JAYASHRI SURESH REKHATE,CHANDUR BAZAR vs. INCOME TAX OFFICER- WARD 5, AMRAVATI
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Income Tax Appellate Tribunal, NAGPUR SMC BENCH, NAGPUR
Before: SHRI MANISH BORAD
This appeal by the assessee is directed against the order of Ld. Commissioner of Income Tax (Appeals)/NFAC, Delhi (for short, “CIT(A)”) dated 21.02.2026 passed u/sec. 250 of the Income Tax Act, 1961 (for short, “Act”) which is arising out of penalty order dated 15.07.2025 passed u/sec. 272A(1)(d) of the Act for the Assessment Year (A.Y.) 2020-21. 2. The only issue is against the levy of penalty u/sec. 272A(1)(d) of the Act at Rs. 20,000/-
I have heard the rival submissions and perused the material placed before me. Assessee, a Government employee working as Gramsevak at Panchayat Samiti, Amravati, received salary of Rs. 4,26,827/- for A.Y. 2020-21, however, no return of income has been filed. Re-assessment proceedings were carried
2 out u/sec.147 of
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