PRAFULKUMAR RATILAL SOMAIYA,KOLKATA vs. ITO CIRCLE 43, KOLKATA, KOLKATA
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Income Tax Appellate Tribunal, “D” BENCH, KOLKATA
Before: Shri Rajesh Kumar & Shri Pradip Kumar Choubey
Per Pradip Kumar Choubey, Judicial Member:
This appeal filed by the assessee is directed against the order dated 29.04.2026 of the National Faceless Appeal Centre (NFAC) , Delhi passed under Section 144r.w.s142(1) of the Assessment Year 2013-14 of the Income-Tax Act, 1961 (hereinafter referred to as “the Act”).
The Ld. AR instead of arguing into the merit of the case has only prayed that the appeal of the assessee be remitted back to the file of the CIT(A) with a dire
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