VERITO ENGINEERING PRIVATE LIMITED,AHMEDABAD vs. ITO WARD 4(1)(1), AHMEDABAD, PRATYAKSHA KAR BHAVAN
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Income Tax Appellate Tribunal, C” BENCH, AHMEDABAD
Per Rahul Chaudhary, Judicial Member:
The present appeal has been preferred by the Assessee against the Order, dated 13/01/2026, passed by the Commissioner Of Income Tax, Appeal [ADDL/JCIT](A)-6 Mumbai [hereinafter referred to as the ‘CIT(A)’] whereby the Learned CIT(A) had dismissed the appeal against the Rectification Order, dated 12/11/2024, passed under Section 154 of the Income Act, 1961 [hereinafter referred to as ‘the Act’] for the Assessment Year 2023-2024. 2. The Assessee has raised following grounds of appeal:
The Ld. CIT(A) has erred both on facts and in law, while passing the or
The order continues below.
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