CHECKMATE FACILITY & ELECTRONIC SOLUTIONS PVT. LTD.,VADODARA vs. THE ACIT, CIRCLE-1(1)(1), VADODARA
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Income Tax Appellate Tribunal, D” BENCH, AHMEDABAD
Per Rahul Chaudhary, Judicial Member:
The present appeal has been preferred by the Assessee against the Order, dated 27/07/2025, passed by National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as the ‘CIT(A)’] whereby the Learned CIT(A) had dismissed the appeal against the Penalty Order, dated 22/03/2024, passed under Section 271(1)(C) of the Income Tax Act, 1961 [hereinafter referred to as ‘the Act’] for the Assessmen
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