S.K. Chander, Accountant Member - (1.) THIS appeal by the assessee is directed against the order of the Commissioner (Appeals) dated 25-1-1980 relating to the assessment year 1974-75. The grounds taken in appeal by the assessee are as under : 1. The learned income-tax authorities have erred in levying interest of Rs. 29,410 under Section 220(2) of the Income-tax Act, 1961.
(2.) That the learned Income-tax Officer has erred in making a non-speaking order levying interest under Section 220(2) without giving the calculations as to how the interest of Rs. 29,410 has been computed. The learned income-tax authorities have erred in charging interest under Section 220(2) on the interest of Rs. 1,53,394 levied under Section 215.
(3.) THAT no interest is chargeable on interest.;