ANSHU JAIN,FARIDABAD vs. ACIT, FARIDABAD HARYANA
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Income Tax Appellate Tribunal, DELHI
Before: SHRI VIKAS AWASTHY
PER VIKAS AWASTHY, JUDICIAL MEMBER:
This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [in short ‘the CIT(A)’] dated 17.02.2026, for Assessment Year 2017-18. 2. Shri Naman Gupta, appearing on behalf of the assessee submits that the assessee is providing professional consultancy and tuitions. The assessment for AY 2017-18 was reopened and notice u/s.148 of the Income Tax Act, 1
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