OM SHIVAM FARMS PRIVATE LIMITED,DELHI vs. ITO WARD 44(3), DELHI
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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Before: SHRI MAHAVIR SINGH & SHRI RAMIT KOCHAR
PER RAMIT KOCHAR, AM:
This appeal is filed by the assessee against the order passed by learned Commissioner of Income Tax(Appeals) NFAC, Delhi [CIT(A), in short] dated 13.11.2025 u/s 250 of the Income-tax Act, 1961 (DIN & Order No. ITBA/NFAC/S/ 250 / 2025-26/1082569817(1)) , which appeal in turn has arisen from the assessment order dated 23.05.2023 passed by learned Assessing Officer u/s. 147 r.w.s. 144B of the 1961 Act(DIN:ITBA/AST/S/147/2023-24/1053073394(1)).
Brief facts of the case are that the assessee filed its return of income on 29.09.2014, declaring income of Rs. 12,120/-. The case of the assessee was reopened by Revenue u/s 147 of the 1961 Act. Order u/s 148A(d) of th
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