Central Information Commission
Mrb Ramachandraiah vs Cbdt on 23 May, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/CC/A/2014/002039/BS/10390
23 May 2016
Relevant Facts emerging from the Appeal:
Appellant : Mr. B Ramachandraiah,
Pragathi Hospital Campus,
D. No - 1-334-4,
Maruthi Nagar, Kadapa City,
YSR Kadapa District, AP - 516001
Respondent : CPIO / ITO - Ward - 2,
Department of Income Tax,
O/o the ITO - Ward - 2,
Simhapuri Colony, Kadapa
RTI application filed on : 07/08/2014
PIO replied on : 16/09/2014
First appeal filed on : 11/09/2014
First Appellate Authority order : 25/09/2014
Second Appeal dated : 03/11/2014
Information sought:
1. Attested copy of action initiated/taken on representation dated 07/08/2014 addressed to (a) M. Ramakrishna Naidu (b) Sri CNV Subbareddy (c) Sri. C Siva Reddy (d) Smt. C Lakshmi Devi (e) Tupali Dinakar Reddy.
2. Attested copies reply received from (a) M. Ramakrishna Naidu (b) Sri CNV Subbareddy (c) Sri. C Siva Reddy (d) Smt. C Lakshmi Devi (e) Tupali Dinakar Reddy.
3. Attested copies of notices issued to (a) M. Ramakrishna Naidu (b) Sri CNV Subbareddy (c) Sri. C Siva Reddy (d) Smt. C Lakshmi Devi (e) Tupali Dinakar Reddy.
4. Attested copy of action initiated/ taken on representation dated 07/08/2014 addressed to Pilla Kumar Swami Reddy and other who did not paid their CAPITAL GAINS or Not shown in their income Tax Properly as per their Total Income in documentary proof declared or not, if not declared, Initiated action taken against them as per rules, regulations laid down in income tax laws.
5. Attested copies of reply received from Pilla Kumar Swami Reddy.
6. Attested copy of the notice issued to Pilla Kumar Swami Reddy.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. B Ramachandraiah through VC Respondent: Mr. M V Ramaiah CPIO through VC Page 1 of 2 The appellant stated that the respondent have not given complete information. The CPIO stated that assessment proceedings are pending against the three assessees and he will conclude the matter latest by 31/03/2017 and thereafter intimate the broad outcome of the TEP to the appellant.
Decision notice:
Assessment proceedings in the matter are pending. However, as assured by the CPIO he should furnish the broad outcome of the TEP to the appellant as soon as the proceedings are concluded.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2