SANJEEV GUPTA,KARNAL vs. WARD-1, KARNAL, AAYAKAR BHAWAN, SECTOR-, KARNAL

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ITA 320/DEL/2026Status: DisposedITAT Delhi11 February 2026AY 2017-20182 pages

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Income Tax Appellate Tribunal, DELHI BENCH: “SMC” NEW DELHI

For Respondent: DR (Through
Hearing: 11.02.2026Pronounced: 11.02.2026

ORDER This assesseee’s appeal for assessment year 2017-18, arises against the Commissioner of Income Tax (Appeals), Addl./JCIT(A)- 3, Chennai [in short, the “CIT(A)”], DIN and order No. ITBA/APL/S/250/2025-26/1084191711(1), dated 30.12.2025 involving proceedings under section 143(1) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’). Heard both the parties. Case file perused.

2.

It next emerges with the able assistance coming from both the parties that the assessee/appellant is aggrieved against the

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