HONEY KNITWEAR A PARTNERSHIP FIRM, PARTNER S SUBRAMANI Vs. INCOME TAX SETTLEMENT COMMISSION, ADDITIONAL BENCH, COMMISSIONER OF INCOME TAX-III, INCOME TAX OFFICER, RACE COURSE AND INCOME TAX OFFICER

JUDGEMENT

(1.) This Writ Petition has been filed challenging the impugned order of the first Respondent, dated 06.03.2007, in so far as it pertains, to the issue relating to the levying of interest, under Sections 234A, 234B and 234C to the Income Tax Act, 1961.

(2.) At this stage of the hearing of the Writ Petition, the learned Counsel appearing on behalf of the Petitioner had submitted that the impugned order of the first Respondent, dated 06.03.2007, in so far as it relates to the levying of interest beyond the Section 245D(1) stage of the Income Tax Act,1961, is covered by the constitutional Bench decision of the Supreme Court, dated 21.10.2010, in Brij Lal and Ors. v. Commissioner of Income Tax, in Civil Appeal Nos. 516 to 527 of 2004, wherein it had been concluded as follows:

(3.) The learned Counsel appearing on behalf of the Respondents had not refuted the said submission made by the learned Counsel appearing on behalf of the Petitioner.