MAHESH CHANDRA SHARMA,LUCKNOW vs. ACIT-CC-2, KANPUR
No AI summary yet for this case.
Income Tax Appellate Tribunal, LUCKNOW ‘B’ BENCH, LUCKNOW
PER BENCH.: These four appeals have been filed by Sh. Mahesh Chandra Sharma and Smt. Usha Sharma, who are husband and wife, against the separate orders for the assessment years 2018-19 and 2019-20 of the ld. CIT(A)-4, Kanpur who has dismissed the appeals of these assessees that were filed against assessment orders passed by the Assessing Officer under section 143(3) and 153A for the assessment years 2019-20 (in the case of Smt. Usha Sharma) and under section 143(3) in the cases of
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.