SMT. SAVITA,ALWAR vs. ITO, WARD-BHIWADI, BHIWADI
No AI summary yet for this judgment.
Income Tax Appellate Tribunal, JAIPUR “B” BENCH, JAIPUR
Before: SHRI KULDIP SINGH & SHRI PRAKASH, ACCOUNTANCT MEMBER
PER : KULDIP SINGH, JUDICIAL MEMBER:-
The Appellant, Smt. Savita (hereinafter referred to as the ‘assessee’) by filing the present appeal, sought to set aside the impugned order dated 17.02.2026 passed by the Additional/Joint Commissioner of Income Tax (Appeals)-1 Pune [hereinafter referred to as the ‘JCIT(A)’] qua assessment year 2019-20 on the grounds inter- alia that:- “1. The Ld. CIT(A) has erred on facts and in law in dismissing the appeal filed by the assessee without providing adequate 1 opportunity of hearing in as I.T.A No. 1065/JPR/2026 Page No 2 Smt. Savita
much as only one hearing notice was issued on 24.12.2025 against which assessee sought the adjournment on 13.01.2
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.