RANJITBHAI SANGABHAI KARPADA,BOTAD vs. INCOME TAX OFFICER, WARD 1(10), BHAVNAGAR, BHAVNAGAR
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Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD
PER DR. B.R.R. KUMAR, VICE-PRESIDENT:
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This appeal has been filed by the Assessee against the order dated 15.12.2025 passed by the National Faceless Appeal Centre(NFAC), Delhi (hereinafter referred to as ‘Ld. CIT (A)’ in short), under Section 250 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’ in short) for Assessment Year 2017-18. ITA No. 525/AHD/2026, AY-2017-18 Ranjitbhai S Karpada - 2–
The Assessee has raised the following grounds of Appeal: -
That the appellant is deprived of the opportunity of making any submission to CIT(A) due to reasons beyond Appellant's Control thereby losing the opportunity to submit arguments in detail on merit of the case to CIT(A) and thereby appeal getting disposed for want
The order continues below.
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