COMMISSIONER OF INCOME TAX Vs. M M THOMAS

JUDGEMENT

(1.) THE Income -tax Appellate Tribunal, Cochin Bench, has referred the following question of law to this court under Section 256(1) of the Income -tax Act, 1961 (for short 'the Act'), at the instance of the Commissioner of Income -tax, Calicut:

(2.) THOUGH notice was served on the respondent -assessee, there is no appearance.

(3.) BY virtue of the amendment, which was made with retrospective effect, from July 1, 1995, in a case where the undisclosed income of any year covered by the block period is below the taxable limit, the said income has to be excluded from the block assessment.