OM PATI,BADHRA DISTT.. CHARKHI DADRI vs. INCOME TAX OFFICER , INCOME TAX OFFICER ,WARD CHARKHI DADRI

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ITA 2826/DEL/2025Status: DisposedITAT Delhi22 July 2025AY 2011-122 pages

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Income Tax Appellate Tribunal, DELHI BENCH: “SMC” NEW DELHI

Before: SHRI SATBEER SINGH GODARA

For Appellant: CA | Sh. Manoj Kumar, Sr. DR
For Respondent: CA | Sh. Manoj Kumar, Sr. DR
Pronounced: 22.07.2025

Date of hearing 22.07.2025 Date of pronouncement 22.07.2025 ORDER This assessee’s appeal for assessment year 2011-12, arises against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s DIN and order no. ITBA/NFAC/S/250/2024-25/1073400034(1), dated 18.02.2025 involving proceedings under section 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’). Heard both the parties. Case file perused.

2.

It transpires at the outset with the able assistance coming from both the parties that the learned lower authorities has set into

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