FUNALI RAKESH DOSHI,MUMBAI vs. DCIT 15(3)(1), MUMBAI
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Income Tax Appellate Tribunal, MUMBAI
Before: SHRI ANIKESH BANERJEE & SHRI BIJAYANANDA PRUSETH
PER SHRI ANIKESH BANERJEE, JUDICIAL MEMBER:
The instant appeal of the assessee filed against the order of the NFAC, Delhi [for brevity “Ld. CIT(A)”], order passed under Section 250 of the Income Tax Act, 1961 (for brevity ‘the Act’), for Assessment Year 2019-20, date of order 06.02.2026. The impugned order emanated from the order of the Assessment
ITA 4748/MUM/2025 FUNALI RAKESH DOSHI
Unit Income Tax Department (for brevity ‘Ld. AO’), order passed under Section 147 r.w.s. 144B
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