MOHIT SAWHNEY,DELHI vs. CIRCLE 19(1), DELHI
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IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E” NEW DELHI MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER AND SMT. RENU JAUHRI, ACCOUNTANT MEMBER Assessment Year : 2019-20 Mohit Sawhney, Assessing Officer, BA-31, West Shalimar Bagh, Circle 19(1), New Delhi. New Delhi. v/s PAN: AQFPS3329H Appellant Respondent Assessee by Shri Shubham Gupta, Advocate Department by Shri Tarun Sharda, Sr. DR 27.07.2026 Date of Hearing Date of Pronouncement 31.07.2026
ORDER is Per Kavitha Rajagopal, J M:
This appeal is filed by the assessee, challenging the order of the Learned Commissioner of Income Tax (Appeals) [‘Ld. CIT(A)’ for short], passed u/s. 250 of the Income Tax Act, 1961 (‘the Act', for short), pertaining to the Assessment Year (‘A.Y.’ for short) 2019-20. 2. The assessee has raised the following grounds of appeal:- “1. That on the facts and circumstances of the case, the Ld. CIT(A) erred in law and in facts by failing to condone the delay of 144 days in filing the appeal and dismissing the same in limine without adjudicating on the merits of the case.
2
That the Ld. CIT(A) erred in facts and in law by passing the order without granting an opport
The order continues below.
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