Kalyan Jyoti Sengupta,J. - (1.) This writ petition is directed against the order of the Commissioner of Income-tax, West Bengal-X, Calcutta, acting as the Commissioner under the Wealth-tax Act, 1957, passed on the application for waiver of penalty by the writ petitioner-assessee for the assessment years 1970-71, 1976-77 and 1977-78.
(2.) The Commissioner affirmed the order of the Assessing Officer imposing the penalty for the aforesaid relevant assessment years. From a perusal of the records I find the Assessing Officer has imposed penalty amounting to Rs. 44,800 for the assessment year 1970-71, Rs. 4,961 for the assessment year 1976-77 and Rs. 5,230 for the assessment year 1977-78.
(3.) The case, in short, is that admittedly the petitioner filed returns beyond the stipulated time under the statute. So while passing the assessment orders the concerned officer imposed the aforesaid amounts of penalty. Against the aforesaid order an application under Section 18B(1)(b) of the Wealth-tax Act was made.;