ABL ENGINEERING COMPANY,NAGPUR vs. ITO WARD 4(1), NAGPUR
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Income Tax Appellate Tribunal, NAGPUR SMC BENCH, NAGPUR
Before: SHRI MANISH BORAD
This appeal by the assessee is directed against the order of Ld.Commissioner of Income Tax (Appeals)/NFAC, Delhi (for short, “Ld.CIT(A)”) dated 30.04.2026 passed u/sec. 250 of the Income Tax Act, 1961 (for short, “Act”) which is arising out of intimation dated 05.11.2023 passed u/sec. 200A/206CB of the Act for the Assessment Year (A.Y.) 2024-25. 2. Registry has informed that there is a delay of 04 days in filing the present appeal. Application for condonation of delay along with an affidavit is placed on record. Perusal of the same and after hearing both the sides, I find that the delay is neither intentional nor deliberate and therefore, in the interest of justice and taking guidance from the judgments of Hon'ble Apex Court in the case of Collector La
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