COMMISSIONER OF WEALTH TAX Vs. PALANIMALAI GOUNDER

JUDGEMENT

(1.) IN pursuance of the directions of this Court, the Tribunal has stated a case and referred the following question of law in relation to asst. yrs. 1965 -66 to 1972 -73.

(2.) THE reference is pending from the year 1990 and the Department has not taken any steps to serve the notice on the respondent. We have given sufficient opportunity to the counsel for the Department to serve the notice on the respondent. In spite of the steps taken by the counsel, the notice could not be served on the respondent. Further, we find that the amount involved is very meagre and in view of the directions issued by the CBDT, we are of the view it may not be necessary to go into the merits of the case. However, we went into the merits of the case also. We find that if it is a case of levy of penalty for delayed filing of the return under Section 18(1)(a) of the WT Act. The Tribunal has found as a fact that the penalty should be on the difference between the wealth assessed and the wealth disclosed in the voluntary disclosure scheme and would be subject to the wealth that would be determined by giving effect to the order of the Tribunal. We find the said findings are based on materials and reasonable. It is not brought to our notice that any contrary view to that expressed earlier has been taken. Since the findings are reasonable, we do not find any reason to interfere in the order of the Tribunal. Accordingly, the questions referred to us are answered against the Revenue.