VENKAGOUDA KRISHNAGOUDA PATIL,BELAGUM vs. DCIT, BELAGAUM
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Income Tax Appellate Tribunal, PANAJI BENCH “SMC”, PANAJI – VIRTUAL COURT
Before: SHRI MANISH BORAD & SHRI VINAY BHAMORE
PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 02.09.2025 passed by Ld. CIT(A)/NFAC for the assessment year 2017-18. 2. The appellant has raised the following grounds of appeal :- “1. Under the facts and circumstances of the case and in law, the notice issued under section 148 of the Act is bad in law as the AO has not taken prior approval of the appropriate specified
2 authority as specified in section 151 of the Act. Hence the reassessment proceedings are liable to be quashed.
Under the facts and circumstances of the case and in
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