LILA TEXTILE Vs. ASSISTANT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE instant writ petition has been filed for seeking" direction to return the documents impounded by the respondents on February 10, 1989. THEre is dispute on the factum whether the documents were impounded from the premises of the petitioner or they were impounded when the same were produced before the assessing authority in response to the notice under Section 131(3) of the Income-tax Act, 1961 (hereinafter called "the Act").

(2.) WHATEVER may be the mode of impounding", the purpose of impounding the documents is to ascertain whether the assessee has concealed the income. Even if the version of the Revenue is accepted, there is a flagrant violation of clauses (a) and (b) of Sub-section (3) of Section 131 of the Act, as the assessing authority has not recorded any reason for impounding the document nor has he sought the approval from the higher authority. Shri Sandecp Bhandawat has drawn the attention of the court to the contents of annexure R/4 which provides for the so-called reasons recorded by the assessing authority. The reasons recorded therein do not meet the requirement of law as it simply provides for impounding the documents which had been produced before the assessing authority.