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Income Tax Appellate Tribunal, DELHI BENCH ‘D’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI KUL BHARAT
PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2015-16 is directed against the order of learned CIT(A), New Delhi 10.07.2019. . 2. None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide email dated 25.02.2021, has requested for
2 ITA-7695/Del/2019