KARM VIR,JIND, HARYANA vs. ITO. WARD-1, , JIND, HARYANA
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IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE BEFORE: SHRI MANOJ KUMAR AGGARWAL, AM & SH. RAJESH DAMODARLAL SHARMA, JM आयकर अपील सं./ ITA Nos. 1578 & 1579 /Chd/2026 "नधा"रण वष" / Assessment Year : 2011-12 बनाम Karm Vir, ITO, House No. 5, Block No. 183, Ward 1, Village Pindari, Jind Pindara Tirath Road, District Jind, Haryana 126102 "ायी लेखा सं./PAN NO: BDWPK4414Q अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Sh. Parikshit Aggarwal (CA) – Ld. AR राज" की ओर से/ Revenue by : Sh. Vivek Varadhan, Addl. CIT, Ld. Sr. DR सुनवाई की तारीख/Date of Hearing : 25.08.2026 उदघोषणा की तारीख/Date of Pronouncement : 01.09.2026 आदेश/Order PER RAJESH DAMODARLAL SHARMA, J.M:
The captioned appeals for Assessment Year (AY) 2011-12 are quantum appeal as well as penalty appeal. ITA No.1578/Chd/2026 is quantum appeal which arises out of an order of ld. Commissioner of Income Tax (Appeals), NFAC [CIT(A)] in the matter of an assessment as framed by Ld. AO u/s 143(3) r.w.s. 147 of the Act on 12.12.2018. 2. At the outset, it was brought to our notice that there is a delay of 379 days, in both the appeals. The Ld. AR has 2 1578-1579-Ch
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