SHIVLALBHAI JIVRAJBHAI BHANDERI,RAJKOT vs. THE ITO WARD - 3(1) (2), RAJKOT, RAJKOT
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Income Tax Appellate Tribunal, “SMC”
Before: Dr. Arjun Lal Saini
Per, Dr. Arjun Lal Saini, AM: Captioned two appeals filed by the Assessee, pertaining to assessment year (AY) 2017-18, is directed against the order under section 250 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) passed by the National Faceless Appeal Centre (NAC) Delhi/Commissioner of Income-tax (Appeals) [in short ‘NFAC/Ld.CIT(A)’], dated 17.11.2025, which in turn arises out of an assessment order passed by the Assessing Officer u/s 143(3) of the Act, dated 06.12.2019. 2. Notice of hearing of this
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