ATN INFRATECH PRIVATE LIMITED,DELHI vs. DCIT, CIRCLE-1(1), NEW DELHI
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI BENCH “B”: NEW DELHI
Before: SHRI RAMIT KOCHAR
PER MADHUMITA ROY, J. M.: The instant appeal filed by the Assessee is directed against the order dated 30.05.2025 passed by the Ld. Commissioner of Income-
tax (Appeals)/National Faceless Appeal Centre, Delhi [hereinafter
referred to as the Ld. CIT(A)/NFAC] under Section 250 of the Income
Tax Act, 1961 (hereinafter referred to as ‘the Act’) arising out of the Penalty Order dated 03.02.2022 under Section 271(1)(c) of the Income
Tax Act, 1961 ('Act' for shot) for Assessment Year 2013-14. 2 completed on 07.03.2016 d
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.