NARESH KUMAR Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THE petitioner has impugned annexures "p-4" and "p-5", whereby the application filed by him under Section 273a of the Income-tax Act, 1961, (hereinafter referred to as "the Act"), has been dismissed by the Commissioner of Income-tax, Jalandhar, for the assessment years 1987-88 and 1988-89.

(2.) THE petitioner-assessee filed income-tax returns for the assessment years 1987-88 and 1988-89 under the voluntary scheme prior to the issuance of notices under Section 148 of the Act. The assessing authority imposed the tax for the assessment years 1987-88 and 1988-89. It also imposed a penalty at the rate of 10 per cent. , of the tax, i. e. , Rs. 6,375 for the assessment year 1987-88 and Rs. 5,962 for the assessment year 1988-89. Interest under Sections 139 (8) and 215/217 of the Act was also imposed.

(3.) SECTION 273a as it existed at the relevant time, reads as under :