RAJENDRA TRIVEDI,ITAUNJA LUCKNOW vs. ITO, LUCKNOW
What did the Tribunal hold?
The Tribunal decided to allow the appeal of the assessee, but only for statistical purposes. The specific grounds for this decision are not detailed in the provided text.
What were the facts?
The provided text is an excerpt from an ITAT judgment, specifically the concluding remarks and order. It indicates an appeal was filed by the assessee.
What were the issues?
The core issue revolves around the assessee's appeal and the Tribunal's decision to allow it partially for statistical purposes, without specifying the underlying legal points.
AI-generated summary — verify with the full judgment below
In the result, the appeal of the assessee is partly allowed for statistical purposes. In the result, the appeal of the assessee is partly allowed for statistical purposes. In the result, the appeal of the assessee is partly allowed for statistical purposes.
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