Ruma Pal, J. - (1.) The assessment year in question is 1973-74. The petitioner had paid advance tax. An order was passed under Section 141A of the Income-tax Act, 1961 (referred to as "the Act"), by which an amount of Rs. 23,20,294 was found to be refundable to the petitioner being the difference between the advance tax paid and the amount of tax to which the petitioner was assessed.
(2.) On September 4, 1975, the petitioner filed an application under Section 154/155 of the Act for modification of the assessment order for the year 1973-74 on the ground that the provisions for deduction of gratuity has been wrongly disallowed by the Income-tax Officer. The petitioner's application was partially accepted by the Income-tax Officer and the assessment was, accordingly, modified on November 24, 1976. The petitioner preferred an appeal before the Appellate Assistant Commissioner. The Appellate Assistant Commissioner allowed the petitioner's appeal by an order dated January 28, 1977. On January 31, 1977, the Income-tax Officer gave effect to the Appellate Assistant Commissioner's order and determined the amount of refund payable at Rs. 2,31,248 after adjusting the amounts already refunded.
(3.) The petitioner thereafter made two applications. The first application was for rectifying the computation of total income in the order dated January 31, 1977. The second application was for payment of interest under Section 214 of the Act. The first application was allowed, but no order was passed on the second application.;