SHRI RAEES AHMAD KHAN,BOKARO STEEL CITY vs. DCIT,CIRCLE-3(1), BOKARO STEEL CITY

Shri Devesh Poddar, Advocate आवेदक क� ओर से/By Assessee Shri Ajoy Kumar Adl.CIT-DR राज�व क� ओर से/By Respondent 04-03-2020 सुनवाई क� तार�ख/Date of Hearing 04-03-2020 घोषणा क� तार�ख/Date of Pronouncement आदेश /O R D E R (Oral) These three assessee’s appeals for assessment years 2010-11, 2012-13, & 2014-15, arise against the Commissioner of Income-tax (Appeals) Hazaaribagh’s separate orders; all dated 02.08.2018, passed in case Nos. 10444, 10446 & 10447/2017-18, imposing penalty(ies) of Rs.97,400/-, Rs.1,37,650 & Rs.1,38,500/- involving proceedings u/s. 271(1)(c) of the Income Tax Act, 1961; in short ‘the Act’; respectively. Heard both the parties. Case file(s) perused.