BABU HASAN SHAIKH ,MUMBAI vs. INCOME TAX OFFICER WARD 27(1)(1), MUMBAI
Income Tax Appellate Tribunal, “B” BENCH, MUMBAI
Before: JUSTICE (RETD.) C V BHADANG & MS PADMAVATHY S, AM Babu Hasan Shaikh, A/801B, Lokhandwala Residency Tower, Manjrekar Lane, Dr. E. Moses Road, Mumbai-400018. PAN: ASHPS4807Q Vs. ITO -Ward-27(1)(1), Room No. 406, 4th Floor, Tower No.6, Vashi Railway Station Commercial Complex, Vashi, Navi Mumbai-400703. Appellant) : Respondent)
Per Padmavathy S, AM:
This appeal by the assessee is against the order of the Commissioner of Income Tax (Appeals) / National Faceless Appeal Centre (NFAC), Delhi [In short
'CIT(A)'] dated 23.01.2025 for Assessment Year (AY) 2015-16. 2. Brief facts of the case are that the assessee is an individual engaged in the business of contract of construction. The Assessing Officer (AO) based on information from Sub-