PAWAN KUMAR AGARWAL,GHAZIABAD vs. NATIONAL FACELESS ASSESSMENT CENTER, GHAZIABAD
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Income Tax Appellate Tribunal, DELHI BENCHES “E” NEW DELHI
Per Kavitha Rajagopal, J M:
This appeal is filed by the assessee, challenging the order of the Learned Commissioner of Income Tax (Appeals) [‘Ld. CIT(A)’ for short], passed u/s. 250 of the Income Tax Act, 1961 (‘the Act', for short), relevant to the Assessment Year (‘A.Y.’ for short) 2020-21. 2
The assessee has raised the following grounds of appeal:- “1. Because, the order of learned lower authority is bad in law & against the facts and circumstance of the case.
Because learne
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