KAMLESH VASUDEVA,GURGAON, HARYANA vs. WARD 2(2), NWR, GURGAON, HARYANA
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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 2019-20, arises against the Commissioner of Income Tax (Appeals) ADDL/ JCIT(A)- 2, [in short, the “Ld. CIT(A)”] Lucknow’s order dated 25.02.2026 having Din & Order No. ITBA/APL/S/250/2025-26/1086518487(1), involving proceedings under section 143(1) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).
Case called twice. None appears at the assessee’s behest. He is accordingly proceeded ex-parte.
2 4541/Del/2026 Kamlesh Vashudewa
It emerges at the outset during the course of hearing that the learned CIT(A) in its detailed discussion has proceeded ex-parte against the assessee thereby affirming the Assessing Officer’s action making the corresponding disallowances/additi
The order continues below.
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