DCIT CENTRAL CIRCLE 28 NEW DELHI, NEW DELHI vs. ATOLL VYAPAAR PVT LTD , NEW DELHI
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Income Tax Appellate Tribunal, DELHI BENCH ‘F’: NEW DELHI
Before: SHRI RAMIT KOCHAR & SHRI SUDHIR KUMAR
PER RAMIT KOCHAR, AM:
These two appeals are filed by Revenue against the separate appellate order(s) passed by Learned Commissioner of Income Tax (Appeals)-25, New Delhi [CIT(A), in short) both dated 10.12.2025 for assessment years 2011-12 and 2012-13 (DIN & Order No. ITBA/APL/S/250/2025-26/1083528496(1) and ITBA/APL/S/250/2025-26/1083529069(1) ) respectively u/s 250 of the Income-tax Act, 1961 hereinafter called “1961 Act”) , which appeals in turn have arisen from the separate assessment order(s) both dated 30.03.2023 passed by the Assessing Officer, (he
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