ROHIT DHIRAJLAL MEHTA ,MUMBAI vs. ITO WARD 17(3)(2), MUMBAI

ITA 7570/MUM/2025Status: DisposedITAT Mumbai07 September 2026AY 2014-1515 pages

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Before: SHRI PAWAN SINGH & SHRI PRABHASH SHANKAR

For Appellant: Shri Bhupendra Shah, AR
For Respondent: Shri Mahesh Londhe, Sr. DR
Hearing: 03.08.2026Pronounced: 07.09.2026

PER PRABHASH SHANKAR [A.M.] :-

The above captioned appeals preferred by the assessee emanate from the orders of even date passed by the Learned Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre, Delhi [hereinafter referred to as “CIT(A)”] pertaining to assessment order u/s. 143(3) r.w.s. 147 of the Income-tax Act, 1961 [hereinafter referred to as “Act”] for the Assessment Years [A.Y.] 2014-15 and 2010-11. Since

ITA No. 7569 & 7570/Mum/2025 A.Y. 2014-15, 2010-11 Rohit Dhirajlal Meht

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