COMMISSIONER OF INCOME TAX Vs. BIJU PATNAIK

JUDGEMENT

(1.) THIS is an application under Section 256(2) of the Income-tax Act of 1961 (hereinafter referred to as "the Act") by the revenue for a direction to the Appellate Tribunal to state a case and refer the following questions said to be of law for the opinion of this court:

(2.) THE relevant year of assessment is 1962-63. THE Inspecting Assistant Commissioner proceeded to impose penalty under Section 271(l)(c) of the Act on a finding that the following incomes had been concealed by the assessee while making his return for the year: