TILOTTARAM RAJARAM DESHPANDE,PUNE vs. THE ACIT/DCIT CENTRAL CIRCLE 2(3(, PUNE
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Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE
Before: SHRI RAMA KANTA PANDA & Ms. ASTHA CHANDRA
PER ASTHA CHANDRA, J.M.:
These five appeals filed by the assessee are directed against the separate order(s) all dated 27-02-2026 of the Ld. Commissioner of Income Tax (Appeals), Pune-12 [“CIT(A)”], u/s. 250 of the Income Tax Act, 1961 (the “Act”), whereby he has confirmed the penalty levied by the Ld. Assessing Officer (“AO”) u/s. 271(1)(c) of the Act, pertaining to Assessment Years (“AYs.”) 2014-15, 2015-16, 2016-17, 2017-18 & 2018-19. Since common issues are involved, all these appeals were heard together and are being disposed of by this common order.
ITA No.1677/PUN/2026, AY. 2014-15:
Briefly stated,
The order continues below.
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