ACIT v. Serajuddin & Co.

163 Taxmann.com 118Supreme Court of India2024#138 most cited

What is ACIT v. Serajuddin & Co. authority for?

Strict adherence to approval protocols under Section 153D, including those in the Departmental Manual of Office Procedure, is essential for search assessments. An assessment is invalid if the approving authority fails to apply its mind or consider all relevant seized material before granting approval.

500

judgments rely on this decision, according to BharatTax’s citation analysis of 367,164 Indian tax judgments — from 2024 to 2026.

Also referred to as

ACIT v. Serajuddin & Co. · Section 153D approval · search assessment validity · lack of application of mind · procedural compliance · Departmental Manual of Office Procedure · vitiated assessment · SLP dismissal

Issues it is cited on

Judgments citing ACIT v. Serajuddin & Co.

Dy. Commissioner of Income Tax, Central Circle-1, Ludhiana vs. M/S Jamna Dass Nikkamal Jain Saraf Pvt. Ltd., Ludhiana

In the result, the appeal filed by Revenue is dismissed and the appeal filed by the Assessee is allowed

ITA 628/CHANDI/2025[2022-23]Status: HeardITAT Chandigarh04 Nov 2025AY 2022-23

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR
Section 115BSection 143(3)Section 145(3)Section 148BSection 151Section 69A

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 403/Chd/ 2025 िनधा"रण वष" / Assessment Year : 2022-23 Jamna Dass Nikkamal Jain Saraf बनाम The DCIT Private Ltd. Central Circle-1 455, The Mall Road Ludhiana Ludhiana Punjab-141001 "ायी लेखा सं./PAN NO: AAACJ4166F अपीलाथ"/Appellant ""थ"/Respondent आयकर अपील सं./ ITA No. 628/Chd/ 2025 िनधा"रण वष" / Assessment Year : 2022-23 The DCIT बनाम…

Jamna Dass Nikkamal Jain Saraf Private Limited, Ludhiana vs. The Deputy Commissioner of Income Tax Central Circle 1, Ludhiana

In the result, the appeal filed by Revenue is dismissed and the appeal filed by the Assessee is allowed

ITA 403/CHANDI/2025[2022-2023]Status: HeardITAT Chandigarh04 Nov 2025AY 2022-2023

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR
Section 115BSection 143(3)Section 145(3)Section 148BSection 151Section 69A

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 403/Chd/ 2025 िनधा"रण वष" / Assessment Year : 2022-23 Jamna Dass Nikkamal Jain Saraf बनाम The DCIT Private Ltd. Central Circle-1 455, The Mall Road Ludhiana Ludhiana Punjab-141001 "ायी लेखा सं./PAN NO: AAACJ4166F अपीलाथ"/Appellant ""थ"/Respondent आयकर अपील सं./ ITA No. 628/Chd/ 2025 िनधा"रण वष" / Assessment Year : 2022-23 The DCIT बनाम…