VISHAL SHANKAR CHAVAN,PUNE vs. ITO WD-7(3), PUNE
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Income Tax Appellate Tribunal, PUNE
Before: DR. MANISH BORAD & SHRI PAVAN KUMAR GADALE
PER PAVAN KUMAR GADALE, JUDICIAL MEMBER:
The appeal is filed by the assessee against the separate order of NFAC/CIT(A) passed u/sec 147 r.w.s. 144and u/sec 250 of the Income Tax Act. The assessee has raised thefallowing grounds of appeal:
On the facts and circumstances of the case and in law, the learned CIT(A)-HFAC red in confirming completed under section 147 144 of Income Tax Act, 1961 on the basis of notice issued under section 148 by JAO
The order continues below.
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