COMMISSIONER OF INCOME TAX Vs. SANIA MIRZA

JUDGEMENT

(1.) THE Revenue is aggrieved by an order dated 9.10.2009 passed by the Income Tax Appellate Tribunal, Hyderabad Bench - A, Hyderabad in I.T.A. No. 230/Hyd/2009, relevant for the assessment year 2004 -05.

(2.) THE assessee is a renowned professional international tennis player. She filed her return of income for the assessment year 2004 -05 declaring a total income of Rs. 94,605/ -. Along with her return of income, she filed a statement of affairs wherein she disclosed that she had received Rs.30,63,310/ - as awards from the Government and from other institutions. This amount was not offered to tax although it was disclosed in the statement of affairs along with the return.

(3.) LATER on, the assessment was reopened by issuing a notice to the assessee and when the assessment was reopened, she voluntarily offered Rs.30,63,310/ - for tax. Before the Assessing Officer, her Advocate/Chartered Accountant stated that the amount was shown in the capital account and was not shown as a capital receipt. But since the issue had arisen, it was being offered as taxable income.