VISHAKHA SINHA KHETRAPAL,NEW DELHI vs. ITO WARD 30(5), DELHI
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Income Tax Appellate Tribunal, DELHI BENCH “F”, NEW DELHI
Before: SHRI M BALAGANESH & SHRI VIMAL KUMAR
PER VIMAL KUMAR, JM: The appeals filed by the assessee are against separate orders dated 28.11.2025 of the Ld. Commissioner of Income Tax (Appeals)/ NFAC, Delhi (hereinafter referred to as “the CIT(A)”) u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) arising out of assessment order dated 29.05.2023 u/s 147 r.w.s. 144 of the Act and penalty order dated 14.03.2024
P a g e | 2 ITA No. 931 & 932/Del/2026 Vishakha Sinha Khetrapal
u/s 272B(1) of the Act by the Assessing Officer/Assessment Unit (hereinafter reffered to as “the AO”) respectively for AY 2015-16. 2. In ITA No. 931/Del/2026, Ld. Authorized Rep
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