SOUZA CASHEW INDUSTRIES,PUTTUR vs. ACIT, CENTRAL CIRCLE-2, MANGALORE

ITA 2766/BANG/2025Status: DisposedITAT Bangalore08 July 2026AY 2008-0912 pages

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Income Tax Appellate Tribunal, ‘B’ BENCH : BANGALORE

Before: SHRI WASEEM AHMED & SHRI SOUNDARARAJAN K.

For Respondent: Shri Subramanian S., JCIT-DR

PER BENCH

These are the six appeals filed by the assessee challenging the separate orders of Ld.CIT(A)-2, Panaji all dated 29/09/2025 in respect of the A.Ys. 2007-08 to 2009-10 and 2011-12 to 2013-14. 2. The issues are common in all the appeals and for the sake of convenience, the appeal in ITA No. 2765/Bang/2025 for A.Y. 2007-08 is taken as the lead the case and the facts for A.Y. 2007-08 are as follows:

Page 2 of 12 ITA Nos. 2765 to 2767 & 2769 to 2771/Bang/2025

3.

The brief facts of the case are that the assessee is a firm and engaged in the business of cashew processing. The

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