AJAY LUNAWAT,JODHPUR vs. ITO WARD-3(1), JODHPUR
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Income Tax Appellate Tribunal, “DB” BENCH JODHPUR
Before: SHRI SAKTIJIT DEY & SHRI MAKARAND VASANT MAHADEOKAR, ACCOUNTANT
PER MAKARAND VASANT MAHADEOKAR, AM: This appeal by the assessee is directed against the order dated 27.11.2025 passed by the Commissioner of Income-tax (Appeals), National Faceless Appeal Centre, Delhi [hereinafter referred to as "the CIT(A)"], under section 250 of the Income-tax Act, 1961 [hereinafter referred to as "the Act"], for Assessment
2 Ajay Lunawat
Year 2017-18. The impugned appellate order arose from the assessment order dated 17.12.2019 passed by the Income Tax Officer, Ward 3(1), Jodhpur [hereinafter referred to as "Assessing Officer"]. Though the assessment order is captioned as an order under section 143(3), the Assessing Officer invoked section 145(3), rejected the books of
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