HINA RAJESH PATEL,VADODARA vs. INCOME TAX OFFICER, WARD 3(1)(1), VADODARA
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Income Tax Appellate Tribunal, “B” BENCH, AHMEDABAD
Before: DR. B.R.R. KUMAR, VICE- & SHRI TAPAS RAM MISRA
PER DR. B.R.R. KUMAR, VICE-PRESIDENT:
- The captioned appeal has been filed by the assessee against the order passed by the Ld. Commissioner of Income Tax (Appeals) (in short “Ld. CIT(A)”), ADDL/JCIT(A), Bhubaneshwar vide order dated 22.12.2025 relevant to Assessment Year 2012-13. 2. The assessee has raised the following grounds of appeal:
1 The Ld. CTT(A) has erred in fact and in law in confirming additions made amounting to Rs.64,87,757/- without affording proper opportunity and without considering all the points of submission and supporting documents submitted by the appellant. The order passed is against the principal of natural justice and theref
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