VINOD PRAKASH SAXENA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Judgment of the Court was delivered by : This appeal by the assessee is directed against the order dated 26.9.2000 passed by the Income Tax appellate Tribunal, Indore in Appeal No. IT (SS) A No. 12/Ind/96 for the block period 86-87 to 5.9.1995.

(2.) RELEVANT facts, which are no longer in dispute, are as under on 29.3.1995 assessee was working as District Excise officer, Ujjain. His residential house was raided and a search was carried out by D.S.R Lokayukta and huge unaccounted investments were unearthed. Certain documents and assets were seized. On 5.9.1995 ADIT (Inv.) made a requisition u/s. 132A of the Income Tax Act, 1961 and seized from the possession of the Lokayukta Police the following valuables :- <IMG>JUDGEMENT_1751_ILR(MP)_2012image1.jpg</IMG>

(3.) ASSESSEE challenged the order in appeal and by the order impugned, the Income Tax Appellate Tribunal, Bench Indore in Income Tax appeal No. 1863/24/1 of 2001 partly allowed the appeal and deleted certain additions. Still dissatisfied with, the order, now this appeal was preferred before us under Section 260A of the Income Tax Act, 1961.