MR. RAJESH R HEMRAJANI,MUMBAI vs. ITO INT. TAX WARD 2(2)(1), MUMBAI
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Income Tax Appellate Tribunal, MUMBAI BENCHES, MUMBAI
Before: BEENA PILLAI, HON’BLE & ARUN KHODPIA, HON’BLE
PER BEENA PILLAI, JUDICIAL MEMBER:
Present appeal filed by the assessee arises out of final assessment order dated 25/12/2024 passed by ITO, IT, Ward2(2)(1), Mumbai, for A.Y. 2019-20 on following grounds of appeal:- “A. The findings of the Assessing Officer on facts and in law are erroneous based on the following grounds and hence the order of the AO is liable to be set aside: a. The AO has erred in fai
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