RAJOO BROTHERS Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE above Tax Case can be disposed of on the short ground that the assessee which is a registered firm had paid the excess advance tax over and above the tax determined and, therefore, the question of levy of interest under s. 139(8) of the IT Act, does not arise.

(2.) THE facts leading to the Tax Case are the following :- THE assessee is a registered firm and for the asst. yr. 1979-80, the assessee filed a return of income on 22nd December, 1981 after a delay of 28 months. THE ITO did not charge any interest under s. 139(8) of the IT Act, but under s. 263 of the IT Act the CIT invoked the revisional jurisdiction and directed the ITO to amend the assessment order for the asst. yr. 1979-80 to include the amount of interest payable by the assessee under s. 139(8) of the IT Act. THE Tribunal on appeal by the assessee dismissed the appeal on the ground that the provisions of s. 139 of the IT Act were attracted in the case of a registered firm and for calculating the interest under s. 139(8) of the Act, the ITO has to determine the tax payable on the total income adopting the status as an unregistered firm and from the tax so determined the advance tax has to be deducted on the ultimate tax liability determined in the above manner, the assessee would be liable to pay interest under s. 139(8) of the Act. On an application by the assessee, the following question of law has been referred by the Tribunal for our consideration :