INCOME TAX OFFICER - 41(1)(2), BANDRA KURLA COMPLEX vs. JAWAHAR DIAMONDS, MUMBAI
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Income Tax Appellate Tribunal, MUMBAI BENCHES, MUMBAI
Before: SHRI AMIT SHUKLA & SHRI MAKARAND VASANT MAHADEOKAR
PER: MAKARAND VASANT MAHADEOKAR, AM
These cross-appeals filed by the Revenue and by the assessee, are directed against the same order dated 13.10.2025 passed by the learned Commissioner of Income-tax (Appeals), National Faceless Appeal Centre, Delhi [hereinafter referred to as "the CIT(A)"], under section 250 of the Income-tax Act, 1961 [hereinafter referred to as "the Act"], for the assessment year 2013-14. The impug
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