SHRI DUSHANT CHAUHAN, RAIPUR,RAIPUR vs. INCOME TAX OFFICER, WARD-1(2), RAIPUR, RAIPUR
No AI summary yet for this case.
Income Tax Appellate Tribunal, RAIPUR BENCH “SMC”, RAIPUR
Before: SHRI PARTHA SARATHI CHAUDHURY
PER PARTHA SARATHI CHAUDHURY, JM The present appeal preferred by the assessee emanates from the order of the Ld.CIT(Appeals)/NFAC, Delhi dated 19.05.2026 for the assessment year 2020-21 as per the grounds of appeal on record.
The contention in law raised by the Ld. Counsel for the assessee is that the juri ictional A.O i.e. ITO, Ward-1(2), Raipur had erred in issuing show cause notice u/s.148A(b) of the Income Tax Act, 1
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.