Supreme Court of India
Commissioner Of Income-Tax And Ors. vs K.V. Krishnaswamy Naidu And Co. on 22 January, 1998
Equivalent citations: [2001]249ITR794(SC), AIRONLINE 1998 SC 119, 2001 (9) SCC 767, (2001) 168 CUR TAX REP 610, (2001) 118 TAXMAN 889, (2001) 249 ITR 794
Bench: B.N. Kirpal, S.P. Kurdukar
ORDER
1. Having heard counsel for the parties and in view of the provisions of Sub-section (i)A) of Section 132 of the Income-tax Act, 1961, we are in agreement with the judgment of the High Court (reported as [1987] 166 ITR 244) that the Assistant Director of Inspection, who was the authorised officer for the purposes of carrying' out search and seizure but was not the Income-tax Officer who could pass an order under Sub-section (5) of Section 132 could not retain the seized documents etc., beyond 15 days and, therefore, he could not moot a proposal under Sub-section (8) for further retention of the documents beyond 180 days. This appeal is accordingly dismissed with costs.