RAJESH GUPTA,NEW DELHI vs. INCOME TAX OFFICER, WARD-58(3), DELHI, NEW DELHI
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Income Tax Appellate Tribunal, DELHI BENCH ‘C’, NEW DELHI
Before: Sh. S. Rifaur Rahman & Sh. Raj Kumar Chauhan
Per Raj Kumar Chauhan, Judicial Member:
The appeal of the assessee is directed against the order dated 09.01.2026 of ld. CIT(A)/NFAC passed u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) wherein appeal has been dismissed ex-parte on the ground that despite several opportunities, the appellant has failed to comply with the notices issued from time to time, against assessment order dated 16.03.2021. 2. We have heard the ld. AR and the ld. DR. The ld. AR at the very outset submitted that impugned order has been passed without giving sufficient opportunity to the assessee/appellant by the ld. CIT(A). It is further stated that the dismissal of t
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