DHARTIVARSHA ESTATE HOLDERS PVT. LTD.,AHMEDABAD vs. THE ITO, WARD-1(1)(1), AHMEDABAD
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Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD
Before: SHRI SANJAY GARG & SHRI NARENDRA PRASAD SINHA
Per Sanjay Garg, Judicial Member:
The present appeal has been filed by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (hereinafter referred to as “NFAC”), Delhi (hereinafter referred to as “CIT(A)”), dated 08.11.2024 passed under Section 250 of the Income Tax Act, 1961 (hereinafter
ITA No.2097/Ahd/2024 [Dhartivarsha Estate Holders Pvt. Ltd. vs. ITO] A.Y. 2022-23 - 2 –
referred to as the “Act”) and relates
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