NEW DEEPALI CO-OP HOUSING SOC.LTD.,,MUMBAI vs. INCOME TAX OFFICER-34(3)(2), MUMBAI
Income Tax Appellate Tribunal, “B” BENCH, MUMBAI
Before: SHRI AMARJIT SINGHSHRI SANDEEP SINGH KARHAILAssessment Year : 2018-19
PER SANDEEP SINGH KARHAIL, J.M. The assessee has filed the present appeal challenging the impugned order dated 24/09/2024, passed under section 250 of the Income Tax Act, 1961 (“the Act”) by the learnedCommissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [“learned CIT(A)”], for the assessment year 2018-19. New Deepali Co-op. Housing Ltd. ITA No. 6669/M/2024 2
The present appeal is delayed by 19 days. Along with the appeal, the assessee has filed an application seeking condonation of delay in filing the appeal duly supported by an affidavit sworn by the Chairman of the assessee society, submitting as follows: -
“1. I say that I am the chairman of New Deepali Co-operative Housing
Society Ltd. located at Plot No. 432, TPS-5, Ghanekar Road, Vile parle East,
Mumbai 400057 consisting of 24 members presently under Redevelopment by the Developer M/s AKME PROPERTIES as per the Development agreement executed and registered with sub