INCOME TAX OFFICER-41(1)(3), MUMBAI, BKC, MUMBAI vs. PRADIPBHAI NATHALAL SHAH, MUMBAI
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Income Tax Appellate Tribunal, MUMBAI BENCHES, MUMBAI
Before: HON’BLE SHRI PAWAN SINGH & HON’BLE SHRI GIRISH AGRAWAL
PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:
This appeal filed by the revenue is against the order of ld. Addl./JCIT(A) vide DIN: ITBA/APL/S/250/2025-26/1083928346(1) dated 20.12.2025 passed against the assessment order by the ld. Income-tax Officer – 20(2)(5), Mumbai u/s 143(3) r.w.s. 147 of the 1 Pradipbhai Nathalal Shah Assessment Year 2010-11
Income-tax Act, 1961 (hereinafter referred to as the “A
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