INDUS VALLEY PARTNERS (INDIA) PRIVATE LIMITED,MUMBAI vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 2(1)(1), AAYKAR BHAWAN, MUMBAI, THE ASSESSMENT UNIT, MUMBAI
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Income Tax Appellate Tribunal, “H” BENCH MUMBAI
PER MAKARAND VASANT MAHADEOKAR, AM: This appeal by the assessee is directed against the final assessment order dated 22.10.2024 passed by the Assessment Unit, Income Tax Department[hereinafter referred to as "Assessing Officer"], under section 143(3) r.w.s. 144C(13) read
2 Indus Valley Partners (India) Private Limited
with section 144B of the Income-tax Act, 1961[hereinafter referred to as "the Act"], for Assessment Year 2021-22, pursuant to the directions issued by the learned Dispute Resolution Panel- 1, Mumbai [“DRP”] under section 144C(5) of the Act dated 30.09.2024. The draft assessment order was earlier pass
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