INSTITUTE MANAGEMENT COMMITTEE ITO KALAMNURI,HINGOLI vs. ITO EXEMPTION WARD, NANDED
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Income Tax Appellate Tribunal, PUNE BENCHES “A”, PUNE
Before: DR. MANISH BORAD & SHRI PAVAN KUMAR GADALE
PER DR. MANISH BORAD, ACCOUNTANT MEMBER :
The captioned appeals at the instance of assessee pertaining to A.Ys.2019-20 and 2018-19 are directed against the separate orders dated 19.09.2025 framed by the National Faceless Appeal Centre, Delhi arising out of respective Penalty orders passed 272A(1)(d) of the Income Tax Act, 1961 (in short ‘the Act).
Registry has pointed that the appeals are time barred by limitation as the assessee has filed the appeals before this Tribunal with delay of 2 days. Assessee has filed Affidavit explaining the reason for delay. On due consideration of the said reasons, we are satisfied that due t
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