COMMISSIONER OF INCOME-TAX Vs. HINDUSTAN LEVER LTD.

JUDGEMENT

(1.) THE following questions are proposed for admission in these appeals: Tax Appeals Nos. 494 and 497 of 2006: Whether, on the facts and in the circumstances of the case and in law, the Appellate Tribunal is right in deleting the penalty levied under Section 271C of the Income -tax Act being consequence of order under Section 201(1) of the Income -tax Act, 1961, at even though the penalty proceedings are separate proceedings? Tax Appeals Nos:

(2.) LEARNED Counsel for the appellant fairly admits that similar questions have been raised in Tax Appeals Nos. 1043 and 1044 of 2005 and this court vide order dated February 21, 2006, has dismissed the appeals.