YAR MOHAMMAD KHAN,DELHI vs. COMMISSIONER OF INCOME-TAX (APPEALS), NATIONAL FACELESS APPEAL CENTRE DELHI
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Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’, NEW DELHI
Before: Sh. Satbeer Singh Godara
This assessee’s appeal for assessment year 2023- 2024, arises against the National Faceless Appeal Centre, (in short “NFAC”) order dated 20.01.2026, passed in case no.ITBA/NFAC/S/250/2025-26/1084968093(1), involving proceedings under section 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’). Heard both the parties at length. Case file perused.
2 2880/Del/2026 Yar Mohammad Khan
It transpires during the course of hearing that the assessee/appellant is aggrieved against both the learned lower authorities’ respective assessment and lower appellate findings adding his credit card’s cash payments amou
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