COMMISSIONER OF INCOME TAX Vs. ANAND PRAKASH*

JUDGEMENT

(1.) ADMIT .

(2.) THE following substantial questions of law arise for determination in this set of eleven appeals under s. 260A of the IT Act, 1961 (hereinafter referred to as the "said Act") :

(3.) TRIBUNAL (hereinafter referred to as the "Tribunal") in ITA Nos. 3424, 3425, 3432, 3433, 3434 and 3435/Del/2005 pertaining to the asst. yrs. 1990 -91, 1991 -92, 1992 -93, 1993 -94, 1994 -95 and 1995 -96 respectively. The five appeals passed by the Tribunal in ITA Nos. 2215 to 2219/Del/2004 pertaining to the asst. yrs. 1987 -88 to 1991 -92 respectively. were identical to that of the assessee Anand Prakash. chargeability of interest was in the nature of quasi punishment and applied the decision in the case of Star India (P) Ltd. vs. Chief CCE (2006) 201 CTR (SC) 63 : (2006) 280 ITR 321 (SC) wherein the Supreme Court observed as under :