REGENT COMPUTRONICS PVT. LTD.

JATIN KAPOOR Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

G.L.DIDWANIA VS. INCOME TAX OFFICER [REFERRED TO]
COMMISSIONER OF INCOME TAX,MUMBAI VS. BHUPEN CHAMBAK LAL DALAS AND ANR.ETC. [REFERRED TO]
SUNIL GULATI VS. R.K.VOHRA [REFERRED TO]
SUNIL MEHDIRATTA VS. UOI [REFERRED TO]
STANDARD CHARTERED BANK AND ORS. VS. DIRECTORATE OF ENFORCEMENT AND ORS. [REFERRED TO]
ASSISTANT COLLECTOR OF CUSTOMS BOMBAY BEHRAMJI MERWANJI DAMANIA VS. L R MELWANI :L R MELWANI [REFERRED TO]
P JAYAPPAN VS. S K PERUMAL FIRST INCOME TAX OFFICER TUTICORIN [REFERRED TO]
SANTRAM PAPER MILLS NADIAD VS. COLLECTOR OF CENTRAL EXCISE AHMEDABAD [REFERRED TO]
STANDERED CHARTERED BANK VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
R K GOENKA VS. COLLECTOR OF CUSTOMS [REFERRED TO]
SADHANA JAIN VS. P SUDHIR [REFERRED TO]
SURKHI LAL VS. UNION OF INDIA [REFERRED TO]
D K RASTOGI VS. UNION OF INDIA [REFERRED TO]
K NEELAKANTA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) BOTH these petitions involve same question of law with almost same factual foundation. Therefore, these are being disposed of by this common judgment. Crl. M. C. No. 1108/2007

(2.) BRIEF facts of this case are that on the basis of specific information, the officers of Directorate of Revenue Intelligence (DRI) intercepted the petitioner Ajay Gulati while he was entering security lounge at departure hall of I. G. I. Airport, New Delhi on the night intervening 11/12th August, 2002. He was scheduled to travel by Flight No. TG-316 for Bangkok. As a result of detailed examination of his bag as well as his personal search, 4,500 U. S. dollars were recovered from the personal search of the petitioner while from his baggage 15,000 (Traveler s Cheque) U. S. dollars were recovered.

(3.) ON enquiry, petitioner Ajay Gulati explained the recovery of U. S. $ 4,500 from his personal possession as amount brought by him on his arrival from hong Kong on 2nd August, 2002.

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AJAY GULATI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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