- (1.) THE Income-tax Appellate Tribunal, Jaipur Bench, Jaipur, has referred the following question of law arising out of its order dated January 1, 1985, in respect of the assessment years 1977-78, 1978-79 and 1979-80 : "Whether, on the facts and in the circumstances of the case, the Tribunal was legally justified in holding that the assessment completed for the first time under Section 145(3) of the Income-tax Act, 1961, in pursuance of issue of notice under Section 148 can be termed as reassessment and the assessment completed as such is not a regular assessment thereby deleting the interest charged under Section 217 ?"
(2.) THE brief facts of the case are that proceedings were initiated under Section 148 for reassessment. Interest was charged under Section 217 in such proceedings. THE words "regular assessment" used under Section 217 have been interpreted by this court in CIT v. Mannalal Nirmal Kumar [1992] 198 ITR 556 and it was held that a reassessment which has been framed under Section 147/148 cannot be considered to be a regular assessment. THE interest in such of the provisions cannot be charged under Section 217. THE assessment under Section 143 or 144 alone are contemplated within the term "regular assessment" under Section 2(40) of the Act and though the word "assessment" comprehends reassessment, the words "regular assessment" would not cover an assessment which has been made under Section 147/148 of the Act and as such the assessment or reassessment made under Section 147 is not a regular assessment in which the liability of interest in terms of Section 217 could be fastened. Accordingly, it is held that the Income-tax Appellate Tribunal was justified in holding that the assessment completed for the first time under Section 143(3) in pursuance of the notice issued under Section 148 can be termed reassessment and the assessment completed as such is not a regular assessment thereby deleting the interest charged under Section 217 of the Act.;