SHIV SHANKAR BHATT, RAIPUR,RAIPUR vs. ITO-1(1), RAIPUR, RAIPUR
No AI summary yet for this case.
Income Tax Appellate Tribunal, RAIPUR BENCH “SMC”, RAIPUR
Before: SHRI PARTHA SARATHI CHAUDHURY
PER PARTHA SARATHI CHAUDHURY, JM The captioned appeals preferred by the assessee emanates from the respective orders of the Ld.CIT(Appeals)/NFAC, Delhi dated 14.05.2025 for the assessment years 2011-12 & 2013-14 as per the grounds of appeal on record.
At the very outset, it is noted that these appeals are time barred by 311 days. Explaining the reasons for such delay, the Ld. Counse
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.