DLF HOMES PANCHKULA PRIVATE LIMITED (TAN DELD10110C),NEW DELHI vs. DCIT, TDS CIRCLE 74(1), NEW DELHI
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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
PER S.RIFAUR RAHMAN,AM: The assessee has filed appeal against the order of the Learned Addl./JCIT
(Appeals), Ranchi [“Ld. CIT(A)”, for short]dated 25.11.2025 for the Assessment Year 2017-18 raising following grounds of appeal :- “1. That on the facts and circumstances of the case, the order passed by Ld. CIT(A) u/s 250 is bad in law and on facts and has been framed without proper appreciation of the statutory provisions and submissions made by the Appellant.
1 That on the facts and circumstances of the case, the Ld. CIT(A) has erred in upholding the order passed u/s 201/201(1A) holding the assessee as assessee in default' for non-deduction of TDS on External Development Charges (ED
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