APOORVA LEASING FINANCE AND INVESTMENT CO. LTD,DELHI vs. INCOME TAX OFFICER, WARD 73(1), DELHI
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Income Tax Appellate Tribunal, DELHI BENCH “F”, NEW DELHI
Before: SHRI VIMAL KUMAR & SHRI MANISH AGARWAL
PER VIMAL KUMAR, JM: The appeals filed by the Appellant/Assessee are against order dated 14.11.2025, 17.11.2025 and 17.11.2025 of the Ld. Commissioner of Income Tax (Appeals)-4, Kolkata (hereinafter referred to as ‘the CIT(A)’) u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) arising out of assessment order dated 08.04.2025 of Ld. Assessing Officer / ITO, Ward No.
P a g e | 2 ITA No. 939 to 941/Del/2026 Apoorva Leasing Finance and Investment Company
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