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Income Tax Appellate Tribunal - Delhi

Gopal Das Agarwal, , Bharatpur Mathura vs Dy. Cit, Center Circle Meerut on 11 May, 2022

       IN THE INCOME TAX APPELLATE TRIBUNAL
             DELHI BENCH 'C', NEW DELHI
               Before Sh. A.D. Jain, Vice President
              Dr. B. R. R. Kumar, Accountant Member

        ITA No. 670/Del/2019 : Asstt. Year: 2014-15

Dr. Gopal Das Agarwal,               Vs   DCIT,
Radha Kunj, Bharatpur Gate,               Central Circle,
Mathura, Uttar Pradesh-281001             Meerut, Uttar Pradesh-250002
(APPELLANT)                               (RESPONDENT)
PAN No. AAVPA3099C

                    Assessee by : None
                    Revenue by : Sh. R. J. Pradip Kumar, Sr. DR
Date of Hearing: 12.04.2022         Date of Pronouncement: 11.05.2022


                                    ORDER

Per Dr. B. R. R. Kumar, Accountant Member:

The present appeal has been filed by the assessee against the order of the ld. CIT(A)-IV, Kanpur dated 06.11.2018 relating to AY 2014-15.

2. From the record, we find that the ld. CIT(A) has summarily dismissed the appeal of the assessee without adjudicating the issue on merits. Hence, we deem it proper to remand the matter to the file of the Ld. CIT(A) with a direction to decide the issue on merits.

Gopal Das Agarwal

3. In the result, the appeal of the assessee is allowed for statistical purposes.

Order pronounced in the open court on 11/05/2022.

            Sd/-                                Sd/-
  (A.D. Jain)                          (Dr. B. R. R. Kumar)
Vice President                         Accountant Member
Dated: 11/05/2022
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Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
                                              ASSISTANT REGISTRAR