SH. DIWAKAR BHAGWATI GANDHI,DELHI vs. SH. RAJEEV KUMAR PCIT, DELHI-
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Income Tax Appellate Tribunal, DELHI BENCHES, ‘C’ NEW DELHI
Before: SHRI ANUBHAV SHARMA
PER AMITABH SHUKLA, AM This appeal filed by the Assessee is directed against the order of Ld. Pr. Commissioner of Income Tax-4, New Delhi, dated 27.11.2025 arising out of assessment order dated 26.05.2023 passed under section u/s 263 of the Act for the Assessment Year 2015-16. The word ‘Act’ herein this order would mean Income Tax Act, 1961. ITA 560/DEL/2026 SH. DIWAKAR BHAGWATI GANDHI
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