SRI KENGAL CREDIT CO-OPERATIVE SOCIETY,RAJAJINAGAR vs. INCOME TAX OFFICER WARD - 2(2)(2), BENGALURU
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Income Tax Appellate Tribunal, “B’’BENCH: BANGALORE
Before: SHRI PRASHANT MAHARISHI & SHRI KESHAV DUBEY
PER KESHAV DUBEY, JUDICIAL MEMBER:
These appeals at the instance of the assessee are directed against the separate orders of the ld.CIT(A)/NFAC, Delhi vide DIN & Order No. ITBA/NFAC/S/250/2025-26/1081791367(1) dated 15.10.2025 for the AY 2014-15, vide DIN & Order No. ITBA/NFAC/S/250/2025-26/1081796530(1) dated 15.10.2025 and for the AY 2015-16, vide DIN & Order No. ITBA/NFAC/S/250/2025-26/1081824684(1) dated 16.10.2025 all passed u/s 250 of the Income Tax Act, 1961 (in short “the Act”). Since the issue involved in all
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