RAJNI TIWARI, BILASPUR,BILASPUR vs. ITO-2(1), BILASPUR, BILASPUR
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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.ADDL/JCIT(A)-9, Mumbai, dated 08.12.2025 for the assessment year 2014-15 as per the grounds of appeal on record.
At the time of hearing none appeared for the assessee. However, an adjournment petition has been filed which is rejected and the matter is heard after recording the submissions of the Ld. Sr. DR and on a careful perusal of the materials availab
The order continues below.
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