K.L. SWAMY Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) As common question of law and facts arise in this group of appeals, all these appeals are decided and disposed of together by this common judgment and order.

(2.) In all these appeals, the dispute is with respect to levy of interest under Sec. 158BFA(1) of the Income Tax Act in respect of assessment completed under Sec. 158BD of the Act for belatedly filing the return of income for the block period and also the levy of surcharge under Sec. 113 of the Income Tax Act.

(3.) For the sake of convenience Civil Appeal No. 3706 of 2012 arising out of the impugned judgment and order passed by the High Court in ITA No. 277 of 2004, is being treated and considered as a lead matter.