COMMISSIONER OF INCOME TAX Vs. N SHEELA DEVI

JUDGEMENT

(1.) THE references are at the instance of the Revenue in respect of the asst. yrs, 1966-67, 1970-71 and 1971-72 to 1973-74.

(2.) THE assessee who was a cine artist had made a declaration under the Voluntary Disclosure of Income and Wealth Scheme, 1975 which came into effect on 8th Oct., 1975, and was replaced by Voluntary Disclosure of Income and Wealth Act, 1976 (Act 8 of 1976). THE tax payable on the amount voluntarily disclosed was not paid along with the statement disclosing the income, even though the last date for payment had been extended from time to time, the last extension being till the first day of January, 1978.

(3.) THE Tribunal's view, in the circumstances, cannot be upheld and the first two questions which concern that issue are answered in favour of the Revenue and against the assessee.