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Income Tax Appellate Tribunal, MUMBAI BENCH “A”, MUMBAI
Before: SHRI AMIT SHUKLA & SHRI RAJESH KUMAR
आदेश ORDER PER BENCH:
The aforesaid appeals have been filed by the assessee against a consolidated order dated 21.02.2013 passed by CIT(A)-20 in relation to the penalty proceedings under section 271(1)(c) for the assessment years 2002-03, 2003-04, 2004-05, 2005-06, 2 St. Angelo’s Computers Ltd ITAs No. 3369 to 3374/Mum/2013 2006-07 and 2007-08. In all these appeals, the penalty has been levied on account of disallowance of depreciation on “goodwill”.