KRISHNAMURARILAL Vs. INCOME TAX SETTLEMENT COMMISSION

JUDGEMENT

(1.) Since common questions of law and facts arise in these petitions, they have been heard together and are being disposed of by this common order. For the purpose of this order, we may notice facts as emerging in Special Civil Application No.1272/2005.

(2.) The petitioner assessee has challenged an order dated 25.3.2004 as at Annexure -A to the petition passed by respondent No. 1 i.e. Income Tax Settlement Commissioner.

(3.) With respect to certain proceedings pertaining to the petitioner, Settlement Commissioner had previously passed an order dated 28.4.1999. The Settlement Commissioner in the said order had granted waiver of interest under Section 234B of the Income Tax Act, 1961("the Act" for short).