COMMISSIONER OF INCOME TAX Vs. RATANCHAND MEHTA

JUDGEMENT

(1.) THIS is a reference under Section 256(1) of the Income-tax Act, 1961, at the instance of the Revenue and the following question of law has been referred by the Tribunal for answer of this court ;

(2.) THE brief facts giving rise to this reference are these : THE matter relates to imposition of penalty under Section 271(1)(a) of the Income-tax Act. Returns for various years were filed belatedly. THE following chart would show the delay in filing the returns and the penalties imposed by the Assessing Officer therefor : <FRM>JUDGEMENT_16_ITR221_1996Html1.htm</FRM>

(3.) THE view taken by the Tribunal appears to be justified and there is no reason to interfere.