“NFAC”

Ahluwalia Erectors & Fabricators Private Limited, Kota vs. DCIT/ACIT Cir-2, Kota

In the result the appeal of

appellant aggrieved with the disallowance made by the AO CPC, filed appeal which was adjudicated on 30.07.2022 with the following remarks of CIT(A), NFAC, New Delhi - “5.3 Ground No 2: Disallowance under Section 43B of the Act: The appellant has claimed that an amount ... provisions of section 43B of the IT Act. The assessee has filed appeal against the above order before the CIT(A), NFAC. The Ld. CIT(A), NFAC vide his order dated 30.07.2022 directed the AO to verify the claim and restrict the disallowance under section 438 to only the amount

Ahluwalia Erectors & Fabricators Private Limited, Kota vs. DCIT/ACIT Cir-2, Kota

In the result the appeal of

appellant aggrieved with the disallowance made by the AO CPC, filed appeal which was adjudicated on 30.07.2022 with the following remarks of CIT(A), NFAC, New Delhi - “5.3 Ground No 2: Disallowance under Section 43B of the Act: The appellant has claimed that an amount ... provisions of section 43B of the IT Act. The assessee has filed appeal against the above order before the CIT(A), NFAC. The Ld. CIT(A), NFAC vide his order dated 30.07.2022 directed the AO to verify the claim and restrict the disallowance under section 438 to only the amount

Scholars Education Trust of India, Jaipur vs. CIT Exemption, Jaipur

In the result, appeal of the assessee is allowed

आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक

Monika Jain, Jaipur vs. ITO, Ward-6(1), Jaipur

In the result the appeal of the assessee is allowed

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

under rule 46A of Income tax Rules. The remand report in connection with the additional evidence was also received by the worthy CIT (A), NFAC 3. That the CIT(A) NFAC vide appellate order dated 25.10.2024, brushing aside the remand report, set aside the assessment to the file of Assessing ... order was appealable before worthy ITAT came to the knowledge of the appellant only when the notice u/s 142(1) was issued from the NFAC, New Delhi Dated 20.06.2025 for making fresh assessment for relevant year and thereafter appellant contacted counsel, who updated the appellant on emerging jurisprudence

Jambo Credit and Thrift Co-Operative Society Limited, Jaipur vs. ITO-6(1), Jaipur

Bench: This Appellate Tribunal Feeling Aggrieved By Order Dated 12.06.2024, Passed By Learned Cit(A), Nfac, Delhi, Relating To The Assessment Year 2018-19, As Thereby The Appeal Filed By The Appellant Has Been Dismissed.

ORDER PER: NARINDER KUMAR, JUDICIAL MEMBER . Assessee-appellant is before this Appellate Tribunal feeling aggrieved by order dated 12.06.2024, passed by Learned CIT(A), NFAC, Delhi, relating to the assessment year 2018-19, as thereby the appeal filed by the appellant has been dismissed. 2 Jambo Credit and Thrift ... application, applicant has alleged that no communication or indication was received by the applicant from the office of Learned CIT(A), NFAC, and as such, the appellant was unaware of the impugned order dated 12.06.2024. Applicant further alleges that it came to know about passing of the impugned order

Ali Baksh Thru L/H Gaffar Khan, Jaipur vs. Income Tax Officer, Jaipur

11. In view of the above discussion, the appeal filed by the legal heir of Ali Baksh, the original assessee deserves to be allowed and the same is

Bench: Learned Cit(A)

verified by Gaffar Khan legal heir of Ali Baksh the original assessee. The order under challenge is dated 30.05.2025, passed by Learned CIT(A), NFAC. 2 Ali Baksh thru. L/H Gaffar Khan, Jaipur. Vide impugned order, the assessment order dated 30.10.2018, passed u/s 147 r.w.s. 144 of the Income ... pendency of appeal before Learned CIT(A) 2. It may be mentioned here that during pendency of the appeal filed before Learned CIT(A), NFAC, the original assessee died. He died on 15.09.2020. The appeal u/s 250 of the Act was on 08.02.2019. The impugned order was passed by Learned