RITURAJ TIWARI,JHANSI vs. ITO, CIVIL LINES
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Income Tax Appellate Tribunal, AGRA(DB
Before: SUNIL KUMAR SINGHBRAJESH KUMAR SINGH
PER:SUNIL KUMAR SINGH, JUDICIAL MEMBER
This appeal is directed against the impugned order dated 09.05.2025 passed in appeal No CIT(Appeal) 2, Agra/10938/2019-20 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. 2012-13, wherein ld CIT(A) has dismissed assessee’s appeal ex-parte, determining the total income of the assessee at Rs. 62,64,149/-, vide assessment order dated 06.12.2019 passed u/s 148/144 of the Act.
We have heard both the parties and perused the material available on record.
We notice that the assessee filed this second appeal on 29.05.2026 against the impugned order dated 09
The order continues below.
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