HEMANT T JAIN (HUF),MUMBAI vs. INCOME TAX OFFICER-2(3)(6), SURAT, SURAT
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Income Tax Appellate Tribunal, SURAT BENCH, SURAT
Before: MS. SUCHITRA KAMBLE & SHRI B.M. BIYANI
Per B.M. Biyani, AM: The captioned two (2) appeals are filed by same assessee; the counsels representing in these matters are same and the issues are also identical, hence they are being disposed of by this consolidated order for the sake of convenience.
ITA 411/SRT/2025 – AY 2013-14:
This appeal is directed against the order of first-appeal dated 26.02.2025 passed by learned Commissioner of Income-tax (Appeals), NFAC, Delhi [“Ld. CIT(A)”], which in turn arises out of assessment-order
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Hemant T. Jain (HUF) ITA Nos. 411 & 412/SRT/2025 - AY : 2013-14 & 2014-15 dated 29.05.2023 passed by learned Assessment Unit of Income-tax De
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