CRM-M-37200-2021 with two connected matters            -1- 

IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH 

              Pronounced on: 03.09.2025 

              CRM-M-37200-2021 

Amarinder Singh                              …Petitioner(s) 

Versus 

Income Tax Department and another                                           …Respondent(s) 

With 

                CRM-M-37204-2021 

Raninder Singh                               …Petitioner(s) 

Versus 

Income Tax Department and another                                           …Respondent(s) 

And 

                 CRM-M-37207-2021 

Raninder Singh                               …Petitioner(s) 

Versus 

Income Tax Department and another                                           …Respondent(s) 

CORAM:   HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA 

Present:-   Mr. Gurmohan Singh Bedi, Advocate, 

    Mr. Amandeep S. Talwar, Advocate, 

    Mr. Pawandeep Singh, Advocate, 

    Mr. Anand V. Khanna, Advocate, and 

    Ms. Ambika Bedi, Advocate for the petitioner(s) in all cases 

    Mr. Zoheb Hossain, Special Counsel  

    (through video conferencing) assisted by 

Mr. Lokesh Narang, Senior Panel Counsel and 

Mr. Vipul Joshi, Advocate for the respondents 

TRIBHUVAN DAHIYA, J. 

    These  three  petitions  are  interconnected,  and  raise  common 

questions of law, therefore, the same are being decided together.  

CRM-M-37200-2021 with two connected matters            -2- 

2.      The  first  petition,  CRM-M-37200-2021,  has  been  filed  under 

Section 482 Code of Criminal Procedure, 1973 (for short, ‘Cr.P.C.’) for setting 

aside the order dated 02.09.2021, Annexure P-8, passed by Additional Sessions 

Judge, Ludhiana, in CRR No.12 of 01.10.2020 dismissing the revision petition 

filed by the petitioner against the order passed by Judicial Magistrate I

st

 Class, 

Ludhiana, dated 18.09.2020, in COMA 7115/2020 dated 14.08.2020. Further, 

prayer has been made to set aside the Magistrate’s order dated 18.09.2020 as 

well, whereby the application filed by the second respondent/Directorate of 

Enforcement (for short, ‘E.D.’) to inspect the documents attached with the 

complaint filed by the first respondent/Income Tax Department (for short, ‘I.T. 

Department’) has been allowed. 

2.1.    The  other  two  petitions,  CRM-M-37204-2021  and  CRM-M-

37207-2021, have been filed under Section 482 Cr.P.C. by son of the petitioner 

in the first petition with identical prayers to quash the orders dated 02.09.2021 

passed  by  Additional  Sessions  Judge,  Ludhiana,  in  CRR  No.11  dated 

01.10.2020 and CRR No.10 dated 25.09.2020, dismissing the revision petitions 

filed  by  the  petitioners,  as  also  the  orders  dated 18.09.2020,  whereby 

applications filed by the E.D. to inspect documents attached with the complaint 

filed by the I.T. Department have been allowed. 

3.    To notice the facts in brief from the first petition, CRM-M-37200-

2021, the I.T. Department filed a complaint dated 30.11.2016, before Chief 

Judicial Magistrate, Ludhiana, against the petitioner under Section 277 of the 

Income Tax Act, 1961, read with Sections 176, 177, 181, 186, 187, 193 and 199 

of the Indian Penal Code (for short, ‘IPC’), inter alia, alleging as under: 

CRM-M-37200-2021 with two connected matters            -3- 

2.  That  the  Income  Tax  Department,  received  credible 

information  from  the  Foreign  Authorities  through  official 

channels,  that  the  accused  is  the  beneficiary  of  foreign  assets 

maintained and controlled through foreign business entities. The 

accused  is  also  the  beneficiary  of  foreign  bank  accounts 

maintained  with  HSBC  Private  Bank  (SUISSE)  S.A  Geneva, 

Switzerland. Based upon these documents Summon u/s 131(1A) 

of the Act was issued to Sh. Amarinder Singh 30.03.2016 to know 

about his association/relation with the Jacaranda Trust and/or its 

related entities and also about the property P29, Marina Mansions 

in  Dubai  which  was  acquired  through  one  of  the  beneficially 

owned/associated  companies  of  the  Jacaranda  Trust. As  per 

information available on record, original request to transfer the 

property P29, Marina Mansions in Dubai was received from Mr. 

Amarinder Singh i.e. father of Mr. Raninder Singh. Sh. Amarinder 

Singh  was  asked  to  appear  in  person  or  furnish  the required 

information  as  per  Annexure-A  to  Summons  dated  30.03.2016 

through AR in the form of a sworn affidavit duly notarized. 

3.  That  on  22.07.2011  information  in  the  form  of  master-

sheets was received by the Director General of Income Tax (Inv.), 

Chandigarh,  thereby  indicating  association/connection  of  the 

family members of the accused with certain foreign entities. The 

information in the form of master-sheets was originally received 

in Paris (France) (on 28.06.2011 by the Competent Authority of 

India i.e. Foreign Tax and Tax Research (FT&TR) Division of 

Central  Board  of  Direct  Taxes  (CBDT),  officially  from  the 

Competent French Authority as per the provisions of Article 28 of 

Double Taxation Avoidance Convention (DTAC) between India 

and France. This information was received in soft copy in the form 

of USB Pen Drive along-with a letter dated 28.06.2011 of the 

Competent Authority of France. Subsequently, this information 

was forwarded to the Commissioner of Income Tax (Inv.), CBDT, 

New Delhi on 14.07.2011 by the FT&TR Division of CBDT. Then 

on 22.07.2011, the CIT(Inv.), CBDT, New Delhi handed over this 

CRM-M-37200-2021 with two connected matters            -4- 

information to the DGIT(Inv.), Chandigarh. A certificate u/s 65B 

of the Indian Evidence Act, 1872 with regard to the print out of the 

above  mentioned  master  sheets  has  been  received  from  the 

Competent  Indian  Authority  i.e.  FT&TR  Division  of  CBDT. 

Copies  of  letter  dated  28.06.2011  of  the  Competent French 

Authority is annexed as Annexure-C-2, letter dated 14.07.2011 of 

FT&TR Division is appended as Annexure-C-3 copy of certificate 

dated  22.07.2011  regarding  receipt  of  information  by  the 

DGIT(Inv.), Chandigarh is annexed as Annexure-C-4. The copy 

of master sheets received from competent Indian Authority i.e. 

FT&TR  division  of  CBDT  is  appended  as  Annexure-C-5 and 

certificate dated 15.02.2016 u/s 65B of FT&TR Division of CBDT 

are hereto appended as Annexure-C-6. 

3.1.    On the basis  of  allegations  aforementioned  and  the  documents 

appended, the Magistrate found sufficient grounds for taking cognizance of the 

alleged offences against the petitioner punishable under Section 277 of the 

Income Tax Act and Sections 176, 177, 181, 186, 187, 193 and 199 IPC, and 

summoned him  vide  order dated 24.04.2017. The  petitioner challenged  the 

summoning order by filing a petition, CRR No.37 of  21.08.2017, which was 

allowed by Additional Sessions Judge, Ludhiana; the Magistrate’s order was 

set aside and the matter was remanded to pass a fresh order on the complaint, 

vide order dated 27.11.2018, Annexure P-3. The said order was challenged by 

the complainant/IT Department before this Court by filing a petition, CRM-M-

15062-2019, which is pending adjudication. 

3.2.    During pendency of the complaint, the E.D. moved an application 

before the Magistrate for inspection of documents filed by the complainant/I.T. 

Department, or, in the alternative, seeking directions to the complainant to 

provide a copy of those documents. It was for the reasons, as mentioned in the 

petition, that ‘directorate of enforcement was also seized of the matter with

CRM-M-37200-2021 with two connected matters            -5- 

regard to the subject matter of the said complaint pending before the court and

that the subject matter came within the ambit of FEMA, 1999 and the applicant

Respondent No. 2 was the sole authority to administer the said law and for the

purpose of conducting investigation under the provisions of the said act the

documents attached with the complaint are required to be examined which are

on the judicial file of the Court

’. The application was allowed by the Magistrate 

vide impugned order dated 18.09.2020, permitting inspection of the judicial file 

by the E.D. The order was challenged by the petitioner by filing a revision 

petition,  CRR  No.12  of  01.10.2020,  before  Additional  District  Judge, 

Ludhiana, which was dismissed vide impugned order dated 02.09.2021, and the 

Magistrate’s order was upheld.  

4.    In  this  factual  background,  learned  counsel  for  the  petitioners,             

Mr. Gurmohan Singh Bedi, has contended that grave prejudice has been caused 

to the petitioners by the impugned orders whereby the E.D., which is stranger 

to the complaints, has been permitted to inspect the records/Court file and use 

the same for investigation against them. It is further contended that the records 

contain secret information given by the French Republic to the Government of 

India and there is a specific bar on providing any such information to a stranger 

under the “Agreement for Avoidance of Double Taxation with France”. It has 

been entered into between the Government of India and the Government of 

French  Republic  for  avoidance  of  double  taxation  and  prevention  of  fiscal 

evasion with respect to taxes on income and capital, and has come in force on 

01.08.1994.  He has specifically relied upon Article 28 of Convention to the 

Agreement notified on 07.09.1994 and amended on 12.08.2009, which reads as 

under: 

CRM-M-37200-2021 with two connected matters            -6- 

28. (1) The competent authorities of the Contracting States 

shall  exchange  such  information  (including  documents)  as  is 

necessary for carrying out the provisions of the Convention or of 

the  domestic  laws  of  the  Contracting  States  concerning  taxes 

covered by the Convention, insofar as the taxation thereunder is 

not contrary to the Convention, in particular, for the prevention of 

fraud or evasion of such taxes. Any information received by a 

Contracting State shall be treated as secret in the same manner as 

information obtained under the domestic laws of that Contracting 

State. However, if the information is originally regarded as secret 

in the transmitting State, it shall be disclosed only to persons or 

authorities (including courts and administrative bodies) involved 

in the assessment or collection of, the enforcement or prosecution 

in respect of, or the determination of appeals in relation to, the 

taxes which are the subject of the Convention. Such persons or 

authorities shall use the information only for such purposes but 

may disclose the information in public court proceedings or in 

judicial decisions. 

(2)  In no case shall the provisions of paragraph 1 be construed 

so as to impose on a Contracting State the obligation : 

(a)  to carry out administrative measures at variance with 

the laws or administrative practice of that or of the other 

Contracting State ;  

(b)  to supply information or documents which are not 

obtainable under the laws or in the normal course of the 

administration of that or of the other Contracting State ; 

(c)  to  supply  information  or  documents  which  would 

disclose  any  trade,  business,  industrial,  commercial  or 

professional  secret  or  trade  process  or  information  the 

disclosure of which would be contrary to public policy. 

The argument is that the information is protected under Article 28 and cannot 

be disclosed to any third person or authority. Accordingly, the complainant/I.T. 

Department being bound under the Convention cannot disclose this information 

CRM-M-37200-2021 with two connected matters            -7- 

to the E.D.; consequently, the latter cannot be allowed to obtain the same in 

circuitous manner by inspecting the Court records as it is legally impermissible. 

In support of the contentions, he has relied upon a judgment rendered by the 

Supreme Court in State of Tamil Nadu and Others v. K. Shyam Sunder and 

others, (2011) 8 SCC 737. 

5.    Per contra, Mr. Zoheb Hossain, learned Special Counsel for the 

respondents,  contend  that  the  order  is  well-reasoned  and  cannot  cause  any 

prejudice to the petitioner, as the E.D. has only been allowed to access judicial 

documents. Besides, Rule 2 of Part-C, Chapter 16, of the Punjab and Haryana 

High Court Rules and Orders, Volume 4, specifically allows even a stranger to 

inspect the Court record for sufficient reasons. The revisional Court has taken 

that into consideration, and finding sufficient reasons in the E.D.’s application 

for inspection of records, allowed the same which is in accordance with law. 

He further contended that in Ram Jethmalani and others v. Union of India and 

others, (2011) 8 SCC 1, an article similar to Article 28 has been examined and 

interpreted by the Supreme Court holding that it is not a restrain on disclosing 

the information. 

6.    Arguments advanced by learned counsel for the parties have been 

considered. 

7.    As  apparent on  record,  complaints  have  been  filed  by the  I.T. 

Department against the petitioners under Section 277 of the Income Tax Act, 

1961, read with Section 176, 177, 181, 186, 187, 193 and 199 of the IPC, 

wherein information in the form of master sheets originally received in Paris, 

France, by the competent authority of India/Foreign Tax and Tax Research 

Division of Central Board of Direct Taxes from the competent French authority, 

has been placed on record. It is to the effect that the petitioners are ‘beneficiaries 

CRM-M-37200-2021 with two connected matters            -8- 

of foreign assets maintained and controlled through foreign business entities’. 

During pendency of proceedings before the Magistrate, the E.D. moved an 

application  for  inspection  of  the  aforesaid  information/documents  on  the 

ground that it was also seized of the subject matter of the complaint, and for the 

purpose  of  conducting  investigation  the  documents  were  required  to  be 

examined. The application was allowed vide impugned order dated 18.09.2020, 

and revision petition against the same was dismissed vide impugned order dated 

02.09.2021. While dismissing the revision petition, learned Additional Sessions 

Judge referred to Rule 2 of Part-C, Chapter 16 of the Punjab and Haryana High 

Court Rules and Orders, Volume 4, which allowed even a stranger to a civil or 

a criminal case to inspect record of pending case(s) for sufficient reasons. The 

reasons for inspection of record put forth by the E.D. were found sufficient, and

the E.D. was allowed to inspect the file, by recording as under:

14.       Point No.2:  …Before dealing with the matter the provisions 

of  Punjab  and  Haryana  High  Court  relevant  to  the  issue  are 

reproduced Volume 4 Chapter 16 

Part C 

Inspection of Judicial Records 

Rule 2.   Inspection  of  Pending  cases:-  Records  of 

pending cases shall be open to the inspection of the parties 

or  their  pleaders  of  agents  alone,  subject  to  the  general 

control  of  the  Judge  of  the  Court  in  which  the  case  is 

pending.  Inspection  by  the  petition-writers  is  absolutely 

forbidden; and Legal Practitioners’ Clerks may only inspect 

records when the Legal Practitioner concerned is present. 

  [Provided that a stranger to a civil or criminal case 

may, for sufficient reasons shown to the satisfaction of the 

Court inspect record of such pending case(s) before the final 

order is passed.]1 

CRM-M-37200-2021 with two connected matters            -9- 

Note:  (1  Added  by  correction  slip  No.139  Rules/II.D.4, 

dated 13th August 2007.) 

  Inspection shall not be allowed on the day fixed for the 

hearing of the case without the special permission of the presiding 

Judge, and then only if the urgent fee is paid (vide Rule 5 below), 

except in challan cases which may be inspected at ordinary fees 

even on the date of hearing. 

  The perusal of proviso to rule 2 reveals that a stranger to a 

civil  or  criminal  case  may  for  sufficient  reason  shown  to  the 

satisfaction  of  court  inspect  the  record  of  such  pending  cases. 

Thus,  the  matter  regarding  inspection  was  between  the 

Enforcement Directorate and the court. So, it was for the court 

seized  with  the  matter  to  record  its  satisfaction  and  allow  the 

inspection of the record to the stranger. 

15.  xxx            xxx 

16.  …  As  discussed  above,  in  view  of  inspection  rules  in 

Volume 4 Chapter 16 Part C stranger to case can inspect civil as 

well  as  criminal  pending  file  for  sufficient  reasons  and  the 

enforcement directorate is  an independent  investigation  agency 

under the FEMA. So the department has locus standi to inspect the 

file and in case the inspection to the ED is not allowed which is 

competent authority under the law to conduct the investigation, it 

would create hurdle in the investigation. 

This Court finds that the order is well-reasoned, and does not suffer from any 

infirmity or error of law.  

8.    Further,  learned  counsel  for  the  petitioners  has  assailed  the 

impugned orders permitting inspection of the records on the ground that in 

Article 28 of the Convention under the “Agreement for Avoidance of Double 

Taxation with France” entered into between the Government of India and the 

French Republic, there is a bar on disclosing any information received by the 

contracting State and it is to be treated as secret under the domestic law. And 

as  provided  therein,  it  can  only  be  disclosed  to  the  persons  or  authorities 

CRM-M-37200-2021 with two connected matters            -10- 

involved in the assessment or collection of taxes or enforcement or prosecution 

thereof, etc. However, it remains undisputed that the information or documents 

placed  on  record  before  the  Magistrate  by  the  I.T. Department  have  been 

received  by  it  in  the  French  Republic  at  Paris,  and  its  use  as  well  as 

dissemination  is  regulated  under  the  Agreement  for Avoidance  of  Double 

Taxation,  referred  to  above.  The  Supreme  Court  in Ram  Jethmalani  case 

(supra) had the occasion to examine one such Avoidance of Double Taxation 

Agreement entered into between the Government of India and Germany; Article 

26 of the said agreement was pari materia to Article 28 of the Agreement in 

question.  The  Court  examined  the  issue,  whether  the  article  proscribed 

disclosing  of  information  received  by  the  Government  of  India  under  the 

Agreement, and also whether in the context of proceedings under Article 32 of 

the Constitution the Union of India could claim exemption from providing such 

information to the petitioners. The Court held as under: 

67.   Relevant portions of Article 26 of the double taxation agreement 

with Germany, a copy of which was submitted by the Union of India, 

reads as follows: 

“26.  Exchange  of  information.—(1)  The  competent 

authorities  of  the  contracting  States  shall  exchange such 

information as is necessary for carrying out the purposes of 

this  agreement.  Any information  received by  a  contracting 

State  shall  be  treated  as  secret  in  the  same  manner  as 

information obtained under the domestic laws of that State and 

shall be disclosed only to persons or authorities (including 

courts and administrative bodies) involved in the assessment 

or collection of, the enforcement or prosecution in respect of, 

or the determination of appeals in relation to, the taxes covered 

by  this  agreement.  They  may  disclose  the  information  in 

public court proceedings or in judicial proceedings. 

CRM-M-37200-2021 with two connected matters            -11- 

(2)   In no case shall the provisions of Para 1 be construed so 

as to impose on a contracting State the obligation: 

(a)  to  carry  out  administrative  measures  at  variance 

with the laws and administrative practice of that or of 

the other contracting State; 

(b) to supply information which is not obtainable under 

the laws or in the normal course of the administration 

of that or of the other contracting State; 

(c)  to  supply  information  which  would  disclose  any 

trade, business, industrial, commercial or professional 

secret or trade process, or information, the disclosure of 

which  would  be  contrary  to  public  policy  (order 

public).” 

The above clause in the relevant agreement with Germany 

would indicate that, contrary to the assertions of the Union of India, 

there  is  no  absolute  bar  of  secrecy.  Instead,  the  agreement 

specifically provides that the information may be disclosed in public 

court  proceedings,  which  the  instant  proceedings  are. The 

proceedings in this matter before this Court, relate both to the issue 

of tax collection with respect to unaccounted for monies deposited 

into foreign bank accounts, as well as with issues relating to the 

manner in which such monies were generated, which may include 

activities that are criminal in nature also. Comity of nations cannot 

be predicated upon clauses of secrecy that could hinder constitutional 

proceedings such as these, or criminal proceedings. 

68.  The claim of the Union of India is that the phrase “public court 

proceedings”,  in  the  last  sentence  in  Article  26(1)  of  the  double 

taxation  agreement  only  relates  to  proceedings  relating  to  tax 

matters.  The  Union  of  India  claims  that  such  an  understanding 

comports with how it is understood internationally. In this regard the 

Union of India cites a few treatises. However, the Union of India did 

not provide any evidence that Germany specifically requested it to 

CRM-M-37200-2021 with two connected matters            -12- 

not reveal the details with respect to accounts in Liechtenstein even 

in the context of proceedings before this Court. 

69. and 70.           xxx                  xxx    xxx 

71.   The  last  sentence  of  Article  26(1)  of  the  Double  Taxation 

Avoidance  Agreement  with  Germany,  “[T]hey  may  disclose  this 

information in public court proceedings or in judicial decisions”, is 

revelatory  in  this  regard.  It  stands out  as  an  additional  aspect  or 

provision,  and  an  exception,  to  the  preceding portion of  the said 

article. It is located after the specification that information shared 

between  contracting  parties  may  be  revealed  only  to “persons or 

authorities (including courts and administrative bodies) involved in 

the assessment or collection of the enforcement or prosecution in 

respect of, or the determination of appeals in relation to taxes covered 

by this agreement”. Consequently, it has to be understood that the 

phrase “public court proceedings” specified in the last sentence in 

Article 26(1) of the double taxation agreement with Germany refers 

to  court  proceedings  other  than  those  in  connection  with  tax 

assessment,  enforcement,  prosecution,  etc.,  with  respect to  tax 

matters. If it were otherwise, as argued by the Union of India, then 

there would have been no need to have that last sentence in Article 

26(1) of the double taxation agreement at all. The last sentence would 

become redundant if the interpretation pressed by the Union of India 

is  accepted.  Thus,  notwithstanding  the  alleged  convention  of 

interpreting the last sentence only as referring to proceedings in tax 

matters, the rubric of common law jurisprudence, and fealty to its 

principles, leads us inexorably to the conclusion that the language in 

this  specific  treaty,  and  under  these  circumstances  cannot  be 

interpreted in the manner sought by the Union of India. (Italics by 

this Court) 

72.      xxx    xxx    xxx 

73.    The redundancy that would have to be ascribed to the said last 

sentence  of  Article  26(1)  of  the  double  taxation  agreement  with 

Germany, if the position of the Union of India were to be accepted, 

also  leads  to  a  manifest  absurdity,  in  the  context  of  the  Indian 

CRM-M-37200-2021 with two connected matters            -13- 

Constitution.  Such  a  redundancy  would  mean  that  constitutional 

imperatives themselves are to be set aside. Modern constitutionalism, 

to which Germany is a major contributor too, especially in terms of 

the basic structure doctrine, specifies that powers vested in any organ 

of  the  State  have  to  be  exercised  within  the  four  corners  of  the 

Constitution, and further that organs created by a Constitution cannot 

change the identity of the Constitution itself. 

74. to 80.    xxx    xxx    xxx 

81. It  is  now  a  well-recognised  proposition  that  we  are 

increasingly being entwined in a global network of events and social 

action.  Considerable  care  has  to  be  exercised  in  this  process, 

particularly where Governments which come into being on account 

of  a  constitutive  document,  enter  into  treaties.  The actions  of 

Governments  can  only  be  lawful  when  exercised within the four 

corners of constitutional permissibility. No treaty can be entered into, 

or interpreted, such that constitutional fealty is derogated from. The 

redundancy, that the Union of India presses, with respect to the last 

sentence  of  Article  26(1)  of  the  double  taxation  agreement  with 

Germany, necessarily transgresses upon the boundaries erected by 

our Constitution. It cannot be permitted. 

8.1.    Apparently, the Court concluded that Article 26 of the Agreement, 

which is pari materia to Article 28 of the Agreement in the instant case, is no 

obstacle to disclosure of information. However, on account of the fact that 

investigation in those cases had not been concluded and right to privacy of an 

individual was integral part of the right to life, it was held that ‘it would be 

inappropriate for this Court to order the disclosure of such names, even in the 

context of proceedings under clause (1) of Article 32’, to the petitioners therein. 

At the same time, it has also been held, if after proper investigation the State is 

able to establish prima facie grounds to accuse the individuals of wrongdoing 

based on material evidence, citizens of the country will have the right to be 

CRM-M-37200-2021 with two connected matters            -14- 

informed about the details of foreign accounts. The Court also held that in case 

any citizen or entity has information of any wrongdoing associated with the 

Bank account of an individual, it is their moral duty to inform the State about it 

which would have the obligation to investigate the same. The observations of 

the Court in this regard are as under: 

88.   The revelation of details of bank accounts of individuals, 

without establishment of prima facie grounds to accuse them of 

wrongdoing, would be a violation of their rights to privacy. Details 

of bank accounts can be used by those who want to harass, or 

otherwise cause damage, to individuals. We cannot remain blind 

to such possibilities,  and  indeed experience  reveals  that  public 

dissemination of banking details, or availability to unauthorised 

persons, has led to abuse. The mere fact that a citizen has a bank 

account in a bank located in a particular jurisdiction cannot be a 

ground for revelation of details of his or her account that the State 

has acquired. Innocent citizens, including those actively working 

towards the betterment of the society and the nation, could fall 

prey to the machinations of those who might wish to damage the 

prospects  of  smooth  functioning  of  society.  Whether  the  State 

itself can access details of citizens’ bank accounts is a separate 

matter. However, the State cannot compel citizens to reveal, or 

itself reveal details of their bank accounts to the public at large, 

either  to  receive  benefits  from  the  State  or  to  facilitate 

investigations, and prosecutions of such individuals, unless the 

State itself has, through properly conducted investigations, within 

the  four  corners  of  constitutional  permissibility, been  able  to 

establish  prima  facie  grounds  to  accuse  the  individuals  of 

wrongdoing. It is only after the State has been able to arrive at a 

prima  facie  conclusion  of  wrongdoing,  based  on  material 

evidence, would the rights of others in the nation to be informed, 

enter the picture. In the event citizens, other persons and entities 

have credible information that a wrongdoing could be associated 

with a bank account, it is needless to state that they have the right, 

CRM-M-37200-2021 with two connected matters            -15- 

and in fact the moral duty, to inform the State, and consequently 

the State would have the obligation to investigate the same within 

the boundaries of constitutional permissibility. If the State fails to 

do so, the appropriate courts can always intervene. 

(Italics by this 

Court) 

8.2.    Finally,  the  Court  issued  a  direction  to  the Union  of  India  to 

disclose  the  names  of  individuals  with  respect  to  whose  Bank  accounts 

investigations have been concluded, either partially or wholly, and show cause 

notices issued and proceedings initiated. The Union of India was exempted 

from  revealing  the  names  of  those  individuals  with respect  of  whom 

investigations/enquiries were in progress and no information or evidence or 

wrongdoing was available. 

8.3.    In the facts of the case at hand, information regarding the foreign 

assets concerning the petitioners has been placed on record in the form of 

documents before the Magistrate by the I.T. Department which has been sought 

by another government Department/E.D. for the purpose of investigation. It is 

not a case that the information has been demanded for public dissemination; 

rather, it is only for carrying out investigation against the petitioners. They have 

no  right  to  object  to  it  by  alluding  to  the  Avoidance  of  Double  Taxation 

Agreement.  It  is  the  Government  of  India  which  has entered  into  this 

Agreement with the French Republic, whereunder the information has been 

handed over to the I.T. Department. In case disclosure of information causes 

any violation of terms of the Agreement, including that of Article 28, it is for 

the Department to oppose it on that ground and not for the petitioners. And the 

former has no objection to sharing the information for investigation, nor can 

such an objection be raised on its behalf in the light of law laid down in Ram 

Jethmalani case ibid. holding, if a citizen or entity has any information of 

CRM-M-37200-2021 with two connected matters            -16- 

wrongdoing with respect to a Bank account, it must be shared with the State 

which is under obligation to investigate the same. Here, the information is being 

sought by an organ of the State/the E.D. itself for the purpose of investigation 

which cannot be taken exception to in view of the settled law.  

8.4.    The judgment in K. Shyam Sunder case (supra) relied upon by the 

petitioner  lays  down  what  cannot  be  done  directly, can  also  not  be  done 

indirectly as that would be an evasion of law. In the instant case, as discussed 

hereinbefore,  there  is  no  restriction  on  the  E.D.  to  access  the 

information/documents  placed  on  record  before  the  Magistrate  by  the  I.T. 

Department for the purpose of investigation. Therefore, it cannot be said that 

the E.D. is trying to procure the documents by circumventing the Agreement in 

question. 

9.    In the light of foregoing discussion, the petitions stand dismissed. 

The  E.D.  is  permitted  to  inspect  the  record  of  the complaints  before  the 

Magistrate and access the information/documents; however, the same shall not 

be disseminated publicly unless permitted in accordance with law. 

10.    A photocopy of this order be placed on connected files. 

(TRIBHUVAN DAHIYA)  

                          JUDGE   

03.09.2025 

Payal 

Whether speaking/reasoned  Yes/No 

Whether reportable  Yes/No