ACIT, CIRCLE-61(1), DELHI, DELHI vs. SHARDUL AMARCHAND MANGALDAS & CO, DELHI
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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Before: SHRI S.RIFAUR RAHMAN & SHRI RAJ KUMAR CHAUHAN
PER S.RIFAUR RAHMAN,AM:
These batch of appeals have been filed by the Revenue against a common order passed by the learned CIT(A) u/s 250 of the Income Tax Act, 1961 dated 29th December, 2025 in following appeal numbers: A.Y. Appeal No. Order u/s Section of Assessment Order 2018-19 NFAC/2017-18/10022110 143(3) read with sections 143(3A) & 143(3B) of the Income-tax Act 2018-19 NFAC/2017-18/10340041 147 rws 144B 2017-18 CIT(A),Delhi-20/10651/ 143(3) of the Income-tax Act 2019-20 2020-21 NFAC/
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