HRADESH KUMAR,KASGANJ vs. INCOME TAX OFFICER, NATIONAL FACELESS ASSESSMENT CENTRE
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Income Tax Appellate Tribunal, AGRA(SMC
Before: SUNIL KUMAR SINGHBRAJESH KUMAR SINGH
PER:BRAJESH KUMAR SINGH, A.M.
This appeal is directed against the impugned order dated 11.02.2026 passed in appeal No NFAC/2021-22/10335022 by the NFAC (hereinafter referred to as the Commissioner of Income Tax), u/s. 250 of the Income Tax
ITA 330/Agr/2026
Act, 1961 (hereinafter referred to as the “Act”) for the A.Y. 2022-23, wherein ld. CIT (A) has dismissed assessee’s appeal.
Brief facts of the case: The assessee filed its Return of income for AY.2022-23 on 29.06.2022, declaring total income of Rs.4,15,676. Further, the case was selected for complete scrutiny under CASS for the below mentioned reason:
"Large cash deposits compared to returned income (N
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