Commissioner of Income-Tax v. Prithipal Singh and Co., (SC) BS680314

Commissioner of Income-Tax v. Prithipal Singh and Co., (SC) BS680314 SUPREME COURT OF INDIA

Before:- S.P. Bharucha, R.C. Lahoti and N. Santosh Hegde, JJ.

Civil Appeal No. 7961 of 1996. D/d. 20.7.2000.

Commissioner of Income-Tax - Appellant

Versus

Prithipal Singh and Co. - Respondent

For the Appellant :- Rajiv Nanda, Senior Advocate with him Ms. Sushma Suri, Advocate.

For the Respondent :- R.P. Bhatt, Senior Advocate with him B. S. Chahar and Ashok Mathur, Advocates.

Income Tax Act, 1961 Section 271(1)(C) Penalty.

[Para ]

ORDER

We have heard learned counsel and find that, on the facts of this case, no interference is called for.

2. The civil appeal is dismissed.

3. No order as to costs.