SACHIN,NEW DELHI vs. INCOME TAX OFFICER, WARD 45(1), DELHI, NEW DELHI
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Income Tax Appellate Tribunal, DELHI BENCH ‘H’, NEW DELHI
Before: SH. SATBEER SINGH GODARA & SH. KRINWANT SAHAY
PER KRINWANT SAHAY AM Appeal in this case has been filed against the order dated 02.01.2026 passed by the Ld. CIT(A)/NFAC, Delhi for the 2014-15. Grounds of appeal are as under :-
For that on facts and in law, both the impugned ex-parte assessment order dated 18.05.2023 passed u/s. 147 of the Income-tax Act, 1961 ("the Act") for subject Assessment year 2014-15 ("Subject AY"), making impugned addition u/s. 69 of the Act amounting to Rs. 1,05,94,500/- and consequent impugned order dated 02.01.2026 passed by the Ld. Commissioner of Income-tax (Appeals) ("CIT(A)") u/s. 250(6) of the Act affirming the impugned assessment order are contrary to settled law, are illegal, untenable, and bad in law.
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