VINOD MUNDRA,SIKKIM vs. I.T.O., WARD - 3(1), GANGTOK, SIKKIM
No AI summary yet for this case.
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(
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.