DELHI AIRPORT PARKING SERVICES PRIVATE LIMITED,DELHI vs. ACIT, CIRCLE-07(1), DELHI
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Income Tax Appellate Tribunal, DELHI BENCH “F”, NEW DELHI
Before: SHRI S. RIFAUR RAHMAN & SHRI VIMAL KUMAR
PER VIMAL KUMAR, JM:
The appeal filed by the appellant/ assessee is against order dated 13.10.2025 of the Ld. Commissioner of Income Tax (Appeals)/NFAC, Delhi
P a g e | 2 Delhi Airport Parking Services Pvt. Ltd. [hereinafter referred to as “the CIT(A)”] under section 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) arising out of assessment order dated 16.09.2022 of the Ld. Assessing Officer/ Assessment Unit (hereinafter referred to as “the AO”) u/s 143(3) r.w.s. 144B of the Act of A.Y. 2020-21. 2. Brief facts of the cas
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