LASA SUPERGENERICS LIMITED,MUMBAI vs. PCIT,- 1, THANE
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Income Tax Appellate Tribunal, MUMBAI
Before: SHRI ANIKESH BANERJEE & SHRI BIJAYANANDA PRUSETH
PER SHRI ANIKESH BANERJEE, (JM): The instant appeal of the assessee filed against the order of the Ld. Principal Commissioner of Income Tax, Thane -1 [for brevity “Ld. PCIT”], order passed under Section 263 of the Income Tax Act, 1961 (for brevity ‘the Act’) for Assessment Year 2018-19, date of order 27.03.2025. The impugned order emanated from the order from the order of the Assessment Unit Income Tax
ITA 1438/MUM/2026 LASA SUPERGENERICS LIMITED
Department (for
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