DCIT-19(1), MUMBAI, LAL BAUG, PAREL vs. NITIN KSHIRSAGAR (HUF), MUMBAI
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Income Tax Appellate Tribunal, “B” BENCH MUMBAI
PER MAKARAND VASANT MAHADEOKAR, AM: This appeal by the Revenue is directed against the order dated 11.11.2025 passed by the learned Commissioner of Income-tax (Appeals), National Faceless Appeal Centre, Delhi [hereinafter referred to as "the CIT(A)"], under section 250 of the 2 Nitin Kshirsagar (HUF) Income-tax Act, 1961 [hereinafter referred to as "the Act"], for the assessment year 2020-21. The impugned appellate order arises from the assessment order dated 22.09.2022 passed by the Assessment Unit under section 143(3) read with section 144B of the Act. Facts of the Case
The assessee is a Hindu Undivided Family and is the proprietor of M/s Admyre Advertisi
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