SAI SHETKARI BAHU KRISHU UPAJ UTPADAN VIPNAN WA PRAKRIYA SANSTHA MARYADIT,GONDIA vs. ITO WARD-1 GONDIA, GONDIA
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Income Tax Appellate Tribunal, SMC BENCH,
Before: Dr. MANISH BORAD
PER DR. MANISH BORAD, AM :
These two appeals at the instance of assessee are directed against the order passed by Ld. CIT(A), NFAC, Delhi u/s 250 of the Income-tax Act, 1961 dated 28.01.2026 which are arising out of the Assessment Order passed u/s.144 & u/s 270 of the IT Act dated 21.09.2022 & 15.03.2023. 2. Assessee has raised following grounds of appeal in ITA No.
290/NAG/2026:-
Based on the facts and circumstances of the case and in law, the appellant respectfully prefers this appeal under section 253 of the Income-
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