ARVINDBHAI PUNABHAI PATEL,AHMEDABAD vs. THE ITO, WARD-3(3)(1), AHMEDABAD
The appeal of the assessee is partly allowed
ITA 1851/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad14 Feb 2025AY 2015-16
Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.1851/Ahd/2024 िनधा"रण वष" /Assessment Year : 2015-16 Arvindbhai Punabhai Patel The Ito बनाम/ 306, Mangaljoyt Ward-3(3)(1) V/S. Jodhpur Road, Ahmedabad – 380 015 Jodhpur 4 Rasta S.O., Ahmedabad – 380 015 "थायी लेखा सं./Pan: Aggpp 5322 A (अपीलाथ&/ Appellant) ('( यथ&/ Respondent) Assessee By : -None- Revenue By : Shri Prathvi Raj Meena, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 13/02/2025 घोषणा की तारीख /Date Of Pronouncement: 14/02/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: This Appeal Has Been Filed By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As “Cit(A)”] Dated 23.08.2024, Sustaining The Penalty Of Rs. 30,000/- Imposed Under Section 271(1)(B) Of The Income Tax Act, 1961 [Hereinafter Referred To As “The Act”], For Non- Compliance With Statutory Notices Issued Under Section 142(1) During The Course Of Assessment Proceedings For Assessment Year (Ay) 2015-16. Arvindbhai Punabhai Patel Vs. Ito Asst. Year : 2015-16
For Appellant: -None-For Respondent: Shri Prathvi Raj Meena, CIT-DR
Section 142(1)Section 144Section 148Section 148ASection 271(1)(b)Section 272(1)(b)Section 273B
that the learned
Commissioner (Appeals) has erred in sustaining the penalty of Rs.30,000
imposed by the learned assessing officer under section 272(1)(b) for non- compliance of notices issued under section 142(1).
2. The appellant craves leave, to add, urge, alter, modify or withdraw any grounds before
