COMMISSIONER OF INCOME TAX Vs. GUJARAT FLUORO CHEMICALS

JUDGEMENT

(1.) Doubting the correctness or otherwise of the decision of this Court in the case of Sandvik Asia Limited vs. Commissioner of Income Tax & Ors., 2006 2 SCC 508, a bench of two learned Judges has referred the following question of law for our consideration and authoritative pronouncement by order dated 28.08.2012:

(2.) In the aforesaid order of reference, this Court has briefly noticed the facts and the discussion in Sandvik case wherein, the main issue for consideration and determination by this Court was, whether the assessee is entitled to be compensated by the Revenue for delay in payment of the amount admittedly due to the assessee. This Court has noticed inter alia the provisions of Section 214 of the Income Tax Act, 1961 (for short 'the Act') and in light of the same has doubted the correctness of the decision in Sandvik case .

(3.) In order to answer the aforesaid issue before us, we have carefully gone through the judgment of this Court in Sandvik case and the order of reference. We have also considered the submissions made by the parties to the lis.