COMMISSIONER OF INCOME TAX Vs. INDIAN HANDICRAFTS

JUDGEMENT

(1.) THE petitioner seeks reference of the following question to this Court:

(2.) THE Tribunal has found as a fact that the advance tax which was actually paid was more than the tax demanded under S. 210 of the Act and that the penalty was imposed only because the estimate was filed late by two days, and that this was only a technical default. It has come to the conclusion that, on the facts of this case, penalty proceedings should not have been initiated.