NIIT,NEW DELHI vs. CIT, NEW DELHI
ITA 2059/DEL/2010Status: DisposedITAT Delhi08 July 2026AY 2001-02194 pages
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Income Tax Appellate Tribunal, DELHI BENCH “F”: NEW DELHI
Before: SHRI SATBEER SINGH GODARA & SHRI M. BALAGANESH
For Appellant: Shri Ajay Vohra, Sr. Adv, Shri Rohit Jain, Adv, Ms. Tejsvi Jain, Adv
For Respondent: Shri G. C. Srivastava, Special counsel, Shri Kalrav Malhotra, Adv, Shri Subham Bansal, Adv, Shri Pushpak Garg, CA
Pronounced: 08/07/2026
PER BENCH:
1.
The appeal of the Assessee in ITA No.2058/Del/2010 for AY 2000-01, arises out of the order of the ld. Commissioner of Income Tax, Central-II, Delhi [hereinafter referred to as ‘ld. CIT(A)’, in short] dated 01.04.2010 against the order of assessment passed u/s 153A of the Income-tax Act, 1961 (her
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