THOMAS PHILIP Vs. INTERIM BOARD FOR SETTLEMENT

JUDGEMENT

(1.) The petitioner in W.P.(C).No.1175 of 2024 is the appellant before us aggrieved by the judgment dtd. 21/2/2024 of the learned Single Judge in the writ petition.

(2.) The brief facts necessary for disposal of this Writ Appeal are as follows:

(3.) During the pendency of the proceedings initiated under Sec. 153A, the appellant, along with the two companies, preferred settlement applications before the Interim Board for Settlement [IBS]. In this Writ Appeal, we are concerned only with the settlement application put in by the appellant in his personal capacity. That application was filed on 26/2/2021, and the appellant admitted an undisclosed income of Rs.44,00,000.00 towards remuneration earned outside the banking channels for the assessment years 2013-14 to 2018-19.