MUKUL ROHATGI,NEW DELHI vs. ACIT CIR 61(1), NEW 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 17.03.2026, passed by the Learned Commissioner of Income Tax (Appeals), NFAC, Delhi (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 28.09.2022 passed by the Assessment Unit, Income Tax Department, New Delhi for Assessment Year 2020-21. ITA No.3070/Del/2026 [for A.Y 2020-21] Mukul Rohatgi v. ACIT
The grounds of appeal raised by the assessee are as under: A. “The order passed by the Ld C
The order continues below.
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