JIGNA NEHAL MEHTA,RAJKOT vs. INCOME TAX OFFICER-WARD -1(2)(4), RAJKOT
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Income Tax Appellate Tribunal, “SMC”
Before: Dr. Arjun Lal Saini
Per Dr. Arjun Lal Saini, AM : Captioned appeal filed by the assessee, pertaining to assessment year 2024-25, is directed against the order passed under section 250 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 29.04.2026 by the National Faceless Appeal Centre (NFAC), Delhi/ Commissioner of Income Tax (Appeals) [in short ‘Ld.CIT(A)’], which in turn arises out of an assessment order passed by the Assessing Office
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