COMMISSIONER OF INCOME TAX Vs. SARJU PRASAD

JUDGEMENT

(1.) INCOME-tax Appellate Tribunal, Allahabad Bench, Allahabad, has referred the following questions of law for opinion to this court:

(2.) WHETHER, on the facts and in the circumstances of the case, the Tribunal was right in law in holding that the assessee was entitled to move an application under Section 154 for rectification of a mistake regarding charging of interest under Section 217(1A) of the Act ?

(3.) IN the result, the questions referred to us are answered in favour of the assessee and against the Department, The assessee shall be entitled to its costs which are assessed at Rs. 200.