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Income Tax Appellate Tribunal, PATNA BENCH, PATNA
Before: SHRI RAJESH KUMAR, AM & SHRI PRADIP KUMAR CHOUBEY, JM
O R D E R Per Rajesh Kumar, AM:
These are appeals preferred by the assessee against the orders of the National Faceless Appeal Centre, Delhi (hereinafter referred to as the “Ld. CIT(A)”] dated 28.10.2024, 29.10.2024 for the AYs 2015- 16 & 2016-17.
At the outset, we observe that there is a delay of 58 days in filing all the appeals by the assessee for which the condonation petitions were filed. After hearing both the sides and after going through the contents of the condonation petition, we are of the opinion that the delay is for genuine and sufficient reasons and accordingly, condoned and appeals are admitted for adjudication.
After hearing both the sides and after perusing the facts on record including the appellate orders as well as the assessment orders, we
In the result, all the appeals of the assessee are allowed for statistical purposes.
Order pronounced in the open court on 18.07.2025.
Sd/- Sd/- (PRADIP KUMAR CHOUBEY) (RAJESH KUMAR) (JUDICIAL MEMBER) (ACCOUNTANT MEMBER) Kolkata, Dated:18.07.2025 Sudip Sarkar, Sr.PS
Sr. Private Secretary/ Asst. Registrar Income Tax Appellate Tribunal, Patna