SHRADDHA PRAKASH MEHTA,MUMBAI vs. INCOME TAX OFFICER, MUMBAI
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Income Tax Appellate Tribunal, MUMBAI BENCHES, MUMBAI
Before: SMT. BEENA PILLAI, HON’BLE & MS. RATNA DASGUPTA, HON’BLE
PER SMT. BEENA PILLAI, JUDICIAL MEMBER:
This appeal by the assessee is directed against the order dated 28/11/2025 passed by the NFAC, Delhi [hereinafter referred to as “Ld.CIT(A)”] for A.Y. 2019-20 on following grounds of appeal:
“1. The Learned Commissioner of Income-Tax [“Ld. CIT(A)”], NFAC has erred in passing the order under section 250 of the Income Tax Act, 1961 [“the Act
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