Rajmangal Co-Operative Dairy Limited, Pune vs. ITO Ward 1(1), Solapur
In the result, the appeal filed by the assessee in ITA
ITA 1361/PUN/2025[2023-24]Status: DisposedITAT Pune03 Sept 2025AY 2023-24
Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1360 & 1361/Pun/2025 िनधा"रण वष" / Assessment Years : 2022-23 & 2023-24 Rajmangal Co-Operative Vs. Ito, Ward-1(1), Dairy Limited, Solapur. Rajmangal Gat No.72/2, Khadakewadi Devalali Karmala, Solapur- 411011. Pan : Aaear0270N Appellant Respondent Assessee By : Smt. Deepa Khare Revenue By : Shri Harshit Bari Date Of Hearing : 20.08.2025 Date Of Pronouncement : 03.09.2025 आदेश / Order Per Vinay Bhamore, Jm: Both The Above Captioned Appeals Filed By The Assessee Are Directed Against The Separate Orders Dated 10.03.2025 Passed By Ld. Addl./Jcit(A)-7, Kolkata [‘Ld. Cit(A)’] For The Assessment Years 2022-23 & 2023-24 Respectively. 2. Since Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals Of The Assessee, Therefore, We Proceed To Dispose Of The Same By This Common Order. 3. First, We Shall Take Up The Appeal Of The Assessee In Ita No.1360/Pun/2025 For Assessment Year 2022-23 As The Lead Case For Adjudication.
For Appellant: Smt. Deepa KhareFor Respondent: Shri Harshit Bari
Section 139(9)Section 143(1)Section 194O
IN THE INCOME TAX APPELLATE TRIBUNAL
PUNE BENCH “SMC”, PUNE
BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER
AND SHRI VINAY BHAMORE
