JAMMU PIGMENTS LIMITED,NEW DELHI vs. ASSESSMENT UNIT, INCOME TAX DEPARTMENT C/O JAO DCIT, CIRCLE 13(1), DELHI, NEW DELHI
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Income Tax Appellate Tribunal, DELHI “A” BENCHES, NEW DELHI
Before: SHRI SUDHIR KUMAR & SHRI MANISH AGARWAL
PER MANISH AGARWAL, AM :
The present appeal is filed by assessee against the order dated 12.09.2025 passed by Ld. Commissioner of Income Tax (A), National Faceless Appeal Centre (“NFAC”), Delhi [“Ld. CIT(A)”] in Appeal No. NFAC/2017-18/10468374 u/s 250 of the Income Tax Act, 1961 [“the Act”] arising out of assessment order dated 19.03.2025 passed u/s 147 r.w.
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