SMT. BIMLA RANI,DELHI vs. ITO, WARD-30(1), DELHI
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Income Tax Appellate Tribunal, DELHI BENCH ‘E’: NEW DELHI
PER MANISH AGARWAL, AM: This appeal is filed by the Assessee against the order of Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [Ld. CIT(E)’ in short] in Appeal No. NFAC/2016-17/10280203 dated 06.03.2026 u/s 250 of the Income Tax Act, 1961 (“the Act” in short) arising out of the assessment order passed u/s 147 r.w.s 144B of the Act for Assessment Year 2017-18. 2. In grounds of appeal Nos. 1 to 3, assessee has challenged the reassessment order passed u/s 147 of the Act as the notice u/s148 of the Act was issued after the expiry of three years from the end of relevant assessment year and the approval was obtained from the authority which was not competent to grant ap
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