TEJPRATAP SINGH YADAV,SAIFAI,ETAWAH vs. ITO,WARD 2(2)(5), ETAWAH, ETAWAH
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Income Tax Appellate Tribunal, AGRA (SMC
Before: SUNIL KUMAR SINGHBRAJESH KUMAR SINGH
PER:SUNIL KUMAR SINGH, JUDICIAL MEMBER
This appeal is directed against the impugned order dated 02.02.2026 passed in appeal No NFAC/2019-20/10439271 by the ld. Commissioner of Income Tax/ NFAC(Delhi) (hereinafter referred to as the “CIT(A) u/s. 250 of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) for the A.Y. 2020-21, wherein ld CIT(A) has confirmed the assessment order, disallowing the credit of TDS to the extent of Rs. 2,70,833/-. 2.(i) The brief facts state that assessee filed his return of income for A.Y. 2020-21 on 03.02.2021, declaring total income of Rs. 22,08,660/-. As per the information available in insight portal under e-verification scheme, the case was marked as a high risk case. The
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