107 (Delhi-Trib), Pepsi Foods (P) Ltd. v. ACIT

58 Taxmann.com 293High Court2015#4367 most cited

What is 107 (Delhi-Trib), Pepsi Foods (P) Ltd. v. ACIT authority for?

Proceedings under section 153C are void and bad-in-law if no incriminating material pertaining to the assessee is discovered during search and seizure, or if such material has no bearing on the total income of the assessee. Additionally, the Assessing Officer must record satisfaction that seized documents belong to the assessee before issuing a notice under section 153C.

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judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2025.

Also referred to as

Pepsi Foods (P) Ltd. v. ACIT · 153C · incriminating material · void assessment · search and seizure · satisfaction of AO · assessment procedure · Delhi ITAT · 2015

Issues it is cited on

Judgments citing 107 (Delhi-Trib), Pepsi Foods (P) Ltd. v. ACIT