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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

Homelife Buildcon Private Limited, Sunview Enclave, Ayali Kalan, Ludhiana, Punjab vs. Smt. Samandeep Kaur DCIT-Central Circle-1, Ludhiana, Punjab

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

ITA 880/CHANDI/2024[2021-2022]Status: DisposedITAT Chandigarh17 Jul 2025AY 2021-2022

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM आयकर अपील सं. / ITA No. 880/Chd/2024 निर्धारण वर्ष / Assessment Year : 2021-22 Homelife Buildcon Private Limited Sunview Enclave, Ayali Kalan, Ludhiana, Punjab-142027 स्थायी लेखा सं./PAN NO: AABCH5690M अपीलार्थी/Appellant बनाम The DCIT Central Circle-1 Ludhiana, Punjab प्रत्यर्थी/Respondent आयकर अपील सं. / ITA No. 1036/Chd/2024 निर्धारण वर्ष / Assessment Year : 2021-22 बनाम Homelife Buildcon Private Limited Sunview Enclave, Ayali

For Appellant: Shri Sudhir Sehgal, Advocate and Shri Rohit Kapoor, C.AFor Respondent: Shri Manav Bansal, CIT, DR
Section 115BSection 153D

Counsel, we deem it fit to adjudicate first, the additional ground of appeal. The facts, in brief, are that there was a search and seizure operations conducted on the assessee on 16.11.2021. The assessee is engaged in the business of ‘real estate’. The modus operandi of business of the assessee ... regular assessments have taken place. 9. The facts leading to the above said issue are that there was a search and seizure operation conducted on the assessee’s business premises and residential premises of the directors on 16.11.2021. Till that time, no return of income for Asstt. Year

Deputy Commissioner of Income Tax, Central Circle-1, Ludhiana vs. Homelife Buildcon Pvt. Ltd., Ludhiana

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

ITA 1036/CHANDI/2024[2021-22]Status: DisposedITAT Chandigarh17 Jul 2025AY 2021-22

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM आयकर अपील सं. / ITA No. 880/Chd/2024 निर्धारण वर्ष / Assessment Year : 2021-22 Homelife Buildcon Private Limited Sunview Enclave, Ayali Kalan, Ludhiana, Punjab-142027 स्थायी लेखा सं./PAN NO: AABCH5690M अपीलार्थी/Appellant The DCIT Central Circle-1 Ludhiana, Punjab प्रत्यर्थी/Respondent आयकर अपील सं. / ITA No. 1036/Chd/2024 निर्धारण वर्ष / Assessment Year : 2021-22 Homelife Buildcon Private Limited Sunview Enclave, Ayali Kalan, Lu

For Appellant: Shri Sudhir Sehgal, Advocate and Shri Rohit Kapoor, C.AFor Respondent: Shri Manav Bansal, CIT, DR
Section 115BSection 153D

Counsel, we deem it fit to adjudicate first, the additional ground of appeal. The facts, in brief, are that there was a search and seizure operations conducted on the assessee on 16.11.2021. The assessee is engaged in the business of ‘real estate’. The modus operandi of business of the assessee ... regular assessments have taken place. 9. The facts leading to the above said issue are that there was a search and seizure operation conducted on the assessee’s business premises and residential premises of the directors on 16.11.2021. Till that time, no return of income for Asstt. Year

Shri P. Chinnadurai, Chennai vs. ACIT, Central Circle-1(3), Chennai

In the result, the appeal filed by the assessee is allowed

ITA 984/CHNY/2025[2020-21]Status: DisposedITAT Chennai17 Jul 2025AY 2020-21

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.984/Chny/2025 िनधा"रण वष"/Assessment Year: 2020-21 Sri P. Chinnadurai, Vs. The Assistant Commissioner Of No. 23, Railway Colony 2Nd Street, Income Tax, Nelson Manickam Road, Metha Nagar, Central Circle 1(3), Chennai 600 029. Chennai. [Pan:Aabpc6070D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. Jaya Shree, F.C.A. ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 26.06.2025 घोषणा की तारीख /Date Of Pronouncement : 17.07.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 06.02.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals) 18, Chennai For The Assessment Year 2020-21. 2. The Assessee Raised 4 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A) Is Justified In Confirming The Addition In Part In The Facts & Circumstances Of The Case.

For Appellant: Ms. Jaya Shree, F.C.AFor Respondent: Ms. R. Anita, Addl. CIT
Section 132Section 143(2)Section 143(3)

Brief facts relating to the issue are that the assessee is an individual and managing trustee of M/s. Jaisakthi Educational Trust. A search and seizure operation was conducted under section 132 of the Income Tax Act, 1961 [“Act” in short] in the college premises and residence of the assessee ... grandson, the ld. AR submits that the assessee’s grandson received gold jewellery gifts during his birthday held in 7 times before the search and seizure operation took place. She submits that the assessee belongs to upper higher strata in the society and it is very common for the assessee

Soumendra Kumar Mohanty, Bhubaneswar vs. DCIT, Central Circle-2, Bhubaneswar

ITA 284/CTK/2025[2011-2012]Status: DisposedITAT Cuttack16 Jul 2025AY 2011-2012

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita Nos.284-289/Ctk/2025 (निर्धारण वर्ष / Assessment Year : 2011-2012 To 2016-2017) Soumendra Kumar Mohanty Vs Dcit, Central Circle-2, Plot No.130, Sm Tower, Bhubaneswar Mancheswar Industrial Estate, Rasulgarh, Bhubaneswar Pan No.: Abfpm 9538 D (अपीलार्थी / Appellant) & आयकर अपील सं/Ita No.290/Ctk/2025 (निर्धारण वर्ष / Assessment Year : 2016-2017) Modern Engineering & Management Foundation, Banaparia, Kuruda, Balasore Pan No. : Aactm 1058 J Vs Dcit, Central Circle-2, Bhubaneswar (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) निर्धारिती की ओर से / Assessee By : Shri K.C.Jena & Mohit Sheth, Ars राजस्व की ओर से /Revenue By : Shri Ashim Kumar Chakraborty, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 16/07/2025 घोषणा की तारीख/Date Of Pronouncement : 16/07/2025 आदेश / Order Per Bench : These Are Seven Appeals Filed By The Assessee Against The Separate Orders Of The Id. Cit(A), Bhubaneswar-2, All Dated 31.03.2025, For The

For Appellant: Shri K.C.Jena & Mohit Sheth, ArsFor Respondent: Shri Ashim Kumar Chakraborty, CIT-DR
Section 132Section 139Section 147Section 153ASection 153DSection 246A

assessment order under section 147 of the Act was made on 21.03.2014 with assessed income of Rs. 10,99,58,800/-. The search and seizure action under section 132 of I.T. Act, 1961 was conducted at premises of the assessee on 20.10.2016. In response to notice under section 153A