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“investigation wing”

ReassessmentSection 147Section 14712,584 judgments

The decision most relied on for investigation wing is Sarthak Securities Co. Pvt. Ltd. v. ITO (329 ITR 110), cited in 217 judgments on BharatTax.

Leading authorities on investigation wing

Sarthak Securities Co. Pvt. Ltd. v. ITO
329 ITR 110 · 2010 · High Court
217
citing judgments

Reassessment proceedings under Section 147 are invalid if the Assessing Officer records satisfaction based on borrowed satisfaction or information without independently applying their mind and forming their own 'reason to believe' that income has escaped assessment. The AO must arrive at an independent conclusion, not merely act on a report from an investigation wing without due diligence.

ITO, 19(3) (4) Mumbai v. Shamim M Bharwani
69 Taxmann.com 65 · 2016 · Reported
142
citing judgments

Long Term Capital Gains (LTCG) from penny stock transactions are liable to be treated as bogus and added back under Section 68 as unexplained cash credits, especially when evidence suggests the involvement of entry operators providing accommodation entries.

1. Harikishan S. Virmani v. DCIT
394 ITR 146 · 2017 · High Court
97
citing judgments

Reassessment proceedings under section 147 cannot be initiated by the Assessing Officer based on borrowed satisfaction, vague information from the Investigation Wing, or incorrect jurisdictional facts without independent application of mind. Reopening beyond four years from the end of the relevant assessment year, especially where an original assessment was completed under section 143(3), requires specific conditions relating to the assessee's failure to disclose material facts.

PCIT v. M/s. Kesoram Industries 57
417 ITR 334 · 2019 · High Court
96
citing judgments

An assessment completed under Section 143(3) cannot be reopened after four years solely based on third-party information or opinions, such as from an Investigation Wing, without the Assessing Officer applying their own independent mind to the material and having new, independent material on record.

ITO v. Purushottam Das Bangur
224 ITR 362 · 1997 · Supreme Court
90
citing judgments

Information received from the investigation wing constitutes valid 'reason to believe' for initiating reassessment proceedings under Sections 147/148, provided the Assessing Officer applies their mind to the material and does not act mechanically. Prompt issuance of a notice based on such information does not automatically imply a lack of due diligence or borrowed satisfaction.

AGR Investment v. Additional Commissioner
197 Taxmann 177 · 2011 · High Court
81
citing judgments

A reassessment under Section 147/148 is valid if initiated based on specific, non-vague information, even from an investigation wing, provided the Assessing Officer applies independent mind to form a 'reason to believe' that income has escaped assessment.

56 (Guj.) (para 6) v. Aaspas Multimedia Ltd. v. Dy. CIT
83 Taxmann.com 82 · 2017 · High Court
78
citing judgments

Information received from the Investigation Wing, identifying the assessee as a beneficiary of accommodation entries through share application from a third party, constitutes valid tangible material and 'reasons to believe' for initiating reassessment proceedings under Section 147 of the Income Tax Act.

Aradhna Estate Pvt. Ltd. v. DCIT
91 Taxmann.com 119 · 2018 · High Court
56
citing judgments

The Assessing Officer is justified in reopening assessment proceedings based on information received from the Investigation Wing, even when recording findings also rely on documents already on record, provided all procedural requirements for reassessment are met.

Judgments citing investigation wing

Lodha Designed Construction P. Ltd, Mumbai vs. DCIT Cen Cir 7(3), Mumbai

In the result, all the appeals of the assessee are allowed

ITA 5506/MUM/2016[2009-10]Status: DisposedITAT Mumbai17 May 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri N.K. Pradhanassessment Year: 2009-10

Section 143(3)Section 147Section 148Section 245CSection 245D(1)

account of brokerage and disallowance under section 35D on the ground that a search in the case of Lodha Group was conducted by investigation wing of department on 10.01.2011 and during the search proceedings Shri Abhinandan Lodha, the key person of Lodha made a declaration of additional income

Anantnath Constructoins and Farms P.Ltd, Mumbai vs. DCIT Cen Cir 7(3), Mumbai

In the result, all the appeals of the assessee are allowed

ITA 5505/MUM/2016[2009-10]Status: DisposedITAT Mumbai17 May 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri N.K. Pradhanassessment Year: 2009-10

Section 143(3)Section 147Section 148Section 245CSection 245D(1)

account of brokerage and disallowance under section 35D on the ground that a search in the case of Lodha Group was conducted by investigation wing of department on 10.01.2011 and during the search proceedings Shri Abhinandan Lodha, the key person of Lodha made a declaration of additional income

Saroj Damani, Mumbai vs. ACIT Cen Cir 11, Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 7288/MUM/2010[2006-07]Status: DisposedITAT Mumbai17 May 2017AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am

Section 132Section 143(3)Section 153Section 153ASection 68

that the Appellant has not been able to conclusively prove the purchases of penny stock shares of Robinson and the enquiry made by the Investigation Wing as well as by the Ld. Assessing Officer have established that the appellant had arranged purchases of Long Term Capital Gain and purchases ... stated that no addition can be made in the hands of the assessee, merely on the basis of general report of the investigation wing unless it is proved that the relevant transaction are part of this scam. The learned Counsel for the assessee argued that no confrontation of the purchase

Saroj Damani, Mumbai vs. ACIT Cen Cir 11, Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 7287/MUM/2010[2005-06]Status: DisposedITAT Mumbai17 May 2017AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am

Section 132Section 143(3)Section 153Section 153ASection 68

that the Appellant has not been able to conclusively prove the purchases of penny stock shares of Robinson and the enquiry made by the Investigation Wing as well as by the Ld. Assessing Officer have established that the appellant had arranged purchases of Long Term Capital Gain and purchases ... stated that no addition can be made in the hands of the assessee, merely on the basis of general report of the investigation wing unless it is proved that the relevant transaction are part of this scam. The learned Counsel for the assessee argued that no confrontation of the purchase

Saroj Damani, Mumbai vs. ACIT Cen Cir 11, Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 7286/MUM/2010[2004-05]Status: DisposedITAT Mumbai17 May 2017AY 2004-05

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am

Section 132Section 143(3)Section 153Section 153ASection 68

that the Appellant has not been able to conclusively prove the purchases of penny stock shares of Robinson and the enquiry made by the Investigation Wing as well as by the Ld. Assessing Officer have established that the appellant had arranged purchases of Long Term Capital Gain and purchases ... stated that no addition can be made in the hands of the assessee, merely on the basis of general report of the investigation wing unless it is proved that the relevant transaction are part of this scam. The learned Counsel for the assessee argued that no confrontation of the purchase

S. Jagjit Singh L/H of Late Sh. Joginder Singh Prop., Delhi vs. ITO, New Delhi

In the result, the appeal filed by the assessee is allowed

ITA 4722/DEL/2016[2007-08]Status: DisposedITAT Delhi15 May 2017AY 2007-08

Bench: Sh. N. K. Sainiita No. 4722/Del/2016 : Asstt. Year : 2007-08 S. Jagjit Singh, Vs Income Tax Officer, L/H Of Late Sh. Joginder Singh, Ward-51(1), Prop. M/S Super Industires, A- New Delhi 515/1`, Shashtri Nagr, Delhi-110052 (Appellant) (Respondent) Pan No. Aasps8033M Assessee By : Sh. Ramesh Goyal, Ca Revenue By : Sh. Amrit Lal, Sr. Dr Date Of Hearing : 15.05.2017 Date Of Pronouncement : 15.05.2017 Order This Is An Appeal By The Assessee Against The Order Dated 04.07.2016 Of Ld. Cit(A)-17, New Delhi.

For Appellant: Sh. Ramesh Goyal, CAFor Respondent: Sh. Amrit Lal, Sr. DR

record. In the present case, it is not in dispute that the AO reopended the assessment on the basis of information received from the Investigation Wing i.e. from the ACIT, Central Circle-10, Jhandewalen Extension, New Delhi vide letter dated 13.03.2013 which was forwarded through CIT, Central-II, New Delhi ... present case, the AO had the reason for belief that the income had escaped assessment only on the basis of information received from the Investigation Wing and did not apply his own mind. 4 S. Jagjit Singh 7. On a similar issue the Hon’ble Jurisdictional High Court

M/S. Hi Gain Investment Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 4520/DEL/2014[2001-02]Status: DisposedITAT Delhi15 May 2017AY 2001-02

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 4520/Del/2014 : Asstt. Year : 2001-02 Hi Gain Investment Pvt. Ltd., Vs Income Tax Officer, 181-C, Western Avenue, Sainik Ward-12(4), Farms, New Delhi-110062 New Delhi (Appellant) (Respondent) Pan No. Aaach0276J Assessee By : Sh. Ved Jain & Ashish Goel, Cas Revenue By : Sh. Amrit Lal, Sr. Dr Date Of Hearing : 09.05.2017 Date Of Pronouncement : 15.05.2017 Order Per N. K. Saini, Am: This Is An Appeal By The Assessee Against The Order Dated 30.05.2014 Of Ld. Cit(A)-Xxvii, New Delhi.

For Appellant: Sh. Ved Jain & Ashish Goel, CAsFor Respondent: Sh. Amrit Lal, Sr. DR
Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 151(1)

which is placed on the record). It was further submitted that the reopening was done only on the basis of information received from the Investigation Wing and no mind has been applied by the AO, therefore, the reopening was not justified. The reliance was placed on the following case laws ... orders of the authorities below and further submitted that the AO reopened the assessment after recording the reasons and getting the information from the Investigation Wing. Therefore, the reopening was justified. 7 Hi Gain Investment Pvt. Ltd. 8. We have considered the submissions of both the parties and carefully gone

DCIT, New Delhi vs. Sh.Smt. Deepti Talla, New Delhi

In the result, the appeal of the Revenue is allowed for statistical purposes

ITA 1563/DEL/2014[2009-10]Status: DisposedITAT Delhi11 May 2017AY 2009-10

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

Section 142ASection 143(2)Section 148

whereas the situation is contrary in as much as material evidence in the ITA No. 1563/Del./2014 2 form of Survey Report of the Investigation Wing is available with the AO which had prima facie evidence of undervaluation of the above said property. 2. Observing that source of investment

Sadhana Phosphates & Chemicals Ltd., New Delhi vs. Itow, New Delhi

In the result appeal filed by revenue is allowed

ITA 5066/DEL/2010[2000-01]Status: DisposedITAT Delhi11 May 2017AY 2000-01

Bench: Sh. R. K. Panda & Smt. Beena A. Pillaisadhana Phosphates & Ito A Chemical Ltd. Ward-7(2) 304, South Delhi House Vs. New Delhi 12, Zamrudpur Community Centre, Kailash Colony New Delhi Gir/Pan: Aabcs5840G (Appellant) (Respondent)

For Appellant: Sh. K. Sampath, Sr. AdvFor Respondent: Sh. N. K. Bansal, Sr.DR
Section 143(1)Section 143(2)Section 271Section 271(1)(b)Section 274Section 68

proceedings. 8. On the contrary Ld. DR submitted that entire addition made by assessing officer deserves to be sustained, as survey report prepared by investigation wing, Udaipur, shows that there are instances where papers found during course of survey revealed that against issue of checks, cash has been received back ... observed that witnesses examined by assessing officer during assessment proceedings retracted their statements during remand proceedings. However, from the survey report prepared by investigating wing reveals that cash has been transferred from head office to Udaipur. It is difficult to agree that it was merely for running

Uv Associates Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result the appeal of assessee is partly allowed for statistical

ITA 6337/DEL/2016[2010-11]Status: DisposedITAT Delhi09 May 2017AY 2010-11

Bench: Shri Bhavnesh Saini

For Appellant: Shri M.K. Srivastava, AdvocateFor Respondent: Date of Hearing
Section 147Section 148

Assessing Officer issued questionnaire to the assessee and the assessee responded to the same. 5. In this case inquiries of investigation wing New Delhi of the department have unearthed huge accommodation entry racket being operated by accommodation entry provider Shri Aseem Kumar Gupta. The investigation wing conducted search and survey ... Shri Aseem Kumar Gupta when confronted with the evidences gathered, Shri Aseem Kumar Gupta admitted to have provided accommodation entries to several beneficiaries. The investigation wing has complied a report and date of the beneficiaries of such entries along with the modus operandi of Shri Aseem Kumar Gupta. The Assessing

Uv Associates Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result the appeal of assessee is partly allowed for statistical

ITA 6336/DEL/2016[2008-09]Status: DisposedITAT Delhi09 May 2017AY 2008-09

Bench: Shri Bhavnesh Saini

For Appellant: Shri M.K. Srivastava, AdvocateFor Respondent: Date of Hearing
Section 147Section 148

Assessing Officer issued questionnaire to the assessee and the assessee responded to the same. 5. In this case inquiries of investigation wing New Delhi of the department have unearthed huge accommodation entry racket being operated by accommodation entry provider Shri Aseem Kumar Gupta. The investigation wing conducted search and survey ... Shri Aseem Kumar Gupta when confronted with the evidences gathered, Shri Aseem Kumar Gupta admitted to have provided accommodation entries to several beneficiaries. The investigation wing has complied a report and date of the beneficiaries of such entries along with the modus operandi of Shri Aseem Kumar Gupta. The Assessing

M/S Platinum Horazine Pvt. Ltd., Indore vs. The ACIT Circle 3(1), Indore

In the result, the appeal of the assessee stands

ITA 713/IND/2016[2009-10]Status: DisposedITAT Indore04 May 2017AY 2009-10

Bench: Shri Chandra Mohan Garg & Shri O.P.Meenaआ.अ.सं./ I.T.A. No.713/Ind/2016 िनधा"रण वष" /Assessment Year: 2009-10

Section 249Section 253Section 271(1)Section 4Section 5

share transaction only, which was found after search and seizure operation carried out in some other case. When detailed enquiries conducted by the Investigation Wing and the AO, the appellant came out with the proposal of settlement as the appellant was unable to prove the genuine of share transaction ... that the disclosure made by the assessee in the return was not voluntary. It was admitted after the deep investigation carried on by the Investigation Wing of Mumbai in the case of M/s. Mahasagar Securities Pvt. Ltd. The ld. D.R. further cited decision in the case of Ajit B. Zota

Shubh M L Shah & Sons Steel P.Ltd, Raigad vs. DCIT 10(3), Mumbai

Appeal stands partly allowed

ITA 4457/MUM/2015[2011-12]Status: DisposedITAT Mumbai04 May 2017AY 2011-12

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No. 4456 & 4457/Mum/2015 (िनधा"रण वष" / Assessment Years: 2009-10 & 2011-12) Shubh M.L. Shah & Sons Steel Deputy Commissioner Of Private Limited Income Tax 10(3) Plot No. 873 Mumbai – 400 020 बनाम/ Nr. Buva Ware House Vs. Service Road Kalamboli Raigad – 400 218 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacck-5531-B (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Devendra Jain, Ld. ARFor Respondent: Naveen Gupta, Ld. DR
Section 143(3)Section 147Section 44A

assessee was engaged in the business of trading of construction material. The reassessment proceedings were triggered on the basis of information received from the investigation wing of the Income Tax Department that the assessee has obtained bogus purchase bills amounting to Rs.39,18,195/- from various parties who were listed

Shubh M L Shah & Sons Steel P.Ltd, Raigad vs. DCIT 10(3), Mumbai

Appeal stands partly allowed

ITA 4456/MUM/2015[2009-10]Status: DisposedITAT Mumbai04 May 2017AY 2009-10

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No. 4456 & 4457/Mum/2015 (िनधा"रण वष" / Assessment Years: 2009-10 & 2011-12) Shubh M.L. Shah & Sons Steel Deputy Commissioner Of Private Limited Income Tax 10(3) Plot No. 873 Mumbai – 400 020 बनाम/ Nr. Buva Ware House Vs. Service Road Kalamboli Raigad – 400 218 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacck-5531-B (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Devendra Jain, Ld. ARFor Respondent: Naveen Gupta, Ld. DR
Section 143(3)Section 147Section 44A

assessee was engaged in the business of trading of construction material. The reassessment proceedings were triggered on the basis of information received from the investigation wing of the Income Tax Department that the assessee has obtained bogus purchase bills amounting to Rs.39,18,195/- from various parties who were listed

Sri Mayapur Dham Pilgrim and Visitor'S Trust, Nadia vs. CIT(Exemptions), Kolkata

In the result the appeal by the assessee is allowed

ITA 1165/KOL/2016[]Status: DisposedITAT Kolkata03 May 2017

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am ] I.T.A No. 1165/Kol/2016

For Appellant: Shri A.K.Tibrewal, FCAFor Respondent: Shri Goulen Hangshing, CIT(DR)
Section 12ASection 133ASection 80G

conducted u/s 133A of the Act, on an entity by name School of Human Genetics and Population Health, Kolkata (SHG and PH) by the Investigation Wing of Kolkata on 27.01.2015 it transpired that the objects of the assessee were not genuine and the trust is not carrying out its activities

Late Shri. P. Yogesh Achar, Mangalore vs. ACIT, Mangalore

In the result, the appeal filed by the assessee is partly allowed

ITA 670/BANG/2010[1993-94]Status: DisposedITAT Bangalore02 May 2017AY 1993-94

Bench: Shri Inturi Rama Rao & Shri Sudhanshu Srivastavashri Shashikal Palke, Sandeep Palke & Shamaita Palke L/H Of Late P.Yogesh Achar, Partner, M/S.Canara Jewellers Hampanakatta, Mangalore-575001. ... Appellant Pan:Abwpa 0390 A Vs. Asst. Commissioner Of Income-Tax, Circle 1(1), Mangalore. ... Respondent

For Appellant: Mrs.Sheetal Borkar, AdvocateFor Respondent: Shri Joseph Rodrige, ACIT(DR)
Section 132Section 69A

seizure proceedings u/s 132 of the Act, on 11/07/1992, the residential premises of the assessee were also searched. During the course of such proceedings, Investigation Wing of the Department found gold jewellery of 4615 gms. of gold and 19.7 gms. of diamonds and the same were brought ... also partners of M/s.Canara Jewellers. There is no dispute about quantification of the jewellery found at the time of search and seizure operations. The Investigation Wing of the department estimated excess jewellery after deducting quantity of jewellery declared in the respective hands of the family members. The only dispute

Commitment Commodities Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 5721/DEL/2016[2007-08]Status: DisposedITAT Delhi02 May 2017AY 2007-08

Bench: S.V. Mehrotra

For Appellant: Shri Sunil Arora, CAFor Respondent: Shri S.K. Jain, Sr. DR
Section 132Section 143(3)Section 148Section 151(1)

conducted on the office premises of Shri Tarun Goyal, Chartered Accountant, 13/34, W.E.A, Arya Samaj Road, Karol Bagh, New Delhi by the Investigation Wing of the Department on 15.09.2008. During the course of post search investigation, it had emerged that Shri Tarun Goyal was engaged in the business of providing ... Allahabad High Court in the case of Brij Mohan Agarwal Vs. ACIT reported in 268 ITR 400 held that the report of the Investigation Wing was sufficient material on the basis of which notice under section 148 could be issued. He, accordingly, held that the proceedings had validly been initiated

Lalita Anup Anand, Mumbai vs. ITO WD 21(2)(2), Mumbai

The appeal of the assessee is allowed

ITA 7415/MUM/2016[2012-13]Status: DisposedITAT Mumbai01 May 2017AY 2012-13

Bench: Shri Joginder Singh & Shri Rajendraassessment Year-2012-13 Smt. Lalita Anup Anand, Income Tax Officer 337, Ashish Indl. Estate, Ward-21(2)(2), बनाम/ Gokhale Road, Room No.111, 1St Floor, Vs. Dadar (West), Piramal Chambers, Parel, Mumbai-400028 Mumbai-400012 Pan No.Aadpa1527B (राज"व /Revenue) ("नधा"रती /Assessee)

schedule of payment have also been mentioned in para -5 (page-2 of the assessment order). As per the Revenue, there was information from investigation wing that buyers paid on 5 Lalita anup Anand money to the Kamla Group for different projects. As per the Revenue, the assessee paid Rs.3 ... para -4 of the assessment order. The assessee was issued show cause notice on 16/03/2015, which is reproduced hereunder:- "Information has been received from Investigation Wing after a search and seizure action conducted on Kamala Group of cases on 09.01.2013. During the course of this search proceedings evidence related

M/S Zurassic Properties Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the legal ground of the assessee is allowed

ITA 6398/DEL/2016[2006-07]Status: DisposedITAT Delhi28 Apr 2017AY 2006-07

Bench: Shri B.P. Jainassessment Year 2006-07 Zurassic Properties Pvt. Vs. Ito, Ward-18(4), Ltd., New Delhi. Shreekunj, Opp. Dabar Farms, Bijwasan Road, New Delhi. Pan: Aaacz 0068J (Appellant) (Respondent) Revenue By : Ms. Bedobani Chaudhuri, Sr.D.R. Assessee(S) By : Shri Ashok Malik, Adv.

For Respondent: Ms. Bedobani Chaudhuri
Section 143(3)Section 147Section 148Section 14ASection 151(2)

paper book are reproduced hereunder: “MIs Zurassic Properties P. Ltd is assessed to tax with Ward-18(4). New Delhi Enquiries of Investigation Wing Delhi of the Department have unearthed huge accommodation entry racket being operated by accommodation entry operator Sh. Surendra Kr. Jain by way of more than ... companies/firms etc. The investigation wing has compiled a report & data of the beneficiaries of such entries. The name of the assessee figures in the list of beneficiaries of Share capitalPremium/Loan I have gone through the report and data sent by the investigation wing. The report clearly indicates that accommodation entries

ACIT, New Delhi vs. Sh. Suresh Jain, New Delhi

In the result, appeals of the department are dismissed

ITA 369/DEL/2012[2000-01]Status: DisposedITAT Delhi28 Apr 2017AY 2000-01

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita No. 369/Del/2012 : Asstt. Year : 2000-01 Ita No. 370/Del/2012 : Asstt. Year : 2001-02 Ita No. 374/Del/2012 : Asstt. Year : 2006-07 Acit Vs Suresh Jain Circle-38(1), C-29, Panchsheel Enclave New Delhi New Delhi (Appellant) (Respondent) Pan No. Acxpj6507G Assessee By : Sh. Sh. Raj Kumar Gupta, Adv. & Sh. Sumit Goyal, Ca Revenue By : Sh. S. S. Rana, Cit Dr Date Of Hearing : 14.02.2017 Date Of Pronouncement : 28.04.2017 Order Per N. K. Saini, Am: These Appeals By The Department Are Directed Against The Separate Orders Each Dated 29.11.2001 Of The Ld. Cit(A)- Xxviii, New Delhi For The Assessment Year 2000-01, 2001-02 & 2006-2007. Since The Appeals Pertain To The Same Assessee, So These Are Being Disposed Off By This Consolidated Order For The Sake Of Convenience & Brevity.

For Appellant: Sh. Sh. Raj Kumar Gupta, Adv. &For Respondent: Sh. S. S. Rana, CIT DR
Section 153A

Suresh Jain Central Bureau of Investigation, New Delhi, a search and seizure operation u/s 132 of the Act was carried out by the Investigation Wing of the department on 27.03.2006 in respect of locker No. 560 at Kailash Hill Vaults Ltd., 218, Kailash Hills, New Delhi. During the course