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M/S. HCL TECHNOLOGIES LTD.,NEW DELHI vs. DCIT, NEW DELHI

ITA 2327/DEL/2015Status: DisposedITAT Delhi30 July 2026AY 2010-11162 pages

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Income Tax Appellate Tribunal, DELHI BENCH ‘I’: NEW DELHI

Before: SHRIS.RIFAUR RAHMAN & SHRI RAJ KUMAR CHAUHAN

For Appellant: Shri Ajay Vohra, Sr. Advocate, Shri Neeraj Jain, Advocate, Shri Aditya Vohra, Advocate, Shri Ramit Katyal, AR, Shri Arpit Goyal, AR, Ms. Konika Sharma, AR
For Respondent: Shri Nikhil Kumar Govila, CIT DR
Pronounced: 30.07.2026

PER S.RIFAUR RAHMAN,AM:

1.

These appeals preferred by the assessee are directed against the assessment order dated 28.02.2014, 26.02.2015 and 27.01.2016 passed by the DCIT. Central Circle – 2, New Delhi under section 143(3) read with section 144C(13) of the Income-tax Act, 1961 (for short ‘the Act”) for AYs 2009-10, 2010-11 and 2011-12 pursuant to the directions of the Dispute Resolution Panel u/s 144C(5) of the Act.

2.

Since t

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