DEPUTY COMMISSIONER OF INCOME TAX, NEW DELHI vs. D R APPARELS AND FASHION PRIVATE LIMITED, NEW DELHI
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Income Tax Appellate Tribunal, DELHI BENCH ‘A’, NEW DELHI
PER NAVEEN CHANDRA, ACCOUNTANT MEMBER :
This captioned appeal has been filed by the Revenue against the order of the learned Commissioner of Income Tax (Central)-29, New Delhi [‘CIT(A)’ in short] dated 10.09.2025 arising from the assessment order dated 19.12.2018, passed by the ACIT, Central Circle-26, New Delhi (hereinafter referred to as the "AO") under section 153C r.w.s 153A/143(3) of the Income Tax Act,1961 (hereinafter referred to as the "the Act") for Assessment Year 2016-17. [A.Y 2016-17]
The grounds raised by the Revenue are as under : 1. “That the Ld. CIT(A) erred in law and on facts in holding that the assessment made u/s 153C r.w.s. 153A/143(3) of the lncom
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