MURLI RAM MEENA, INCOME TAX vs. MOHINDER KUMAR, PRASHANT VIHAR DELHI
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ITA No.1710/Del/2024 Assessment Year: 2018-19 With ITA No.1652/Del/2024 with C.O. No. 22/Del/2025 Assessment Year: 2021-22 Income Tax Officer, Vs. Sh. Mohinder Kumar, Civic Centre, C-3/8, Block-C, Delhi Prasant Vihar, Delhi (Appellant) PAN: AAHPK7777R (Respondent/cross-objector) Assessee by Dr. Rakesh Gupta, Adv. Ms. Shilpa Gupta, CA Sh. Deepesh Garg, Adv.
Department by Ms. Amish S. Gupt, CIT(DR)
Date of hearing 21.01.2026 Date of pronouncement 22.01.2026 ORDER PER SATBEER SINGH GODARA, JM The instant batch of three cases pertains to the single assessee herein Sh. Mohinder Kumar. The Revenue and the assessee filed their respective appeals ITA No.1652/Del/2024 and C.O. No. 22/Del/2025 for assessment year 2021-22 against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC
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