MANMOHAN DAS KURRE, RAIPUR,RAIPUR vs. ITO, WARD-1(2), RAIPUR, RAIPUR
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Income Tax Appellate Tribunal, RAIPUR BENCH “SMC”, RAIPUR
Before: SHRI PARTHA SARATHI CHAUDHURY
PER PARTHA SARATHI CHAUDHURY, JM
The captioned appeal preferred by the assessee emanates from the order of the Ld.CIT(A)/Addl./JCIT (A)-3, Bengaluru dated 13.02.2026 for the assessment year 2011-12 as per the grounds of appeal of record.
At the outset, it is noted that this appeal is time barred by 18 days. That explaining the reasons for such del
The order continues below.
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