CHETAN GARG,DELHI vs. JAO CIRCLE 49 (1), CIVIC CENTRE
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Income Tax Appellate Tribunal, DELHI BENCHES, ‘A’ NEW 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 21.01.2025 arising out of assessment order dated 17.12.2022 passed under section u/s 143(3) r.w.s. 144B of the Act for the Assessment Year 2021-22. The word ‘Act’ herein this order would mean Income Tax Act, 1961. 2. The assessee was called absent.
ITA 1637/DEL/2026 CHETAN GARG
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