ANJU,KURALI, PUNJAB vs. INCOME TAX OFFICER, WARD 6(1), CHANDIGARH, MOHALI
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Income Tax Appellate Tribunal, “B” BENCH, CHANDIGARH
Before: HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM & HON’BLE SHRI RAJESH DAMODARLAL SHARMA, JM
MANOJ KUMAR AGGARWAL (Accountant Member)
Aforesaid appeal by assessee for Assessment Year (AY) 2015- 16 arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 23.02.2026 confirming penalty of Rs.6,17,398/- as levied by Ld. AO vide order dated 24.06.2025. From case records, it emerges that the assessee received interest on enhanced compensation on land for Rs.51.62 Lacs which was claimed to be exempt in the return of income. However, Ld. AO brought to tax
50% of the s
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