KAVITA YADAV,NEW DELHI vs. ACIT, CIRCLE-28(1), CIVIC CENTRE
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Income Tax Appellate Tribunal, DELHI
Before: SHRI ANUBHAV SHARMA
PER SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER:
Both appeals have been preferred by the same assessee against the order dated 11-11.2025 of the Commissioner of Income Tax (Appeals)/ National Faceless Appeal Centre, New Delhi, [hereinafter referred to as ‘ld. CIT(A)’] arising out of assessment order both dated 30.03.2022 passed u/s 147 of the Income Tax Act, 1961 pertaining to Assessment Years both 2013-14. The word ‘Act’ herein this order would mean Income Tax Act, 1961. 2. At the outset, the l
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