ANILKUMAR BABULAL KATARIYA Vs. THE INCOME TAX OFFICER

JUDGEMENT

(1.) THIS bunch of appeals filed by the assessee are against two separate consolidated orders of CIT(A) -IT/TP, Pune, dated 05.12.2013 and 02.12.2013 relating to assessment years 2002 -03 to 2006 -07 passed under sections 271(1)(c) and 271A of the Income Tax Act, 1961, respectively.

(2.) DESPITE service of notice, none appeared on behalf of the assessee. Notice was sent through Regd. Post with Ack. Due and the acknowledgement of service of notice is available on record. The assessee has not moved any application for adjournment.

(3.) THE first bunch of appeals in ITA Nos. 252 to 256/PN/2014 are against the levy of penalty under section 271(1)(c) of the Act.