Madhya Pradesh High Court
Shri Liladhar Parwani vs Union Of India Ministry Of Finance ... on 18 September, 2025
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 WP-36698-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 36698 of 2025
(SHRI LILADHAR PARWANI Vs UNION OF INDIA MINISTRY OF FINANCE DEPARTMENT OF REVENUE
AND OTHERS )
Dated : 18-09-2025
Shri Jerry Lopez - Advocate for the petitioner.
Shri Shantanu Sharma - Advocate appearing for respondents on
advance notice.
The petitioner is seeking direction for release of the gold and silver ornaments seized by the respondent - Authority during the search and seizure proceeding conducted on 05/10/2006 under Section 132 of the Income Tax Act, 1961.
Learned counsel for the petitioner submits that he has already submitted a representation for the same before the respondents.
Learned counsel for the respondents is directed to seek instructions regarding consideration of the pending representation.
List in the next week .
(VIJAY KUMAR SHUKLA) (BINOD KUMAR DWIVEDI)
JUDGE JUDGE
Tej
Signature Not Verified
Signed by: TEJPRAKASH
VYAS
Signing time: 9/19/2025
10:11:13 AM