PARAS MAL LODHA,NEW DELHI vs. ACIT, CC-20, DELHI
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Income Tax Appellate Tribunal, DELHI BENCHES, ‘A’ NEW DELHI
Before: SHRI ANUBHAV SHARMA
PER BENCH This bunch of four appeals filed by the Assessee are directed against the order of Ld. Commissioner of Income Tax (Appeals)-27, New Delhi, all dated 24.12.2025 arising out of penalty order all dated 05.03.2025 passed by Ld. DCIT/ACIT, Central, Circle-20, New Delhi, under section 271(1)(c) and 270A of the Act for the Assessment Years 2014-15, 2015-16, 2016-17 & 2017-18, re
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