KAMAL PRAKASH GUPTA,NEW DELHI vs. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 25, DELHI, NEW DELHI
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Income Tax Appellate Tribunal, DELHI “E” BENCHES, NEW DELHI
Before: SHRI SATBEER SINGH GODARA, HONBLE & SHRI MANISH AGARWAL, HONBLE
PER MANISH AGARWAL, A.M.
The captioned appeals are filed by assessee against the separate orders, both dated 29.09.2025 passed by Ld. Commissioner of Income Tax (Appeals)-25, Delhi [“Ld. CIT(A)”] u/s 250 of the Income Tax Act, 1961 [“the Act”] arising out of different assessment orders, both dated 26.02.2024 passed u/s 153C of the Act pertaining
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