BALDEO PRASAD Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE question referred to us under Section 256(1) of the Income-tax Act, 1961, is as follows :

(2.) IN this case, we are concerned with assessment year 1969-70. The assessee was assessed as individual in the assessment proceeding. The INcome-tax Officer added a sum of Rs. 38,500. This sum the assessee claimed was not liable to be added to his taxable income, as it had been disclosed by him under the disclosure scheme. The INcome-tax Officer did not accept the contention of the assessee on the ground that the disclosure application had not been accepted by the Commissioner.

(3.) LET a copy of this judgment be transmitted to the Income-tax Appellate Tribunal in terms of Section 260 of the Income-tax Act, 1961.