COMMISSIONER OF INCOME TAX Vs. USHA DEVI

JUDGEMENT

(1.) THIS is an application under s. 256(2) of the IT Act, 1961 (hereinafter referred to as `the Act')

(2.) THE material facts giving rise to this application briefly are as follows : THE assessee is an individual and the assessment year in question is 1971-72. In the return filed by the assessee, capital gains of Rs. 41,995 on account of sale of shares of Empire Dyeing & Manufacturing Company Ltd. Bombay was shown on the basis that the cost price of the share was Rs. 42,57 p. THE ITO accepted that cost price as shown in the return and computed capital gains accordingly. Subsequently, the ITO found that the AAC had held the cost price of the share in question at Rs. 24.45 p. per share in the asst. yr. 1970-71. THE ITO, therefore acting under s. 154 of the Act, rectified the mistake and computed the capital gains on the basis of the cost price of Rs. 24.45 p. per share. Aggrieved by that order, the assessee preferred an appeal. THE AAC held that the ITO had no jurisdiction to rectify the mistake under s. 154 of the Act and the order passed by the ITO was bad in law. Aggrieved by that order, the Department preferred an appeal before the Tribunal, which dismissed the appeal. THE application submitted by the Department under s. 256 (1) of the Act was also rejected by the Tribunal. Hence, the Department has preferred this application.