RAJESH KUMAR Vs. DEPUTY COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS appeal by the assessed under Section 260 of the IT Act, 1961 (for short 'the Act'), is directed against order, dt. 23rd June, 2003, passed by the Tribunal, Delhi Bench, New Delhi, (for short 'the Tribunal'), in WTA No. 1144/Del/97, pertaining to the asst. yr. 1981 -8.2. By the impugned order, the Tribunal has upheld the levy of penalty on the assessed under Section 140A(3) of the Act, for failure on his part to pay the self -assessment tax on the basis of the returned income.

(2.) ACCORDING to the appellant, the order involves the following substantial question of law ;

(3.) WE are unable to persuade ourselves to agree with learned counsel for the assessed. Though, at the first blush, the argument appears to be attractive but considered in the light of the clear provisions of Sub -sections (1) and (3) of Section 140A of the Act, there is no substance in it.