SMT. BUGLI DEVI,JAIPUR vs. ITO, WARD-7(4), JAIPUR, JAIPUR
ITA 48/JPR/2024Status: DisposedITAT Jaipur10 June 2024AY 2012-131 pages
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SMT. BUGLI DEVI VS ITO, WARD 7(4), JAIPUR Result 6. In the given situation, this appeal is disposed off for statistical purposes, and while setting aside the impugned order, the matter is restored to the files of Learned CIT(A) for decision afresh, after providing to the assessee a reasonable opportunity of being heard.
Order pronounced in the open court on 10/06/2024.
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