JANES DEFENSE INDIA LLP,DELHI vs. ASSESSMENT UNIT, DEPUTY COMMISSIONER OF INCOME TAX, DELHI
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Income Tax Appellate Tribunal, DELHI BENCH ‘I’: NEW DELHI
PER S.RIFAURRAHMAN, AM:
This appeal filed by the assessee is directed against the assessment order dated 27.09.2024 passed by the DCIT, Circle 38 (2), Delhi under section 143(3) read with section 144(C)(13) and 144B of the Income-tax Act, 1961 (for short ‘the Act”) for Assessment Year 2021-22 pursuant to the directions of the Dispute Resolution Panel u/s 144C (5) of the Act.
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The only issue raised by the assessee is with regard to goodwill and the grounds raised to this issue are as under :-
“Issue for adjudication: Whether the Amortization of Goodwill can be treated as an operating expense for purposes of comp
The order continues below.
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