INCOME TAX OFFICER, SIRHIND, FATEHGARH SAHIB vs. GUJRAL TRADERS, MANDI GOBINDGARH
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Income Tax Appellate Tribunal, “SMC” BENCH, CHANDIGARH
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Aforesaid appeals by revenue for Assessment Years (AYs) 2011- 12 to 2013-14 arises out of separate orders of learned first appellate authority. First, I take up appeal for AY 2011-12 which arises out of an order of learned Addl. / Joint Commissioner of Income Tax (Appeals)- 1, Lucknow [CIT(A)] dated 03.12.2025 in the matter of an assessment
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