DEEPAK MOHAN RUDRA,GHAZIABAD, UP vs. INCOME-TAX OFFICER, NATIONAL FACELESS ASSESSMENT CENTRE
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Income Tax Appellate Tribunal, DELHI BENCH ‘E’, NEW DELHI
Before: SHRI SATBEER SINGH GODARA & SHRI M. BALAGANESH
These assessee’s twin appeals ITA Nos. 2701 & 2702/Del/2026; both for assessment year 2012-13, arise against Commissioner of Income Tax (Appeals)/ National Faceless Appeal Centre (in short, ‘CIT(A)/NFAC’) DIN & Order No. ITBA/NFAC/S/250/2025-26/1085099354(1) & ITBA/NFAC/S/250/2025-26/1086200185(1) dated 23.01.2026 & 18.02.206, involving proceedings u/s 144 r.w.s 147 & 271(1)(c) of the Income Tax Act, 1961; hereinafter referred to as, ‘the Act’, respectively.
Heard both the parties at length. Case files perused.
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Coming to the assessee’s “quantum” appeal ITA No. 2701/Del/2026, learned counsel canvasses
The order continues below.
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