KAMLESH PRAMOD GANDHI,AHMEDNAGAR vs. INCOME TAX OFFICER, WARD 1, AHMEDNAGAR
No AI summary yet for this case.
Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE
Before: SHRI R. K. PANDA & SHRI VINAY BHAMORE
PER VINAY BHAMORE, JM: These appeals filed by the assessee are directed against the separate orders dated 15.01.2026 passed by Ld. CIT(A)/NFAC for the assessment years 2015-16 and 2016-17 respectively.
Since the facts are identical and involving similar issues in both the above captioned appeals of the assessee, therefore, we proceed to dispose of the same by this common order.
First, we shall take up the appeal of the assessee in ITA No.1596/PUN/2026 for A.Y. 2015-16 for adjudication as the lead case. ITA No.1596/PUN/2026, A.Y. 2015-16 :
The appellant has raised the following grounds of appeal :- “On facts and in law,
General Ground
The learned
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.