HIMANSHU LALWANI,NEW DELHI vs. DCIT, CENTRAL CIRCLE 15, DELHI, DELHI
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Income Tax Appellate Tribunal, DELHI BENCHES, ‘D’ NEW DELHI
Before: SHRI SATBEER SINGH GODARA
PER AMITABH SHUKLA, AM This appeal filed by the assessee is directed against the order of Ld. Commissioner of Income Tax(Appeals)-26, New Delhi, dated 24.12.2025, arising out of penalty order dated 22.03.2025 passed under section u/s 270A of the Act for the Assessment Year 2022-23. The word ‘Act’ herein this order would mean Income Tax Act, 1961. 2. The assessee has raised following grounds of appeal:-
The Ld. CIT(A) has erred on facts and in law in con
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