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“search and seizure”

Search & SeizureSection 132Section 13210,164 judgments

The decision most relied on for search and seizure is CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd. (374 ITR 645), cited in 1,823 judgments on BharatTax.

Leading authorities on search and seizure

CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd.
374 ITR 645 · 2015 · High Court
1,823
citing judgments

In Section 153A proceedings, the scope of assessment extends to abated proceedings, enabling an assessee to raise fresh legal claims that could have been made in regular assessment proceedings.

CIT v. Sinhgad Technical Education Society
397 ITR 344 · 2017 · Supreme Court
1,589
citing judgments

For assessments under Section 153C, a notice is legally unsustainable if there is no incriminating material correlated to the specific assessment years for which reassessment is sought.

All Cargo Global Logistics Ltd. v. DCIT
137 ITD 287 · 2012 · ITAT
907
citing judgments

In non-abated assessments, the Assessing Officer can make additions under section 153A based on books of accounts or documents found during a search but not produced during the original assessment, provided such material is incriminating.

Commissioner of Income Tax v. Harjeev Aggarwal
290 CTR 263 · 2016 · High Court
583
citing judgments

Assessment based solely on a statement recorded under Section 132(4) of the Income Tax Act requires the statement to be relatable to incriminating material or evidence found during the search, especially when considering Section 158BB(1) which restricts computation of undisclosed income to evidence found during search.

CIT v. Anil Kumar Bhatia
352 ITR 493 · 2013 · High Court
537
citing judgments

Section 153A can be invoked to reassess income for all years under consideration prior to a search, even if returns for those years were processed under Section 143(1)(a). The Assessing Officer has the power to reassess total income in such cases without fetters.

E.N. Gopakumar v. CIT
75 Taxmann.com 215 · 2016 · High Court
428
citing judgments

In search assessments conducted under Section 153A of the Income-tax Act, additions to the assessee's income can be made even in the absence of incriminating material found during a search operation conducted under Section 132.

DCIT v. Sunil Kumar Sharma
159 Taxmann.com 179 · 2024 · High Court
269
citing judgments

Loose sheets of paper containing jottings, not shown to be part of regularly maintained books of accounts, do not constitute incriminating material for initiating assessment under section 153C. The satisfaction note required for 153C proceedings must specify the assessment year to which the alleged incriminating material belongs.

Kishore Kumar v. Deputy Commissioner of Income
52 Taxmann.com 449 · 2014 · High Court
255
citing judgments

An unretracted admission of undisclosed income made by an assessee in a sworn statement under Section 132(4) during a search and seizure operation forms a valid basis for making additions and levying tax, especially when no books of accounts are maintained.

Judgments citing search and seizure

Assistant Commissioner of Income Tax, Income Tax Department vs. Suresh Jewellers, Shakuntla Palace

ITA 246/PAT/2023[2017-18]Status: DisposedITAT Patna26 Aug 2025AY 2017-18

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं No.244/Pat/2023 (नििाारणवर्ा / Assessment Year :2017-2018) Acit, Central Circle-3, Patna Vs Sachchu Prasad, Kasap, Udwant Nagar, Bhojpur Bihar-802206 Pan No. :Ajspp 8058 Q & आयकर अपील सं No.245/Pat/2023 (नििाारणवर्ा / Assessment Year : 2017-2018) Acit, Central Circle-3, Patna Vs Suresh Prasad, Udwant Nagar, Kasap Bihar-802206 Pan No. :Ajspp 8056 A & आयकर अपील सं No.246/Pat/2023 (नििाारणवर्ा / Assessment Year : 2017-2018) Acit, Central Circle-3, Patna Vs Suresh Jewellers, Shakuntla Palace, Bakarganj, Patna, Bihar-800004 Pan No. :Adhfs 5624 G (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) .. नििााररतीकीओरसे /Assessee By : Shri Devesh Poddar, Advocate राजस्वकीओरसे /Revenue By : Shrirajat Datta, Cit-Dr सुनवाईकीतारीख/ Date Of Hearing : 28/07/2025 घोषणाकीतारीख/Date Of Pronouncement : 26/08/2025 आदेश / O R D E R Per Bench: These Are The Appeals Filed By The Revenue Against Three Different Assessees Against The Separate Orders Of The Id.Cit(A), Patna-3,All Dated 31.05.2023For The Assessment Year 2017-2018. 2

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: ShriRajat Datta, CIT-DR
Section 133ASection 142(1)Section 153A

business premises of the assessee firm on 26/09/2019 wherein cash in excess of Rs.10 lakhs was recovered. Thus, the survey converted into a search and seizure operation which commenced on the next day of survey i.e. 27.09.2019 at the residential premises of Shri Suresh Prasad, Shri Sachhu Prasad

Assistant Commissioner of Income Tax, Income Tax Department vs. Suresh Prasad, Bhojpur

ITA 245/PAT/2023[2017-18]Status: DisposedITAT Patna26 Aug 2025AY 2017-18

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं No.244/Pat/2023 (नििाारणवर्ा / Assessment Year :2017-2018) Acit, Central Circle-3, Patna Vs Sachchu Prasad, Kasap, Udwant Nagar, Bhojpur Bihar-802206 Pan No. :Ajspp 8058 Q & आयकर अपील सं No.245/Pat/2023 (नििाारणवर्ा / Assessment Year : 2017-2018) Acit, Central Circle-3, Patna Vs Suresh Prasad, Udwant Nagar, Kasap Bihar-802206 Pan No. :Ajspp 8056 A & आयकर अपील सं No.246/Pat/2023 (नििाारणवर्ा / Assessment Year : 2017-2018) Acit, Central Circle-3, Patna Vs Suresh Jewellers, Shakuntla Palace, Bakarganj, Patna, Bihar-800004 Pan No. :Adhfs 5624 G (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) .. नििााररतीकीओरसे /Assessee By : Shri Devesh Poddar, Advocate राजस्वकीओरसे /Revenue By : Shrirajat Datta, Cit-Dr सुनवाईकीतारीख/ Date Of Hearing : 28/07/2025 घोषणाकीतारीख/Date Of Pronouncement : 26/08/2025 आदेश / O R D E R Per Bench: These Are The Appeals Filed By The Revenue Against Three Different Assessees Against The Separate Orders Of The Id.Cit(A), Patna-3,All Dated 31.05.2023For The Assessment Year 2017-2018. 2

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: ShriRajat Datta, CIT-DR
Section 133ASection 142(1)Section 153A

business premises of the assessee firm on 26/09/2019 wherein cash in excess of Rs.10 lakhs was recovered. Thus, the survey converted into a search and seizure operation which commenced on the next day of survey i.e. 27.09.2019 at the residential premises of Shri Suresh Prasad, Shri Sachhu Prasad

Assistant Commissioner of Income Tax, Income Tax Department vs. Sachchu Prasad, Bhojpur

ITA 244/PAT/2023[2017]Status: DisposedITAT Patna26 Aug 2025

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं No.244/Pat/2023 (नििाारणवर्ा / Assessment Year :2017-2018) Acit, Central Circle-3, Patna Vs Sachchu Prasad, Kasap, Udwant Nagar, Bhojpur Bihar-802206 Pan No. :Ajspp 8058 Q & आयकर अपील सं No.245/Pat/2023 (नििाारणवर्ा / Assessment Year : 2017-2018) Acit, Central Circle-3, Patna Vs Suresh Prasad, Udwant Nagar, Kasap Bihar-802206 Pan No. :Ajspp 8056 A & आयकर अपील सं No.246/Pat/2023 (नििाारणवर्ा / Assessment Year : 2017-2018) Acit, Central Circle-3, Patna Vs Suresh Jewellers, Shakuntla Palace, Bakarganj, Patna, Bihar-800004 Pan No. :Adhfs 5624 G (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) .. नििााररतीकीओरसे /Assessee By : Shri Devesh Poddar, Advocate राजस्वकीओरसे /Revenue By : Shrirajat Datta, Cit-Dr सुनवाईकीतारीख/ Date Of Hearing : 28/07/2025 घोषणाकीतारीख/Date Of Pronouncement : 26/08/2025 आदेश / O R D E R Per Bench: These Are The Appeals Filed By The Revenue Against Three Different Assessees Against The Separate Orders Of The Id.Cit(A), Patna-3,All Dated 31.05.2023For The Assessment Year 2017-2018. 2

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: ShriRajat Datta, CIT-DR
Section 133ASection 142(1)Section 153A

business premises of the assessee firm on 26/09/2019 wherein cash in excess of Rs.10 lakhs was recovered. Thus, the survey converted into a search and seizure operation which commenced on the next day of survey i.e. 27.09.2019 at the residential premises of Shri Suresh Prasad, Shri Sachhu Prasad

DCIT, CC-4(4), Kolkata vs. Hemraj Industries Private Limited, Kolkata

In the result, appeal of the revenue and cross objection of the assessee are dismissed

ITA 58/KOL/2025[2021-22]Status: DisposedITAT Kolkata26 Aug 2025AY 2021-22

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं/Ita No.58/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2021-2022) Dcit, Cc-4(4), Kolkata Vs Hemraj Industries Private Ltd., 46B, Rafi Ahmed Kidwai Road, (1St Floor), Kolkata-700016 Pan No. :Aaach 8249 K (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) & प्रत्याक्षेप सं/Cross Objection No.35/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2021-2022) Dcit, Cc-4(4), Kolkata Hemraj Industries Private Ltd., Vs 46B, Rafi Ahmed Kidwai Road, (1St Floor), Kolkata-700016 Pan No. :Aaach 8249 K (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) रधजस्व की ओर से /Revenue By : Shri Dipu Koley, Adl.Cit-Sr.Dr निर्धाररती की ओर से /Assessee By : Shri S.M.Surana & Sunil Surana, Ars सुनवाई की तारीख / Date Of Hearing : 24/07/2025 घोषणा की तारीख/Date Of Pronouncement : 26/08/2025 आदेश / O R D E R Per Rajesh Kumar, Am : The Revenue Has Filed Appeal Against The Order Dated 11.11.2024, Passed By The Ld. Cit(A), Kolkata-27, For The Assessment Year 2021-2022 & The Assessee Has Filed Cross Objecting Arising Out Of The Appeal Filed By The Revenue. 2. The Only Issue Raised By The Revenue In Its Appeal Is Against The Deletion Of Addition To The Tune Of Rs.88,69,577/- By The Ld.Cit(A) Thereby Partly Sustaining The Addition To The Tune Of Rs.12,67,083/- As Against The Addition Made By The Assessing Officer Of Rs.1,01,36,660/- As Unaccounted Sale Of The Assessee Outside The Books Of Accounts

For Appellant: Shri S.M.Surana & Sunil Surana, ARsFor Respondent: Shri Dipu Koley, Adl.CIT-Sr.DR
Section 132Section 69A

Rs.12,67,083/- by the ld.CIT(A) estimating the profit at the rate of 12%. 3. Facts in brief are that a search and seizure operation u/s.132 of the Act was conducted on Hemraj Group on 22.12.2020. The assessee company is one of the said group and was also covered

Sundaram Sankar Anand, Karur vs. Assistant Commissioner, Coimbatore

In the result the appeals of the assessee are disposed of as below:

ITA 2911/CHNY/2024[2017-2018]Status: DisposedITAT Chennai26 Aug 2025AY 2017-2018

Bench: Shri Aby T Varkey & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2850,2851,2852 & 2853/Chny/2024, 2910, 2911 & 2912/Chny/2024 धनिाारण वर्ा / Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16, 2016-17, 2017-18 & 2018-19 Sundaram Sankar Anand, The Assistant Commissioner Of No.63-B-7, Mayanur, Vs Income Tax, M Kaspa Sandai Peatai, . Central Circle – 2, Coimbatore. Krishnarayapuram Taluk, Karur – 639 102 [Pan:Bvips-1149-E] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. V. Alagappa, C.A. प्रत्यथी की ओर से/Respondent By : Mr. M.Murali, Cit (Virtual) सुनवाई की तारीख/Date Of Hearing : 25.06.2025 घोर्णा की तारीख/Date Of Pronouncement : 26.08.2025 आदेश /O R D E R Per S. R. Raghunatha, Am:

For Appellant: Shri. V. Alagappa, C.AFor Respondent: Mr. M.Murali, CIT (Virtual)
Section 132Section 143(2)Section 143(3)Section 153ASection 68

assessee, an individual, is engaged in the business of executing civil contracts and is also a partner in certain partnership firms. A search and seizure operation u/s.132 of the Income- tax Act, 1961 [hereinafter referred to as “the Act”] was conducted in the case of the assessee on 21.09.2017. Pursuant ... that the assessee originally filed his return of income on 31.03.2017 declaring a total income of Rs.1,55,25,940/-. Subsequently, a search and seizure operation u/s.132 of the Act was conducted on 21.09.2017. Consequent thereto, notice u/s.153A of the Act was issued on 24.09.2019. In compliance, the assessee filed

Sundaram Sankar Anand, Karur vs. Assistant Commissioner, Coimbatore

In the result the appeals of the assessee are disposed of as below:

ITA 2853/CHNY/2024[2015-2016]Status: DisposedITAT Chennai26 Aug 2025AY 2015-2016

Bench: Shri Aby T Varkey & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2850,2851,2852 & 2853/Chny/2024, 2910, 2911 & 2912/Chny/2024 धनिाारण वर्ा / Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16, 2016-17, 2017-18 & 2018-19 Sundaram Sankar Anand, The Assistant Commissioner Of No.63-B-7, Mayanur, Vs Income Tax, M Kaspa Sandai Peatai, . Central Circle – 2, Coimbatore. Krishnarayapuram Taluk, Karur – 639 102 [Pan:Bvips-1149-E] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. V. Alagappa, C.A. प्रत्यथी की ओर से/Respondent By : Mr. M.Murali, Cit (Virtual) सुनवाई की तारीख/Date Of Hearing : 25.06.2025 घोर्णा की तारीख/Date Of Pronouncement : 26.08.2025 आदेश /O R D E R Per S. R. Raghunatha, Am:

For Appellant: Shri. V. Alagappa, C.AFor Respondent: Mr. M.Murali, CIT (Virtual)
Section 132Section 143(2)Section 143(3)Section 153ASection 68

assessee, an individual, is engaged in the business of executing civil contracts and is also a partner in certain partnership firms. A search and seizure operation u/s.132 of the Income- tax Act, 1961 [hereinafter referred to as “the Act”] was conducted in the case of the assessee on 21.09.2017. Pursuant ... that the assessee originally filed his return of income on 31.03.2017 declaring a total income of Rs.1,55,25,940/-. Subsequently, a search and seizure operation u/s.132 of the Act was conducted on 21.09.2017. Consequent thereto, notice u/s.153A of the Act was issued on 24.09.2019. In compliance, the assessee filed

Sundaram Sankar Anand, Karur vs. Assistant Commissioner, Coimbatore

In the result the appeals of the assessee are disposed of as below:

ITA 2851/CHNY/2024[2013-2014]Status: DisposedITAT Chennai26 Aug 2025AY 2013-2014

Bench: Shri Aby T Varkey & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2850,2851,2852 & 2853/Chny/2024, 2910, 2911 & 2912/Chny/2024 धनिाारण वर्ा / Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16, 2016-17, 2017-18 & 2018-19 Sundaram Sankar Anand, The Assistant Commissioner Of No.63-B-7, Mayanur, Vs Income Tax, M Kaspa Sandai Peatai, . Central Circle – 2, Coimbatore. Krishnarayapuram Taluk, Karur – 639 102 [Pan:Bvips-1149-E] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. V. Alagappa, C.A. प्रत्यथी की ओर से/Respondent By : Mr. M.Murali, Cit (Virtual) सुनवाई की तारीख/Date Of Hearing : 25.06.2025 घोर्णा की तारीख/Date Of Pronouncement : 26.08.2025 आदेश /O R D E R Per S. R. Raghunatha, Am:

For Appellant: Shri. V. Alagappa, C.AFor Respondent: Mr. M.Murali, CIT (Virtual)
Section 132Section 143(2)Section 143(3)Section 153ASection 68

assessee, an individual, is engaged in the business of executing civil contracts and is also a partner in certain partnership firms. A search and seizure operation u/s.132 of the Income- tax Act, 1961 [hereinafter referred to as “the Act”] was conducted in the case of the assessee on 21.09.2017. Pursuant ... that the assessee originally filed his return of income on 31.03.2017 declaring a total income of Rs.1,55,25,940/-. Subsequently, a search and seizure operation u/s.132 of the Act was conducted on 21.09.2017. Consequent thereto, notice u/s.153A of the Act was issued on 24.09.2019. In compliance, the assessee filed

Sundaram Sankar Anand, Karur vs. Assistant Commissioner, Coimbatore

In the result the appeals of the assessee are disposed of as below:

ITA 2850/CHNY/2024[2012-2013]Status: DisposedITAT Chennai26 Aug 2025AY 2012-2013

Bench: Shri Aby T Varkey & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2850,2851,2852 & 2853/Chny/2024, 2910, 2911 & 2912/Chny/2024 धनिाारण वर्ा / Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16, 2016-17, 2017-18 & 2018-19 Sundaram Sankar Anand, The Assistant Commissioner Of No.63-B-7, Mayanur, Vs Income Tax, M Kaspa Sandai Peatai, . Central Circle – 2, Coimbatore. Krishnarayapuram Taluk, Karur – 639 102 [Pan:Bvips-1149-E] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. V. Alagappa, C.A. प्रत्यथी की ओर से/Respondent By : Mr. M.Murali, Cit (Virtual) सुनवाई की तारीख/Date Of Hearing : 25.06.2025 घोर्णा की तारीख/Date Of Pronouncement : 26.08.2025 आदेश /O R D E R Per S. R. Raghunatha, Am:

For Appellant: Shri. V. Alagappa, C.AFor Respondent: Mr. M.Murali, CIT (Virtual)
Section 132Section 143(2)Section 143(3)Section 153ASection 68

assessee, an individual, is engaged in the business of executing civil contracts and is also a partner in certain partnership firms. A search and seizure operation u/s.132 of the Income- tax Act, 1961 [hereinafter referred to as “the Act”] was conducted in the case of the assessee on 21.09.2017. Pursuant ... that the assessee originally filed his return of income on 31.03.2017 declaring a total income of Rs.1,55,25,940/-. Subsequently, a search and seizure operation u/s.132 of the Act was conducted on 21.09.2017. Consequent thereto, notice u/s.153A of the Act was issued on 24.09.2019. In compliance, the assessee filed