SUMER SINGH TYAGI,DELHI vs. INCOME TAX OFFICER, WARD 30(1), CIVIC CENTRE, INCOME TAX DEPARTMENT, DELHI
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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 13.03.2026 passed by the CIT(A)/NFAC, Delhi for the A.Y. 2023-24. Grounds of appeal are as under :-
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Ground No. 1 That the order of Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (Ld. CIT(A)) passed under section (u/s) 250 of the Income tax Act, 1961 (the Act) is bad in law and on the facts, arbitrary, unjust and contrary to the provisions of the Income tax Act, 1961 (the Act), and is liable to be set aside. Ground No. 2 That on the facts and in law, the Ld. CIT(A) erred in upholding the assessment under Section 144 r.w.s. 144B, without appreciating that the alleged
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