ITO, WARD-3(1), SURI, SURI, BIRBHUM vs. RAKHI MONDAL, C/O GANESH CHANDRA MONDAL AHAMAD PUR, CHOTO LINE P
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Income Tax Appellate Tribunal, KOLKATA ‘D’ BENCH, KOLKATA
Before: SHRI RAJESH KUMAR & SHRI PRADIP KUMAR CHOUBEY
PER RAJESH KUMAR, ACCOUNTANT MEMBER:
This appeal preferred by the revenue is against the order of the learned Commissioner of Income Tax (Appeals),National Faceless Appeal Centre, Delhi (hereinafter referred to as the “ld. CIT(A)”], dated 22.07.2025 for the Assessment Year (AY) 2017-18. 2. The appeal has been filed by the revenue with a delay of 256 days. The revenue has filed petition for condonation of delay and explained the reasons therein. After hearing both parties and perusing the petition for condonation of delay, we find that delay was neither deliberate nor
ITA No.2824/Kol/2025/A.Y.2017-18 ITO vs. Rakhi Mondal intentional.
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