Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, “A” BENCH : BANGALORE
Before: SHRI A. K. GARODIA & SHRI LALIET KUMAR
ITA Nos. 960, 962 & 963/Bang/2018 (Assessment Years : 2009 – 10 to 2011 – 12) Shri K. Ramaswamy Appellant #567, ‘Ashwini’, 1st Cross, Maruthi Temple Road, Kumvempunagara, Mysuru – 570023. PAN. ADGPR5117A vs. The ACIT, Circle 1 (1), Respondent Mysuru. Assessee by : Shri Tata Krishna, Advocate Revenue by : Shri Vikas K. Suryawanshi, Addl. CIT (DR) Date of hearing : 09 – 01 – 2019 Date of pronouncement : 11 – 01 – 2019 O R D E R PER BENCH: These three appeals are filed by the assessee which are directed against a combined order of CIT (A) Mysuru dated 31.03.2017 for A. Y. 2009 – 10 to 2011 – 12. These appeals were heard together and are disposed of by this common order for the sake of convenience.
Although several grounds are raised by the assessee in each year but the effective grievance of the assessee in each year is about penalty u/s 271F in each year of Rs. 5,000/- in each year.
At the very outset, learned AR of the assessee submitted a copy of the tribunal order in the cases of the assessee himself and his wife in to 925/Bang/2015 dated 30.05.2016 for A. Ys. 2005 – 06 to 2008 – 09 and fairly conceded that this issue is covered against the assessee by this tribunal order. Respectfully following the same, these appeals are dismissed.
In the result, all three appeals of the assessee are dismissed. Order pronounced in the open court on the date mentioned on the caption page.