JAISINGPUR VYAPARI NAGRI SAHAKARI PATSANSTHA MARYADIT,KOLHAPUR vs. INCOME TAX OFFICER WARD 1, KOLHAPUR
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Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE
Before: SHRI R. K. PANDA & SHRI VINAY BHAMORE
PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 19.09.2025 passed by Ld. CIT(A)/NFAC for the assessment year 2015-16. 2. The appellant has raised the following grounds of appeal :- “1. On the facts and circumstance prevailing in the case and as per provisions and scheme of the Act it be kindly held that Assessment Proceeding so completed are not in accordance
2 with the provisions of sec. 147 of the Act since the issue of re- opening the case and the issue on which addition is made are totally different. Thus, the Assessment Proceedings so
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