ATHANIMATH P V Vs. COMMISSIONER OF WEALTH TAX

JUDGEMENT

(1.) AMONG others, the petitioner is an assessee under the W.T. Act, 1957 (Central Act No. 27/57) (hereinafter referred to as "the Act").

(2.) FOR the assessment years 1971-72, 1974-75 and 1976-77, the petitioner filed her returns before the second WTO Hubli (hereinafter referred to as "the WTO"), beyond the period provided by the Act and on an examination of them, the WTO completed the assessment and notices of demand were also issued. Some time thereafter the WTO initiated proceedings for imposition of penalty for filing delayed returns against the petitioner and imposed a penalty of Rs. 25,454 against her for the aforesaid three years.

(3.) SRI K. SRInivasan, learned counsel for the Revenue, sought to justify the impugned order.