TRADE IMPEX INC,DELHI vs. ITO WARD 44(1), DELHI
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Income Tax Appellate Tribunal, DELHI BENCHES “G” NEW DELHI
Per Kavitha Rajagopal, J M:
These appeals are filed by the assessee, challenging the order of the Learned Commissioner of Income Tax (Appeals) [‘Ld. CIT(A)’ for short], passed u/s. 250 of the Income Tax Act, 1961 (‘the Act', for short), pertaining to the Assessment Years (‘A.Y.s’ for short) 2015-16 & 2016-17. 2. As the facts are identical, we pass a consolidated order taking ITA No.2978/Del/2026 as a lead case.
The assessee has raised the following grounds of appeal:-
“1. Ground No. 1 - Invalid order of the CIT(A) That on the facts and circumstances of the case and in law, the learned Commissioner of Income-tax (Appeals) has erred in dismissing the appeal of the ap
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