COMMISSIONER OF INCOME TAX Vs. KESR KIMAM KARYALAYA

JUDGEMENT

(1.) 'C' (the Tribunal), in ITA No. 823/Del/1996.

(2.) A common order was passed in respect of two assessees, namely, M/s K.K. Marketing and M/s Kesr Kimam Karyalaya. In respect of M/s K.K. Marketing, the Revenue has filed IT Appal No. 16 of 2003 while in the case of M/s Kesr Kimam Karyalaya, the Revenue has filed IT Appeal No. 11 of 2003.

(3.) THE assessment year in both the appeals is the same, that is, 1994 -95. In respect of this assessment year, the also. was held that the assessees were entitled to a refund of Rs. 48,78,295 as against the advance tax liability of Rs. 48,55,000. The AO charged interest from both the assessees under ss. 234B and 234C of the Act.