SWATI AGRAWAL,GAUTAM BUDDH NAGAR vs. INCOME TAX OFFICER, RADHIKA VIHAR
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Income Tax Appellate Tribunal, AGRA (SMC & DB
Before: SUNIL KUMAR SINGH & BRAJESH KUMAR SINGH
Heard together (2 matters)
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PER: SUNIL KUMAR SINGH, J.M.
The aforestated stay application is related to the captioned appeal, therefore, both the matters are being disposed of by this common order. First we take up ITA No. 128/Agr/2026:-
This appeal is directed against the impugned order dated 20.01.2026 passed in appeal No NFAC/2019-20/10458750 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. 2020-21, wherein ld CIT(A) has dismissed assessee’s appeal and ITA No.128/Agr/2026 & SA No. 03/Agr/2026
confirmed the addition of Rs. 2,50,000/
The order continues below.
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