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Central Information Commission

Shri Rajan P. vs Income Tax Department, Calicut on 23 July, 2009

490 RajanP IncomeTaxDeptCalicut 23 07 1 dic on 28 07           1


                             CENTRAL INFORMATION COMMISSION
                      Room No.308, B wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
                                     Appeal No. CIC/LS/A/2009/000490

Appellant:                                                      Shri Rajan P.

Public Authority:                                               Income Tax Department, Calicut

Date of Hearing:                                                23/07/2009

Date of Decision:                                               23/07/2009

FACTS:-

By his letter of 12/06/2008, the Appellant had sought information on four paras relating to the deduction of Income Tax from the income accruing from the acquisition of agricultural land by the Land Acquisition Officer etc. and the matters related therewith. ITO Ward -1(2), Calicut had responded to it vide letter dated 28/08/2008. The Appellate Authority had disposed of the matter vide order dated 06/10/2008, observing that the queries raised by the Appellant did not fall in the ambit of RTI Act.

2. Hence, the present Appeal.

3. The matter was called for hearing on 23/07/2009. Parties did not appear. Hence, it was decided to dispose of the matter on the basis of the material on record. I have carefully gone through the RTI application and the orders passed by the CPIO and the AA. It appears to me that the Appellant wishes to enlighten himself in regard to the computation of Income Tax accruing on the income emanating from the acquisition of agricultural land etc. I am inclined to agree with the AA that this matter, strictly speaking, does not fall in the domain of the RTI Act. The Appellant will be well advised to consult a financial expert in the matter.

DECISION

4. The Appeal has no merit and is dismissed.

Sd/-

(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.


(K.L. Das)
Assistant Registrar
Tele: 011 2671 73 53/Fax: 011 2610 62 76


Copy to:-            (1)        Shri Rajan P.,
                                O.M. Building, Makkolath Lane,
                                P.O. Puthiyara, Calicut-4.

                     (2)        The Addl. Commissioner of Income Tax
                                & Appellate Authority, Range-1,
                                Aayakar Bhawan, Kozhikode.

                     (3)        The Asstt. Commissioner of
                                Income Tax (H)& CPIO,
                                O/o the Commissioner of
                                Income Tax, Calicut-4.