ITO, MUMBAI vs. FIERO FERNANDES, MUMBAI
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Income Tax Appellate Tribunal, ‘F’ BENCH
PER AMIT SHUKLA (J.M): The aforesaid appeal has been filed by the Revenue against the impugned order dated 10.03.2026 passed by the learned Commissioner of Income-tax (Appeals), National Faceless Appeal Centre, for the Assessment Year 2015–16. The Revenue has raised the following grounds:
2 Fiero Fernandes “1. On the facts and circumstances of the case and in law, the learned CIT(A) has erred in allowing the assessee’s appeal without discussing the issues on merits.
On the facts and circumstances of the case and in law, the learned CIT(A) has erred in treating the notice issued under section 148 of the Act as invalid and quashing the subsequent assessment order solely on the ground that the said notice was issued by the JAO instead of the FAO, without ta
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