Central Information Commission
Mr.Vinod Tushir vs Cbdt on 20 April, 2010
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2010/000134
Appellant : Shri Vinod Tushir
Public Authority : Income Tax Department
(through Shri T. Kipgen, Addl CIT, Sonepat
Range & Shri J.L. Pahuja, ITO)
Date of Hearing : 20.4.2010
Date of Decision : 20.4.2010
FACTS :
Vide RTI application dated 8.7.2009, the appellant had sought the following information :-
"(a) The details of Dowry Cases brought to the notice of Income tax Department, Sonepat by the Sonepat Police, in which huge cash amounts are alleged to be spent/given at that time of marriage, which are not announced/declared anywhere by the complainants, so that his source of income of verified and the person is brought to the law.
(b) The details of Dowry Cases brought to the notice of Income Tax Department, Sonepat by the Hon'ble court in Sonepat Distt for the investigation of income sources and further necessary action by the Income Tax Department, Sonepat.
(c) The details of Dowry Cases brought to the notice of Income Tax Department, Sonepat individually by the victims of dowry harassment for further legal action by the Income Tax Department, Sonepat.
(d) The details of the action taken by the Income Tax Department, Sonepat in all such cases brought to the notice of Income Tax Department, Sonepat."
2. The CPIO had responded to it vide letter dated 26.10.2009 stating that information regarding paras (a) & (b) was nil. As regards para (c), CPIO had mentioned that only one case had come to his notice.
3. During the hearing, the appellant would submit that it appears to him that information about only one ward, that is, Ward No 2, Sonepat, has been given. There are 03 other Income Tax wards in Sonepat but no information appears to have been provided about these wards.
DECISION
4. The submissions of the appellant have force. Hence, the matter is remanded to Shri T. Kipgen, Addl CIT, Sonepat (AA) with the direction to collect information regarding para (c) in respect of all the wards falling in his jurisdiction and furnish the same to the appellant in 06 weeks time.
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. Dass) Assistant Registrar Address of parties :-
1. Shri T. Kipgen Addl CIT, Income Tax Department, Minerva Complex, Atlas Road, Sonepat, Haryana.
2. Shri Vinod Tushir Ch Udey Singh Colony, Near Mandir Nangal Kalan Road, Piou Maniyari Kundli, Sonepat, Haryana