Gupta, J.
The assessee filed a return for the assessment year 1990-91 declaring a loss of Rs. 1,92,643. The assessing officer proceeded u/s 143(3) of the Income Tax Act, 1961 (the Act) and found that the loss was only Rs. 77,640. Having held that the penalty proceedings u/s 271(1)(c) of the Act were initiated, the penalty was levied. On appeal by the assessee, the Commissioner accepted the claim that no penalty could have been levied in view of the decision of the High Court in
2. Mr. Sawhney contends that the assessee had concealed an income of Rs. 1,15,000. The Assessing Officer had, thus, declared the loss at Rs. 77,640 instead of Rs. 1,92,643 as claimed by the assessee. There was, thus, a concealment of income and the penalty proceedings could be validly continued. He further submits that even negative income is a part of the income and the assessee being entitled to carry forward the loss to the subsequent year, it cannot be said that there was no concealment.
3. After hearing the counsel for the revenue, we find that the issue as sought to be raised in the present-appeal is concluded by the judgment of this court in Prithipal Singhs case (supra). Still further, the decision has been affirmed by their Lordships of the Supreme Court in
4. Mr. Sawhney submits that their Lordships of the Supreme Court have not given any reasons for affirming the decision. In our opinion, that is of no consequence. Once the decision has been affirmed in the civil appeal, it is binding on this Court.
5. Resultantly, we find no ground to interfere. The appeal is dismissed.
