ITAT, Ahmedabad Imposes Penalty on Assessee for Delay in Filing Appeal and Non-Appearance - (18 Feb 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Ahmedabad has imposed a penalty of Rs. 5000 on an Assessee on the grounds of a delay of 358 days in filing an appeal and non-co-operation with the income tax department during the assessment proceedings.
Tags : INCOME TAX APPELLATE TRIBUNAL PENALTY ON ASSESSEE FOR DELAY IN FILING APPEAL
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