AJIT JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule D.B.

(2.) Since a short point of law is involved and there is not much controversy on facts, with the consent of counsel for the parties, we proceed to decide the petition finally at this stage itself.

(3.) The petitioner, an individual and claiming himself to be the Managing Director of an incorporated company, impugnes in this petition under Article 226 of the Constitution of India, the legality and the validity of the authorisation dated 11th January, 1996, issued by Director of Income-tax (Inv), Chennai - respondent No. 4 herein, under Section 132(1) of the Income-tax Act, 1961 (for short "the Act"); the subsequent conduct of search by the Assistant Director of Income-tax (Inv) - respondent No. 5 herein, on the same date and finally the block assessment order, dated 31st January, 1997, passed under Section 158 BC/144 of the Act by the Deputy Commissioner, Special Range 31, New Delhi - respondent No. 2 herein.