TUSHAR HARISHKUMAR GANGWANI,SURAT vs. INCOME TAX OFFICER, WARD-2(3)(4), SURAT
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Income Tax Appellate Tribunal, SURAT BENCH, SURAT
Before: MS. SUCHITRA KAMBLE & SHRI B.M. BIYANI
PER : SUCHITRA KAMBLE, J M:
The appeal filed by the assessee is against the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [in short “CIT(A)”] dated 19.12.2025 for the Assessment Year (in short “AY”) 2018-19. 2. The assessee has raised the following grounds of appeal:
“1. On the facts and in the circumstances of the case, as well as law on the subject, the learned Commissioner of Income Tax (Appeals), NFAC, has erred in confirming the action of the Id. assessing officer in making an addition of Rs. 4,20,000/- as income from house property under the Income-tax Act, 1961, despite the fact that the
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