HUBTOWN LIMITED,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 2(4), MUMBAI
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Income Tax Appellate Tribunal, ‘E’ BENCH
Before: SHRI AMIT SHUKLA & SHRI GIRISH AGRAWAL
PER AMIT SHUKLA (J.M): These two appeals have been preferred by the assessee against the separate orders, both dated 12.12.2025, passed by the learned Commissioner of Income Tax (Appeals), NFAC, Delhi under section 250 of the Income Tax Act, 1961, arising out of the reassessment orders passed under section 147 read with section 143(3) of the Act for Assessment Years 2019-20 and 2020-21. Since, the controversy involved, the factual matrix, the nature of the additions, the material relied upon by the Asses
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