N.R. PALANIVEL Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) The above Tax Case (Appeals), filed at the instance of the assessee as against the orders of the Income Tax Appellate Tribunal for the assessment years 2002-03 to 2008-09 raising the following substantial questions of law:

(2.) The brief facts are as follows:

(3.) The assessments for all the above-said assessment years were completed and the revised returns filed by the assessee were accepted by the Assessing Officer without any addition. But the Assessing Officer initiated penalty proceedings under Section 271(1)(c) of the Income Tax Act for concealment of income. Since the assessee was seriously ill, he filed a letter dated 09.04.2009 seeking time to file a reply. In the meantime, the assessee passed away on 27.5.2009. A reply letter was filed by the legal heirs of the deceased assessee on 25.6.2009 requesting the Officer to drop the penalty proceedings.