ROHTASH,NARNAUL vs. ITO,WARD-2, NARNAUL
ITA 6086/DEL/2024[2012-13]Status: DisposedITAT Delhi15 April 20253 pages
Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’’ : NEW DELHI
Before: SHRI MAHAVIR SINGH, HON’BLEAsstt. Year : 2012-13
For Appellant: None
For Respondent: Shri Sanjay Kumar, Sr. DR
Hearing: 15.04.2025Pronounced: 15.04.2025
This appeal has been filed by the Assessee against the order dated 25.10.2024
passed by the NFAC, Delhi for the assessment year 2012-13. 2. None appeared on behalf of the assessee, despite issue of notice for hearing, hence, I am proceeding exparte qua the assessee, after hearing the Ld. DR and perusing the records.
3. Brief facts of the case are that no return of income was filed by the assessee.
AO noted that assessee had purchased immovable property for Rs. 56,00,000/- on 11.01.2012 registered with sub-