VITTAL JANARDHAN JADHAV Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THESE petitions are filed by Vittal Janardhan Jadhav and two others seeking for various reliefs.

(2.) FACTS in brief are as under: respondents authorities conducted search and seizures under Section 132 (1) of the Income Tax Act, 1961 (Act for short) of the assesses, namely, Vithal Janarhan Jadhav, Vishwas @ Vijay Vasant Deshmukh and Vinayak Villas Ghodke on 16. 6. 1999 at Hubli. Search and seizures action was commenced and concluded on 16. 6. 1999. As a result of search and seizures actions, a sum of Rs. 20 lakhs was seized from the said three persons. Notice under Section 158bc of the Act was issued and served on the assessees. Returns of Income Tax in Form No. 2b declaring their undisclosed income were filed for the block period from 1. 4. 1989 to 16. 6. 199. Petitioners and others claimed the cash seized as belonging to them. They filed writ petitions in this Court in WP Nos. 2358 to 2377 of 2000. This Court disposed of the said petition and directed the authorities to complete the proceedings initiated under Chapter XIVB of the Act within six months. Thereafter notices have been issued and petitioners entered appearance and proceedings were completed. Block assessment orders subsequently have been challenged before the Commissioner of Income tax and they were rejected by the Commissioner of Income Tax. These orders are challenged in these writ petitions.

(3.) RESPONDENT have entered appearance through their standing counsel