SHRAMSHAKTI KAMGAR NAGARI SAM PATH SANSTHA MARYADIT ICHALKARANJI,ICHALKARANJI vs. INCOME TAX OFFICER, WARD 1, ICHALKARANJI,MAHARASHTRA
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Income Tax Appellate Tribunal, PUNE BENCH “SMC”, 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 2020-21 on 27.10.2025, emanating from the Assessment Order u/s 143(3) r.w.s. 144B of the Act, dated 16.09.2022. 2. There was a delay of 109 days in filing of the appeal before this Tribunal. The assessee filed an affidavit explaining the reasons for delay.
We have perused the affidavit and convinced that there was sufficient cause for delay. Substantial justice is more importan
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