ORANGE PLUS MEDIA SOLUTION PVT LTD,NEW DELHI vs. DCIT-CIRCLE 19(1),DELHI, NEW DELHI
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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Before: SHRI MAHAVIR SINGH & SHRI RAMIT KOCHAR
PER RAMIT KOCHAR, AM:
This appeal in ITA No. 460/Del/2026 for assessment year: 2020-21 has arisen form the learned CIT(A)’s appellate order u/s 250 of the Income-tax Act, 1961(in Short “Act”) dated 21.11.2025 in DIN & Order No: ITBA/NFAC/S/250/2025-26/ 1082896659(1), which in turn has arisen from the assessment order dated 03.03.2025 passed by the AO u/s 147 r.w.s 144 r.w.s. 144B of the 1961 Act.
2ITA No.460/Del/2026
Brief facts of the case are that as per information received in RMS Module of Insight Portal of the Income Tax Department during the year under c
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