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Facts
The assessee, Dr Narayan Prasad Das Memorial Charitable Public Trust, filed an appeal before the ITAT against an order from the revenue. The appeal was heard and pronounced in open court.
Held
The order states that the appeal of the assessee is dismissed. Specific details regarding the grounds for dismissal or the nature of the original dispute are not provided in this excerpt.
Key Issues
The appeal of the assessee was dismissed by the tribunal.
Sections Cited
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In the result, appeal of the assessee is dismissed.