Income Tax Appellate Tribunal - Jaipur
Krishan Kumar Yadav,Alwar vs Ito Ward, Behror, Behror on 1 April, 2025
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e) f When the appeaila § extracted belaw:
N i oh cos cS ch every f ahi rant pawer, ¥ vane ed @ 2 ¥ poy Posse parties, inherently lech up for f } + SIS Ca & Pen Gri YWWiere & ond & hese By £5 ee sG a heed, a rs mS ~, the Court or for th absene oe ng ecard Gi) A o * dance evi der mate iS of appeal aa & foew 6 @ se o os ra if ing * i fi apportur .
By mFS 3 i H G & oa cea ce @ fe a7 xe & & o urral has FH support off Sh z x 7 en "fs & ° an trierel 5 role ib Oni et he court or tribun act ane Sey ¢ 'rust be exerc N & i rey ui or fr Iwer > 10 all th @ dees notme ihe appeal, been stru cg g ssists those who are vi a re & GH cumstances narrat in th ae) oe a ® ee ib ing eer 2 2B = G iG Ot § ae cons! onky, 2 at n this groune 2 one fowe 8 and o ¢ ybay a v udice to the nat the appellant } s waaed com us 1 ~ « tf .
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wy Mae & ws oO st et ot cab Pat bh Sxnan we S e ay % % disallowance. £ yor mo & mY Af A & ion of th iter the act to al be a aS re 3 Le ese ot what so 3 o & f- OF ac ~ S < yg acecaunt af fhe expen aw Sot & [7 & Fad ut fa $ ia $ $ t a Hy 4 é $ t t t é Hy dis freated as dismi %.
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