AANYA REALTORS ,MUMBAI vs. ASSESSMENT UNIT INCOME TAX DEPARTMENT / INCOME TAX OFFICER WARD -34(1)(1), , MUMBAI
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Income Tax Appellate Tribunal, “E” BENCH MUMBAI
Before: SHRI AMIT SHUKLA & SHRI GIRISH AGRAWAL
PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:
This appeal filed by the assessee is against the order of CIT(A)/National Faceless Appeal Centre (NFAC), Delhi vide Order No. ITBA/NFAC/S/250/2025-26/1084607226(1) dated 09.01.2026, passed against the assessment order by Assessment Unit, u/s. 147 r.w.s. 144 r.w.s. 144B and of the Income-tax Act, 1961 (hereinafter referred to as the “Act”), dated 09.05.2023, for Assessment Year 2015- 16. 2. 1. Assessee vide ground no.1 before us, challenges the impugned reassessment proceedings, contesting that it is barred by the limitation in view of the decision of Hon'ble Supreme Court in the case of Union of 2 Aanya Realtors
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