KODIAMBADI SUBRAHMANYA RAI,MYSURU vs. ADDL.CIT (CENTRAL RANGE)-3 BLR, BANGALORE
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Income Tax Appellate Tribunal, ‘A’ BENCH : BANGALORE
Before: SHRI WASEEM AHMED & SHRI SANDEEP SINGH KARHAIL
PER BENCH:
The assessee has filed the present appeals against the separate impugned orders of even date 19/09/2025, passed under section 250 of the Income Tax Act, 1961 (“the Act”) by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, [“learned CIT(A)”], which in turn arose from the separate penalty orders passed under section Page 1 of 10
ITA No.:2814,2815,2816 & 2817/Bang/2025
271D of the Act, for the assessment years 2016-17 to 2018-19 and 2020-
Since all the appeals pertain to the same assessee involving similar issues arising out of the similar factual matrix, these ap
The order continues below.
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