B BABU AND COMPANY Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) FOR the assessment year 1981-82 relevant to the accounting year ending on March 31, 1980, the petitioner did not file his return under the Income-tax Act, 1961, on or before the appointed date. In that view, the VIth Income-tax Officer, Hubli, commenced proceedings under section 147(a) of the Act and issued a consequent notice under section 148 of the Act calling upon the petitioner to file his return, with which the petitioner complied. On an examination of the return filed, the Income-tax Officer completed the assessment on August 9, 1984, determined the taxes payable for the said year and levied a sum of Rs. 8,463 as interest thereon under section 139(8) of the Act. In this petition, under article 226 of the Constitution, the petitioner has challenged the assessment order made by the Income-tax Officer on August 9, 1984, (Annexure A), in so far as it levied interest of Rs. 8,463 under section 139(8) of the Act.

(2.) SRI Kishore Mallya, learned counsel for the petitioner, contends that the levy of interest in a proceeding under section 147(a) of the Act, as the law then stood, is wholly without jurisdiction and illegal. In support of his contention, SRI Mallya strongly relies on a Division Bench ruling of this court in Charles D'Souza v. CIT [1984] 147 ITR 694.

(3.) IN the light of our above discussion, we quash the interest of Rs. 8,463 in the assessment order dated August 9, 1984 of the INcome-tax Officer (Annexure-A).