DIVYANK GOYAL,PUNE vs. ITO, WARD 2(1), GWALIOR
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Income Tax Appellate Tribunal, AGRA(DB
Before: SUNIL KUMAR SINGHBRAJESH KUMAR SINGH
PER:BRAJESH KUMAR SINGH, A.M.
This appeal is directed against the impugned order dated 07.10.2024 passed in appeal No NFAC/2021-22/10322675 by the Ld. Commissioner of ITA 574/Agr/2024
Income Tax (Appeals)/NFAC(Delhi) (hereinafter referred to as the “CIT(A) u/s. 250 of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) for the A.Y. 2022-23, wherein Ld. CIT(A) has dismissed assessee’s appeal.
Brief facts of the case: The assessee is an Individual and filed his ITR for the year under consideration on 23.06.2022 declaring total income at Rs.15,60,160/-. The reason of the case under CASS selection is verification of Transaction – wherein the assessee won amounting
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