SANGEETA GUPTA,MAINPURI vs. ITO, MAINPURI
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Income Tax Appellate Tribunal, AGRA(SMC
Before: SUNIL KUMAR SINGHBRAJESH KUMAR SINGH
PER:SUNIL KUMAR SINGH, JUDICIAL MEMBER
The facts and issues involved in these appeals are almost identical, hence, for the sake of convenience and brevity, these appeals are being decided by this common order. The facts of ITA No. 490/Agr/2026 are only being narrated as under.
This appeal is directed against the impugned order dated 13.03.2026 passed in appeal No NFAC/2017-18/10507619 by the ld. Commissioner of Income Tax/ NFAC(Delhi) (hereinafter referred
ITA No.490-492/Agr/2026
to as the “CIT(A) u/s. 250 of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) for the A.Y. 2018-19, wherein ld CIT(A) has dismissed assessee’s appeal ex-parte.
At the very outset, it is noted that the assessment order
The order continues below.
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