JITF WATER INFRA NAYA RAIPUR LIMITED,DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 13(2), DELHI
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Income Tax Appellate Tribunal, DELHI BENCH ‘E’, NEW DELHI
PER NAVEEN CHANDRA, ACCOUNTANT MEMBER :
The above captioned appeal by the assessee is preferred against order of the ld. Commissioner of Income Tax (Appeals)-NFAC, Delhi dated 03.09.2025 under section 250 of the Income Tax Act, 1961 (hereinafter referred as ‘the Act’) arising from the assessment order passed by the NFAC, Delhi (hereinafter referred to as the "AO") under section 143(3) of the Income Tax Act, 1961 for the Assessment Year 2016-17. [A.Y 2016-17]
Brief facts of the case are that the assessee is a company incorporated on 29.09.2009, is a concessionaire for the development of a water supply system in Naya Raipur City under a B
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