RAMESHWAR PRASAD Vs. COMMISSIONER OF INCOME TAX ASSESSMENT

JUDGEMENT

(1.) ON October 6, 1982, a raid was conducted on the premises of the petitioner under Section 132 of the Income-tax Act, 1961. Cash of Rs. 2,50,000 and jewellery worth more than Rs. 1,32,000 were seized. It appears that no summary assessment order was made under Section 132(5) of the Act within the prescribed period, but a regular order of assessment was made on March 24, 1986. According to this order of assessment, the total amount of tax, etc., payable by the petitioner came to Rs. 73,316. Thereupon, says the petitioner, cash of Rs. 95,000 and jewellery of the amount of Rs. 44,880 were retained and the balance of cash and jewellery were returned to the petitioner. Against this order of assessment, the petitioner filed an appeal and the Commissioner of Income-tax (Appeals), according to the petitioner, allowed the appeal almost in its totality. According to the petitioner, the tax payable according to the appellate order is practically nil. The petitioner says that since the appellate order was passed and it was found that the tax, etc., payable by him was almost nil, the entire cash and jewellery, still being retained by the Department, ought to have been returned to the petitioner-assessee. Reliance is placed upon the provisions of Section 132B of the Income-tax Act. When the said return was not effected, the present writ petition was riled.

(2.) NOTICE was given to the Income-tax Department and a counter-affidavit and a supplementary counter-affidavit have been filed. The main defence of the Department is Section 241 of the Act. It is brought to our notice that, against the order of the Commissioner of Income-tax (Appeals), the Department has preferred an appeal to the Income-tax Appellate Tribunal. It is stated that the prior approval of the Commissioner has also been obtained for retaining the said articles within the meaning of Section 241 of the Act.

(3.) THE writ petition is disposed of with the above directions.