DILIP GANGARAM MALI,NASHIK vs. ITO, WARD 2(1), NASHIK, NASHIK
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Income Tax Appellate Tribunal, PUNE
Before: DR. MANISH BORAD & SHRI PAVAN KUMAR GADALE
PER PAVAN KUMAR GADALE, JUDICIAL MEMBER:
- These two appeals are filed by the assessee against the separate orders of CIT(A)/NFAC, Delhi (i) for the A.Y. 2017-18 and(ii) ITA No. 388/PUN/2026 for the A.Y. 2018-19 passed u/sec 270A and 250 of the Income Tax Act. The assessee has raised the grounds of appeal challenging the order of the CIT(A) in sustaining the levy of penalty by the Assessing Officer.
Since the issues involved in these two appeals are common, identical and interlinked and for the sake of convenience, we
ITA.No.388&389/PUN/2026 Dilip Gangaram Mali shall take up ITA 3
The order continues below.
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