COMMISSIONER OF INCOME TAX Vs. KISHAN LAL HUF

JUDGEMENT

(1.) THIS is an appeal by the Revenue under S. 260A of the IT Act, 1961 (for short 'the Act'), challenging the order passed by the Tribunal, Delhi Bench "B" (for short, "the Tribunal"), dt. 23rd Aug., .2001, deleting the interest charged under ss. 234A and 234B of the Act.

(2.) WE find that while granting relief to the assessee, the Tribunal has relied on the decision of the Supreme Court in CIT vs. Ranchi Club Ltd. (2000) 164 CTR (SC) 200 : (2001) 247 ITR 209, wherein two decisions of the Patna High Court in Ranchi Club Ltd. vs. CIT (1996) 131 CTR (Pat) 368 : (1996) 217 ITR 72 (Pat) and Uday Mistanna Bhandar and Complex vs. CIT (1997) 137 CTR (Pat) 376 : (1996) 222 ITR 44 (Pat) have been affirmed.

(3.) ADMITTEDLY , in the present case, there is no direction in the assessment order for charging of interest under ss. 234A and 234B of the Act. In view of the aforenoted authoritative pronouncements, no question of law, much less a substantial question of law arises from the order of the Tribunal. Dismissed.