ROHIT ARORA,LUCKNOW vs. THE ASSESSING OFFICER, NFAC, NFAC
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Income Tax Appellate Tribunal, LUCKNOW ‘A’ BENCH, LUCKNOW
Before: SH. KUL BHARAT & SH. NIKHIL CHOUDHARY
PER NIKHIL CHOUDHARY, A.M.: These six appeals have been filed by the assessee against the separate orders of the learned CIT(A), NFAC, wherein the learned CIT(A) has dismissed all the appeals of the assessee that were preferred against assessment orders passed by the Assessing Officer under section 147 read with sections 144 and 144B of the Income-tax Act, 1961 for the assessment years 2013-14 to 2018-19. The grounds of appeal in these six appeals are as under:
“1. That the learned Commissioner of Income Tax (Appeals) has erred both in law and on facts in upholding the addition/disallowance of 32637948 made by the Assessing Officer under section 69 A of the Inco
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