SAI DUTTA CLEARING AGENCY PVT LTD,MUMBAI vs. ITO WARD 2(3)(1), MUMBAI, MUMBAI
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Income Tax Appellate Tribunal, ‘E’ BENCH
PER AMIT SHUKLA (J.M): This appeal has been preferred by the assessee against the order dated 30.12.2025 passed by the National Faceless Appeal Centre (NFAC), Delhi, arising out of the assessment framed under section 147 read with sections 144 and 144B of the Income-tax Act, 1961 (“the Act”) for the assessment year 2014-15. Through various grounds of appeal, the assessee
2 Sai Dutta Clearing Agency Pvt. Ltd. has challenged the validity of reopening under section 147 on diverse legal grounds; has further assailed the assessment on the ground that no notice under section 143(2) was issued and served after the filing of return of income in response to notice issued under section 148; and, on
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