EASTERN BULK COMPANY LTD.,,KOLKATA vs. DCIT/ACIT, CIRCLE 5(2), KOLKATA,, KOLKATA
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Income Tax Appellate Tribunal, “A” BENCH, KOLKATA
Per Rajesh Kumar, AM:
This is an appeal preferred by the assessee against the order of the National Faceless Appeal Centre, Delhi (hereinafter referred to as the “Ld. CIT(A)”] dated 05.03.2026 for the AY 2012-13. The penalty was levied u/s 271(1)(c) of the Act vide order dated 20.03.2020 by the ld. Assessing Officer.
At the time of hearing the ld. Counsel for the assessee pressed ground no.3, which is extracted below:-
“That on the facts and in the circumstances of the case and in law, the Ld. CIT(A) failed to appreciate that the notice issued u/s 271(1)(c) of the Income Tax Act, 1961 by the AO for initiation of penalty proceeding is defective, as it does not specify the exact
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