VIVEK KUMAR JAIN,DURG vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE -BHILAI 1(1), BHILAI
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Income Tax Appellate Tribunal, RAIPUR BENCH “DB”, RAIPUR
Before: SHRI PARTHA SARATHI CHAUDHURY & SHRI AVDHESH KUMAR MISHRA
PER PARTHA SARATHI CHAUDHURY, JM:
The present appeal preferred by the assessee emanates from the order of the Ld.CIT(Appeals)/NFAC, Delhi dated 21.01.2026 for the assessment year 2015-16 as per the following grounds of appeal:
“1. That the order passed by the learned Commissioner of Income-tax (Appeals) is erroneous, bad in law and on facts and is liable to be set aside.
That the learned Commissioner of In
The order continues below.
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