BARAIYA GALAJI KALAJI,GANDHINAGAR vs. THE ITO, WARD-1, GANDHINAGAR
No AI summary yet for this case.
Income Tax Appellate Tribunal, “B” BENCH, AHMEDABAD
Before: SHRI RAHUL CHAUDHARY & SHRI GANGADHAR PANDA
PER GANGADHAR PANDA - ACCOUNTANT MEMBER:
The captioned two appeals have been filed by the same assessee against the separate orders passed by the Ld. Commissioner of Income Tax (Appeals), (hereinafter referred to as “Ld. CIT(A)”), National Faceless Appeal Centre (in short “NFAC”), Delhi vide order dated 29.01.2026 u/s. 250 of the Income Tax Act, 1961 for A.Y. 2015-16. Condonation of delay
As per the note of the Registry there is a delay of 42 days in filing the both appeals. A separate application for condonation
ITA Nos. 2332&2333/Ahd/2026 Asst. Years –2015-16 - 2– of delay has been filed. The Ld
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.