PADMINI M NAIR Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER has challenged a notice dated 29.10.2001 annexed at Annexure-A2 to the petition issued by the Deputy Commissioner of Income-tax, Ahmedabad under Section 158BD of the Income-tax Act, 1961 (Hereinafter referred to as the Act). Petitioner has also challenged further notice dated 18.01.2002 issued by the same officer reminding her that pursuant to earlier notice dated 29.10.2001, the petitioner had to file return of income for the block period in question.

(2.) THE brief facts leading to the petition are as under:

(3.) ON the other hand, learned counsel Mr. M.M.Bhatt for the respondents sought to place reliance on undated note recorded by the Assessing Officer of the searched person in which, a reference was made to various aspects indicating that undisclosed income belonging to the petitioner was unearthed during the search operation concerning the husband of the petitioner. He submitted that such note should be treated as satisfaction of the Assessing Officer as required under Section 158BD of the Act.