ACE ELECTRICALS,NEW DELHI vs. ACIT CENTRAL CIRCEL 28(1), NEW DELHI
ITA 2559/DEL/2023Status: DisposedITAT Delhi16 November 2023AY 2020-21Bench: Dr. B. R. R. Kumar (Accountant Member)1 pages
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Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’, NEW DELHI
Before: Dr. B. R. R. Kumar
Hearing: 16.11.2023Pronounced: 16.11.2023
ORDER Per Dr. B. R. R. Kumar:- The present appeal has been filed by assessee against the order of Ld. NFAC/CIT(A), New Delhi dated 31.08.2023. 2. It was submitted before us, that the order of the CPC has been rectified by the Assessing Officer u/s. 154. Hence, the appeal before us is liable to be dismissed as infractuous.
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