KROSS DIAMONDS PRIVATE LIMITED,NEW DELHI vs. INCOME TAX OFFICER, WARD - 14(3), NEW DELHI, NEW DELHI
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Income Tax Appellate Tribunal, DELHI BENCH “E”: NEW DELHI
Before: SHRI SATBEER SINGH GODARA & SHRI M. BALAGANESHShri Shivam Malik, Adv
PER M. BALAGANESH, A. M.:
The appeal in ITA No.2698/Del/2026 for AY 2014-15 arises out of the order of the National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to as 'ld. CIT(A)', in short] dated 07.01.2026 against the order of assessment passed u/s 147 r.w.s. 144B of the Income-tax Act, 1961 (hereinafter referred to as 'the Act') dated 24.05.2023 by the Faceless Assessment Unit, Income Tax Department (hereinafter referred to as 'ld. AO').
Though the assessee has raised several grounds of appeal, the preliminary issue to be decided is whether the assumption of juri iction u/s 147 of the Act is valid. This goes to root the matter and hence, is taken up first for adjudication.
We have heard the rival submissions
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