C.T. CHACKO Vs. CIT

JUDGEMENT

(1.) THESE matters are taken up for final disposal by consent of both the parties. The assessment years with reference to the above appeals are as under:

(2.) THE following substantial questions of law arise for consideration:

(3.) IT is not in dispute that notice of penalty was served on 28 -3 -2002 along with assessment orders so far as reassessments for the year 1995 -96 to 1997 -98. So far as assessment year 1998 -99, notice of penalty was issued along with assessment order dt. 29 -3 -2001. Then for the assessment years from 1999 -2000 to 2001 -02, penalty notice came to be issued on 29 -3 -2004.