BHOJANI DIAMOND,SURAT vs. ITO CIRCLE 1(3), SURAT
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Income Tax Appellate Tribunal, SURAT BENCH, SURAT
PER : SUCHITRA KAMBLE, J M:
The appeal filed by the assessee is against the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [in short “CIT(A)”] dated 22.09.2025 for the Assessment Year (in short “AY”) 2016-17. 2. The assessee has raised the following grounds of appeal:
“1. On the facts and circumstances of the case as well as law on the subject, the Ld. CIT(A) has erred in confirming action of assessing officer in levying penalty of Rs. 12,00,000/- u/s 2711 of the I.T. Act, 1961. 2. It is therefore prayed that the above penalty levied by assessing officer and confirmed by CIT(A) may please be deleted. Bhojani Diamond
Appellant craves leave to add, alt
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