PUNSUMI ENGINEERS LTD. Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) These four Income Tax Appeals are directed against the common order dt.07/10/2011 passed by the Income Tax Appellate Tribunal, Jaipur Bench, Jaipur (for short, "ITAT") by which the ITAT, while upholding the order passed by the Commissioner of Income Tax (Appeal) (for short, "CIT(A)"), has dismissed the appeals filed by the appellant-assessee. It relates to Assessment Year 1994-95, 1995-96, 1996-97 & 1997-98. The appellant-assessee in these appeals is aggrieved against sustenance of the penalty u/s 271(1)(c) of the Income Tax Act, 1961 (for short, "IT Act"). Since the issues involved are similar and identical for all these years, all these appeals are being decided by this common order. However, facts are being taken of DB ITA No.104/2012 for the assessment year 1995-96 as the ITAT has also chosen to take facts of assessment year 1995-96.

(2.) These appeals were listed on 13th August, 2014 and on the said date, one Mr. Ashvini Chaturvedi, representative of the appellant appeared in person and the matter was argued by him at some length but he sought further time to prepare the matter and considering his request, the matter was adjourned for today, however, no one appeared on behalf of the appellant.

(3.) Since, no one is putting appearance on behalf of the appellant despite being aware of the matter being listed today and the lawyer representing the appellant is also aware of listing of matter today but lawyers are also abstaining from attending the Court without any cogent reason. We have heard the Officer, appearing on behalf of the respondents and perused the impugned order so also the material available on record.