SAHAKAR MAHARSHI KASHTI VIVIDH KARYAKARI SEWA SAHAKARI SOCIETY LIMITED,AHMEDNAGAR vs. INCOME TAC OFFCER, WARD-2, AHMEDNAGAR , AHMEDNAGAR
What did the Tribunal hold?
The provided text is a corrigendum to the judgment, correcting the dates of hearing and pronouncement. It does not contain the substantive decision of the tribunal.
What were the facts?
The assessee, Sahakar Maharshi Kasti Vividh Karyakari Sewa Sahakari Society Ltd., filed an appeal against the order of the Principal Commissioner of Income Tax for the assessment year 2018-19. The specific grounds of appeal are not detailed in the provided text.
What were the issues?
The core legal issues and the tribunal's decision on the merits of the appeal are not discernible from the provided corrigendum.
AI-generated summary — verify with the full judgment below
Sahakar Maharshi Kasti Vividh Karyakari Sewa Sahakari Society Ltd., Copy of the Order forwarded to : 1.अपील र्थी / The Appellant 2. प्रत्यर्थी / The Respondent 3. The Pr. CIT(Pune) 4. The NFAC/ CIT(A) Concerned 5. DR, ITAT, Bench, „B‟ Pune 6. ग र्डफ़ इल / Guard File. आिेश नुस र / By Order वररष्ठ दनजी सदिव / Sr. Private Secretary आयकर अपीलीय न्य य दिकरण, पुणे / ITAT, Pune.
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