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Judgment
3 paragraphs · 98 words
PER MADHUMITA ROY, JM.:
The instant appeal filed by the assessee is directed against the order dated 11.02.2026 passed by the Ld. Commissioner of Income-tax (Appeals, Delhi under Section 250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) arising out of the Assessment Order dated 15.12.2022 passed by the Assessment Unit, Income-tax Department under Section 143(3) read with Section 144B of the Act for Assessment Year 2021-22.
2.
Since the appeal filed by the Assessee is defective and this is the 4th occasion the matter is taken up, the appeal is dismissed as defective.