ROHELLA CONSTRUCTIONS PRIVATE LIMITED,NEW DELHI vs. INCOME TAX OFFICER, WARD - 21(1), NEW 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 appeals of the assessee are directed against the orders of ld. CIT(A)/NFAC, Delhi dated 04.02.2026 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 opportunity, the appellant has failed to comply with the notices issued from time to time, against assessment order dated 29.05.2023. 2. By this common order, we propose to decide the ITA Nos. 2451 & 2452/Del/2026 as the parties are same and factual matrix is also same and in order to avoid the multiplicity of decision, the same are being disposed off a
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