WASEEM AHMAD,ALLAHABAD vs. INCOME TAX OFFICER WARD-1(5), ALLAHABAD

ITA No.42/ALLD/2020 Waseem Ahmad admission of additional evidence has given a finding on merits therefore, in the facts and circumstances of the case and in the interest of justice, the matter is remanded to the record of the Assessing Officer for proper verification and examination of these evidences as well as explanation furnished by the assessee and then deciding the issue afresh after giving an opportunity of hearing to the assessee.