SHRAY KUMAR,NEW DELHI vs. ITO-2(1),MORADABAD-NEW/, MORADABAD
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Income Tax Appellate Tribunal, “G” BENCH, DELHI
Before: SHRI ANUBHAV SHARMA&
PER ANUBHAV SHARMA, JM:
This appeal is preferred by the assessee against the order dated 22.11.2025 of the Ld. National Faceless Appeal Centre (NFAC) Delhi (hereinafter referred as Ld. First Appellate Authority or in short Ld. ‘FAA’)
P a g e | 2 Shray Kumar (AY: 2017-18) in DIN & Order No: ITBA/NFAC/S/250/2025-26/1082808612(1) arising out of the assessment order dated 03.03.2025 u/s 147 r.w.s 144B of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) passed Assessment Unit, Income Tax Department, for AY: 2017-18. 2. Heard and perused the records. The facts in brief are that assessee’s case was reopened vide notice u/s 148 of the Act and in
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