MOHAMMED AIJAZ SHAIKH,RAJASTHAN vs. INCOME TAX OFFICER, RAJASTHAN
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Income Tax Appellate Tribunal, “SMC” BENCH JODHPUR
PER MAKARAND VASANT MAHADEOKAR, AM:
This appeal by the assessee is directed against the order dated 12.09.2025 passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi[hereinafter referred to as "the CIT(A)"], under section 250 of the Income-tax Act, 1961[hereinafter referred to as "the Act"]4, for the 2 Mohammed Aijaz Shaikh assessment year 2019-20. The impugned appellate order arises from the assessment order dated 07.02.2025 passed under section 147 read with section 144B of the Act.
The assessee has raised the following grounds of appeal:
The order of the Ld. Commissioner of Income Tax(Appeal)(Ld. CIT(A)), Nati
The order continues below.
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