SHANTI HORA Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) The case of Smt. Shanti Hora, the appellant, is that she carries on business of discounting of "purchies" and postdated cheques. The appellant, an assessee under the Income-tax Act, 1961, is regularly assessed to income-tax by the Income-tax Officer, "G" Ward, Dist. SSC-VIII, Calcutta, respondent No. 6 herein.

(2.) On November 7, 1985, the officers of the. Income-tax Department raided premises No. 52, Surya Nagar, Agra, in the State of U.P., under a search authorisation issued by the Commissioner of Income-tax, Agra, respondent No. 3 herein, and conducted a search under Section 132(1) of the Income-tax Act, 1961. The said premises No. 52, Surya Nagar, Agra, is owned by Ashok Kumar Hora, a son of the appellant.

(3.) At the time of the search, the appellant was residing in the ground floor of the said premises. The officers of the Income-tax Department after the search seized "purchies" valued at Rs. 8,30,877 and post-dated cheques for Rs. 1,53,254 as recorded in a seizure list from the ground floor of the said premises where the appellant was staying.