BHANSALI UDYOG PRIVATE LIMITED, NEW DELHI,NEW DELHI vs. PCIT, DELHI-1, NEW DELHI, NEW DELHI
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI BENCHES, ‘F’ NEW DELHI
Before: SHRI VIKAS AWASTHY
PER AMITABH SHUKLA, AM This appeal filed by the assessee is directed against the order of Ld. PCIT, Delhi- 1, dated 19.03.2025, arising out of assessment order dated 11.03.2023 passed under section u/s 147 r.w.s. 144B of the Act for the Assessment Year 2018-19. The word ‘Act’ herein this order would mean Income Tax Act, 1961. 2. The assessee has raised following grounds of appeal:- 1(i)
The orders passed u/s 263 of the act by the Ld. PCIT are unlawful & against principles of natural justice. (ii)
The Ld
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.