INCOME TAX OFFICER, WARD-6(1)(1), MUMBAI, MUMBAI vs. AGILITY CONSULTANCY PRIVATE LIMITED, MUMBAI
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Income Tax Appellate Tribunal, MUMBAI
Before: SHRI ANIKESH BANERJEE & SHRI BIJAYANANDA PRUSETH
PER SHRI ANIKESH BANERJEE, JUDICIAL MEMBER:
The instant appeal of the revenue filed against the order of the NFAC, Delhi [for brevity “Ld. CIT(A)”], order passed under Section 250 of the Income Tax Act, 1961 (for brevity ‘the Act’), for Assessment Year 2013-14, date of order 27.01.2025. The impugned order emanated from the order of the Ld. Income 1
ITA 8683/MUM/2025
Tax Officer - War
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