THE KANGRA CO-OP. BANK LTD.,DELHI vs. DCIT, CIRCLE 61(1), CIVIC CENTRE, NEW DELHI
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Income Tax Appellate Tribunal, DELHI BENCH, A: NEW DELHI
Before: SHRI SATBEER SINGH GODARA & SMT. RENU JAUHRI
Per Renu Jauhri, Accountant Member:
This appeal by the assessee is directed against the order dated 08.01.2025 of the ld. Commissioner of Income Tax, Appeal, ADDL JCIT (A), Bhubaneswar, [hereinafter referred to as the ‘Ld. CIT(A)] arising out of the intimation dated 12.10.2021 passed under section 143(1) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) by the ADIT, CPC, (hereinafter referred to as the ‘AO’) pertaining to Assessment Year (A.Y.) 2020-21. ITA No.- 3311/Del/2026 The Kangra Co-op. Bank Ltd.
The assessee has raised the following grounds of appeal:
“1. 1. On the facts and circumstances of the case, the order passe
The order continues below.
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