BABUBHAI GANGABHAI BAGUL,SURAT vs. ITO, WARD-1, NAVSARI
In the result, the appeal of the assessee is allowed for statistical purposes
ITA 1352/SRT/2025[2010-11]Status: DisposedITAT Surat23 Mar 2026AY 2010-11
Bench: Smt. Annapurna Gupta
For Appellant: Respondent byFor Respondent: Shri Ajay Uke, Sr. DR
Section 250Section 271(1)(c)
NFAC”), Delhi order dated 11.11.2025 passed under Section 250 of the Income Tax Act, 1961
(hereinafter referred to as the “Act”) confirming the levy of penalty u/s 271(1)(c) of the Act and relates to Assessment Year (A.Y.) 2010-11. 2. At the outset, itself Ld. Counsel ... assessee pointed out that the quantum appeal of the assessee, the additions made in which were the basis for the levy of penalty, has been restored back by the ITAT to the AO for adjudication afresh in ITA No. 389/Srt/2025 vide its order dated 15.12.2025. copy of the order