Madras High Court
Commissioner Of Income-Tax vs A.P. Visalakshi Achi on 3 April, 2001
Equivalent citations: [2002]254ITR493(MAD)
Author: R. Jayasimha Babu
Bench: R. Jayasimha Babu
JUDGMENT R. Jayasimha Babu, J.
1. Counsel contends that the amnesty scheme is available only to those who pay tax under that scheme. The scheme is one for "disclosure" and payment of tax is incidental. Disclosure of income which has the effect of reducing the loss is also a disclosure and that is what has been held by the Tribunal.
2. We have not been shown anything in the scheme which makes it mandatory that the benefit of the scheme cannot be granted to an assessee who, as the result of the disclosure, is not obliged to make a payment.
3. We do not see any infirmity in the order of the Tribunal. The petition is dismissed.