BELIDE RAJU,HYDERABAD vs. ACIT., CENTRAL CIRCLE-2(1), HYDERABAD

Any other ground or grounds of appeal that may be urged at the time of hearing.”

The brief facts of the case are that the assessee is an individual who had not filed any return of income under section 139 of the Income Tax Act, 1961 (“the Act”). A search and seizure operation under section 132 of the Act was conducted on 23.03.2021 in the case of Spectra Group of Companies. During the course of such proceedings, an “Agreement of Sale” dated 31.12.2019 was found and seized from the premises of the said group. On the basis of the said seized document, a satisfaction note dated 27.07.2023 was recorded by the Learned Assessing Officer (“Ld. AO”), and proceedings under section 153C of the Act were initiated in the case of the assessee. Accordingly, notice under section 153C was issued by the Ld. AO on 28.08.2023. In response to the said notice, the assessee filed return of income on 09.11.2023 declaring nil income.

Aggrieved by the assessment order, the assessee preferred an appeal before the Ld. CIT(A). The Ld. CIT (A) dismissed the appeal of the assessee and upheld the order of the Ld. AO.

Per contra, the Learned Departmental Representative (“Ld. DR”) supported the orders of the lower authorities and submitted that the seized document is a properly drafted agreement of sale containing complete details such as names, addresses of vendors and vendee, and details of the property. The Ld. DR contended that the document cannot be termed as a dumb document merely because it is not signed by all parties. It was further submitted that subsequent transactions carried out by the same vendors corroborate the contents of the seized document and establish its evidentiary value. The Ld. DR placed reliance on the chain of subsequent transactions to contend that the seized document constitutes incriminating material and, therefore, the initiation of proceedings under section 153C of the Act is valid.

We have considered the rival submissions and perused the material available on record. The core issue for our consideration is whether the initiation of proceedings under section 153C of the Act is valid in the absence of incriminating material. We have gone through the seized document, being the “Agreement of Sale” placed at page nos. 1 to 10 of the paper book, and on perusal of the same, we find that the said document contains the signature of only the purchaser and does not bear the signature of any of the vendors, including the assessee. In our considered view, such a document, which is unsigned by the alleged vendors, lacks evidentiary sanctity and cannot, by itself, be relied upon as conclusive material against the assessee. Further, we note that the said document has been seized from the premises of a third party, i.e., Spectra Group of Companies, and not from the possession of the assessee. In the absence of any independent corroborative evidence linking the assessee to the contents of the document, the same cannot be treated as incriminating material for the purpose of invoking jurisdiction under section 153C of the Act. We have also gone through the satisfaction note recorded by the Ld. AO placed at page no.11 of the paper book, which is to the following effect:

On perusal of the above, we find that the Ld. AO has relied entirely upon the said seized document for initiating proceedings under section 153C of the Act. No other independent material or corroborative evidence has been referred to in the satisfaction note. In our considered opinion, the jurisdiction under section 153C of the Act can be assumed only when there exists incriminating material belonging to or relating to the assessee. In the present case, the seized document, being unsigned by the assessee and lacking corroborative support, cannot be regarded as incriminating material. In this regard, we have gone through para nos. 2 & 3 of the decision of the Hon’ble Supreme Court in the case of CIT v. U.K. Paints Overseas Ltd., (454 ITR 441), which is to the following effect:

On perusal of above, we find that the Hon’ble Supreme Court has very categorically held that where no incriminating material was found in the case of the assessee, either from the assessee’s premises or from a third party, the assessment framed under section 153C of the Act is not sustainable in law. In the present case also, no incriminating material has been found in the case of the assessee, either from the assessee’s premises or from a third party. Respectfully following the ratio laid down by the Hon’ble Apex Court, and in view of our findings that the seized document cannot be treated as incriminating material, we hold that the initiation of proceedings under section 153C of the Act and the consequent assessment order passed thereunder are not sustainable and are liable to be quashed.

As regards the contention of the Ld. DR that subsequent transactions corroborate the seized document, we are unable to accept the same. Such an exercise of corroboration ought to have been carried out by the Ld. AO at the stage of recording satisfaction and before initiation of proceedings under section 153C of the Act. The Revenue cannot seek to supplement the deficiency in the satisfaction note by bringing in new material at the appellate stage. Accordingly, we hold that the assumption of jurisdiction under section 153C of the Act in the present case is invalid and the assessment order passed thereunder is liable to be quashed.

Since we have allowed the appeal on the legal ground challenging the validity of initiation of proceedings under section 153C of the Act, we are not inclined to adjudicate the other grounds raised by the assessee, which are kept open.

In the result, the appeal of the assessee is allowed.

We observe that the facts and issues involved in these appeals are identical to the facts and issues involved in for the Assessment Year 2020-21 in the case of Shri Sudheer Neela. Therefore, our observations and findings in shall mutatis mutandis apply to these appeals also. Accordingly, these four appeals of the assessee are also allowed.

In the result, these four appeals filed by the assessees are allowed.

To sum up, all the five appeals of the assessees are allowed. Order pronounced in the Open Court on 30th March, 2026. Sd/- Sd/- (RAVISH SOOD) (MADHUSUDAN SAWDIA) JUDICIAL MEMBER ACCOUNTANT MEMBER Hyderabad, dated 30th March, 2026. Vinodan/sps Copy to: S.No Addresses 1 Shri Sudheer Neela, H.No.1-98, Rustaopukam, Bhongiri, Nalgonda 508116 Telangana 2 Shri Venkatesham Belide, F.No.503, Shubodhaya Apartments, Sushma Sainagar, Vanasthalipuram, Hyderabad 500070 3 Shri Srinivas Belide, Flat No.305, H.No. 5-5-309/305, Hill Residency, Prashanthi Nagar, Vanasthalipura, Hyderabad 500070 4 Shri Belide Raju, , Flat No.305, Hill Residency, Prashanthi Nagar, Vanasthalipura, Hyderabad 500070 5 Shri Shankar Neela, Flat No.205, H.No. 5-5-309/305, Hill Residency, Prashanthi Nagar, Vanasthalipura, Hyderabad 500070 6 Asstt. CIT Central Circle 2(1) Aayakar Bhavan, Opp: LB Stadium, Basheerbagh, Hyderabad 500004 7 Pr. CIT – Central, Hyderabad 8 DR, ITAT Hyderabad Benches 9 Guard File By Order