VIPS CLUB,KHAMARDIH vs. ITO(TDS), RAIPUR, RAIPUR
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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)/NFAC, Delhi dated 24.03.2026 for the assessment year 2014-15 as per the grounds of appeal on record.
At the very outset, it is noted that the appeal is time barred by 5 days. Explaining the reasons for such delay and praying for condonation, the assessee had filed an “affidavit”, dated 12.06.2026 as well as condonation application.
We have carefully considered the cont
The order continues below.
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