AMIT SINGH THAKUR, BILASPUR, BILASPUR vs. CENTRAL CIRCLE, BILASPUR, BILASPUR
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Income Tax Appellate Tribunal, RAIPUR BENCH, “DB” RAIPUR
Before: SHRI R.K PANDA & 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), Raipur-3 dated 24.12.2025 for the assessment year 2016-17 as per the grounds of appeal on record.
At the very outset, it is noted that the appeal is time barred by 83 days. Explaining the reasons for such delay and praying for condonation, the assessee had filed an “affidavit”, dated 15.
The order continues below.
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