RAHUL GUPTA,NOIDA vs. INCOME TAX OFFICER WARD 5(3)(1), NOIDA
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Income Tax Appellate Tribunal, DELHI BENCH “A” NEW DELHI
Before: SHRI ANUBHAV SHARMA & SHRI SANJAY AWASTHI
PER SANJAY AWASTHI, ACCOUNTANT MEMBER:
In this case, there is a delay of 370 days in the filing of the present appeal. The delay has been explained through an affidavit as under: -
“1. I am filing the accompanying appeal before this Hon'ble Tribunal against the order passed by the learned Commissioner of Income Tax (Appeals) under section 250 of the Income-tax Act, 1961 dated 20.01.2025 for Assessment Year 2012-13. 2. There has occurred a delay of 11 months (Approx.) in filing the present appeal. The delay is bona fide and has occurred due to circumstances beyond my control. During the relevant period, serious f
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