BHARAT SINGH, ,KOLKATA vs. ITO, WARD 37(1), KOLKATA,, KOLKATA
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Income Tax Appellate Tribunal, “A” BENCH, KOLKATA
Before: SHRI RAJESH KUMAR, AM & SHRIPRADIP KUMAR CHOUBEY, JM
Per Rajesh Kumar, AM:
These are the appeals preferred by the assessee against the order of the National Faceless Appeal Centre, Delhi (hereinafter referred to as the “Ld. CIT(A)”] even dated 21.01.2026 for the AY 2017-18. One is quantum appeal which in arises out of assessment order dated 9.12.2019 passed u/s 144 of the Act and second is against the penalty imposed and u/s 271AAC(1) of the Income-tax Act, 1961 (the Act) vide order dated 18.11.2011. 2. At the outset, we note that the appeals of the assessee are barred by limitation by 24 days. At the time of hearing the ITA No. 1545 & 1546/KOL/2026 Bharat Singh; Assessment Year 2017-18 counsel of the assessee explaine
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