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DCIT, CC-13, JHANDEWALAN vs. MATOD INDUSTRIES PVT. LTD., NEW DLHI

ITA 5660/DEL/2025Status: DisposedITAT Delhi08 July 2026AY 2020-2110 pages

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Income Tax Appellate Tribunal, DELHI BENCH “F”: NEW DELHI

Before: SHRI M. BALAGANESH & SHRI VIMAL KUMAR

For Appellant: Shri Gaurav Jain, Adv, Shri Tarun Chanana, Adv
For Respondent: Shri K. Hauthang, CIT DR
Hearing: 29/06/2026Pronounced: 08/07/2026

PER BENCH:

1.

The appeal in ITA Nos. 3680 to 3682/Del/2025 filed by the assessee for AYs 2019-20 to 2021-22 and ITA No. 5660/Del/2025 for AY 2020-21, arises out of the order of the ld Commissioner of Income Tax (Appeals)-28, Delhi [hereinafter referred to as ‘ld. CIT(A)’, in short] dated 05.05.2025, 09.05.2025 and 30.04.2025 against the order of assessment passed u/s 153C r.w.s. 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 30.01.2024 by the Assessing Officer, DCIT, Central Circle-1

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