KIRTILAL NAGARDAS SHAH Vs. DCIT

JUDGEMENT

(1.) THESE are the appeals filed by the assessee against three separate orders of the Commissioner of Income Tax (Appeals) -I, Ahmedabad, all dated 25.11.2010 for Assessment Years 2002 -03, 2005 -06 and 2006 -07.

(2.) THE common ground of appeal taken by the assessee in all these appeals is that the CIT(A) erred in upholding the levy of penalty of Rs. 3,13,650/ - in Assessment Year 2002 -03, Rs. 9,55,950/ - in Assessment Year 2005 -06 and Rs. 54,09,500/ - in Assessment Year 2006 -07.

(3.) THE Authorized Representative of the assessee submitted that the facts in all these three appeals, except change in figures, are identical; therefore, he is making his submissions for Assessment Year 2005 -06 which may be taken as submissions of the assessee in the Assessment Years 2002 -03 and 2006 -07 also.