DIVYA,HARYANA vs. ITO WARD 1 , SONIPAT
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Income Tax Appellate Tribunal, DELHI
Before: SHRI SATBEER SINGH GODARA
This assessee’s appeal for assessment year 2018-19, arises against the Ld. CIT(Appeals)/National Faceless Appeal Centre, New Delhi’s order in DIN & Order No. ITBA/NFAC/S/250/2025-26/1081852796(1), dated 16.03.2026 involving proceedings under section 147 r.w.s. 144B of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’). Heard both the parties. Case filed perused.
Learned Counsel for the assessee at the outset invites the tribunal’s attention to the
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