HIRALAL SOHANLAL Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE following two questions of law have been referred to this court for decision by the Income-tax Appellate Tribunal, Gauhati Bench, under Section 256(1) of the Income-tax Act, 1961, hereinafter referred to as "the Act" :

(2.) THE facts of the case may be briefly stated as follows :

(3.) THE facts of the assessment year 1956-57 are similar to those of the assessment year 1955-56. As in the assessment year 1955-56, the Income-tax Officer reopened the proceedings for the assessment year 1956-57 in order to include the cash credits which amounted to Rs. 27,000. THEse were Rs. 15,000 from Sripat Talukdar, Rs. 7,000 from the mother of Chatar Singh and Rs. 5,000 from Chandmal Baid. THE assessee filed return in response to the notice under Section 148 of the Act on December 1, 1964, and after hearing the assessee Rs. 27,000 was added to the income shown by the assessee. Penalty proceedings were intiated for concealment of income for this assessment year also.