INCOME TAX COMMISSIONER-LTU Vs. ASIAN PAINTS LTD

JUDGEMENT

(1.) NOT on board. Taken up on board by consent of the parties.

(2.) THE appeal is admitted on the following question of law:

(3.) AS the block assessment order was set aside by CIT(A),the assessee become entitled to refund of tax paid. The Assessing Officer refunded the tax with interest under section 244(A) of the Act from January, 2004 till grant of refund. The assessing officer declined to grant interest for the month of December, 2003 on the ground that the tax paid by the assessee was credited to Central Government Account on 1st January, 2004.