SONI TRADERS,DELHI vs. ACIT,CENTRAL CIRCLE-14, DELHI
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Income Tax Appellate Tribunal, DELHI BENCH “F”: NEW DELHI
Before: SHRI M. BALAGANESH & SHRI VIMAL KUMAR
PER M. BALAGANESH, A. M.:
The appeal in ITA Nos. 3762 and 3763/Del/2025 AYs 2016-17 and 2017-18, arises out of the order of the ld Commissioner of Income Tax (Appeals)-26, New Delhi [hereinafter referred to as ‘ld. CIT(A)’, in short] 07.03.2025 against the order of assessment passed u/s 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 21.12.2019 by the Assessing Officer, ACI, Central Circle-14, New Delhi (hereinafter referred to as ‘ld. AO’).
ITA No. 3762/Del/2025 – Asst Year 2016-17 – Assessee Appeal
At the outset, we find that the appeal filed by the Asse
The order continues below.
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