ANNAPARAI ESTATE LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE four revision petitions filed under s. 55 of the Karnataka Agrl. I.T. Act, 1957 (hereinafter referred to as "the Act") arise out of a common order dated April 4, 1978 made by the Karnataka Appellate Tribunal, Bangalore in A.I.T. Appeals Nos. 40, 41 and 56 of 1976.

(2.) THE petitioner is a limited company owning coffee estates in Coorg and is an assessee under the Act. In the assessment of the assessee for the assessment year 1967-68, the Agricultural Income-tax Officer, Mercara (AITO) levied penalty of Rs. 21,000 for default in payment of tax under s. 42(1) of the Act and levied further sums of Rs. 87,000 and Rs. 1,10,000 for the continuing default under s. 42(2) of the Act.

(3.) THE assessee contented before the Dy. Commr. that :