PRINCY BHAT,GURUGRAM, HARYANA vs. INCOME TAX OFFICER, WARD 3(1), HSIIDC BUILDING, UDYOG VIHAR, PHASE-V, GURGAON
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Income Tax Appellate Tribunal, DELHI BENCH: ‘B’ NEW DELHI
Before: MS. KAVITHA RAJAGOPAL & SH. KRINWANT SAHAY
PER KRINWANT SAHAY AM Appeal in this case has been filed by the Assessee against the order dated 16.03.2026 passed by the CIT(A)/NFAC, Delhi for the A.Y. 2020-21. Grounds of appeal are as under :-
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GROUNDS OF APPEAL
Disallowance of expenses where all the relevant information are already furnished The learned CIT(A) gravely erred in law and on facts in confirming the addition made by learned AO by not admitting additional evidences submitted by the assessee. The assessee has collected the ITRs and Confirmations from her agents to prove her commission expense but since in the given time she was unable to obtain all the confirmations, the complete expense was disallowed which
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