ATUL AGNIHOTRI,DELHI vs. INCOME TAX OFFICER, DELHI
Income Tax Appellate Tribunal, DELHI BENCH ‘F’: NEW DELHI
Before: SHRI YOGESH KUMAR U.S. & SHRI NAVEEN CHANDRAAtul Agnihotri C-5/306, Sector-6, Rohini, Delhi-110085. PAN-ACJPA0232H Vs. Income Tax Officer, Delhi. (Appellant)
PER YOGESH KUMAR U.S., JM:
This appeal is filed by the Assessee against the order of Learned
Commissioner of Income Tax (Appeals), National Faceless Appeal Centre
(NFAC), Delhi [“Ld. CIT(A)”, for short], dated 07.04.2025 for Assessment
Year 2016-17. 2. At the outset, it is seen that the appeal of the assessee is dismissed ex- parte by the Ld. CIT(A) for non-prosecution. Before us, the Ld. AR submitted that the Ld. CIT(A) has issued several notices which were not received on current address and they were uploaded the portal of the Department, however,
Dated: 17.12.2025
Pk/Sr.PS.