KANWALJIT SINGH,CHANDIGARH vs. INCOME TAX OFFICER (ITO WARD 5(5), CHANDIGARH), AYKAR BHAWAN , CHANDIGARH, PUNJAB
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Income Tax Appellate Tribunal, ‘SMC’ BENCH, CHANDIGARH
Before: SHRI LALIET KUMAR
In both the appeals, the assessee is in appeal before the Tribunal against the separate order of the Commissioner of Income Tax (Appeals) [in short ‘the ld. CIT (A)’] dated 24.12.2025 passed for assessment year 2020-21 and 2021-22 respectively. Since the facts and issues in both the appeals are similar, therefore, both the appeals were heard together and are being disposed of by this common order for the sake of convenience and brevity.
ITA No.342 & 343/CHD/2026 A.Y.2020-21 & 2021-22 2
The brief facts of the case are that the assessee, an individual, filed his return of income for
The order continues below.
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