SMT. SANTOSH KUMARI,DELHI vs. INCOME TAX OFFICER, DELHI
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Income Tax Appellate Tribunal, DELHI BENCH ‘C’, NEW DELHI
PER NAVEEN CHANDRA, ACCOUNTANT MEMBER :
This captioned appeal has been filed by the learned Commissioner of Income Tax (Appeals)/NFAC, Delhi (hereinafter referred as ‘CIT(A)/NFAC’) order dated 17.12.2025 arising from the assessment order dated 19.12.2022 under section 143(3) read with [A.Y 2021-22] Smt. Santosh Kumari vs ITO section 144B of the Income-tax Act, 1961 (hereinafter referred as ‘the Act’) for the Assessment Year 2021-22. 2. Brief facts of the case are that the assessee is an individual residing in Delhi. The assessee had filed return of income for A.Y. 2021-22 on 18.02.2021 declaring a total income of Rs. 73,408/-. Thereafter, the case was selected
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