PRIYA MOHAN KHATANA,GURGAON vs. ITO WARD 3(3), GURGAON
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Income Tax Appellate Tribunal, “A” BENCH, DELHI
Before: SHRI ANUBHAV SHARMA&
PER ANUBHAV SHARMA, JM:
This appeal preferred by the assessee against the order dated 16.01.2026 of Ld. Commissioner of Income Tax (Appeals) -3, Gurgaon (hereinafter referred to as the First Appellate Authority or ‘the ld. FAA’ for short) Appeal No: 11397/CIT(A)-3/Gurgaon/2019-20 arising out of the assessment order dated 29.12.2019 u/s 143(3) of the Income Tax Act, 1961
P a g e | 2 Sh. Priya Mohan Khatana (AY: 2013-14) (hereinafter referred to as ‘the Act’) passed by ITO, Ward-3(3) Gurgaon, for AY: 2013-14. 2. On hearing both sides we find that the appellant has challenged the impugned order on legal grounds by asserting that the asse
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