SHRI NIRAVKUMAR P. SANGHVI,KUMBHARWADA, GIRGAON S.O, MUMBAI vs. ITO-19(2)(4), MUMBAI, PIRAMAL CHAMBER, LAL BAUG, PAREL, MUMBAI

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ITA 50/MUM/2025Status: DisposedITAT Mumbai19 February 2026AY 2012-131 pages

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14.

Since delay in filing the appeal has not been condoned, it becomes academic in nature to discuss the merit of the case and hence, they are not required to be adjudicated.

15.

In the result, the appeal of the assessee is dismissed.

Order is pronounced on 25.02.2026.

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