SATIN CREDITCARE NETWORK LIMITED,GURGAON vs. DCIT, DELHI
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Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI
PER NAVEEN CHANDRA, ACCOUNTANT MEMBER :
This captioned appeal has been filed by the learned Commissioner of Income Tax (Appeals)-NFAC, Delhi (hereinafter referred as ‘CIT(A)/NFAC’) order dated 10.10.2025 arising from the assessment order under section 143(3) of the Income Tax Act, 1961 [A.Y 2020-21] (hereinafter referred as ‘the Act’) dated 24.09.2022 issued by the Income Tax Department for A.Y. 2020-21. 2. Grounds of appeal filed by the assessee are as under :
Without prejudice, the Ld. CIT(A) has failed to appreciate that the assessee's own funds and reserves substantially exceeded the investments in shares of its wholly owned subsidiaries, and h
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