CHEMICAL AGENCIES,DELHI vs. OFFICE OF THE ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 31, DELHI
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Income Tax Appellate Tribunal, DELHI BENCHES, ‘C’ NEW DELHI
Before: SHRI ANUBHAV SHARMA
PER AMITABH SHUKLA, AM This appeal filed by the Assessee is directed against the order of Ld.
Commissioner of Income Tax (Appeals)-30, New Delhi, dated 09.09.2025 arising out of assessment order dated 29.09.2021 passed under section u/s 143(3) of the Act for the Assessment Year 2019-20. The word ‘Act’ herein this order would mean Income Tax Act, 1961. 2. The assessee has raised following grounds of a
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