158 Taxman 474 (Delhi) CIT v. Karnal Co-op Sugar Mills Ltd.

Neyveli Uttar Pradesh Power Limited, Lucknow vs. ITO - 2(1), Lucknow

In the result, the appeal of the assessee is partly allowed for statistical purposes

Bench: Shri Anadee Nath Misshra

…I.T.A. No.152/Lkw/2024 Assessment Year:2018-19 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘SMC’, LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER I.T.A. No.152/Lkw/2024 Assessment Year:2018-19 Neyveli Uttar Pradesh Power Vs. Income Tax Officer-2(1), Limited, Lucknow. KH 419, GN Extension, Gomti Nagar S.O., Lucknow. PAN:AAECN3221F (Appellant) (Respondent) Appellant by Ms. Krishna Laasya, Advocate Respondent by Shri Sunil Kumar Rajwanshi, Addl. CIT (D.R.) O R D E R (A) In this case assessee’s return was processed u/s 143(1) of the I. T. Act and intimation dated 30/09/2019 was issued deny…