DEEPAK GARG HUF,PANIPAT vs. ASSESSMENT UNIT INCOME TAX DEPARTMENT, DELHI
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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
PER RAMIT KOCHAR, AM:
This appeal in ITA No. 467/Del/2026 for assessment year: 2015-16 has arisen from the learned CIT(A)’s appellate order passed u/s 250 of the Income-tax Act, 1961(in Short “Act”) dated 26.11.2025 in DIN & Order No: ITBA/NFAC/S/250/2025- 26/1083030441(1), which in turn has arisen from the reassessment order dated 25.04.2023 passed by the AO u/s 147 r.w.s 144B of the 1961 Act(DIN: ITBA/AST/S/147/2023-24/1052333548(1)).
2ITA No.467/Del/2026
Brief facts of the case are that assessee filed return of income on 17.08.2015 u/s 139 of the Act , declaring an income of Rs.10,02,100/-. As per Information available with th
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