RAMPAL SINGH,KASGANJ vs. ITO WARD 4(3)(3), KASGANJ, KASGANJ
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Income Tax Appellate Tribunal, AGRA(DB
Before: SUNIL KUMAR SINGHBRAJESH KUMAR SINGH
PER:BRAJESH KUMAR SINGH, A.M.
These two appeals are directed against two impugned orders both dated 16.01.2026 passed in appeal No NFAC/2017-18/10415584 and appeal No NFAC/2017-18/10415830 respectively by the NFAC (hereinafter referred to as the “CIT(A) u/s. 250 of the Income Tax Act, 1961 (hereinafter referred to ITA 248 & 249/Agr/2026
as the “Act”) for the A.Y. 2018-19, wherein ld. CIT(A) has dismissed both the appeals of the assessee. Since both the appeals are inter connected, and therefore, they are disposed by this common order for the sake of brevity and convenience.
Brief facts of the case: The AO noted that the assessee had not fi
The order continues below.
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