SUDHA GOPALAKRISHNAN,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 4(3)(1), BENGALURU
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Income Tax Appellate Tribunal, “B’’BENCH: BANGALORE
Before: SHRI BALAKRISHNAN S. & SHRI KESHAV DUBEY
PER KESHAV DUBEY, JUDICIAL MEMBER:
This appeal at the instance of the assessee is directed against the order of the ld.CIT(A)/NFAC dated 17.02.2026 vide DIN & Order No. ITBA/NFAC/S/250/2025-26/1086102838(1) passed u/s 250 of the Income Tax Act, 1961 (in short “the Act”) for the assessment year 2018-19. 2. The assessee has raised the following grounds of appeal: -
General Ground
The learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [‘CIT(A)’ for short] has erred in passing the appellate order under section 250 of the Income-tax Act, 1961 (‘the Act’) in the manner passed by him. The order so pa
The order continues below.
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