SITI NETWORKS LIMITED,MUMBAI vs. DCIT, 16(1), MUMBAI
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Income Tax Appellate Tribunal, “F” BENCH, MUMBAI
Before: SHRI NARENDER KUMAR CHOUDHRY & SHRI JAGADISH
Per: SHRI JAGADISH, A.M.:
This appeal filed by the assessee is directed against the order dated 10.12.2025 passed by the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [hereinafter referred to as ‘the Ld. CIT(A)’] for A.Y. 2023-24, arising out of the penalty order dated 19.09.2025 passed by the Assessing Officer under section 270A of the Income-tax Act, 1961 (‘the Act’), levying penalty of Rs.21,77,57,030/-. Siti Networks Limited
The assessee has raised the following grounds of appeal:—
“1. Violation of principle of natural justice
On the facts and circumstances of the case and in law, the order passed by the learned Commissioner of Income Tax (Appeals) (‘CIT(A)’)/Natio
The order continues below.
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