DCIT CENTRAL CIRCLE 32, DELHI vs. SUPROBHA BEHERA, DELHI
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI BENCH “E”: NEW DELHI
Before: SHRI SATBEER SINGH GODARA & SHRI M. BALAGANESH
PER M. BALAGANESH, A. M.:
The appeal in ITA Nos. 2634 to 2637/Del/2026 filed by the revenue and CO. 226 to 22/Del/2026 filed by the assessee for AYs 2010- 11 to 2013-14, arises out of the order of the ld. Commissioner of Income Tax (Appeals)-25, Delhi [hereinafter referred to as ‘ld. CIT(A)’, in short] ITA Nos. 2634 to 2637/Del/2026 CO No. 226 t
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.