Rastriya Ispat Nigam Ltd. v. ACIT

M/S G.G Agricultural Industries, Barnala vs. DCIT-CC, Patiala

Appeal of the assessee is dismissed

Bench: This Tribunal As & By Way Of Second Appeal Under The Income Tax Act, 1961 (Hereinafter Referred To As The “Act”). The Relevant Assessment Year Is Assessment Year 2018-19. The Corresponding Previous Year Is From 01.04.2017 To 31.03.2018. The Assessee Is Aggrieved By An Order Bearing No. Itba/Rec/M/154/2023-24/1057512359(1) Dated 30.10.2023 Under Section 150/250(6) Of The Act In First

…ional High Court or a superior court after passing of said order". ii) "The Hon'ble ITAT Delhi Bench 'B' (Decided by President of ITAT as Third Member case) in the case of Assistant Commissioner of Income-tax Hughes Services (FE) Ptd. Ltd. reported in [2005] 93 ITD 77 (DELHI)(TM)has held that in view of subsequent binding decision of High Court, there was a mistake apparent from record in order of Tribunal holding a contrary view. Therefore, order of Tribunal was liable to be rectified under section 254(2)". iii) "The ITAT Delhi Bench in the case of Deputy Commissioner of Wealth-tax Sanjay Singh Sandhu reported…