Q. What are the equivalent citations for O. Rm. M. Sp. Sv. P. Panchanatham Chettiar vs Commissioner of Income Tax, Madras ?

The equivalence citation are[1975] 99 ITR 579 (SC) ; (1975) 4 SCC 834 ; LQ/SC/1973/65 ;

O. Rm. M. Sp. Sv. P. Panchanatham Chettiar Vs. Commissioner Of Income Tax, Madras On 06 March, 1973

Q: Q. What was the bench assigned for the case O. Rm. M. Sp. Sv. P. Panchanatham Chettiar vs Commissioner of Income Tax, Madras?

HONBLE JUSTICE P. JAGANMOHAN REDDY, HONBLE JUSTICE K. S. HEGDE, HONBLE JUSTICE H. R. KHANNA

Open iDraf

O. Rm. M. Sp. Sv. P. Panchanatham Chettiar v. Commissioner Of Income Tax, Madras

O. Rm. M. Sp. Sv. P. Panchanatham Chettiar
v.
Commissioner Of Income Tax, Madras

(Supreme Court Of India)

No. | 06-03-1973

HEGDE J.

1. The only question that arises for decision in this appeal is whether the assessee is entitled to claim interest on the refund which became due to him on the strength of the decision of this court. The assessment in this case was completed long before the Income-tax Act, 1961, come into force. Under the circumstances, this case clearly comes within the scope of section 297(2)(i) of these Income-tax Act, 1961, and not under section 66(7) of the Indian Income-tax Act, 1922. Under the new Act, there is no provision for payment of interest unless the same comes within the scope of section 243 of that Act. It is not the case of the assessee that the facts of this case come within the scope of section 243 In the result, this appeal fails and the same is dismissed. But, in the circumstances of the case, we make no order as to costs

2. Appeal dismissed.

Advocates List

For

Bench List

HON'BLE JUSTICE P. JAGANMOHAN REDDY

HON'BLE JUSTICE K. S. HEGDE

HON'BLE JUSTICE H. R. KHANNA

Eq Citation

[1975] 99 ITR 579 (SC)

(1975) 4 SCC 834

LQ/SC/1973/65

HeadNote

A. Income Tax Act, 1961 — S. 297(2)(i) — Refund of tax — Interest on — Assessment completed long before 1961 Act came into force — Held, no provision for payment of interest unless the same comes within scope of S. 243 — Hence, no interest payable — Indian Income-tax Act, 1922, S. 66(7) — S. 243 — Interest on Refund