RAVINDRA KUMAR SAXENA,PUNE vs. ASSESSING OFFICER, PUNE
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Income Tax Appellate Tribunal, PUNE BENCHES, ‘SMC’ PUNE
Before: DR.MANISH BORAD & SHRI VINAY BHAMORE
Assessee(s) by : None Revenue by : Smt. R.M. Brindha (virtual) Date of hearing : 30.07.2026 Date of pronouncement : 31.07.2026 PER BENCH :
The captioned 04 appeals at the instance of different assessee(s) pertaining to A.Yrs. 2020-21 and 2021-22 are directed against the separate orders framed by Addl/JCIT(A) (ld. NFAC) passed u/s 250 of the Income Tax Act 1961. 2. Registry has pointed out that the appeals are time barred by limitation as the assessee has filed the appeal before this Tribunal with a delay of 27 days. Assessee has filed an affidavit explaining the reasons w
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