V. D. Tulzapurkar, J. - (1.) We have heard counsel for the assesses and the respondent.
(2.) We are satisfied that the question of law involved in this appeal is fully and conclusively covered by the decision of this Court in Jamna Prasad Kanhaiyalal's case (supra).
(3.) Counsel for the assesses, however, tried to distinguish this case on facts. But we are unable to see any difference. The Tribunal has recorded a finding of fact that the assessee has failed to prove that the transactions represented by the cash credit entries in his books were really genuine in the sense that the deposits had really been made by the depositors/creditors mentioned in the entries. Both the Tribunal as well an the High Court have taken the view that the declarations made by the depositors/creditors under Sec. 24 of the Finance (No. 2) Act of 1965 (Act No. XV of 1965 under the Voluntary Disclosure Scheme (which were accepted by the Commissioner of Income-tax so far as the declarants were concerned) as well as the letters written by the alleged depositors (the two ladies in question) were relevent materials. But when such material was placed before the ITO he desired the assesses to call the two ladies for examination but they were not produced by the assessee for giving evidence before the ITO. In these circumstances the Tribunal as well as the High Court coneluded that in the absence of any satisf ory proof in that behalf the Taxing Authorities were perfectly justified in holding that these amounts represented the assesses's own income from undisclosed sources. In this view of the matter we see no substance in this appeal which is dismissed with costs.;