ANIL KUMAR TODY Vs. COMMISSIONER OF WEALTH TAX

JUDGEMENT

(1.) THE Income-tax Appellate Tribunal, Indore Bench, has referred the following questions for our opinion :

(2.) WHETHER, on the facts and circumstances of the case, once the IAC had imposed composite penalties for concealment detected by the WTO and enhanced by the AAC in the value of shares and jewellery on estimate, the order was bad even relating to the part which had been originally detected by the WTO and, therefore, could not be maintained qua that part ?"

(3.) THE Tribunal is, therefore, directed to send a supplementary statement of the case and to state therein the date on which the matter regarding imposition of penalty was referred by the WTO to the IAC in the instant case. After receipt of such a statement, the reference shall he fixed for further hearing.