ACIT CIRCLE 25 (1), DELHI vs. VINEY CORPORATION LTD. , DELHI
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Income Tax Appellate Tribunal, DELHI BENCHES: I: NEW DELHI
Before: SHRI RAMIT KOCHAR & SHRI RAJ KUMAR CHAUHAN
PER RAMIT KOCHAR, AM:
The appeal in ITA No.16/Del/2022 for assessment year: 2016-17 has been filed by the Revenue against the appellate order dated 10.08.2020 passed by the learned Commissioner of Income-tax(Appeals)-44, New Delhi u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) (Appeal No. Viney Corporation Limited
194/2019-20/CIT(A)-44) , which appeals has arisen from assessment order dated 31.12.2018 passed by the learned Assessing Officer u/s 143(3) of the 1961 Act (Order No. ITBA/AST/S/143(3)/2018-19/1014678824(1)) .
The Revised Grounds of appeal raised by Revenue before the Delhi
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