MANBIRI,BARAUT vs. ITO WARD-1(5), BARAUT

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ITA 3129/DEL/2025Status: DisposedITAT Delhi22 July 2025AY 2019-202 pages

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

Before: SHRI SATBEER SINGH GODARA

For Appellant: Adv. Sh. Manoj Kumar, Sr. DR
For Respondent: Adv. 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 2019-20, 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/250/2024-25/1073129767(1), dated 11.02.2025 involving proceedings under section 147 r.w.s. 144 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’). Heard both the parties. Case file perused.

2.

A perusal of the case file indicates that the assessee/appellant is aggrieved against both the learned lower authorities’ respective

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