AGRASEN POLYTEX PRIVATE LIMITED,JAIPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX-2, JAIPUR, JAIPUR
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Income Tax Appellate Tribunal, JAIPUR BENCHES, “A” BENCH, JAIPUR
Per Annapurna Gupta, AM:- The present appeal has been filed by the assessee against the order passed by the Office of the Principal Commissioner of Income
P a g e | 2 Agrasen Polytex Private Limited Tax, PCIT Jaipur 02(hereinafter referred to as “Ld. PCIT”), dated 05.03.2026under Section 263 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”).
The grounds raised by the assessee read as under:-
Based on the facts and circumstances of the case and in law, the order passed under section 263 of the Income-tax Act, 1961 by the Ld. PCIT -2 is illegal and bad in law.
Based on the fact
The order continues below.
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