MANOJ KUMAR AGARWAL, LOHIA ROAD, FARRUKHABAD vs. ASSISTANT COMMISSIONER OF INCOME TAX, ACIT, CIRCLE-4(1)(1), ALIGARH
No AI summary yet for this judgment.
Income Tax Appellate Tribunal, AGRA (SMC
Before: SUNIL KUMAR SINGH & BRAJESH KUMAR SINGH
PER: SUNIL KUMAR SINGH, J.M.
This appeal is directed against the impugned order dated 20.08.2024 passed in appeal No NFAC/2018-19/10337647 by the ld. Commissioner of Income Tax/NFAC (Delhi) [(hereinafter referred to as the “CIT(A)] u/s. 250 of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) for the A.Y. 2019-20, wherein ld CIT(A) has dismissed assessee’s appeal and upheld the additions made by the assessing officer.
At the outset, we notice that, according to registry’s report, the assessee filed this second appeal on 25.04.2025 against the impugned order dated 20.08.2024 by a delay of about 188 days. Ld AR has submitted that the assessee could not timely co
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.
