S.H. Kapadia, C.J. - (1.) Leave granted.
(2.) Vide referral orders dated 14.12.2004 and 20.1.2005 the following questions have been referred to the Constitution Bench of this Court: (i) Whether Sections 234A, 234B and 234C of the Income Tax Act, 1961 (for short "the Act") are at all applicable to proceedings of the Settlement Commission under Chapter XIX-A of the Act (ii) Whether the Settlement Commission can reopen its concluded proceedings by having recourse to Section 154 of the Act so as to levy interest under Sections 234A, 234B and 234C of the Act, though it was not so done in the original proceedings (iii) Whether in the absence of period of limitation prescribed for making the order of the Settlement, the relevant date for determining the quantum of interest could be the date of the said order
(3.) For the sake of convenience, after hearing learned counsel on both sides, we reframe the above questions. (I) Whether Section 234B applies to proceedings of the Settlement Commission under Chapter XIX-A of the said Act (II) If answer to the above question is in the affirmative, what is the terminal point for levy of such interest - Whether such interest should be computed up to the date of the Order under Section 245D(1) or up to the date of the Order of the Commission under Section 245D(4) (III) Whether the Settlement Commission could reopen its concluded proceedings by invoking Section 154 of the said Act so as to levy interest under Section 234B, though it was not so done in the original proceedings Relevant provisions of the Income Tax Act, 1961: ;