MADHU LALWANI Vs. COMMISSIONER OF INCOME TAX DELHI

JUDGEMENT

(1.) This is an application for restoration of the Writ Petition (Civil) No. 7336/2008. Mr. Sanjeev Sabharwal, learned Counsel for the Revenue Department has no objection.

(2.) Heard Mr. Piyush Kaushik, learned Counsel for the Petitioner and Mr. Sanjeev Sabharwal, learned Counsel for the Revenue Department.

(3.) On 19th August, 1993, the Income Tax Department conducted search and seizure operation under Section 132 of the Income Tax Act, 1961 (Act for short) at the residential premises of Ms. Madhu Lalwani, the Petitioner and seized cash and jewellery aggregating to Rs. 2,07,887/-.