JOINT CIT Vs. REETA SINGH

JUDGEMENT

(1.) Search and seizure operations were conducted on 17-12-1997, at the residential premises of the assessee, wherein cash and valuable securities were seized. Notice under section 158BC of the Income Tax Act, 1961 (in short the Act) was served on the assessee and returns were filed belatedly on 15-12-1999, declaring total undisclosed income of Rs. 1,79,980. The assessee is a professor of Economics at Patna University, Patna. Though she has income from salary and other sources, she filed her return upto 1990-91 and thereafter no returns were filed. She claimed that the salary income is not concealed income. Her claim was denounced by the assessing officer, who assessed her undisclosed income as follows : <FRM>JUDGEMENT_70_TLPAT0_2001.htm</FRM>

(2.) Her total undisclosed income was assessed at Rs. 7,63,170, vide assessment order dated 7-12-1999.

(3.) An appeal was preferred before the Commissioner (Appeals), who granted it, in part, concluding that salary income of the assessee cannot be considered as undisclosed income and its inclusion in undisclosed income for the block period was ordered to be deleted.