ANDROMEDA SALES AND DISTRIBUTION PRIVATE LIMITED,INDIA vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 3(1)(1), MUMBAI
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Income Tax Appellate Tribunal, MUMBAI BENCH “K(SMC
Before: SHRI OM PRAKASH KANT & SHRI ANIKESH BANERJEE
PER OM PRAKASH KANT, AM
This appeal by the assessee is directed against the final assessment order dated 13th January 2026, passed by the Assessment Unit, Income-tax Department (hereinafter referred to as "the Assessing Officer" or "the AO") under section 143(3) read with Andromeda Sales and Distribution Pvt. Ltd. 2 section 144C(13) of the Income-tax Act, 1961 ("the Act"), for the Assessment Year ("AY") 2022-23, in pursuance of the directions dated 23rd December 2025 issued by the learned Dispute Resolution Panel
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