MOHANLAL V NAKUM Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) RULE .

(3.) THE petition is filed challenging the other dt. 25th March, 1996, passed by the CIT under S. 273A (1) of the IT Act, 1961. By the impugned order, the CIT rejected the prayer of the petitioner to waive penalty as well as interest by holding that the petitioner has not made any satisfactory arrangement for the payment of unpaid amount.