RAJENDER SINGH (THROUGH LEGAL HEIR DEEPAK),GOHANA, SONIPAT vs. INCOME TAX OFFICER WARD - 1, SONIPAT
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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 an ex-parte order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [in short ‘the CIT(A)’] dated 19.12.2025, for Assessment Year 2015-16. 2. The appeal is time barred by 49 days. The assessee has filed an application citing reasons causing delay in filing of appeal. After perusal of the same, I am satis
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