NUSSLI SWITZERLAND LTD.,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 8, NEW DELHI
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Income Tax Appellate Tribunal, DELHI BENCHES, ‘I’ NEW DELHI
Before: SHRI VIKAS AWASTHY
PER SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER:
The captioned appeal has been preferred by the assessee against order dated 29.12.2017 of the ld. Commissioner of Income Tax(Appeals)-43, New Delhi, (hereinafter referred to as the (ld. CIT(A)), arising out of assessment order dated 30.05.2014 passed u/s 144C r.w.s. 153A/143(3) of the Income Tax Act, 1961 pertaining to Assessment Year 2011-12. Th
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