OZONE BUILDERS & DEVELOPERS PVT LTD,FARIDABAD vs. DCIT CIRCLE-II, FARIDABAD
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Income Tax Appellate Tribunal, DELHI BENCH “A’’ : NEW DELHI
Before: SHRI MAHAVIR SINGH & SHRI MANISH AGARWAL
PER MAHAVIR SINGH, VICE PRESIDENT :
This appeal by the assessee is arising out of the order of the Ld. Commissioner of Income Tax (Appeals), Faridabad (hereinafter referred as “CIT(A)”) in Appeal No. 10419/2016-17 dated 31.3.2019. Assessment was framed by the DCIT, Circle-II, Faridabad for the assessment year 2013-14 u/s. 143(3) of the Income Tax Act, 1961 (hereinafter referred the “Act”).
The assessee has raised the Additional Ground that no notice u/s. 143(2) of the Act has been issued by the DCIT, Circle-II, Faridabad after change of juri iction from the DCIT, Circle-I, Faridabad and for this assessee has raised the following additional ground
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