BICO TWITEX PRIVATE LIMITED,SURAT vs. ITO, WARD 1(1)(1), SURAT, SURAT
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Income Tax Appellate Tribunal, SURAT BENCH, SURAT
Per B.M. Biyani, AM:
Feeling aggrieved by order of first appeal dated 26.02.2026 passed by learned Commissioner of Income-Tax (Appeals)-National Faceless Appeal Centre, Delhi [“CIT(A)”], which in turn arises out of assessment-order dated 12.05.2023 passed by learned Assessment Unit of Income-tax Department [“AO”] u/s 147 r.w.s. 144 & 144B of Income-tax Act, 1961 [“the Act”] for Assessment-Year [“AY”] 2016-17, the assessee has filed this appeal.
Page 1 of 12 Bico Twitex Pvt. Ltd., A.Y. 2016-17
The background facts leading to present appeal are as under:
(i) The assessee-individual filed his return of income of AY 2016-17 declaring a total income of Rs. Nil u/s 139 which was duly assesse
The order continues below.
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