COMMISSIONER OF INCOME TAX Vs. C.A. TAKTAWALA

JUDGEMENT

(1.) IN all these appeals as the controversy Involved is common, they are taken up for hearing and disposal together.

(2.) THE issue relates to levy of penalty under Sections 271(1)(a), 271(1)(c) and 273(2)(a) of the IT Act, 1961 (the Act). For the present it is not necessary to specify the penalties levied year -wise. Suffice it to state that various penalties relate to asst. yrs. 1982 -83 to 1985 -86.

(3.) IN light of the aforesaid directions made by Supreme Court whereby substantial question of law under Section 260A of the Act has been formulated the Court has not found it necessary to make any formal order of admission as the appeals have already been admitted by the apex Court.