COMMISSIONER OF INCOME TAX Vs. BALRAM GIDDUMAL

JUDGEMENT

(1.) All these applications, filed by the Revenue under Sec. 256(2) of the Income-tax Act, 1961, were admitted on the questions of law raised in the respective income-tax applications.

(2.) The assessment years involved in all these applications are the assessment year 1983-84 to the assessment year 1986-87.

(3.) The basic question raised in all these applications is, whether the Tribunal was justified in deleting the penalty levied under Sec. 271(1)(c) of the Income-tax Act, 1961