TIRUPATI BALAJI FIBER LTD.,MUZAFFARNAGAR vs. DCIT, CENTRAL CIRCLE- 28, NEW DELHI
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Income Tax Appellate Tribunal, DELHI
Before: SHRI VIMAL KUMAR
PER AMITABH SHUKLA, AM This appeal filed by the Assessee is directed against the order of Ld. Commissioner of Income Tax (Appeals)-29, New Delhi, dated 04.10.2017 arising out of assessment order dated 20.03.2017 passed under section u/s 143(3) of the Act for the Assessment Year 2013-14. The word ‘Act’ herein this order would mean Income Tax Act, 1961. 2. The assessee has raised following grounds of appeal:-
ITA 6848/DEL/2017
That the notice issued Us 148 and re-assessment proceeding initiated U/s 147 ar
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