DHAVAL JEWELELRS,RAJKOT vs. ITO, WARD-2(1)(1), RAJKOT, RAJKOT
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Income Tax Appellate Tribunal, “SMC”
Before: Dr. Arjun Lal Saini
Per, Dr. Arjun Lal Saini, AM: The present two appeals have been filed by the assessee, against the separate orders passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal, Centre (NFAC), Delhi [hereinafter referred to as “CIT(A)”] dated 30.09.2025 arising in the matter of separate orders by the assessing officer, u/s 143(3) of the Act and a penalty order passed u/s 270A of the Income-tax Act, 1961. 2. Grounds of the appeal raised by
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