M/S J. T. FOODS,HARYANA vs. INCOME TAX OFFICER, HARYANA
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Income Tax Appellate Tribunal, DELHI “H”BENCHES, NEW DELHI
Before: SHRI SUDHIR KUMAR & SHRI MANISH AGARWAL
PER MANISH AGARWAL, A.M.: The present appeal is filed by assessee against the order dated 23.12.2025 passed by Ld. Commissioner of Income Tax (A), National Faceless Appeal Centre (“NFAC”), Delhi [“Ld. CIT(A)”] in Appeal No. NFAC/2012-13/10070862 u/s 250 of the Income Tax Act, 1961 [“the Act”] arising out of assessment order dated 27.09.2021 passed u/s 147 r.w.s. 144B of the Act pertaining to Assessment Year 2013-14. ITA 725/DEL/2026 M/S J.
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