MATRIX INFO SYSTEMS PVT. LTD.,DELHI vs. DCIT, CENTRAL CIRCLE-26, DELHI, DELHI
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI BENCHES, ‘G’ NEW DELHI
Before: HON’BLE ANUBHAV SHARMA
PER AMITABH SHUKLA, AM: These two appeals filed by the Assessee against the separate orders of Learned Commissioner of Income Tax (Appeals)-29, New Delhi, both dated 10.09.2025 arising out of assessment orders passed by the DCIT/ACIT, Circle-26, New Delhi, dated 17.12.2018 for Assessment Year 2017-18 and dated 21.12.2019 for Assessment Year 2016-17 under section 143(3) of
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.