DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-75(1), DELHI, DELHI vs. MAHAGUN REAL ESTATE PRIVATE LIMITED, DELHI
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Income Tax Appellate Tribunal, DELHI BENCH “C”, NEW DELHI
Before: SHRI RAMIT KOCHAR & SHRI VIMAL KUMAR
PER VIMAL KUMAR, JM:
The appeal filed by the assessee is against the order dated 11.09.2025 of the Ld. Commissioner of Income Tax (Appeal), Delhi-26[hereinafter referred to as “the CIT(A)”] u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) arising out of assessment order dated 19.03.2020 of the Ld. Assessing Officer/ ACIT (TDS), Circle 75(1), New Delhi (hereinafter referred to as ‘the AO’) u/s 201(1)/ 201(1A) of the Act for Assessment Year 2013-14. P a g e | 2 Mahagun Real Estate Private Ltd.
The Grounds of appeal of Revenue are as under:
“1) Whether on the given facts and circumstances of the case, the Ld. CIT(A) erred in deleting the d
The order continues below.
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