RAJAN ADLAKHA,GHAZIABAD vs. LD. AO, BANGLORE, BANGLORE
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Income Tax Appellate Tribunal, DELHI BENCH ‘F’, NEW DELHI
Before: SHRI RAMIT KOCHAR, ACCOUTANT MEMBER & SHRI SUDHIR KUMAR
PER SUDHIR KUMAR, JM :
The above captioned appeals are preferred against the separate orders, passed u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as, “Act”) by Addl./JCIT(Appeal-1), Kolkata [for short, Ld. CIT(A)] relevant to assessment years 2019-20 & 2020-21 respectively. Since common grounds have been raised in both the appeals, hence, we have heard both the appeals together and are being disposed of by this common order for the sake of brevity by dealing with ITA No. 3663/Del/2026 (AY 2019-20).
The assessee has raised the following grounds of appeal:
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3663&3664_Del_2026_RAJAN ADLAKHA V AO
That on the facts and circum
The order continues below.
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