RAJESH MALHOTRA,SURAT vs. ITO, WARD 2(3)(4), SURAT
No AI summary yet for this case.
Income Tax Appellate Tribunal, SURAT BENCH, SURAT
PER : SUCHITRA KAMBLE, J M:
The appeal filed by the assessee is against the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [in short “CIT(A)”] dated 11.02.2025 for the Assessment Year (in short “AY”) 2015-16. 2. The assessee has raised the following grounds of appeal:
“1. That on the facts and in the circumstances of the case as well as in law, the Id. CIT (A), NFAC, DELHI [CIT (A)] has erred in upholding the validity of the order passed u/s 148A (d) and notice issued u/s 148 of the I. T. Act, 1961 (the Act), which were clearly invalid, time barred and bad in law and thereby erred in upholding the validity of the assessment order pas
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.