- (1.) BY The Bench All the above appeals by different assessees are directed against different orders of Assistant Commissioner, Investment Circle, Allahabad. Since common questions are involved in all these appeals, therefore, all were heard together and we dispose of the same by this common consolidated order.
(2.) THE brief facts in ITA Nos. 1031, 1032, 1033, 1035 and 1045/All/1997 are that there was a search and seizure operation under section 132(1) conducted in the premises of M/s Jalan Oil Distributors on 9 -11 -1995. During the said search it was found that the assessees and their family members of this group had made deposits in their Bank accounts claiming their source out of loans and gifts from different persons. Therefore, all the evidence of loans and gifts were seized and notices under section 158BC/BD were issued to the assessees and after completion of the proceedings block assessments were framed and respective additions have been made.
(3.) IN ITA No. 1039/All/1997 the search was conducted in the business premises of M/s Jalan Enterprises on 9 -11 -1995 and similar gifts from strangers were found to have been recorded in the Bank account. Accordingly, notices under section 158BC read with section 158BD were issued to the assessee and aftercompletion of the proceedings block assessment was made against the assessee. In ITA No. 1040/All/1997, search was conducted in the premises of Shri Radhey Shyam Jalan and in the business premises of M/s Jalan Enterprises on 9 -11 -1995 and similar evidence of gift was recovered. Similar notices were issued under section 158BC/BD to the assessee and block assessment was completed.;