COMMISSIONER OF INCOME TAX Vs. VALLI MUTHIAH

JUDGEMENT

(1.) HEARD. The appeal is preferred against the order of the Income Tax Appellate Tribunal Madras Bench "B" dated 24.7.2003 in I.T.A.1790/95. The following substantial question of law is raised for consideration:-

(2.) IN brief, the assessee, an individual filed a return of income for the assessment year 1992-93 admitting total income of Rs.1,48,870/- and agricultural income of Rs.28,540/-. The assessing officer reassessed the income u/s 143(1)(a) accepting the total income admitted by the assessee. But the assessee did not disclose the foreign income of Rs.31,58,845/- in view of double taxation agreement between INdia and Malaysia.