COMMERCIAL TAXES OFFICER Vs. CONTAINERS PVT. LTD.

JUDGEMENT

(1.) This revision petition challenges the order dated 23-3-1998 passed by the Rajasthan Tax Board, Ajmer (hereinafter 'the Board').

(2.) The facts of the case are that the assessee is engaged in the business of manufacturing and selling of tin containers and mustard oil etc. The assessing officer vide order dated 5-9-1995 directed that an amount of Rs. 2,24,936/- resulting from the respondent assessee's (hereinafter 'the assessee') right of set off of tax under the obtaining provisions be refunded to the assessee. Aggrieved of the assessing officer in his order dated 5-9-1995 not allowing interest at the rate of 15% on the amount to which the assessee was held entitled, the assessee filed an appeal before the Board. Vide order dated 23-3-1998 the Board held the assessee entitled to interest at the rate of 15% from the date amount become due till the date of payment. Hence this revision petition.

(3.) Heard the officer in-charge and perused the impugned order dated 23-3-1998 passed by the Tax Board. Considered.