JAYASHRI SURESH REKHATE,AMRAVATI vs. INCOME TAX OFFICER-WARD 5, AMRAVATI
No AI summary yet for this case.
Income Tax Appellate Tribunal, SMC BENCH,
Before: Dr. MANISH BORAD
PER DR. MANISH BORAD, A.M. :
These two appeals at the instance of assessee are directed against the order passed by Ld. CIT(A), NFAC, Delhi u/s 250 of the Income-tax Act, 1961 dated 18.01.2026 & 21.02.2026 which are arising out of the Assessment Order passed u/s.147 r.w.s 144 & u/s 270A of the IT Act dated 28.01.2025 & 21.07.2025. 2. Assessee has raised following grounds of appeal in ITA 283/NAG/2026:-
On the facts and circumstances of the case and in law, the learned CIT(A) erred in confirming the addition of Rs. 3,09,000/- made by the Assessing Officer under section 56(2)(x) of the Income- tax Act, 1961, wi
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.