JAGDISHKUMAR ANANDJI THACKER,BHUJ vs. ITO WARD - 3, GANDHIDHAM (BHUJ-1), BHUJ
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आयकर अपीलीय अिधकरण, राजकोट "यायपीठ, राजकोट । In The Income Tax Appellate Tribunal, “SMC” Rajkot Bench, Rajkot Before Dr. Arjun Lal Saini, Accountant Member आयकरअपीलसं./ITA No.844/Rjt/2026 [ "नधा"रण वष"/Assessment Year : 2017-18 ] Jagdishkumar Anandji Thacker, ITO Ward-3, Near Hotel Anjali Palace, Vs. Gandhidham (Bhuj-1) Hospital Road, Near GK Bhuj, Gujarat, General Bus Stop, Bhuj Bhuj, Gujarat-370201 Gujarat-370001 "थायी लेखा सं./जी आइ आर सं./PAN/GIR No.: AANPT0398M (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant by : Shri Kalpesh Doshi, Ld. AR Respondent by : Shri Shishir Kumar, Ld. Sr. DR Date of Hearing : 27/07/2026 07/09/2026 Date of Pronouncement :
: ORDER : Per,Dr. Arjun Lal Saini, AM: Captioned appeal filed by the assessee, pertaining to Assessment Year 2017- 18, is directed against the order passed under section 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) by Commissioner of Income-tax (Appeals), dated 20.03.2026, which in turn arises out of an assessment order passed by the Assessing Officer u/s 147, r.w.s. 144B of the Act, on 27.12.2019. 2. The grounds of appeal raised by the assessee are as follows:
That, the Ld. CIT(A) has wrongly confirme
The order continues below.
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