VAISHALI KETAN GANDHI,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-5(4), MUMBAI, KAUTILYA BHAVAN, MUMBAI
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Income Tax Appellate Tribunal, MUMBAI BENCHES, MUMBAI
Before: SHRI AMIT SHUKLA & SHRI MAKARAND VASANT MAHADEOKAR
PER BENCH: These three appeals filed by the assessee arise from separate orders dated 26.03.2026 passed by the learned Commissioner of Income-tax (Appeals)-53, Mumbai [hereinafter referred to as "the CIT(A)"], under section 250 of the Income-tax Act, 1961[hereinafter referred to as "the Act"], confirming penalties levied under section 271AAC(1) of the Act. Since the appeals involve a common issue, they are disp
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