Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
Acts
  • section 18(1)(c) of the Wealth-tax Act, 1957,
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
Acts
  • section 18(1)(c) of the Wealth-tax Act, 1957,

    Chotey Lal v. Commissioner Of Wealth-Tax.

    Om Prakash, J.:— These are applications relating to the assessment years 1975-76 and 1976-77 by the assessee-applicant.

    2. Upon perusal of the orders of the Tribunal, we are of the view that the following common question of law arises from the Tribunal's order in both the applications:

    “(i) Whether, on the facts and circumstances of the case, the income-tax authorities and the Tribunal were right in holding that the penalty under section 18(1)(c) of the Wealth-tax Act, 1957, was leviable on the assessee?”

    3. The Appellate Tribunal is, therefore, directed to draw up a statement of case and refer the aforesaid common question of law for the opinion of this court.

    4. Both the applications are partly allowed.

    Use AI to get other relevant cases.

    Comments

    Chotey Lal v. Commissioner Of Wealth-Tax.
    (Dec 13, 1988)