DCIT, CC 1, CHANDIGARH , CHANDIGARH vs. SANJEEV AGGARWAL , CHANDIGARH
The appeals of the revenue are treated as dismissed
ITA 505/CHANDI/2023[2017-18]Status: DisposedITAT Chandigarh03 Mar 2025AY 2017-18
Section 127Section 153D
…{ "clean_text": "आयकर अपीलीय अधिकरण, चंडीगढ न्यायपीठ, चंडीगढ\nIN THE INCOME TAX APPELLATE TRIBUNAL\nDIVISION BENCH, ‘B’ CHANDIGARH\nBEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND\nSHRI KRINWANT SAHAY, ACCOUNTANT MEMBER\nआयकरअपीलसं./ITA No. 579/C HD /20 23\nनिधारणवष / Assessment Year : 2017-18\n&\nआयकरअपीलसं./ITA Nos.582 to 584/C HD/ 2023\nनिधारणवष / Assessment Years : 2014- 15 to 2016-17\n&\nआयकरअपीलसं./ITA No. 591/CHD /2023\nनिधारणवष / Assessment Year : 2018-19\nMaxport India Pvt. Ltd.\nC/o Parikshit Aggarwal,\nChartered Accountant, H. No.\n3035, Sector 27D, Chandigarh\n160019.\nस्थायीलेखासं./PAN NO: AAICM9120E\…