ASHISH GEMS,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 19(1), MUMBAI, MUMBAI
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Income Tax Appellate Tribunal, MUMBAI
Before: SHRI ANIKESH BANERJEE & SHRI BIJAYANANDA PRUSETH
PER: SHRI ANIKESH BANERJEE, (JM): The instant appeal of the assessee filed against the order of the NFAC, Delhi [for brevity “Ld. CIT(A)”], order passed under Section 250 of the Income Tax Act, 1961 (for brevity ‘the Act’), for Assessment Year 2012-13, date of order 30.01.2026. The impugned order emanated from the order of the Ld. Assistant
ITA 2714/MUM/2026 ASHISH GEMS
Commissioner of Income Tax 1
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