NAGAPPA C R Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Since common order is challenged in these two petitions, they shall stand disposed of by this order.

(2.) THE order challenged herein is an order made by the Commissioner of Income -tax under Section 264 of the Income -tax Act, 1961 (the Act). By the said order, the Commissioner dismissed the two revision petitions preferred by the petitioner against the levy of interest under Section 215 of the Act for the assessment years 1967 -68 and 1968 -69.

(3.) FOR the years 1967 -68 and 1968 -69, since the petitioner paid the advance tax less than 75% of the tax determined on the basis of the regular assessment, the Income -tax Officer levied interest under Section 215 of the Act. Aggrieved by the order, the petitioner preferred two revision petitions under Section 264.