KERSOO JAL INDOREWALLA,KOLKATA vs. DCIT, CIRCLE 40, KOLKATA
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Income Tax Appellate Tribunal, KOLKATA ‘B’ BENCH AT KOLKATA
Before: SHRI GEORGE MATHAN & SHRI RAKESH MISHRA
PER RAKESH MISHRA, ACCOUNTANT MEMBER:
Both these appeals filed by the assessee are against the separate orders of the Addl/JCIT(A)-Kochi [hereinafter referred to as Ld. ‘Addl/JCIT(A)'] passed u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for AY 2022-23 & 2023-24 dated 11.12.2025. 2. The assessee is in appeal before the Tribunal raising the following grounds of appeal: I. ITA No. 298/KOL/2026; AY 2022-23: “GROUND NO. 1 The Commissioner/Additional/Joint Commissioner of Income Tax (Appeals), was not justified in confirming addition of Rs. 13,15,530/- to the income of the appellant by accepting the course of action followed by CPC, Bengaluru u/s 143(1
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