SWARUP CO-OPERATIVE HOUSING SOCIETY LIMITED,MUMBAI vs. ASST. DIRECTOR OF INCOME TAX, CPC, BENGALURU
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Income Tax Appellate Tribunal, ‘E’ BENCH
Before: SHRI AMIT SHUKLA & SHRI GIRISH AGRAWAL
PER AMIT SHUKLA (J.M): These two appeals have been preferred by the assessee against two separate orders passed by the National Faceless Appeal Centre (NFAC), dated 19.02.2026 for Assessment Year 2020-21 and 23.02.2026 for Assessment Year 2021-22, arising out of rectification orders passed under section 154 of the Income Tax Act, 1961. Since the controversy Swarup Co-operative Housing Society involved in both the appeals is identical, arising from similar facts, common grounds and involving the same issue of law, they were heard together and are being disposed of by this consolidated order for
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