BISHAN DUTT Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE question referred by the Income-tax Appellate Tribunal for our opinion is-

(2.) THE assessment year to which the proceedings related was 1945-46. For that assessment year, the previous year of the assessee in respect of his income from cloth business was from 4th July, 1943 to 26th June, 1944. THE sum of Rs. 9,800 referred to in the question appeared as a credit in a suspense account in the account books of the cloth business. THE assessee, when called upon to disclose the source of this sum, failed to give a satisfactory explanation and, that explanation having been rejected, the Income-tax Appellate Tribunal held that this sum of Rs. 9,800 was income of the assessee from some undisclosed source.

(3.) FOR the reasons given by us above, we answer the question referred to us in the negative. The assessee will be entitled to the costs of this reference which we fix at Rs. 200.