ASHWANI MINDA L/H OF LATE SHRI JAI DEO PRASAD MINDA,GURGAON vs. ACIT CC-13, NEW DELHI
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Income Tax Appellate Tribunal, DELHI BENCHES, ‘C’ NEW DELHI
Before: SHRI ANUBHAV SHARMA
PER AMITABH SHUKLA, AM This appeal filed by the Assessee is directed against the order of Ld. Commissioner of Income Tax (Appeals)-28, New Delhi, dated 19.11.2025 arising out of assessment order dated 30.12.2019 passed under section u/s 143/147 of the Act for the Assessment Year 2012-13. The word ‘Act’ herein this order would mean Income Tax Act, 1961. 2. The assessee has raised following grounds of appeal:-
ITA 303/DEL/2026 ASHWANI MINDA L/H OF LATE SHRI JAI DEO PRASAD MINDA
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