RAJ KUMAR,DELHI vs. ASSESSING OFFICER, CIVIC CENTRE, DELHI
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Income Tax Appellate Tribunal, DELHI BENCHES, ‘A’ NEW DELHI
Before: SHRI ANUBHAV SHARMA
PER AMITABH SHUKLA, AM These two appeals filed by the Assessee are directed against the order of Ld. Commissioner of Income Tax (Appeals)/NFAC, New Delhi, both dated 18.12.2025 arising out of assessment order dated 26.03.2022 passed under section u/s 143(3) r.w.s. 144 r.w.s. 144B and penalty order dated 23.09.2022 passed u/s 272A(1)(d) of the Act for the Assessment Year 2017-18. The word ‘Act’ herein this order would mean Income Tax Act, 1961. ITA 1675/DEL/2026 RAJ KUMAR
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