JUNIPER NETWORKS INDIA PRIVATE LIMITED,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX, (CENTRAL), MUMBAI - 1, MUMBAI
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Before: SHRI AMIT SHUKLA & SHRI MAKARAND VASANT MAHADEOKAR
PER AMIT SHUKLA (J.M):
The aforesaid appeal has been preferred by the assessee against the impugned order dated 20.03.2026 passed by the learned Principal Commissioner of Income- tax (Central), Mumbai–1 (―learned PCIT‖) in exercise of his
P a g e | 2 A.Y. 2020-21 Juniper Networks India Private Limited revisionary juri iction under section 263 of the Income-tax Act, 1961 (―the Act‖), for the asse
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