CLARION AGRO PRODUCTS PRIVATE LIMITED,HYDERABAD vs. ACIT., CENTRAL CIRCLE-3(1), HYDERABAD
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Income Tax Appellate Tribunal, Hyderabad ‘B‘ Bench, Hyderabad
Before: Shri Ravish SoodShri Madhusudan Sawdia
Per Madhusudan Sawdia, A.M.:
This appeal is filed by Clarion Agro Products Private Limited (“the assessee”), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals)-11, Hyderabad (“Ld. CIT(A)”) dated 03.01.2025 for the A.Y. 2019-
At the outset, it was noticed that there was a delay of 24 days in filing the present appeal before the Tribunal. In support of the condonation of delay, the assessee has filed a petition for condonation along with an affidavit explaining the reasons which prevented t
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