AON CONSULTING PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE- 2(2), NEW DELHI
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Income Tax Appellate Tribunal, DELHI BENCH: ‘I’ NEW DELHI
Before: SHRI SATBEER SINGH GODARA & SHRI MANISH AGARWAL
PER SATBEER SINGH GODARA, JM These Revenue’s and assessee’s cross appeals ITA Nos.7526 & 7669/Del/2017 for assessment year 2012-13, arise against the Commissioner of Income Tax (Appeals)-42 [in short, the “CIT(A)”], New Delhi’s order dated 27.10.2017 passed in case no. 37/2017- 18/CIT(A)-42, involving proceedings under section 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).
ITA Nos.7526/Del/2017 & 7669/Del/2017
Heard both the parties. Case file perused.
This Revenue’s appeal ITA No.7526/Del/2017 raises the following substantive grounds:
1) The Ld. CIT(A) has erred in law and on facts in
The order continues below.
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