HOME CONCEPTS,DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, DELHI
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Income Tax Appellate Tribunal, DELHI “E” BENCHES, NEW DELHI
Before: SHRI MAHAVIR SINGH & SHRI MANISH AGARWAL
PER MANISH AGARWAL, A.M.:
The captioned appeal is filed by the assessee against the order, dated 08.03.2024 passed by Ld. Commissioner of Income Tax (Appeals), Delhi-23 [“Ld. CIT(A)”] u/s 250 of the Income Tax Act, 1961 [“the Act”] arising out of assessment order dated 30.12.2022 passed u/s 153C r.w.s. 153A of the Act pertaining to Assessment Year 2016-17. ITA 2248/DEL/2024
In Grounds of appeal No. 2 a
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