BUSHRA SAIF SHAIKH,AHMEDABAD vs. DCIT, CIRCLE-1(1)(1), VEJALPUR
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Income Tax Appellate Tribunal, “B” BENCH, AHMEDABAD
Before: SHRI SANJAY GARG & SHRI NARENDRA PRASAD SINHA
PER NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER:
This appeal is filed by the assessee against the order of National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as “CIT(A)”] dated 12.02.2026 for the Assessment Year (A.Y.) 2023-24 in the proceeding u/s 143(3) r.w.s. 144B of the Income Tax Act [hereinafter referred as “the Act”].
The brief facts of the case are that the assessee had filed return of income for A.Y. 2023-24 on 25.09.2023 declaring income of Rs.62,27,180/-. The case was selected for scrutiny under CASS to BUSHRA SAIF SHAIKH Vs DCIT, AY- 2023-24 2 examine business expense a
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