Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

Shri.Vijai Singh Rathore vs Cbdt on 2 May, 2013

                        CENTRAL INFORMATION COMMISSION
                          Club Building (Near Post Office)
                        Old JNU Campus, New Delhi-110067
                               Tel: +91-11-26105682


                          File No.CIC/RM/A/2012/000636


Appellant:                         Sh. Vijay Singh Rathod, Sumerpur (Rajasthan)



Public Authority:                  ITO Ward Jalore & JCIT Range Barmer



Date of Hearing:                   02.05.2013



Date of decision:                  02.05.2013



Heard today, dated 02.05.2013 through video conferencing.

Appellant is present.

The Public Authority is represented by Shri NA Joshi, JCIT, Barmer/AA.

FACTS

Vide RTI dt 18.4.2012 appellant had sought information on 5 points relating to actions of ITO, Jalore in increasing scrutiny cases through Section 147/148 ignoring CASS scrutiny.

2. CPIO vide letter dt 11.5.2012 observed that the appellant's request cannot be entertained as the information sought has no relationship to any public activity or interest and is exempt from disclosure u/s 8(1)(e) of the RTI Act.

3. An appeal was filed on 24.5.2012.

4. AA vide order dt 11.6.2012 upheld the decision of the CPIO.

5. Submissions made by the appellant and public authority were heard. The appellant submitted that he had sought this information as according to information available, ITO Jalore had substantially increased scrutiny cases. The AA submitted that the information being sought related to the function of ITO Jalore and as there was no larger public interest involved, the information had been denied.

DECISION 1

6. The denial of information u/s 8(1)(e) of the RTI Act on the grounds that it has no relationship to any public activity, is misconceived. The appellant has sought statistical information which by no stretch of imagination can be considered as 'fiduciary'.

7. The Commission directs CPIO to provide the information sought by the appellant within three weeks from date of receipt of the order.

The appeal is disposed of.

Sd/-

(Rajiv Mathur) Central Information Commissioner Authenticated true copy forwarded to:

The ITO & CPIO O/o the Income Tax Officer Shivaji Nagar, Jalore (Raj.)-343001.
The First Appellate Authority O/o the Joint Commissioner of Income Tax Range -Barmer, Shri Vijay Singh Rathore C/o Bhartiya Kardata Sangh Meghdoot Complex, Shripal Nagar, Sumerpur -306902 (Raj.) (Raghubir Singh) Deputy Registrar 2