PARSVNATH DEVELOPERS LIMITED,DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - 76(1), NEW DELHI, DELHI
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Income Tax Appellate Tribunal, DELHI BENCH: ‘H’ NEW DELHI
Before: MS. MADHUMITA ROY & SH. KRINWANT SAHAY
PER KRINWANT SAHAY AM
Appeal in this case has been filed by the assessee against the order dated 11.02.2026 passed by the CIT(A)-30 Delhi for the A.Y. 2015-16. Grounds of appeal are as under :-
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“1. That on the facts and circumstances of the case, the appellate order passed by the learned Commissioner of Income Tax (Appeals) (hereinafter referred as "CIT(A)"], is bad both in the eyes of law and on facts.
That on the facts and in the circumstances of the case, the Ld.CIT(A) erred in not adjudicating and dismissing the appeal for non-prosecution by passing appellate order on 11.02.2026. 3. That on the facts and in the circumstances of the appellant case, the Ld. CIT(A) erred in dismissing the app
The order continues below.
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