“NFAC”

Public School, Phulbani vs. ITO, Exemption, Berhampur

In the result, appeal of the assessee is allowed

Bench : This is an appeal filed by the assessee against the order of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 31.07.2023, passed in ITBA/NFAC/S/250/2023-24/1054749083(1), for the assessment year 2020-2021. 2. Shri Abani Kanta Nayak, CIT-DR appeared on behalf of the revenue and none

Bs Mining Corporation Private Limited, Joda vs. Asstt.CIT, Circle-1(1), Cuttack

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

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita No.291/Ctk/2023 (ननधाारण वषा / Assessment Year : 2015-2016) Bs Mining Corporation Pvt. Ltd., Vs Acit, Circle-1(1), Cuttack At: Joda Basti, Joda, Keonjhar-758034 Pan No. :Aadcb 5115 H (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri Chitrasen Parida, Advocate राजस्व की ओर से /Revenue By : Shri Charan Dass, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 28/11/2023 घोषणा की तारीख/Date Of Pronouncement : 28/11/2023 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 08.08.2023, Passed In Itba/Nfac/S/250/2023-24/1054940060(1), For The Assessment Year 2015-2016. 2. It Was Submitted By The Ld. Ar That The Assessee Has Not Received The Notice For Hearing, Which Has Been Mentioned By The Ld. Cit(A) In Para 5 That “Notices Of Hearing Have Been Issued”. It Was The Submission That The Assessee May Be Granted Another Opportunity For Representing Its Appeal Before The Ld.Cit(A). 3. Ld. Sr. Dr Vehemently Supported The Orders Of The Ld. Ao & Ld. Cit(A).

Bench : This is an appeal filed by the assessee against the order of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 08.08.2023, passed in ITBA/NFAC/S/250/2023-24/1054940060(1), for the assessment year 2015-2016. 2. It was submitted by the ld. AR that the assessee has not received

Sanjay Memorial Institute of Technology, Berhampur vs. DCIT (Exemption), Bhubaneswar

In the result, appeal of the assessee is allowed

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita No.290/Ctk/2023 (ननधाारण वषा / Assessment Year : 2017-2018) Sanjay Memorial Institute Of Technology, Vs Dcit (Exemption), Bhubaneswar Smit Building, Main Road Hillpatna, Berhampur-760005 Pan No. :Aaajs 0276 N (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : None राजस्व की ओर से /Revenue By : Dr. Abani Kanta Nayak, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 28/11/2023 घोषणा की तारीख/Date Of Pronouncement : 28/11/2023 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 27.07.2023, Passed In Itba/Nfac/S/250/2023-24/1054662107(1), For The Assessment Year 2017-2018. 2. None Appeared On Behalf Of The Assessee Even The Case Of The Assessee Was Called For The Second Round Of Hearing. Therefore, The Bench Proceeded To Dispose Off The Appeal After Considering The Submissions Of The Ld. Cit-Dr & The Facts Available On Record. 3. Ld. Cit-Dr Vehemently Supported The Order Of The Ld. Ao & Ld. Cit(A).

Bench : This is an appeal filed by the assessee against the order of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 27.07.2023, passed in ITBA/NFAC/S/250/2023-24/1054662107(1), for the assessment year 2017-2018. 2. None appeared on behalf of the assessee even the case of the assessee

Nirmal Barik, Bhadrak vs. ITO, Bhadrak

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

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita No.289/Ctk/2023 (ननधाारण वषा / Assessment Year : 2017-2018) Nirmal Barik, Vs Ito, Bhadrak Padhuan Padhuan, Anantapur, Bhadrak Pan No. :Alfpb 5745 D (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri Biswojit Sahoo, Ca राजस्व की ओर से /Revenue By : Shri Charan Dass, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 28/11/2023 घोषणा की तारीख/Date Of Pronouncement : 28/11/2023 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 15.03.2023, Passed In Itba/Nfac/S/250/2022-23/1050798334, For The Assessment Year 2017-2018. 2. It Was Submitted By The Ld. Ar That The Appeal Of The Assessee Is Delayed By 104 Days For Which The Assessee Has Filed Necessary Affidavit For Condonation Of Delay, Wherein He Has Mentioned That The Assessee Failed To File The Instant Appeal Within The Time Due To Health Problems. The Affidavit Filed By The Assessee Has Not Found To Be False. Consequently, The Delay Of 104 Days In Filing The Appeal Is Hereby Condoned & The Appeal Is Disposed Off On Merits.

Bench : This is an appeal filed by the assessee against the order of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 15.03.2023, passed in ITBA/NFAC/S/250/2022-23/1050798334, for the assessment year 2017-2018. 2. It was submitted by the ld. AR that the appeal of the assessee is delayed

Mr. Prafulla Kumar Mahapatra, Bhadrak vs. A.C.I.T Balasore Circle, Balasore

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

Bench : This is an appeal filed by the assessee against the order of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 20.07.2023, passed in ITBA/NFAC/S/250/2023-24/1054473179(1), for the assessment year 2015-2016. 2. It was submitted by the ld. AR that the appeal filed by the assessee

Rotary Public School, Angul vs. ITO Ward Angul, Angul

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

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita No.286/Ctk/2023 (ननधाारण वषा / Assessment Year : 2017-2018) Rotary Public School Angul, Vs Ito, Ward Angul, Angul Vip Road Angul, Angul-759122 Pan No. :Aacar 1936 R (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri P.R.Mohanty, Advocate राजस्व की ओर से /Revenue By : Shri Charan Dass, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 28/11/2023 घोषणा की तारीख/Date Of Pronouncement : 28/11/2023 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 27.07.2023, Passed In Itba/Nfac/S/250/2023-24/1054672129(1), For The Assessment Year 2017-2018. 2. It Was Submitted By The Ld. Ar That The Assessee Had Filed Appeal Against The Order Of The Ao Before The Ld. Cit(A). It Was The Submission That The Assessee Had Not Received The Notice Of Hearing From The Ld. Cit(A). It Was The Prayer That The Assessee May Be Granted Another Opportunity To Represent Its Appeal Before The Ld. Cit(A). 3. In Reply, Ld. Dr Vehemently Supported The Order Of The Ld. Cit(A) & Submitted That The Ld. Cit(A) Has Adjudicated The Issue On Merits & There Was No Reason That Issues Could Be Restored To The File Of Ld. Cit(A)

Bench : This is an appeal filed by the assessee against the order of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 27.07.2023, passed in ITBA/NFAC/S/250/2023-24/1054672129(1), for the assessment year 2017-2018. 2. It was submitted by the ld. AR that the assessee had filed appeal against

Income Tax Officer, Income Tax Department vs. Regulated Market Committee, Attabira

In the result, appeal of the revenue is dismissed

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita No.285/Ctk/2023 (ननधाारण वषा / Assessment Year : 2018-2019) Ito, Bargarh Vs Regulated Market Committee, Attabira, Attabira, Bargarh-768027 Pan No. :Aacar 4813 R (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri Sudam Panigrahi, Accountant Of Assessee-Committee राजस्व की ओर से /Revenue By : Shri Abani Kanta Nayak, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 28/11/2023 घोषणा की तारीख/Date Of Pronouncement : 28/11/2023 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Revenue Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 28.07.2023, Passed In Itba/Nfac/S/250/2022-23/1054708362(1) For The Assessment Year 2018-2019. 2. At The Time Of Hearing, Shri Sudam Panigrahi, Accountant Of The Assessee-Committee Submitted An Adjournment Application, Which Was Taken Back By Him. Subsequently, An Adjournment Application From The Secretary Of The Assessee Through Post Addressing To The Members, Itat Cuttack, Was Received After The Order Was Pronounced In The Open Court And, Thus, The Same Is Not Taken Into Consideration. 3. It Was The Submission That The Ld. Cit-Dr That The Assessment In The Case Of The Assessee Came To Be Completed U/S.147 R.W.S144

Bench : This is an appeal filed by the revenue against the order of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 28.07.2023, passed in ITBA/NFAC/S/250/2022-23/1054708362(1) for the assessment year 2018-2019. 2. At the time of hearing, Shri Sudam Panigrahi, Accountant of the assessee-committee submitted

Udala Regional Cooperative Marketing Socity Limited, Mayurbhyanj vs. ITO, Ward-Bbn-W-(9)(91), Bhubaneswar

In the result, appeal of the assessee is allowed

Bench : This is an appeal filed by the assessee against the order of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 05.06.2023, passed in ITBA/NFAC/S/250/2023-24/1053558701(1), for the assessment year 2017-2018, thereby confirming the levy of penalty u/s.271F of the Act. 2. It was submitted

Income Tax Officer (Exemption), Berhampur vs. Shree Shree Shree Mahapurush Achyutananda Trust, Balakati

In the result, appeal of the revenue is dismissed

Bench : This is an appeal filed by the revenue against the order of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 06.06.2023, passed in ITBA/NFAC/S/250/2023-24/1053573978(1), for the assessment year 2013-2014. 2. It was submitted by the ld. DR that the return filed by the assessee

Sonam Jain, Kalahandi vs. ITO, Bhawanipatna Ward, Bhawanipatna

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

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita No.265/Ctk/2023 (ननधाारण वषा / Assessment Year : 2014-2015) Sonam Jain, Vs Ito, Bhawanipatna Ward, W/O: Rakesh Kumar Jain, Bhawanipatna Bhawanipatna, Palace Road, Kalahandi-766001 Pan No. :Amspj 8260 B (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri P.C.Sethi, Advocate राजस्व की ओर से /Revenue By : Shri Charan Dass, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 28/11/2023 घोषणा की तारीख/Date Of Pronouncement : 28/11/2023 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 14.06.2023, Passed In Itba/Nfac/S/250/2023-24/1053723145(1), For The Assessment Year 2015-2016. 2. It Was Submitted By The Ld. Ar That The Appeal Of The Assessee Has Been Dismissed By The Ld. Cit(A) For Non-Representation. It Was The Submission That The Assessee Has Not Received Notices Issued By The Ld. Cit(A). It Was The Prayer That The Assessee May Be Granted Another Opportunity To Represent Its Case Before The Ld. Cit(A). 3. In Reply, Ld. Dr Vehemently Supported The Order Of The Ld. Ao & Ld. Cit(A).

Bench : This is an appeal filed by the assessee against the order of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 14.06.2023, passed in ITBA/NFAC/S/250/2023-24/1053723145(1), for the assessment year 2015-2016. 2. It was submitted by the ld. AR that the appeal of the assessee

Manju Devi Bagaria, Rourkela vs. ITO Ward-1, Rourkela

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

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita No.243/Ctk/2023 (ननधाारण वषा / Assessment Year : 2013-2014) Manju Devi Bagaria, Vs Ito, Ward-1, Rourkela Kk-24, Civil Township, Rourkela Pan No. :Abbpb 8915 B (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri S.K.Agarwalla, Ca राजस्व की ओर से /Revenue By : Shri Charan Dass, Sr.Dr सुनवाई की तारीख / Date Of Hearing : 28/11/2023 घोषणा की तारीख/Date Of Pronouncement : 28/11/2023 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 20.06.2023, Passed In Itba/Nfac/S/250/2023-24/1053823281(1), For The Assessment Year 2013-2014. 2. It Was Submitted By The Ld. Ar That The Appeal Filed By The Assessee Against The Assessment Order Has Been Disposed Off By The Ld. Cit(A) Without Hearing The Assessee. It Was The Prayer That The Assessee May Be Granted Another Opportunity Of Being Heard. 3. In Reply, Ld. Sr. Dr Submitted That The Assessee Had Been Granted Sufficient Opportunities By The Ld. Cit(A) & The Assessee Has Not Produced The Evidence Before The Ld. Cit(A). Consequently, The Ld. Cit(A)

Bench : This is an appeal filed by the assessee against the order of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 20.06.2023, passed in ITBA/NFAC/S/250/2023-24/1053823281(1), for the assessment year 2013-2014. 2. It was submitted by the ld. AR that the appeal filed by the assessee

Aabahana, Cuttack vs. ITO Exemption Ward, Berhampur

In the result, appeal of the assessee is allowed

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita No.225/Ctk/2023 (ननधाारण वषा / Assessment Year : 2018-2019) Aabahana, Vs Ito, Exemption Ward, Berhampur At: Malyabanta, Nachuni, Khurda-752028 Pan No. :Aabta 9704 E (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri Ambika Prasad Mohanty, Ca राजस्व की ओर से /Revenue By : Dr.Abani Kanta Nayak, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 28/11/2023 घोषणा की तारीख/Date Of Pronouncement : 28/11/2023 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 20.04.2023, Passed In Itba/Nfac/S/250/2023-24/1052225643(1), For The Assessment Year 2018-2019. 2. It Was Submitted By The Ld. Ar That The Original Return Of The Assessee Came To Be Filed On 27.09.2018 For The Relevant Assessment Year. In The Intimation U/S.143(1) Of The Act, The Exemption U/S.11 Of The Act Had Been Denied On The Ground That There Was Delay In Filing The Form 10B. The Assessee Had Filed Rectification Application U/S.154 Of The Act & The Cit(E), Hyderabad Had Condoned The Delay In Filing Of The Form 10B. The Rectification Application Had Been Allowed & The Assessee Was Granted The Benefit Of Deduction U/S.11 Of The Act. Subsequently, Another

Bench : This is an appeal filed by the assessee against the order of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 20.04.2023, passed in ITBA/NFAC/S/250/2023-24/1052225643(1), for the assessment year 2018-2019. 2. It was submitted by the ld. AR that the original return of the assessee

Sambalpur Development Authority, Sambalpur vs. DCIT, Cir 1(1), Sambalpur

In the result, all the appeals filed by the assessee stand partly allowed for statistical purposes

Bench: Before S/Shri George Mathan, Judicial & Girish Agrawalita Nos.150 To 154/Ctk/20 /Ctk/2023 Assessment Year Assessment Years : 2006-2007, 2007-2008, 2008 2008, 2008-2009,2009- 2010 & 2010-2011 Sambalpur Sambalpur Development Development Vs. Deputy Deputy Commissioner Commissioner Of Of Authority, Authority, The The Secretary Secretary Income Income Tax, Tax, Circle Circle-1(1), (Cfo), (Cfo), Near Near Lions Lions Club, Club, Sambalpur Sambalpur Salia Bagicha, Sambalpur Salia Bagicha, Sambalpur Pan/Gir No. Pan/Gir No.Aaals 3934 P (Appellant) ) .. ( Respondent Respondent) Assessee By Assessee By : Shri D.Parida, Ca & Shri Chitrasen Parida D.Parida, Ca & Shri Chitrasen Parida , Adv Revenue By : Dr.Abani Kanta Nayak, Abani Kanta Nayak, Cit Dr Date Of Hearing : 28/11 11/2023 Date Of Pronouncement : 28/11 Date Of Pronouncement : 28/11/2023 O R D E R Per Bench

filed by the assessee against the filed by the assessee against the separate orders of the ld CIT(A) of the ld CIT(A), NFAC, Delhi all dated 28.2.2023 in Appeal No.CIT(A), Sambalpur/ 10382/2016 10382/2016-17, Sambalpur/ 10383/2016-17, Sambalpur/10384/2016 ambalpur/10384/2016-17,Sambalpur/10385/2016-17 and Sambalpur/10386/2016 Sambalpur/10386/2016-17 for the assessment year ... Secretary (CFO), Near Lions Club, Salia Bagicha, Sambalpur 2. The Respondent: Deputy Commissioner of Income Tax, Circle-1(1), Sambalpur 3. The CIT(A)-NFAC, Delhi 4. Pr.CIT-, Sambalpur 5. DR, ITAT, Cuttack 6. Guard file. //// By order Sr.Pvt.secretary ITAT, Cuttack

Sambalpur Development Authority, Sambalpur vs. DCIT, Cir 1(1), Sambalpur

In the result, all the appeals filed by the assessee stand partly allowed for statistical purposes

Bench: Before S/Shri George Mathan, Judicial & Girish Agrawalita Nos.150 To 154/Ctk/20 /Ctk/2023 Assessment Year Assessment Years : 2006-2007, 2007-2008, 2008 2008, 2008-2009,2009- 2010 & 2010-2011 Sambalpur Sambalpur Development Development Vs. Deputy Deputy Commissioner Commissioner Of Of Authority, Authority, The The Secretary Secretary Income Income Tax, Tax, Circle Circle-1(1), (Cfo), (Cfo), Near Near Lions Lions Club, Club, Sambalpur Sambalpur Salia Bagicha, Sambalpur Salia Bagicha, Sambalpur Pan/Gir No. Pan/Gir No.Aaals 3934 P (Appellant) ) .. ( Respondent Respondent) Assessee By Assessee By : Shri D.Parida, Ca & Shri Chitrasen Parida D.Parida, Ca & Shri Chitrasen Parida , Adv Revenue By : Dr.Abani Kanta Nayak, Abani Kanta Nayak, Cit Dr Date Of Hearing : 28/11 11/2023 Date Of Pronouncement : 28/11 Date Of Pronouncement : 28/11/2023 O R D E R Per Bench

filed by the assessee against the filed by the assessee against the separate orders of the ld CIT(A) of the ld CIT(A), NFAC, Delhi all dated 28.2.2023 in Appeal No.CIT(A), Sambalpur/ 10382/2016 10382/2016-17, Sambalpur/ 10383/2016-17, Sambalpur/10384/2016 ambalpur/10384/2016-17,Sambalpur/10385/2016-17 and Sambalpur/10386/2016 Sambalpur/10386/2016-17 for the assessment year ... Secretary (CFO), Near Lions Club, Salia Bagicha, Sambalpur 2. The Respondent: Deputy Commissioner of Income Tax, Circle-1(1), Sambalpur 3. The CIT(A)-NFAC, Delhi 4. Pr.CIT-, Sambalpur 5. DR, ITAT, Cuttack 6. Guard file. //// By order Sr.Pvt.secretary ITAT, Cuttack

Sambalpur Development Authority, Sambalpur vs. DCIT, Cir 1(1), Sambalpur

In the result, all the appeals filed by the assessee stand partly allowed for statistical purposes

Bench: Before S/Shri George Mathan, Judicial & Girish Agrawalita Nos.150 To 154/Ctk/20 /Ctk/2023 Assessment Year Assessment Years : 2006-2007, 2007-2008, 2008 2008, 2008-2009,2009- 2010 & 2010-2011 Sambalpur Sambalpur Development Development Vs. Deputy Deputy Commissioner Commissioner Of Of Authority, Authority, The The Secretary Secretary Income Income Tax, Tax, Circle Circle-1(1), (Cfo), (Cfo), Near Near Lions Lions Club, Club, Sambalpur Sambalpur Salia Bagicha, Sambalpur Salia Bagicha, Sambalpur Pan/Gir No. Pan/Gir No.Aaals 3934 P (Appellant) ) .. ( Respondent Respondent) Assessee By Assessee By : Shri D.Parida, Ca & Shri Chitrasen Parida D.Parida, Ca & Shri Chitrasen Parida , Adv Revenue By : Dr.Abani Kanta Nayak, Abani Kanta Nayak, Cit Dr Date Of Hearing : 28/11 11/2023 Date Of Pronouncement : 28/11 Date Of Pronouncement : 28/11/2023 O R D E R Per Bench

filed by the assessee against the filed by the assessee against the separate orders of the ld CIT(A) of the ld CIT(A), NFAC, Delhi all dated 28.2.2023 in Appeal No.CIT(A), Sambalpur/ 10382/2016 10382/2016-17, Sambalpur/ 10383/2016-17, Sambalpur/10384/2016 ambalpur/10384/2016-17,Sambalpur/10385/2016-17 and Sambalpur/10386/2016 Sambalpur/10386/2016-17 for the assessment year ... Secretary (CFO), Near Lions Club, Salia Bagicha, Sambalpur 2. The Respondent: Deputy Commissioner of Income Tax, Circle-1(1), Sambalpur 3. The CIT(A)-NFAC, Delhi 4. Pr.CIT-, Sambalpur 5. DR, ITAT, Cuttack 6. Guard file. //// By order Sr.Pvt.secretary ITAT, Cuttack

Sambalpur Development Authority, Sambalpur vs. DCIT, Cir 1(1), Sambalpur

In the result, all the appeals filed by the assessee stand partly allowed for statistical purposes

Bench: Before S/Shri George Mathan, Judicial & Girish Agrawalita Nos.150 To 154/Ctk/20 /Ctk/2023 Assessment Year Assessment Years : 2006-2007, 2007-2008, 2008 2008, 2008-2009,2009- 2010 & 2010-2011 Sambalpur Sambalpur Development Development Vs. Deputy Deputy Commissioner Commissioner Of Of Authority, Authority, The The Secretary Secretary Income Income Tax, Tax, Circle Circle-1(1), (Cfo), (Cfo), Near Near Lions Lions Club, Club, Sambalpur Sambalpur Salia Bagicha, Sambalpur Salia Bagicha, Sambalpur Pan/Gir No. Pan/Gir No.Aaals 3934 P (Appellant) ) .. ( Respondent Respondent) Assessee By Assessee By : Shri D.Parida, Ca & Shri Chitrasen Parida D.Parida, Ca & Shri Chitrasen Parida , Adv Revenue By : Dr.Abani Kanta Nayak, Abani Kanta Nayak, Cit Dr Date Of Hearing : 28/11 11/2023 Date Of Pronouncement : 28/11 Date Of Pronouncement : 28/11/2023 O R D E R Per Bench

filed by the assessee against the filed by the assessee against the separate orders of the ld CIT(A) of the ld CIT(A), NFAC, Delhi all dated 28.2.2023 in Appeal No.CIT(A), Sambalpur/ 10382/2016 10382/2016-17, Sambalpur/ 10383/2016-17, Sambalpur/10384/2016 ambalpur/10384/2016-17,Sambalpur/10385/2016-17 and Sambalpur/10386/2016 Sambalpur/10386/2016-17 for the assessment year ... Secretary (CFO), Near Lions Club, Salia Bagicha, Sambalpur 2. The Respondent: Deputy Commissioner of Income Tax, Circle-1(1), Sambalpur 3. The CIT(A)-NFAC, Delhi 4. Pr.CIT-, Sambalpur 5. DR, ITAT, Cuttack 6. Guard file. //// By order Sr.Pvt.secretary ITAT, Cuttack

Sambalpur Development Authority, Sambalpur vs. DCIT, Cir 1(1), Sambalpur

In the result, all the appeals filed by the assessee stand partly allowed for statistical purposes

Bench: Before S/Shri George Mathan, Judicial & Girish Agrawalita Nos.150 To 154/Ctk/20 /Ctk/2023 Assessment Year Assessment Years : 2006-2007, 2007-2008, 2008 2008, 2008-2009,2009- 2010 & 2010-2011 Sambalpur Sambalpur Development Development Vs. Deputy Deputy Commissioner Commissioner Of Of Authority, Authority, The The Secretary Secretary Income Income Tax, Tax, Circle Circle-1(1), (Cfo), (Cfo), Near Near Lions Lions Club, Club, Sambalpur Sambalpur Salia Bagicha, Sambalpur Salia Bagicha, Sambalpur Pan/Gir No. Pan/Gir No.Aaals 3934 P (Appellant) ) .. ( Respondent Respondent) Assessee By Assessee By : Shri D.Parida, Ca & Shri Chitrasen Parida D.Parida, Ca & Shri Chitrasen Parida , Adv Revenue By : Dr.Abani Kanta Nayak, Abani Kanta Nayak, Cit Dr Date Of Hearing : 28/11 11/2023 Date Of Pronouncement : 28/11 Date Of Pronouncement : 28/11/2023 O R D E R Per Bench

filed by the assessee against the filed by the assessee against the separate orders of the ld CIT(A) of the ld CIT(A), NFAC, Delhi all dated 28.2.2023 in Appeal No.CIT(A), Sambalpur/ 10382/2016 10382/2016-17, Sambalpur/ 10383/2016-17, Sambalpur/10384/2016 ambalpur/10384/2016-17,Sambalpur/10385/2016-17 and Sambalpur/10386/2016 Sambalpur/10386/2016-17 for the assessment year ... Secretary (CFO), Near Lions Club, Salia Bagicha, Sambalpur 2. The Respondent: Deputy Commissioner of Income Tax, Circle-1(1), Sambalpur 3. The CIT(A)-NFAC, Delhi 4. Pr.CIT-, Sambalpur 5. DR, ITAT, Cuttack 6. Guard file. //// By order Sr.Pvt.secretary ITAT, Cuttack

Odisha Cooperative Tassar and Silk Federation Limited, Bhubaneswar vs. DCIT Circle 4(1), Bhubaneswar

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

Bench : This is an appeal filed by the assessee against the order of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 30.05.2022, passed in ITBA/NFAC/S/250/2022-23/1043689152(1), for the assessment year 2015-2016. 2. Ld. Sr. DR submitted an adjournment application, however, looking to the facts