NISHANT AGRAWAL,AHMEDABAD vs. THE ITO, WARD-5(3)(2), AHMEDABAD
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Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD
PER SANJAY KUMAR, JUDICIAL MEMBER:
- This appeal has been filed by the Assessee against the order dated 15.10.2025 passed by the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to as ‘Ld. CIT (A)’ in short), under Section 250 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’ in short) for Assessment Year 2019-20. 2. The Assessee has raised following grounds of Appeal: - “1. The learned CIT(A)/NFAC erred in law and on facts in upholding the penalty order passed under Section 270A of the Act, which is vitiated by a fundamental procedural defect in as much as the show cause notic
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