N C JEWELLERS,DELHI vs. DCIT, CENTRAL CIRCLE 26 DELHI, DELHI
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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Before: SHRI RAMIT KOCHAR & SHRI VIMAL KUMAR
PER RAMIT KOCHAR, AM: These two appeals are filed by the assessee against two separate order(s) of Learned Commissioner of Income Tax (Appeals)-29, New Delhi [CIT(A), in short] both dated 21.11.2025, which in turn have arisen from the separate assessment orders dated 28.03.2024 and 31.03.2024 respectively passed by the AO u/s 147 of the Income Tax Act, 1961, for assessment year(s) 2019-20 and 2020-21
First, we will take up the appeal of the assessee in ITA No.513/Del/202
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