D.M.CHANDRASHEKHAR, J. - (1.) BY this application, the IT Department has prayed for directing to the Tribunal to refer the following questions of law : 1. Whether on the facts and in the circumstances on the case, there was material before the Tribunal to hold that Rs. 44,863 was available to the assessee on 21st May, 1968 besides the amount of Rs. 1,05,000 withdrawn from the various bank accounts? 2. Whether or not the Tribunal's decision in vitiated in law by relying on the4 uncorroborated explanation of the assessee in the absence of any document any evidence regarding the source of currency notes of Rs. 44,863? 3. Whether on the facts and in the circumstances of the case the Tribunal was legally correct in cancelling penalty of Rs. 52,000 imposed by IAC under S. 271(1)(a) of the IT act, 1961? Whether a sum of Rs. 44,863 was available to the assessee on 21st May, 1968, is in our opinion, a matter of inference from circumstances and probabilities on the case. The assessee's explanation is also a relevant material for the conclusion of the Tribunal on this question. It is obvious that there was material for the Tribunal coming to its conclusion of this point. Hence the first question does not merit reference.
(2.) ONCE there is some material for a finding of the Tribunal, the sufficiency of such material is not a question of law. Hence the second question is not a question of law. When once the finding of the Tribunal on the question of concealment of Rs. 44,863 has become final, the penalty is clearly unsustainable. The third question does not arise from the order of the Tribunal.
(3.) HENCE this application is dismissed. No cost.;