BLS KENDRA PRIVATE LIMITED,NEW DELHI vs. ITO WARD 29(1), DELHI
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
PER RAMIT KOCHAR, AM:
This appeal in ITA No. 462/Del/2026 for Assessment Year: 2022-23 has arisen form the learned CIT(A)’s appellate order u/s 250 of the Income-tax Act, 1961(in Short “Act”),dated 10.12.2025 in DIN & Order No: ITBA/NFAC/S/250/2025-26/ 1083516100(1), which in turn has arisen from the assessment order dated 22.03.2024 passed by the AO u/s 143(3) r.w.s. 144B of the 1961 Act (DIN : ITBA/AST/S/143(3)/ 2023-24/1063204008(1).
Brief facts of the case are that assessee company is engaged in an e-governance project which was awarded to the company by Punjab State government to provide citizen s
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.