MOHAMMAD ASIF,SAMBHAL vs. ITO WARD 1(5), SAMBHAL
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Income Tax Appellate Tribunal, DELHI BENCH: ‘E’ NEW DELHI
Before: SHRI SATBEER SINGH GODARA & SHRI M. BALAGANESH
PER SATBEER SINGH GODARA, JM These assessee’s twin appeals ITA Nos. 2680 & 2681/Del/2026 for assessment year 2017-18, arises against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s, both dated 17.10.2023, having DINs and orders no. ITBA/NFAC/S/250/2023-24/1057128698(1) & 1057128698(1), involving proceedings under section 147 r.w.s. 144 and 271AAC1
ITA Nos.2680 & 2681/Del/2026
of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’); respectively. Heard both the parties. Case file perused. 2
For the reasons stated in the assessee’s condonation averments, delay(s) of 803 days and 164 days in filing of both th
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