DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 1(1), RAIPUR vs. SHILPHY STEELS PRIVATE LIMITED, RAIPUR
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Income Tax Appellate Tribunal, RAIPUR BENCH, “DB” RAIPUR
Before: SHRI PARTHA SARATHI CHAUDHURY & DR. DIPAK P. RIPOTE
PER BENCH: The captioned appeal preferred by the Revenue and corresponding cross objection filed by the assessee emanates from the order of the Ld.CIT(Appeals)/NFAC, Delhi dated 07.10.2025 for the assessment year 2019-20 as per the grounds of appeal on record.
At the time of hearing, the Ld. Counsel for the assessee referred to grounds of cross objection a/w. Page 195 of the paper book i.e. copy of notice u/
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