LAWS(PAT)-1992-4-39

RAM SWARUP SAHU Vs. COMMISSIONER OF INCOME TAX

Decided On April 16, 1992
RAM SWARUP SAHU Appellant
V/S
COMMISSIONER OF INCOME-TAX Respondents

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel for the respondents.

(2.) WE have perused the records produced by the Department and are satisfied that there were enough materials before the authority for his satisfaction for conducting the search and seizure.

(3.) WITH the aforesaid directions, this writ application is disposed of.