DCIT, CIRCLE-7(1), DELHI, DELHI vs. DEV TECHNOFAB LTD., DELHI
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Income Tax Appellate Tribunal, DELHI BENCH ‘G’: NEW DELHI
Before: MS. KAVITHA RAJAGOPAL & SHRI MANISH AGARWAL
PER MANISH AGARWAL, AM:
The present Miscellaneous Application is filed by the assessee seeking rectification in the order of Co-ordinate Bench dated 05.12.2025 passed in ITA No.5226/Del/2024 for AY 2017-18. 2. The assessee in the misc. application filed has stated that Bench the legal grounds raised by the assessee were not adjudicated. Thus it is a mistake apparent
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MA No.400/Del/2026 from records and requested to rectify the order to the extent the legal grounds of appeal be adjudicated.
On the other hand, ld. Sr. DR has stated that no such grounds were ever raised by the assessee which fact is
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