K V PILLAIAH AND SONS Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) : The question involved in this writ petition is about the period for which interest was payable under the proviso to s. 66(7) of the Indian IT Act, 1922.

(2.) IN respect of the assessments for the asst. yrs. 1946-47 to 1948-49, and for the asst. yr. 1950- 51, there were references to this Court. By virtue of the answers given by this Court, the petitioner was entitled to a refund of the amounts of tax paid by him. He made applications to the CIT to allow the refund and after considerable correspondence an order dated March 4, 1976, was communicated to the petitioner, a copy of which has been marked as Ex. A.

(3.) A writ shall issue that the CIT shall modify his order accordingly. Parties shall bear their own costs.