JHARNA SINGH,HOOGHLY vs. ITO, WARD 23(4),, HOOGHLY
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Income Tax Appellate Tribunal, KOLKATA ‘SMC’ BENCH AT KOLKATA
Before: SHRI YOGESH KUMAR US & SHRI RAKESH MISHRA
PER RAKESH MISHRA, ACCOUNTANT MEMBER:
This appeal filed by the assessee is against the order of the Addl/JCIT(A)-1, Nashik [hereinafter referred to as Ld. ‘Addl/JCIT(A)'] passed u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as 'the Act') for AY 2017-18 dated 22.09.2025. 2. The assessee is in appeal before the Tribunal raising the following grounds of appeal: "1.) That on the facts and in the circumstances of the case, the order passed by Ld. CIT(A) u/s 250 of the Act is erroneous both on facts as well as on the law. ITA No(s).
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