ARIF AEIYUBBHAI VAHORA,ANAND vs. THE ITO, WARD-1, ANAND
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Income Tax Appellate Tribunal, AHMEDABAD “B” BENCH
Before: Shri Rahul Chaudhary & Shri R. Govindarajan
PER R. GOVINDARAJAN, ACCOUNTANT MEMBER:
The assessee has filed the appeal against the order dated 30-12-2025 passed by Commissioner of Income Tax (Appeals), National Faceless Appeal Centre NFAC, Delhi (in short, referred to as the CIT(A)) u/s. 250 of the Income Tax Act, 1961 (herein referred to as “the Act”) relating to Assessment Year 2020-21. 2. The assessee raised the following grounds of appeal:- “Shri Arif Aeiyubbhai Vahora, the Appellant herein, being aggrieved by the Order dated 30.12.2025 passed by the Learned Arif Aeiyubbhai Vahora, A.Y. 2020-21 Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), New Delhi ["Ld. CIT(A)
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