INCOME TAX OFFICER, FARIDABAD vs. ANJU, FARIDABAD
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Income Tax Appellate Tribunal, DELHI BENCH, E: NEW DELHI
Before: SHRI RAJ KUMAR CHAUHAN & SMT. RENU JAUHRI
Per Renu Jauhri, Accountant Member:
This appeal by the Revenue is directed against the order dated 22.08.2025 of the National Faceless Appeal Centre (NFAC), Delhi, [hereinafter referred to as the ‘Ld. CIT(A)] arising out of the Assessment Order dated 28.03.2023 passed under section 147 of the Income Tax Act, 1961 (hereinafter referred to as the ‘the Act’) by the Income Tax Officer, Ward-1(1), Delhi, (hereinafter referred to as the ‘AO’) pertaining to Assessment Year (A.Y.) 2015-16. ITA No.- 7517/Del/2025 Anju
Grounds of appeal filed by the Revenue are reproduced as under:
“1. Whether the impugned order given by the Ld. CIT (A) is pervers
The order continues below.
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