RANI PROMOTER PRIVATE LIMITED,DELHI vs. JAO, DELHI
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Income Tax Appellate Tribunal, DELHI
Before: SHRI ANUBHAV SHARMA
PER AMITABH SHUKLA, AM This appeal filed by the Assessee is directed against the order of Ld.
Commissioner of Income Tax (Appeals)/NFAC, New Delhi, dated 22.08.2025 arising out of assessment order dated 29.07.2022 passed under section u/s 143(3) r.w.s. 260 r.w.s. 144B of the Act for the Assessment Year 2018-19. The word ‘Act’ herein this order would mean Income Tax Act, 1961. 2. At the outset, ld. Counsel for the assessee submitted that the ld. CIT(A) has dismissed its case ex-parte and thus its right to natural justice of be
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