- (1.) Heard Sri R.S. Agrawal, learned counsel for the appellant and Sri Krishna Agrawal learned counsel for the respondent.
(2.) This appeal is directed against the order of the Income Tax Appellate Tribunal dated 31st March, 2006 in respect of the assessment year 1989-90.
(3.) The following substantial question of law has been raised herein in this appeal. "Whether on the facts and circumstances of the case the Income Tax Appellate Tribunal was justified in upholding the levy of interest under Sections 234B and 234C of the Income Tax Act, 1961 (hereinafter referred to as the Act) on the income of the appellant assessed and liable to tax as per the provisions of Section 115-J of the Act?";