GOKUL CHAGANSETH MATALE,NASHIK vs. THE ACIT CIRCLE-1, NASHIK, NASHIK
No AI summary yet for this case.
Income Tax Appellate Tribunal, PUNE
Before: SHRI PAVAN KUMAR GADALE
PER PAVAN KUMAR GADALE, JUDICIAL MEMBER The assessee has filed the appeal against the order of CIT(A)/NFAC, Nasik passed u/sec 143(3) r.w.s. 147 and u/sec 250 of the Income Tax Act for the Assessment Year 2010-11. The assessee has raised the grounds of appeal challenging the ex-parte order of the CIT(A) in not condoning the delay in filing the appeal and sustaining the addition made by the Assessing Officer.
At the time of hearing, it was found that there is a delay in filing the appeal before Hon'ble Tribunal and the assessee has filed an affidavit for condonation of delay. On consideration of facts and information mentioned in the
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.