ZAVAREH SOLI POONAWALLA ,PUNE vs. DCIT CIR-4, PUNE
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Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE
Before: SHRI RAMA KANTA PANDA & Ms. ASTHA CHANDRA
PER ASTHA CHANDRA, J.M.:
The appeal filed by the assessee is directed against the order dated 11-02-2026 of the Ld. Commissioner of Income Tax (Appeals), NFAC, Delhi [“CIT(A)/NFAC”], wherein he has confirmed the penalty of Rs. 10,14,254/- imposed by the Ld. Assessing Officer (“AO”) u/s. 270A of the Income Tax Act, 1961 (the “Act”), pertaining to Assessment Year (“AY”) 2023-24. 2. Briefly stated, the facts of the case are that the assessee is an individual. For AY 2023-24, the assessee filed his return of income on 31- 07-2023 declaring total income of Rs.20,72,29,430/-. The case of the assessee was selected for scrutiny and the Ld.AO completed the assessment at the assessed income of Rs.20,88,54,840/-, by making an addition of Rs. 1
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