ASHOK LABHUBHAI JODHANI,SURAT vs. ACIT, CIRCLE 1(1)(1), 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 317/SRT/2026 – AY 2014-15:
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Ashok Labhubhai Jodhani ITA Nos. 317 & 318/SRT/2026 - AY : 2014-15 & 2015-16
This appeal is directed against the order of first-appeal dated 14.01.2026 passed by learned Commissioner of Income-tax (Appeals), NFAC, Delhi [“Ld. CIT(A)”], which in turn arises out of assessment-order dated 09.05.2023 passed by learned Asses
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