JAVED ANWAR HAWA,MUMBAI vs. CIRCLE 4(2)(1), MUMBAI
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Income Tax Appellate Tribunal, ‘F’ BENCH
Before: SHRI AMIT SHUKLA & SHRI MAKARAND VASANT MAHADEOKAR
PER AMIT SHUKLA (J.M): The aforesaid cross-appeals, one by the assessee and the other by the Revenue, have been preferred against the impugned order dated 18.02.2026 passed by the learned Commissioner of Income-tax (Appeals), National Faceless Appeal Centre, Delhi, for the assessment year 2009–10, arising out of the assessment order dated 26.12.2014 passed under section 143(3) read with section 147 of the Income-tax Act, 1961. Since both the appeals arise from the same impugned order and involve a common issue relating to the addition made on account of alleged bogus pu
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