MR VIKAS VERMA,DELHI vs. DCIT,CENTRAL CIRCLE-30, DELHI
Before: SHRI YOGESH KUMAR U.S. & SHRI AVDHESH KUMAR MISHRAITA No. 1218/Del/2025 (A.Y 2019-20) Mr.Vikas Verma 101, 1st Floor, Laxmi tower-II,Saraswati Vihar, New Delhi-110034 PAN: AAGPV8856R Vs Deputy commissioner of Income Tax, Central Circle-30 Delhi Appellant
PER YOGESH KUMAR, U.S. JM:
The captioned Appeals are filed by the Assessee against the orders of the CIT(A), New Delhi dated 30/12/2024 pertaining to Assessment Year 2018-19 to 2020-21 respectively.
Brief facts of the case are that, an assessment orders came to be passed on 27/03/2023 u/s 153C r.w. Section 143(3) of the Income Tax Act, 1961 ('Act' for short) for Assessment Year 2018-19 to 2020-21 by making certain addition. Aggrieved by the assessment orders dated 27/03/2023, the Assessee preferred the Appeals before the Ld. CIT(A). The Ld. CIT(A) vide order dated 30/12/2024, dismissed the Appeals 1217/Del/2015, 1218/Del/2015 and 1219/Del/2015 are partly allowed for statistical purpose.
Order pronounced in the open court on 28th August, 2025 (AVDHESH KUMAR MISHRA) (YOGESH KUMAR U.S.)
ACCOUNTANT MEMBER
JUDICIAL MEMBER
Date:- 28 .08.2025
R.N, Sr.P.S*