CHANDRA PAL SINGH,AGRA vs. WARD 2(1)(1), AGRA
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Income Tax Appellate Tribunal, AGRA(SMC
Before: SUNIL KUMAR SINGHBRAJESH KUMAR SINGH
PER:BRAJESH KUMAR SINGH, A.M.
This appeal is directed against the impugned order dated 30.12.2025 passed in appeal No CIT(A), Agra- 2/10199/2016-17 by the ld. Addl/JCIT(A) Thane (hereinafter referred to as the Commissioner of Income Tax, u/s. 250 of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) for the A.Y. 2014-15, wherein ld. CIT1(A) has dismissed assessee’s appeal.
Brief facts of the case: The AO noted that the assessee had filed his return of income for the A.Y.2014-15 on 28.08.2014 which was beyond the ITA 178/Agr/2026
due date as per section 139 (1) of the Act. Further, in the AO stated that this case was selected in limited scrutiny to verify the capital gains earned by the assessee i
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