SC NAGANG SONS HUF ,DELHI vs. ITO WARD - 36 (1) , DELHI
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Income Tax Appellate Tribunal, DELHI
Before: MS. KAVITHA RAJAGOPAL
PER AMITABH SHUKLA, AM This appeal filed by the assessee is directed against the order of Ld.
Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre, New Delhi, dated 17.12.2025 arising out of assessment order dated 27.05.2023 passed u/s 143(3) r.w.s. 147 of the Act for Assessment Year 2016-17. The word ‘Act’ herein this order would mean Income Tax Act, 1961. 2. At the outset, ld. Counsel for the assessee invited our attention to the fact that the order u/s 143(3) r.w.s. 147 dated 27.05.2023 for AY 2015-16 is non- maintainable as the sa
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