RATANBEN HARGOVANDAS PATEL,C/O, NIRMA HOUSE, NR. INCOME TAX CIRCLE, AHMEDABAD vs. DY. COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(1), AHMEDABAD
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Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD
Before: SHRI NARENDRA PRASAD SINHA & SHRI SANJAY KUMAR
PER NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER:
This appeal is filed by the Assessee against the order of Addl/JCIT (Appeal), Thane, [hereinafter referred to as “Addl. CIT(A)”] dated 12.03.2026 for the Assessment Year (A.Y.) 2020-21 in the proceeding u/s 154 of the Income Tax Act [hereinafter referred as “the Act”].
The brief facts of the case are that the assessee had filed his return of income for A.Y. 2020-21 on 30.12.2020 declaring total income of Rs. 63,98,501/-, which was processed u/s. 143(1) of the Act by the CPC on 25.11.2021 resulting in demand of Rs.9,81,370/-. Thereafter, the assessee had filed a rectification application u/s.
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