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JITENKUMAR RANJEETSINGH CHAUHAN,VALSAD vs. INCOME TAX OFFICER, WARD 5, VAPI, VAPI

ITA 449/SRT/2026Status: DisposedITAT Surat03 September 2026AY 2022-236 pages

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Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: MS. SUCHITRA KAMBLE & SHRI B.M. BIYANI&

For Appellant: Shri Hardik Vora & Ms. Kaushani Shah, Adv
For Respondent: Shri Ashesh Rajesh Rewar, CIT(DR)
Hearing: 31.08.2026Pronounced: 03.09.2026

Per B.M. Biyani, A.M.: ITA 449/SRT/2026:

Feeling aggrieved by the order of first-appeal dated 22.01.2026 passed by learned Commissioner of Income-Tax (Appeals)-NFAC, Delhi [“Ld. CIT(A)”],

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Jitenkumar Ranjeetsingh Chauhan ITA No. 449/SRT/2026 & SA No. 13/SRT/2026 - AY 2022-23

which in turn arises out of the assessment-order dated 26.03.2024 passed by learned Assessment Unit of Income-tax Department [“Ld. AO”] u/s 144 r.w.s. 144B of Income-tax Act, 1961 [“the

The order continues below.

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