I JAHEERALI Vs. COMMISSIONER OF INCOME TAX APPEALS

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the petitioner and the learned counsel appearing on behalf of the respondents.

(2.) THE learned counsel appearing on behalf of the petitioner had submitted that the petitioner had paid the entire amount of income tax demanded from the petitioner. THErefore, the petitioner cannot be said to be an assessee in default. He had further submitted that an appeal, dated 31.01.2011, had been filed by the petitioner, challenging the assessment in question, for the assessment year, 2008-09 and it is pending on the file of the first respondent.