KRISHNAGOPAL Vs. DIRECTOR OF INCOME TAX

JUDGEMENT

(1.) WE have heard learned counsel for the appellant and learned counsel for the IT Department and we have also gone through the record as well as the impugned order of the learned Single Judge of this Court.

(2.) THE requisition issued by the IT Department under S. 132A of the IT Act, 1961, is under challenge on the ground that on the 'information' in possession of the IT authorities, they could not be said to have a 'reason to believe' that the assets which consisted of cash, raw silver and silver ornaments were not disclosed or would not be disclosed to the IT authorities.

(3.) LEARNED counsel for the IT Department has cited the decision of a Division Bench of this Court in the case of Smt. Suman Singhai vs. Director of IT (Inv.) & Anr. (2010) 48 DTR (MP) 97.