ASHOK KUMAR AGGARWAL Vs. DIRECTOR (GRIEVANCE CELL), CBDT

JUDGEMENT

(1.) THE petitioner has approached this Court by filing a writ petition under Art. 226 of the Constitution of India, inter alia, is the date of refund of the amount, at the rate of 15 per cent per annum, and further interest on the above amount of

(2.) THE assessee was searched at Bombay Airport and on his person a sum of Rs. 9,80,000 was found and seized by the could have been challenged by the petitioner under sub -s. (11) of s. 132 of the Act. However, the order was accepted the assessment order and held that the petitioner concealed the income and the entire amount of Rs. 9,80,000 seized from the person of the assessee was considered as concealed income.

(3.) SEC . 132B of the Act, as applicable, is required to be examined and the same is reproduced as under :