AZAD SINGH,NEW DELHI vs. ITO-WARD 58(7) DELHI, NEW DELHI
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Income Tax Appellate Tribunal, DELHI BENCHES, ‘F’ NEW DELHI
Before: SHRI VIKAS AWASTHY
PER AMITABH SHUKLA, AM This appeal filed by the assessee is directed against the order of Ld. Commissioner of Income Tax(Appeals), New Delhi, dated 09.03.2026, arising out of assessment order dated 29.10.2025 passed under section u/s 143(3) r.w.s 144B of the Act for the Assessment Year 2024-25. The word ‘Act’ herein this order would mean Income Tax Act, 1961. ITA 3911/DEL/2026 AZAD SINGH
At the outset, ld. Counsel for the assessee submitted that the ld. CIT(A) has di
The order continues below.
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