CHOKSI SUBHDRABEN CHHOTALAL,SURAT vs. WARD 2(2)(1), 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: These appeals filed by the assessee are against the orders passed by the Learned Commissioner of Income Tax (Appeals), ADDL/JCIT(A) [in short “CIT(A)”], Faridabad dated 24.12.2025 & 02.04.2026 for the Assessment Years (in short “AY”) 2009-10 & 2017-18 respectively.
As the facts are identical in these appeals, we hereby pass a consolidated order by taking ITA No.576/SRT/2026 pertaining to A.Y. 2009-10 as the lead case.
The assessee has raised the following grounds of appeal:
“1. On the facts and circumstances of the case, the learned Commissioner of I
The order continues below.
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