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GE INDIA INDUSTRIAL PRIVATE LIMTED,DELHI vs. ACIT, (OSD), NEW DELHI

ITA 3019/DEL/2022Status: DisposedITAT Delhi31 July 2026AY 2017-1814 pages

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Income Tax Appellate Tribunal, DELHI BENCH ‘B’:NEW DELHI

Before: SHRI S. RIFAUR RAHMAN & SHRI ANUBHAV SHARMA

For Appellant: Shri Tushar Jarwal, Advocate, Ms. Sherry Goyal, Advocate, Shri Sarthak Abral, Advocate
For Respondent: Ms. Pooja Swaroop, CIT DR, Shri Rajesh Kumar Dhanesta, Sr. DR
Hearing: 20.05.2026

PER S. RIFAUR RAHMAN, AM : These appeals are filed by the assessee against the order passed by the ld.

1.

Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi [for short ‘ld. CIT (A)] dated 04.11.2022 and 28.10.2022 for the Assessment Years 2017-18 and 2018-19 respectively.

2.

Since the issues are common and the appeals are connected, hence the same are heard together and being disposed off by this common order. We take up the assessee’s appeal being ITA

The order continues below.

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