KSDS UNIVERSITY DARBHANGA,DARBHANGA vs. ITO TDS, DARBHANGA
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Income Tax Appellate Tribunal, PATNA BENCH, PATNA
Before: SHRI DUVVURU R. L. REDDY & SHRI RAJESH KUMAR
PER RAJESH KUMAR, ACCOUNTANT MEMBER:
These appeals preferred by the assessee are against the orders of the learned Commissioner of Income Tax (Appeals),National Faceless Appeal Centre, Delhi (hereinafter referred to as the “ld. CIT(A)”],dated23.01.2026for the Assessment Years(A.Y.)2018-19 and 2019-20 respectively.
ITA No.185/Pat/2026 (A.Y. 2018-19):
The only issue raised by the assessee is that the ld. CIT(A) refused to condone the delay of 232 days and did not admit the appeal which was ITA No.185 & 186/Pat/2026/A.Y.(s) 2018-19 & 2019-20
A
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