B M P METALS PRIVATE LIMITED,GURGAON vs. ACIT, CIRCLE-4 (1), DELHI
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Income Tax Appellate Tribunal, DELHI “H” BENCHES, NEW DELHI
Before: SHRI SUDHIR KUMAR & SHRI MANISH AGARWAL
PER MANISH AGARWAL, A.M.: The present appeal is filed by assessee against the order dated 11.11.2025 passed by Ld. Commissioner of Income Tax (A), National Faceless Appeal Centre (“NFAC”), Delhi [“Ld. CIT(A)”] in Appeal No. CIT(A), Delhi- 2/10220/2019-20 u/s 250 of the Income Tax Act, 1961 [“the Act”] arising out of assessment order dated 23.12.2016 passed u/s 144 r.w.s. 143(3) of the Act pertaining to Assessment Year 2014-15. 2. Brief facts of the case are that the assessee is a
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