ACIT, SUKHENDU MONDAL, DELHI vs. M/S DAKS INDIA, DELHI
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Income Tax Appellate Tribunal, DELHI “A” BENCHES, NEW DELHI
Before: SHRI SUDHIR KUMAR & SHRI MANISH AGARWAL
PER MANISH AGARWAL, A.M.:
The present appeal is filed by Revenue against the order dated 10.07.2025 passed by Ld. Commissioner of Income Tax (A), National Faceless Appeal Centre (“NFAC”), Delhi [“Ld. CIT(A)”] in Appeal No. NFAC/2017- 18/10088176 u/s 250 of the Income Tax Act, 1961 [“the Act”] arising out of assessment order dated 11.09.2021 passed u/s 143(3) r.w.s. 144B of the Act p
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