ASHOKKUMAR CHANDULAL PATEL,AHMEDABAD vs. ITO WARD 7(2)(1), AHMEDABAD, AHMEDABAD
No AI summary yet for this judgment.
Income Tax Appellate Tribunal, AHMEDABAD “SMC” BENCH
Before: DR. BRR Kumar & Shri Tapas Ram Misra
PER TAPAS RAM MISRA, JUDICIAL MEMBER:
The captioned appeals relate to the same assessee and are against separate orders passed by the Ld. Addl/Joint Commissioner of Income Tax (Appeals)-9, Mumbai, (hereinafter referred to as “CIT(A)”), both dated 21.02.2026 passed under Section 250 of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) relating to Assessment Years (A.Ys.) 2020-21 & 2021-22 respectively. Since common issue is involved in both these appeals for the sake of convenience the same are disposed of by this common order.
ITA No. 2602/Ahd/2026 is taken as the lead case. The assessee has raised the following Gr
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.