PACE BUILDCON PRIVATE LIMITED,DELHI vs. WARD 19(3), DELHI, DELHI
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Income Tax Appellate Tribunal, DELHI BENCH: ‘E’ NEW DELHI
Before: SH. MAHAVIR SINGH & SH. KRINWANT SAHAY
PER KRINWANT SAHAY AM Appeal in this case has been filed by the Assessee against the order dated 29.09.2025 passed by the CIT(A)/NFAC, Delhi for the A.Y. 2020-21. Grounds of appeal are as under :-
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That the Lower Authorities have erred in passing an order which is bad in law, contrary to facts and deserves to be quashed as the Lower Authorities have failed to appreciate the facts, evidences, and submissions placed on record.
That the Lower Authorities have erred both in law and on facts in confirming the addition of Rs. 37,64,978/-received as enhanced compensation on compulsory acquisition of agricultural land by Govt. of Haryana, by wrongly applying section 56(2)(vii) of the Act. 2.1
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