SATISH CHANDER,MAYUR VIHAR,EAST DELHI vs. ITO DEL-W-(73)(93), DELHI
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Income Tax Appellate Tribunal, DELHI
Before: SHRI VIKAS AWASTHY
PER AMITABH SHUKLA, AM This appeal filed by the assessee is directed against the order of Ld. ADDL/JCIT (A)-,1 Nashik, dated 06.02.2026, arising out of assessment order dated 22.12.2021 passed under section u/s 154 of the Act for the Assessment Year 2019-20. The word ‘Act’ herein this order would mean Income Tax Act, 1961. 2. The assessee has raised following grounds of appeal:-
On the facts and in the circumstances of the case and in law, the learned CIT(A) erred in law and on facts
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