June 22, 2019:
The high court on Thursday stayed the March 26, 2019 showcause notice issued by the income tax department to Gowramma, mother of water resources minister DK Shivakumar, under the Benami Transactions (Prohibition) Amendment Act, 2016.
Justice Alok Aradhe ordered notice to the I-T department
The showcause notice was issued under the Act seeking to know why transactions pertaining to 23 properties & high-value transactions in a nationalised bank account in the city shouldn’t be treated as benami. However, Gowramma claimed the properties mentioned in the notice were acquired during 2002, 2006, 2007, 2012 & 2015, well before the Benami Transactions (Prohibition) Amendment Act, 2016 came into force (November 1, 2016).
She claimed the properties acquired are hers & the source has been explained in the reply submitted by her. Gowramma added she can’t be treated as benamidar (a person in whose name benami property is held or transferred) & her son Shivakumar can’t be considered beneficial owner regarding all high-value transactions in the said bank account.
She sought the court’s intervention saying the authorities may pass a provisional attachment order against her within 90 days from the showcause notice, on or before June 21.
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