ASHOK KUMAR SETHI,I.P EXTENSION, DELHI vs. ACIT, JHANDEWALA EXTENSION
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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 separate order of Ld.
Commissioner of Income Tax (Appeals)-30, New Delhi, dated 13.03.2026, arising out of assessment order dated 22.03.2024 passed under section u/s 153C of the Act for the Assessment Year 2019-20. The word ‘Act’ herein this order would mean Income Tax Act, 1961. 2. At the outset, ld. Counsel for the assessee invited our attention to legal ground of appeal raised as an additional ground, whereby contest has been m
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