ASHISHKUMAR RAMSHANKAR SHARMA,SURAT vs. ITO, WARD-2(3)(1), SURAT, SURAT
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Income Tax Appellate Tribunal, SURAT BENCH, SURAT
Per B.M. Biyani, AM:
Feeling aggrieved by order of first appeal dated 18.02.2026 passed by learned Commissioner of Income-Tax (Appeals)-National Faceless Appeal Centre, Delhi [“CIT(A)”], which in turn arises out of assessment-order dated 15.04.2023 passed by learned Assessment Unit of Income-tax Department [“AO”] u/s 147 r.w.s. 144 & 144B of Income-tax Act, 1961 [“the Act”] for Assessment-Year [“AY”] 2017-18, the assessee has filed this appeal.
Page 1 of 12 Ashishkumar Ramshankar Sharma, A.Y. 2017-18
The background facts leading to present appeal are as under:
(i) The assessee-individual filed his return of income of AY 2017-18 declaring a total income of Rs. 5,61,290
The order continues below.
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