DCIT, CIRCLE-8, PUNE, PUNE (AKURDI) vs. RAJENDRA DAGADU GAIKWAD, PUNE
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Income Tax Appellate Tribunal, PUNE
Before: SHRI PAVAN KUMAR GADALE & DR. DIPAK P. RIPOTE
PER PAVAN KUMAR GADALE, JUDICIAL MEMBER The Revenue has filed the appeal against the order of NFAC/CIT(A) passed u/sec250 of the Income Tax Act emanating from the order passed u/sec271(1)(c) of the Act. The revenue has raised the following grounds of appeal: 1.“On the facts and circumstances of the case and in law the Ld.CIT(A) NFAC, erred in deleting the penalty levied u/sec 271(1)(c) of the Act without considering the disclosure of income by the assessee only after the conduction of survey action u/sec 133A of the Act.
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