SANTOSHWADI GRAM VIVIDH KARYAKARI SOCITY LIMITED SANTOSHWADI,SANTOSHWADI vs. INCOME TAX OFFICER-WARD 1, SANGLI
No AI summary yet for this case.
Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE
Before: SHRI PAVAN KUMAR GADALE & SHRI Dr. DIPAK P. RIPOTE
PER Dr. DIPAK P. RIPOTE, A.M : This is an appeal filed by the assessee against the order of the Learned Commissioner of Income Tax (Appeals), NFAC, Delhi [Ld.CIT(A)], passed u/s. 250 of the Income Tax Act, 1961 („the Act‟) for AY 2019-20 on 25.09.2025, emanating from the Assessment Order u/s 147 r.w.s. 144B of the Act, dated 09.03.2024. 2. Findings and analysis:
We have heard both the parties and perused the record. In this case, the Ld. AR submitted that the assessee had provided email id as krishnaladdha283@gmail.com in Form No. 35, however, the Ld. CIT(A) had issued three notices on some different email id. The Ld. CIT(A) dismissed the appeal of the assessee
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.