COMMISSIONER OF INCOME TAX Vs. MYSORE MINERALS LIMITED

JUDGEMENT

(1.) THE following question has been referred for our consideration under section 256(10) of the Income-tax Act, 1961.

(2.) THE relevant assessment year is 1981-82. THE assessee is M/s. Mysore Minerals Ltd. for the relevant year, it paid advance tax as follows : <FRM>JUDGEMENT_572_ITR197_1992Html1.htm</FRM>

(3.) THERE is no dispute that the assessee had filed estimates under section 209 and complied with all the relevant provisions, such as, sections 209, 209A and 212(3A) of the Income-tax Act. However, the Income-tax Officer proceeded to levy interest by observing thus :