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Central Information Commission

Mr.Dharambir vs Cbdt on 22 June, 2012

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


                      File No.CIC/DS/A/2011/001663/RM


Appellant:                              Mr. Dharambir, Ambala


Public Authority:                       Income Tax Department,

                                        Ambala Cantt


Date of Hearing:                        22.6.2012


Date of decision:                       22.6.2012




Heard today, dated 22.6.2012 through video conferencing.


Appellant is present.


The Public Authority is represented by Shri Y.R.Saini, ITO & CPIO.


The above parties heard and records perused.


FACTS
1

Vide RTI dated 23.11.10, the appellant had sought information as to whether Inderpal was an income tax payee or not and also a copy of the last return filed by Inderpal, if any.

2. PIO, vide letter dated 7.1.11, denied information as it related to third party and claimed exemption under section 8(i)(d) and 8(i)(j). PIO further clarified that the RTI application was received on 9.12.10 through the office of Addl Commissioner of Income Tax, Ambala Range, Ambala.

3. An appeal was filed on 19.1.11 in which the appellant reiterated his request for information as it was needed before the Court of Rent Controller. AA vide order dated 24.2.11 upheld the decision of the PIO.

4. Not satisfied with the response, he filed the present appeal.

5. The CPIO submitted that details of income tax returns are exempted from disclosure u/s 8(i)(j) as it relates to third party information.

DECISION

6. It is seen that the appellant had sought information in two parts - firstly as to whether Inderpal was an income tax payee or not and secondly he had sought a copy of his IT return. While the Commission agrees with the decision of the PIO and the Appellate Authority that information on the second point is exempt, the Commission directs the CPIO to provide information on the first point to the appellant within two weeks from the date of receipt of the order. The appeal is disposed of.

Sd/-

(Rajiv Mathur) 2 Central Information Commissioner Copy to :

Shri Dharambir, Ward No. 8, Panjlasa Chowk, Naraingarh, Distt. Ambala.
The Income Tax Officer & CPIO, O/o Income Tax Officer Ward-3, Ambala Cantt, Ambala.
The Joint Commissioner of Income Tax & A'A, O/o Joint Commissioner of Income Tax Ambala Range, Ambala Cantt, Ambala.
(Raghubir Singh) Deputy Registrar 3