VINOD MUNDRA,EAST SIKKIM, GANGTOK vs. I.T.O., WARD - 3(1), GANGTOK
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Income Tax Appellate Tribunal, “D” BENCH, KOLKATA
Before: SHRI GEORGE MATHAN & SHRI GOPALAN GURUSAMY
Per Bench: These are the appeals filed by the assessee against the separate orders of the CIT(Appeals), NFAC [hereinafter referred to as the ‘CIT(A)’] in appeal no.NFAC/2012-13/10430107, NFAC/2013-14/10430108, NFAC/2014-15/10430110 and NFAC/2015-16/10430111 all dated 30.07.2025 for the assessment years 2013-14 to 2016-17. ITA No.2387 to 2390/Kol/2026
Shri Rajeev Mukherjee, Advocate represented on behalf of the assessee and Shri Praveen Das Chowdhury, Sr. DR represented on behalf of the revenue.
A perusal of the facts in the present appeal shows that the ld. CIT(A) has passed ex parte orders and the assessee failed to produce details/documents before the ld. CIT(
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