JALGAON JILHA MAJUR KAMGAR SAHAKARI SANSTHA FEDERATION LTD.,JALGAON vs. ITO, WARD 1(4), JALGAON, JALGAON
ITA 29/PUN/2025[2018-19]Status: DisposedITAT Pune27 May 2025AY 2018-19
Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.29/Pun/2025 िनधा"रण वष" / Assessment Year: 2018-19 Jalgaon Jilha Majur Kamgar V The Income Tax Officer, Sahakari Sanstha Federation S Ward-1(4), Jalgaon. Limited, 1 Shrama Sahakar, Akashwani Chowk, Jalgaon – 425001. Maharashtra. Pan: Aabaj5982G Appellant/ Assessee Respondent / Revenue Assessee By Smt. Deepa Khare – Ar Revenue By Shri Madhan Thirmanpallil – Addl.Cit(Dr) – Virtual Hearing. Date Of Hearing 13/05/2025 Date Of Pronouncement 27/05/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac] Under Section 250 Of The Income Tax Act, 1961 Dated 23.12.2024 For The A.Y.2018-19. The Assessee Has Raised The Following Grounds Of Appeal :
Section 250Section 80P(2)(a)Section 80P(2)(d)
आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"।
IN THE INCOME TAX APPELLATE TRIBUNAL
PUNE BENCHES “SMC” :: PUNE
BEFORE DR.DIPAK
