M/S KAANE VISIONARY PROJECTS PRIVATE LIMITED,KOLKATA vs. ACIT, DELHI
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Income Tax Appellate Tribunal, DELHI “E” BENCHES, NEW DELHI
Before: SHRI MAHAVIR SINGH & SHRI MANISH AGARWAL
PER MANISH AGARWAL, A.M.: The present appeal is filed by assessee against the order dated 30.06.2025 passed by Ld. Commissioner of Income Tax (A)-24, New Delhi [“Ld. CIT(A)”] in Appeal No. CIT(A), Delhi-35/10047/2019-20 u/s 250 of the Income Tax Act, 1961 [“the Act”] arising out of assessment order dated 31.12.2017 passed u/s 153C r.w.s. 153A of the Act pertaining to Assessment Year 2012-13. 2. Brief facts of the case are that the assessee
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