SAVESH KUMAR AGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard Shri S.D. Singh, learned counsel for the petitioner. Shri Dhananjay Awasthi appears for the respondents.

(2.) The petitioner is engaged in the business of purchase and sale of jwellery etc. In the regular course of business the petitioner dispatched 69.900 kg. of silver bullion to M/s R.M. Silver, Rajkot and M/s Subh Enterprises at their address at Rajkot for manufacturing silver ornaments though M/s Harish Kumar Laxman Kumar, 225 Kacha Ghasiram, Chandni Chowk, New Delhi. The entire consignment of bullion was seized from the custody of petitioner's courier by Delhi Police.

(3.) The Deputy DIT (Inv), Unit-II (1), New Delhi requisitioned the entire seized bullion by order dated 17.6.2008 under Section 132A of the Income Tax Act, 1961 (the Act). Certain other courier service providers were also searched and seizures were carried out.