GOVINDBHAI RAMESHBHAI ASARI,BHILODA SABARKANTHA vs. ITO WARD 1, MODASA
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Income Tax Appellate Tribunal, AHMEDABAD “C” BENCH
Before: Shri Rahul Chaudhary & Shri R. Govindarajan
PER R. GOVINDARAJAN, ACCOUNTANT MEMBER:
These two appeals filed by the assessee are against the orders passed by Commissioner of Income Tax (Appeals), National Faceless Appeal Centre NFAC (in short, referred to as the CIT(A)) u/s. 250 of the Income Tax Act, 1961 (herein referred to as “the Act”) dated 31-12-2025 & 24-12-2025 relating to Assessment Years 2019-20 & 2020-21 for quantum appeal respectively.
As the facts are identical for both assessment years, both appeals are disposed of by this common order.
I.T.A Nos. 609 & 612/Ahd/2026 Govindbhai Rameshbhai Asari, A.Y. 2019-20 & 2020-2021
The assessee has raised following grounds of appeals:-
ITA No
The order continues below.
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