VED PRAKASH GUPTA Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS is an appeal against the judgment of a single Judge of this Court on an application under Article 226 of the Constitution. The facts briefly are that the two appellants are brothers and they own a number of firms which were registered in accordance with the provisions of the Income-tax Act. They also hold shares in a private limited company known as Messrs. Tika Ram and Sons Ltd., Aligarh.

(2.) THE subsequent provisions of the first press note were then supplemented by the second press note, which was already been referred to above and its privileges were extended even to those assessees who were not in arrears and the latter were also permitted to bring" into their account books unaccounted for cash without any fear of penalty prosecution, or further taxation.

(3.) IN the result the special appeal and the writ petitions are rejected with costs. We fix the amount of costs in the special appeal to be Rs. 200/-.