HITESH KHANNA,PITAMPURA vs. PR. COMMISSIONER OF INCOME TAX APPEAL-25, JHANDEWALAN EXTENSION
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Income Tax Appellate Tribunal, DELHI BENCHES ‘B’: NEW DELHI
Before: MS. KAVITHA RAJAGOPAL & SHRI KRINWANT SAHAY
PER KRINWANT SAHAY, AM:
Appeal in this case has been filed by the assessee against the order dated 16.10.2025 passed by the ld. CIT(A)-25, New Delhi for Assessment Year: 2017-18. 2. Grounds of appeal taken by the assessee are as under:
“1. That the order passed by CIT-A-25 is non-est under the eyes of law. Hence on this ground alone the assessment order is wrong, baseless and liable to be quash/set-aside as the same is void-ab-initio.
2 Hitesh Khanna
That the Ld. CIT passed the order without considering our grounds raised at the time of Appeal filing and passed the order with demand stand by Ld. A.O during assessment proceed
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