NORTEL VANIJYA PRIVATE LIMITED,HOWRAH KOLKATA vs. ITO, WARD 13(1), KOLKATA, KOLKATA
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Income Tax Appellate Tribunal, “C” BENCH, KOLKATA
Before: SHRI GEORGE MATHAN & SHRI RAKESH MISHRA
Per George Mathan, JM: This is an appeal filed by the assessee against the order of the CIT(A), NFAC, Delhi [hereinafter referred to as the ‘CIT(A)’] in appeal no.CIT(A), Kolkata-5/10664/2016-17 dated 16.01.2026 for the assessment year 2014-15. 2. Shri Akash Ojha, AR represented on behalf of the assessee and Shri Sandeep Kumar Mehta, Sr. DR represented on behalf of the revenue.
A perusal of the facts in the present appeal shows that both the orders of the Assessing Officer and the Ld. CIT(A) are ex parte orders and the assessee failed to produce details/documents to substantiate its claim before the lower authorities. The ld. AR has prayed that another opportunity may be granted in so far as the assessee had not received
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