RENU MOONGIA,JAIPUR vs. ITO WD 4(2), JPR, JAIPUR
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, Renu Moongia (hereinafter referred to as the ‘assessee’) by filing the present appeal, sought to set aside the impugned order dated 02.08.2022 passed by the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as the ‘CIT(A)’] qua assessment year 2021-22 on the grounds inter-alia that:- “Impugned order passed by Ld. CIT(A) is bad in law and fact as well as against the CBDT notification number 31/2023, revising the limit u/s 10(10AA) to Rs. 25,00,000/-, as such liable to be set aside.”
I.T.A No. 1196/JPR/2026 Page No 2 Renu Moongia
The assessee was moving an applicati
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.