Ganesh Das v. Income Tax Officer

The Commissioer of Income Tax vs. Anand Prakash

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…mentioned in the relevant provision, the Revenue is deprived of the benefit of the tax for the period during which it has remained unpaid.” 7. The learned counsel also referred to the decision of the Supreme Court in Ganesh Das v. Income Tax Officer: 169 ITR 221 wherein, the question of levy of interest under Section 139 (1) was considered. It had been contended before the Supreme Court on behalf of the assessee therein that the interest ITA Nos.116/07&Ors Page No. 9 of 15 levied takes the character of penalty. The Supreme Court observed that it had already been decided by it in Central Pro…

Commissioner of Income Tax Del vs. Maha Maya General Finance Ltd

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…mentioned in the relevant provision, the Revenue is deprived of the benefit of the tax for the period during which it has remained unpaid.” 7. The learned counsel also referred to the decision of the Supreme Court in Ganesh Das v. Income Tax Officer: 169 ITR 221 wherein, the question of levy of interest under Section 139 (1) was considered. It had been contended before the Supreme Court on behalf of the assessee therein that the interest ITA Nos.116/07&Ors Page No. 9 of 15 levied takes the character of penalty. The Supreme Court observed that it had already been decided by it in Central Pro…

The Commissioner of Income Tax vs. Anand Prakash

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…mentioned in the relevant provision, the Revenue is deprived of the benefit of the tax for the period during which it has remained unpaid.” 7. The learned counsel also referred to the decision of the Supreme Court in Ganesh Das v. Income Tax Officer: 169 ITR 221 wherein, the question of levy of interest under Section 139 (1) was considered. It had been contended before the Supreme Court on behalf of the assessee therein that the interest ITA Nos.116/07&Ors Page No. 9 of 15 levied takes the character of penalty. The Supreme Court observed that it had already been decided by it in Central Pro…

The Commissioner of Income Tax vs. Anand Prakash

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…mentioned in the relevant provision, the Revenue is deprived of the benefit of the tax for the period during which it has remained unpaid.” 7. The learned counsel also referred to the decision of the Supreme Court in Ganesh Das v. Income Tax Officer: 169 ITR 221 wherein, the question of levy of interest under Section 139 (1) was considered. It had been contended before the Supreme Court on behalf of the assessee therein that the interest ITA Nos.116/07&Ors Page No. 9 of 15 levied takes the character of penalty. The Supreme Court observed that it had already been decided by it in Central Pro…

Commissioner of Income Tax Del vs. Maha Maya General Finance Ltd

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…mentioned in the relevant provision, the Revenue is deprived of the benefit of the tax for the period during which it has remained unpaid.” 7. The learned counsel also referred to the decision of the Supreme Court in Ganesh Das v. Income Tax Officer: 169 ITR 221 wherein, the question of levy of interest under Section 139 (1) was considered. It had been contended before the Supreme Court on behalf of the assessee therein that the interest ITA Nos.116/07&Ors Page No. 9 of 15 levied takes the character of penalty. The Supreme Court observed that it had already been decided by it in Central Pro…

Commissioner of Income Tax Del vs. Anand Prakash

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…mentioned in the relevant provision, the Revenue is deprived of the benefit of the tax for the period during which it has remained unpaid.” 7. The learned counsel also referred to the decision of the Supreme Court in Ganesh Das v. Income Tax Officer: 169 ITR 221 wherein, the question of levy of interest under Section 139 (1) was considered. It had been contended before the Supreme Court on behalf of the assessee therein that the interest ITA Nos.116/07&Ors Page No. 9 of 15 levied takes the character of penalty. The Supreme Court observed that it had already been decided by it in Central Pro…

Commissioner of Income Tax Del vs. Maha Maya General Finance Ltd

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…mentioned in the relevant provision, the Revenue is deprived of the benefit of the tax for the period during which it has remained unpaid.” 7. The learned counsel also referred to the decision of the Supreme Court in Ganesh Das v. Income Tax Officer: 169 ITR 221 wherein, the question of levy of interest under Section 139 (1) was considered. It had been contended before the Supreme Court on behalf of the assessee therein that the interest ITA Nos.116/07&Ors Page No. 9 of 15 levied takes the character of penalty. The Supreme Court observed that it had already been decided by it in Central Pro…

The Commissioner of Income Tax Delhi-II vs. Maha Maya General Finance Limited

…mentioned in the relevant provision, the Revenue is deprived of the benefit of the tax for the period during which it has remained unpaid.” 7. The learned counsel also referred to the decision of the Supreme Court in Ganesh Das v. Income Tax Officer: 169 ITR 221 wherein, the question of levy of interest under Section 139 (1) was considered It had been contended 2009:DHC:692-DB levied takes the character of penalty. The Supreme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Co…

The Commissioner of Income Tax Delhi-II vs. Anand Prakash

…mentioned in the relevant provision, the Revenue is deprived of the benefit of the tax for the period during which it has remained unpaid.” 7. The learned counsel also referred to the decision of the Supreme Court in Ganesh Das v. Income Tax Officer: 169 ITR 221 wherein, the question of levy of interest under Section 139 (1) was considered It had been contended 2009:DHC:685-DB levied takes the character of penalty. The Supreme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Co…

The Commissioner of Income Tax Delhi-II vs. Maha Maya General Finance Limited

…mentioned in the relevant provision, the Revenue is deprived of the benefit of the tax for the period during which it has remained unpaid.” 7. The learned counsel also referred to the decision of the Supreme Court in Ganesh Das v. Income Tax Officer: 169 ITR 221 wherein, the question of levy of interest under Section 139 (1) was considered It had been contended 2009:DHC:686-DB levied takes the character of penalty. The Supreme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Co…

The Commissioner of Income Tax Delhi-II vs. Anand Prakash

…mentioned in the relevant provision, the Revenue is deprived of the benefit of the tax for the period during which it has remained unpaid.” 7. The learned counsel also referred to the decision of the Supreme Court in Ganesh Das v. Income Tax Officer: 169 ITR 221 wherein, the question of levy of interest under Section 139 (1) was considered It had been contended 2009:DHC:691-DB levied takes the character of penalty. The Supreme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Co…

The Commissioner of Income Tax Delhi-II vs. Anand Prakash

…mentioned in the relevant provision, the Revenue is deprived of the benefit of the tax for the period during which it has remained unpaid.” 7. The learned counsel also referred to the decision of the Supreme Court in Ganesh Das v. Income Tax Officer: 169 ITR 221 wherein, the question of levy of interest under Section 139 (1) was considered It had been contended 2009:DHC:690-DB levied takes the character of penalty. The Supreme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Co…

The Commissioner of Income Tax Delhi-II vs. Anand Prakash

…mentioned in the relevant provision, the Revenue is deprived of the benefit of the tax for the period during which it has remained unpaid.” 7. The learned counsel also referred to the decision of the Supreme Court in Ganesh Das v. Income Tax Officer: 169 ITR 221 wherein, the question of levy of interest under Section 139 (1) was considered It had been contended 2009:DHC:689-DB levied takes the character of penalty. The Supreme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Co…

The Commissioner of Income Tax Delhi-II vs. Maha Maya General Finance Limited

…mentioned in the relevant provision, the Revenue is deprived of the benefit of the tax for the period during which it has remained unpaid.” 7. The learned counsel also referred to the decision of the Supreme Court in Ganesh Das v. Income Tax Officer: 169 ITR 221 wherein, the question of levy of interest under Section 139 (1) was considered It had been contended 2009:DHC:688-DB levied takes the character of penalty. The Supreme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Co…

The Commissioner of Income Tax Delhi-II vs. Maha Maya General Finance Limited

…mentioned in the relevant provision, the Revenue is deprived of the benefit of the tax for the period during which it has remained unpaid.” 7. The learned counsel also referred to the decision of the Supreme Court in Ganesh Das v. Income Tax Officer: 169 ITR 221 wherein, the question of levy of interest under Section 139 (1) was considered It had been contended 2009:DHC:687-DB levied takes the character of penalty. The Supreme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Co…

The Commissioner of Income Tax Delhi-II vs. Anand Prakash

…mentioned in the relevant provision, the Revenue is deprived of the benefit of the tax for the period during which it has remained unpaid.” 7. The learned counsel also referred to the decision of the Supreme Court in Ganesh Das v. Income Tax Officer: 169 ITR 221 wherein, the question of levy of interest under Section 139 (1) was considered It had been contended 2009:DHC:683-DB levied takes the character of penalty. The Supreme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Co…

The Commissioner of Income Tax Delhi-II vs. Anand Prakash

…mentioned in the relevant provision, the Revenue is deprived of the benefit of the tax for the period during which it has remained unpaid.” 7. The learned counsel also referred to the decision of the Supreme Court in Ganesh Das v. Income Tax Officer: 169 ITR 221 wherein, the question of levy of interest under Section 139 (1) was considered It had been contended 2009:DHC:684-DB levied takes the character of penalty. The Supreme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Co…

The Commissioner of Income Tax Delhi-II vs. Maha Maya General Finance Limited

…mentioned in the relevant provision, the Revenue is deprived of the benefit of the tax for the period during which it has remained unpaid.” 7. The learned counsel also referred to the decision of the Supreme Court in Ganesh Das v. Income Tax Officer: 169 ITR 221 wherein, the question of levy of interest under Section 139 (1) was considered It had been contended 2009:DHC:693-DB levied takes the character of penalty. The Supreme Court observed that it had already been decided by it in Central Provisions (supra) that interest is levied by way of compensation and not by way of penalty. The Supreme Co…