M/S PARTHA INDUSTRIES, MAHASAMUND,MAHASAMUND vs. ITO, WARD-MAHASAMUND, MAHASAMUND
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Income Tax Appellate Tribunal, RAIPUR BENCH, “DB” RAIPUR
Before: SHRI PARTHA SARATHI CHAUDHURY & DR. DIPAK P. RIPOTE
PER PARTHA SARATHI CHAUDHURY, JM:
The present appeal preferred by the assessee emanates from the order of the Ld.CIT(Appeals)/NFAC, Delhi dated 05.05.2026 for the assessment year 2020-21 as per the grounds of appeal on record.
At the very outset, it is noted that as evident from para 7 of the impugned order, the Ld.CIT(Appeals)/NFAC vide an ex-parte order had dismissed the appeal of the assessee due to non-compliance by the assessee. For the sake of clarity, the Para 7 of
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