DIGAMBHAR ANANDA THOKE,SATANA vs. ASSTT. COMMISSIONER OF INCOME TAX CIRCLE 1, NASHIK
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Income Tax Appellate Tribunal, PUNE
Before: DR. MANISH BORAD & SHRI PAVAN KUMAR GADALE
PER PAVAN KUMAR GADALE, JM:- These two appeals are filed by the assessee against the separate orders of NFAC/(CIT(A) (i) ITA No. 1683/PUN/2026 for A.Y. 2015-16passed order u/sec 147 and u/sec 144 of the Act and u/sec250 of the Act (ii) ITA No. 1684/PUN/2026 for the A.Y. 2015-16 passed order u/sec 271(1)(c) and u/sec250 of the Income Tax Act.The assessee has raised the grounds of appeal in these two appeals challenging the ex parte order of the CIT(A)/NFAC sustaining the addition/penalty levied by the Assessing Officer.
ITA.Nos. 1683 & 1684/PUN/2026 Digambhar Ananda Thoke
Si
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