STRATEGIC DESIGNS PRIVATE LIMITED,DELHI vs. ITO WARD 24 (1), DELHI
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Income Tax Appellate Tribunal, DELHI BENCH: “SMC” NEW DELHI
Before: SHRI SATBEER SINGH GODARA
This assessee’s appeal for assessment year 2018-19, arises against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s DIN & order no. ITBA/NFAC/S/250/2025-26/1086649075(1), dated 27.02.2026 involving proceedings under section 147 of the Income- tax Act, 1961 (hereinafter referred to as ‘the Act’). Case called twice. None appears at the assessee’s behest. It is accordingly proceeded ex-parte.
It emerges during the course of hearing that the assessee presses for his sole substantive ground on merits challenging both the learned lower authorities’ action treating its purchases of Rs.1,09,90,926/- sourced from M/s. Hari Om Enterprises as bogus ones under section 69C o
The order continues below.
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