SACHIN BAJAJ,NEW DELHI vs. ITO WARD 2, ROHTAK
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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 10.02.2026, for Assessment Year 2020-21. 2. Ms. Tanuja Rawat, appearing on behalf of the assessee submits that the assessee is a proprietor of M/s. Sachin Cold Store. Admittedly, no return of income was filed by the assessee for the impugned assessment yea
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