COMMISSIONER OF INCOME TAX Vs. ROBERT MICHAEL ARTHEYILRDLH

JUDGEMENT

(1.) Order in this appeal was reserved alongwith ITA 504/2007 and other connected matters since issue of charging of interest under Section 234-B of the Income-Tax Act had arisen in those appeals also.

(2.) Vide separate order passed today, the issue is decided in favour of the assessee.

(3.) That apart, we find that the tax effect in this appeal is Rs. 4,79,170/- and in view of the latest guidelines of the CBDT, the appeal is otherwise not entertainable when we find that the issue does not have cascading effect.