PHOOL SINGH RAGHAV,GURGAON vs. ASSESSING OFFICER, GURGAON
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Income Tax Appellate Tribunal, DELHI BENCH ‘B’: NEW DELHI
Before: SHRI RAMIT KOCHAR
PER RAMIT KOCHAR, ACCOUNTANT MEMBER:
This appeal in ITA No. 3556/Del/2023 for Assessment Year: 2011- 12 has been filed by the assessee which has arisen from the learned CIT(A)’s appellate order u/s 250 of the Income-tax Act, 1961 (in short “1961 Act”), dated 29.09.2023 in DIN & Order No: ITBA/NFAC/S/250/2023-24/ 1056667641(1) , which appeal in turn has arisen from the assessment order dated 06.12.2018 passed by the learned AO u/s 143(
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