DASNA AGRO INFRATECH PVT LTD,DELHI vs. DCIT, CC-28, DELHI
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Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI
Before: SHRI SATBEER SINGH GODARA & SHRI NAVEEN CHANDRA
PER NAVEEN CHANDRA [ACCOUNTANT MEMBER]:
The above-captioned appeal is preferred by the assessee against the order dated 28.01.2026, passed by the Learned Commissioner of Income Tax (Appeals), Delhi - 25 (hereinafter referred to as ‘ld. CIT(A)’) under Section 250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’), arising out of the assessment order dated 25.01.2024 passed by the Assessing Officer, DCIT, Central Circle – 28, Delhi for A.Y. 2017-18. 2. The grounds of appeal raised by the assessee are as under:
ITA No.3058/Del/2026 [for A.Y 2017-18] M/s. Dasna Agro Infratech Pvt. Ltd. v. DCIT “1. That on the facts and the circumstances of the case and in law, the Ld. CIT(A) has
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