KAJOL PATEL,AHMEDABAD vs. INCOME TAX OFFICER,WARD-1, MEHSANA
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Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD
Before: SHRI NARENDRA PRASAD SINHA & SHRI TAPAS RAM MISRA
PER NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER:
This appeal is filed by the Assessee against the order of Addl/JCIT (Appeal), Madurai, [hereinafter referred to as “Addl. CIT(A)”] dated 16.03.2026 for the Assessment Year (A.Y.) 2025-26 in the proceeding u/s 143(1) of the Income Tax Act [hereinafter referred as “the Act”].
The brief facts of the case are that the assessee had filed her return of income for A.Y. 2025-26 on 15.09.2025, disclosing income of Rs. 6,95,720/-, which included Short Term Capital Gain (STCG) of Rs. 1,54,411/- chargeable at special rate u/s. 111A of the Act. The tax on the returned income was computed at Rs. 35,857/- against which rebate of Kajol Patel Vs IT
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