BIBHUTI BHUSAN GHOSH Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) An order was passed on December 18, 1991, disposing of the case. Later, a prayer was made for further hearing. It was also mentioned that the petitioner was 88 years old and will not be able to stand protracted investigation. Under these circumstances, I decide to rehear the matter.

(2.) A point has been raised that there was no information in the possession of the Income-tax Officer to issue a notice under Section 148. I asked the Department to produce the records and satisfy me that the Income-tax Officer had come into possession of any information after the completion of the assessment for the assessment year 1979-80.

(3.) The only information on the basis of which the reopening has been done is the confession made by the assessee in the course of the assessment proceedings that certain fixed deposits standing in the names of various persons in various banks were really moneys which belonged to the assessee and invested in those names.