XCELRIS LABS LIMITED,AHMEDABAD vs. THE ACIT, CENTRAL CIRCLE-2(1), AHMEDABAD

ITA 33/AHD/2022Status: DisposedITAT Ahmedabad03 April 2025AY 2016-172 pages

AI SummaryRemanded

What did the Tribunal hold?

The Tribunal heard the appeal filed by the assessee. The specific decision of the Tribunal is not detailed in the provided snippet.

What were the facts?

The assessee filed an appeal against the order dated 06/12/2021 passed by the CIT(A)-12, Ahmedabad for the Assessment Year 2016-17. The appeal was heard on 03/04/2025.

What were the issues?

The primary issue is the appeal filed by the assessee against the order of the CIT(A) for the Assessment Year 2016-17.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, AHMEDABAD

Before: SHRI T.R. SENTHIL KUMAR & SHRI MAKARAND V. MAHADEOKAR

For Appellant: Shri Parimalsinh B. Parmar, AR

For Respondent: Shri B.P. Srivastava, Sr.DR

Hearing: 03/04/2025Pronounced: 03/04/2025

PER MAKARAND V. MAHADEOKAR, AM: This appeal filed by the assessee pertains to the Assessment Year (AY) 2016-17 against the order dated 06/12/2021 passed by the Commissioner of Income Tax (Appeals)-12, Ahmedabad [hereinafter referred to as “CIT(A)

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