COMMISSIONER OF INCOME TAX Vs. MOHINDER LAL HARYANI

JUDGEMENT

(1.) A search and seizure operation was carried out in respect of Deepsons group of cases which included the assessee. showed certain payments having been made by the assessee to M/s Mulberry Silk Affairs.

(2.) SOME jewellery was also found in the premises.

(3.) INSOFAR as the document is concerned, the assessee denied knowledge of the document and in addition submitted that the firm M/s Mulberry Silk Affairs had closed down several years ago. An affidavit was also submitted in this regard. As regards jewellery, the assessee explained that he is from an affluent family and that apart Mrs. Asha Devi, wife of the assessee was an adopted child and she had received jewellery at the time of her marriage both from her adoptive parents as well as from her natural parents. It was also submitted that the parties had been married for the last 25 years and during that period some jewellery had been acquired and gifted by friends and relatives, particularly on the silver anniversary.