- (1.) Is an assessee, who has concealed the particulars of his income, liable to penalty under clause (iii) of sub-sec. (1) of S. 271 of the Income-tax Act, 1961 as it stood on the date of the concealment or as it stood during the assessment year relevant to the previous year in which the income was earned
(2.) That is the question in this reference made by the Income-tax Appellate Tribunal under S. 257 of the Income-tax Act.
(3.) The assessee is a partner in two firms, Messrs. New Crockery House. He filed a return of his total income for the assessment year 1964-65 on April 24, 1968. He disclosed an income of Rs. 460/- from his share in the profits of Messrs Hindustan Pottery Agency. He did not disclose the income from his share in Messrs. New Crockery House. In the course of the assessment proceeding, the Income-tax Officer found that the assesee had received income from Messrs. New Crockery House also. Because of non-compliance by the assessee with a notice issued under S. 143 (2) of the Act, the Income-tax Officer made a best judgment assessment under S. 144 of the Act on a total income of Rs. 12,118/-. This included a share income of Rs. 1,462/- from Messrs. Hindustan pottery Agency and a share income of Rs. 3,456/- from Messrs. New Crockery House. Certain other items of income were also included. On appeal by the assessee, the Appellate Assistant Commissioner reduced the income from Messrs. New Crockery House to Rs. 2,955/- and taking into account certain other items determined the figure of concealed income at Rs. 7,357/-.;