OM PRAKASH YADAV,JHANSI vs. INCOME TAX OFFICER2(3)(5), JHANSI
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Income Tax Appellate Tribunal, AGRA (DB
Before: SUNIL KUMAR SINGHBRAJESH KUMAR SINGH
PER:SUNIL KUMAR SINGH, J.M.
This appeal is directed against the impugned order dated 21.05.2025 passed in appeal No NFAC/2017-18/10240279 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. 2018-19, wherein ld CIT(A) has dismissed assessee’s appeal ex-parte.
At the very outset, we notice that, according to registry’s report, the assessee filed this second appeal on 12.05.2026 against the impugned order dated 21.05.2025 by a delay of about 286 days. The reasons mentioned in the application for condonation of delay are that, assessee is an illiterate senior citizen and farmer. That apart, the appellant assessee was suffering from medical ail
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