that the appeal filed in ITA No.600/RPR/2026 is time barred by 1096 days. The assessee appearing for himself at the time of hearing submitted that he is a farmer
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