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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

Kolors Healthcare LLP, Hyderabad vs. ACIT, Central Circle-3(4), Hyderabad

In the result, the appeal of the assessee in ITA No

ITA 938/HYD/2024[2016-17]Status: DisposedITAT Hyderabad23 Jan 2025AY 2016-17

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdiaआ. अपी.सं / Ita Nos.930 To 936/Hyd/2024 (निर्धारण वर्ष/Assessment Years:2013-14 To 2019-20) M/S. Kolors Healthcare India Pvt. Ltd., Hyderabad. Pan:Aadck8392B (Appellant) Vs. Asst. Commissioner Of Income Tax, Central Circle-3(4), Hyderabad. (Respondent) C.O. Nos.15 To 21/Hyd/2024 (In Ita Nos.930 To 936/Hyd/2024) (निर्धारण वर्ष/Assessment Years:2013-14 To 2019-20) (By Revenue) आ.अपी.सं / Ita Nos.937 To 941/Hyd/2024 (निर्धारण वर्ष/Assessment Years:2015-16 To 2019-20) M/S. Kolors Healthcare Llp, Asst. Commissioner Of Income Tax, Hyderabad. Vs. Central Circle-3(4), Pan:Aaofk6305L Hyderabad. (Appellant) (Respondent) C.O. Nos.22 To 26/Hyd/2024 (In Ita Nos.937 To 941/Hyd/2024) (निर्धारण वर्ष/Assessment Years:2015-16 To 2019-20) (By Revenue) निर्धारिती द्वारा/Assessee By: Shri P. Murali Mohan Rao, C.A. राजस्व द्वारा/Revenue By: Ms.K. Haritha, Cit-Dr सुनवाई की तारीख /Date Of Hearing: | 04/12/2024 घोषणा की तारीख / Pronouncer G/Pronouncement: 23/01/2025 आदेश/Order Per Bench : All These Appeals Filed By M/S. Kolors Healthcare India Pvt. Ltd. (“Assessee") & M/S. Kolors Healthcare Llp & Cross Objections Filed By Revenue, Are Arising Out Of Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-11, Hyderabad (“Ld. Cit(A)") As Detailed Above. Since Identical Issues Are Involved In These Appeals & Cross Objections ("C.O.”), They Are Heard Together & Consolidated Order Is Being Passed For The Sake Of Convenience & Brevity.

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Ms.K. Haritha, CIT-DR
Section 44A

Telangana. The assessee filed their Return of Income ("ROI") for A.Y. 2013-14 on 25.09.2013 admitting total income of Rs.1,31,81,020/-. Search and seizure operation u/s.132 of the Income Tax Act, 1961 ("the Act") was conducted in the case of the assessee and M/s. Kolors Healthcare ... case and in law, whether the assessee's contention is correct when the 'suppressed sales' are quantified based on the evidences found during search and seizure operation conducted u/s 132 of the Act. (2) In the facts and circumstances of the case and in law, whether the assessee is correct

Kolors Healthcare LLP, Hyderabad vs. ACIT, Central Circle-3(4), Hyderabad

ITA 937/HYD/2024[2015-16]Status: DisposedITAT Hyderabad23 Jan 2025AY 2015-16

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdiaआ.अपी.सं / Ita Nos.930 To 936/Hyd/2024 (निर्धारण वर्ष/Assessment Years:2013-14 To 2019-20) M/S. Kolors Healthcare India Pvt. Ltd., Hyderabad. Pan:Aadck8392B (Appellant) Vs. Asst. Commissioner Of Income Tax, Central Circle-3(4), Hyderabad. (Respondent) C.O. Nos.15 To 21/Hyd/2024 (In Ita Nos.930 To 936/Hyd/2024) (निर्धारण वर्ष/Assessment Years:2013-14 To 2019-20) (By Revenue) आ.अपी.सं / Ita Nos.937 To 941/Hyd/2024 (निर्धारण वर्ष/Assessment Years:2015-16 To 2019-20) M/S. Kolors Healthcare Llp, Hyderabad. Pan:Aaofk6305L (Appellant) Vs. Asst. Commissioner Of Income Tax, Central Circle-3(4), Hyderabad. (Respondent) C.O. Nos.22 To 26/Hyd/2024 (In Ita Nos.937 To 941/Hyd/2024) (निर्धारण वर्ष/Assessment Years:2015-16 To 2019-20) (By Revenue) निर्धारिती द्वारा/Assessee By: Shri P. Murali Mohan Rao, C.A. राजस्व द्वारा/Revenue By: Ms.K. Haritha, Cit-Dr सुनवाई की तारीख /Date Of Hearing: 04/12/2024 घोषणा की तारीख / Pronouncement: 23/01/2025 आदेश/Order Per Bench : All These Appeals Filed By M/S. Kolors Healthcare India Pvt. Ltd. ("Assessee") & M/S. Kolors Healthcare Llp & Cross Objections Filed By Revenue, Are Arising Out Of Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-11, Hyderabad ("Ld. Cit(A)") As Detailed Above. Since Identical Issues Are Involved In These Appeals & Cross Objections ("C.O.”), They Are Heard Together & Consolidated Order Is Being Passed For The Sake Of Convenience & Brevity.

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Ms.K. Haritha, CIT-DR
Section 1Section 44A

Telangana. The assessee filed their Return of Income ("ROI") for A.Y. 2013-14 on 25.09.2013 admitting total income of Rs.1,31,81,020/-. Search and seizure operation u/s.132 of the Income Tax Act, 1961 ("the Act") was conducted in the case of the assessee and M/s. Kolors Healthcare ... case and in law, whether the assessee's contention is correct when the 'suppressed sales' are quantified based on the evidences found during search and seizure operation conducted u/s 132 of the Act. (2) In the facts and circumstances of the case and in law, whether the assessee is correct

Kolors Healthcare India Private Limited, Hyderabad vs. ACIT., Central Circle-3(4), Hyderabad

In the result, the appeal of the assessee in ITA No

ITA 935/HYD/2024[2018-19]Status: DisposedITAT Hyderabad23 Jan 2025AY 2018-19

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdiaआ. अपील सं./Ita Nos.930 To 936/Hyd/2024 (निर्धारण वर्ष/Assessment Years:2013-14 To 2019-20) M/S. Kolors Healthcare India Pvt. Ltd., Hyderabad. Pan:Aadck8392B (Appellant) Vs. Asst. Commissioner Of Income Tax, Central Circle-3(4), Hydrabad. (Respondent) C.O. Nos.15 To 21/Hyd/2024 (In Ita Nos.930 To 936/Hyd/2024) (निर्धारण वर्ष/Assessment Years:2013-14 To 2019-20) (By Revenue) आ. अपील सं./Ita Nos.937 To 941/Hyd/2024 (निर्धारण वर्ष/Assessment Years:2015-16 To 2019-20) M/S. Kolors Healthcare Llp, Hydrabad. Pan:Aaofk6305L (Appellant) Vs. Asst. Commissioner Of Income Tax, Central Circle-3(4), Hydrabad. (Respondent) C.O. Nos.22 To 26/Hyd/2024 (In Ita Nos.937 To 941/Hyd/2024) (निर्धारण वर्ष/Assessment Years:2015-16 To 2019-20) (By Revenue) निर्धारिती द्वारा/Assessee By: Shri P. Murali Mohan Rao, C.A. राजस्व द्वारा/Revenue By: Ms.K. Haritha, Cit-Dr सुनवाई की तारीख /Date Of Hearing: 04/12/2024 घोषणा की तारीख / Pronouncement: 23/01/2025 आदेश/Order Per Bench : All These Appeals Filed By M/S. Kolors Healthcare India Pvt. Ltd. ("Assessee") & M/S. Kolors Healthcare Llp & Cross Objections Filed By Revenue, Are Arising Out Of Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-11, Hydrabad ("Ld. Cit(A)") As Detailed Above. Since Identical Issues Are Involved In These Appeals & Cross Objections ("C.O.”), They Are Heard Together & Consolidated Order Is Being Passed For The Sake Of Convenience & Brevity.

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Ms.K. Haritha, CIT-DR
Section 132Section 44A

Telangana. The assessee filed their Return of Income ("ROI”) for A.Y. 2013-14 on 25.09.2013 admitting total income of Rs.1,31,81,020/-. Search and seizure operation u/s.132 of the Income Tax Act, 1961 ("the Act”) was conducted in the case of the assessee and M/s. Kolors Healthcare ... case and in law, whether the assessee's contention is correct when the 'suppressed sales' are quantified based on the evidences found during search and seizure operation conducted u/s 132 of the Act. (2) In the facts and circumstances of the case and in law, whether the assessee is correct

Kolors Healthcare India Private Limited, Hyderabad vs. ACIT., Central Circle-3(4), Hyderabad

In the result, the appeal of the assessee in ITA No

ITA 934/HYD/2024[2017-18]Status: DisposedITAT Hyderabad23 Jan 2025AY 2017-18

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdiaआ. अपील सं / Ita Nos.930 To 936/Hyd/2024 (निर्धारण वर्ष/Assessment Years:2013-14 To 2019-20) M/S. Kolors Healthcare India Pvt. Ltd., Hyderabad. Pan:Aadck8392B (Appellant) Vs. Asst. Commissioner Of Income Tax, Central Circle-3(4), Hyderabad. (Respondent) C.O. Nos.15 To 21/Hyd/2024 (In Ita Nos.930 To 936/Hyd/2024) (निर्धारण वर्ष/Assessment Years:2013-14 To 2019-20) (By Revenue) आ. अपील सं / Ita Nos.937 To 941/Hyd/2024 (निर्धारण वर्ष/Assessment Years:2015-16 To 2019-20) M/S. Kolors Healthcare Llp, Hyderabad. Pan:Aaofk6305L Vs. Asst. Commissioner Of Income Tax, Central Circle-3(4), Hyderabad. (Appellant) (Respondent) C.O. Nos.22 To 26/Hyd/2024 (In Ita Nos.937 To 941/Hyd/2024) (निर्धारण वर्ष/Assessment Years:2015-16 To 2019-20) (By Revenue) निर्धारिती द्वारा/Assessee By: Shri P. Murali Mohan Rao, C.A. राजस्व द्वारा/Revenue By: Ms.K. Haritha, Cit-Dr सुनवाई की तारीख /Date Of Hearing: 04/12/2024 घोषणा की तारीख / Pronouncement: 23/01/2025 आदेश/Order Per Bench : All These Appeals Filed By M/S. Kolors Healthcare India Pvt. Ltd. (“Assessee") & M/S. Kolors Healthcare Llp & Cross Objections Filed By Revenue, Are Arising Out Of Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-11, Hyderabad ("Ld. Cit(A)") As Detailed Above. Since Identical Issues Are Involved In These Appeals & Cross Objections ("C.O."), They Are Heard Together & Consolidated Order Is Being Passed For The Sake Of Convenience & Brevity.

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Ms.K. Haritha, CIT-DR
Section 44A

Telangana. The assessee filed their Return of Income ("ROI") for A.Y. 2013-14 on 25.09.2013 admitting total income of Rs.1,31,81,020/-. Search and seizure operation u/s.132 of the Income Tax Act, 1961 ("the Act") was conducted in the case of the assessee and M/s. Kolors Healthcare ... case and in law, whether the assessee's contention is correct when the 'suppressed sales' are quantified based on the evidences found during search and seizure operation conducted u/s 132 of the Act. (2) In the facts and circumstances of the case and in law, whether the assessee is correct

Kolors Healthcare India Private Limited, Hyderabad vs. ACIT., Central Circle-3(4), Hyderabad

In the result, the appeal of the assessee in ITA No

ITA 933/HYD/2024[2016-17]Status: DisposedITAT Hyderabad23 Jan 2025AY 2016-17

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdiaआ. अपी.सं / Ita Nos.930 To 936/Hyd/2024 (निर्धारण वर्ष/Assessment Years:2013-14 To 2019-20) M/S. Kolors Healthcare India Pvt. Ltd., Hyderabad. Pan:Aadck8392B (Appellant) Vs. Asst. Commissioner Of Income Tax, Central Circle-3(4), Hyderabad. (Respondent) C.O. Nos.15 To 21/Hyd/2024 (In Ita Nos.930 To 936/Hyd/2024) (निर्धारण वर्ष/Assessment Years:2013-14 To 2019-20) (By Revenue) आ.अपी.सं / Ita Nos.937 To 941/Hyd/2024 (निर्धारण वर्ष/Assessment Years:2015-16 To 2019-20) M/S. Kolors Healthcare Llp, Asst. Commissioner Of Income Tax, Hyderabad. Vs. Central Circle-3(4), Pan:Aaofk6305L Hydearabad. (Appellant) (Respondent) C.O. Nos.22 To 26/Hyd/2024 (In Ita Nos.937 To 941/Hyd/2024) (निर्धारण वर्ष/Assessment Years:2015-16 To 2019-20) (By Revenue) निर्धारिती द्वारा/Assessee By: Shri P. Murali Mohan Rao, C.A. राजस्व द्वारा/Revenue By: Ms.K. Haritha, Cit-Dr सुनवाई की तारीख /Date Of Hearing: 04/12/2024 घोषणा की तारीख / Pronouncer G/Pronouncement: 23/01/2025 आदेश/Order Per Bench : All These Appeals Filed By M/S. Kolors Healthcare India Pvt. Ltd. ("Assessee") & M/S. Kolors Healthcare Llp & Cross Objections Filed By Revenue, Are Arising Out Of Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-11, Hyderabad ("Ld. Cit(A)") As Detailed Above. Since Identical Issues Are Involved In These Appeals & Cross Objections ("C.O."), They Are Heard Together & Consolidated Order Is Being Passed For The Sake Of Convenience & Brevity.

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Ms.K. Haritha, CIT-DR
Section 44A

Telangana. The assessee filed their Return of Income ("ROI") for A.Y. 2013-14 on 25.09.2013 admitting total income of Rs.1,31,81,020/-. Search and seizure operation u/s.132 of the Income Tax Act, 1961 ("the Act") was conducted in the case of the assessee and M/s. Kolors Healthcare ... case and in law, whether the assessee's contention is correct when the 'suppressed sales' are quantified based on the evidences found during search and seizure operation conducted u/s 132 of the Act. (2) In the facts and circumstances of the case and in law, whether the assessee is correct

Kolors Healthcare India Private Limited, Hyderabad vs. ACIT., Central Circle-3(4), Hydreabad

ITA 930/HYD/2024[2013-14]Status: DisposedITAT Hyderabad23 Jan 2025AY 2013-14

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdiaआ. अपी.सं / Ita Nos.930 To 936/Hyd/2024 (निर्धारण वर्ष/Assessment Years:2013-14 To 2019-20) M/S. Kolors Healthcare India Pvt. Ltd., Hyderabad. Pan:Aadck8392B (Appellant) Vs. Asst. Commissioner Of Income Tax, Central Circle-3(4), Hyderabad. (Respondent) C.O. Nos.15 To 21/Hyd/2024 (In Ita Nos.930 To 936/Hyd/2024) (निर्धारण वर्ष/Assessment Years:2013-14 To 2019-20) (By Revenue) आ.अपी.सं / Ita Nos.937 To 941/Hyd/2024 (निर्धारण वर्ष/Assessment Years:2015-16 To 2019-20) M/S. Kolors Healthcare Llp, Asst. Commissioner Of Income Tax, Hyderabad. Vs. Central Circle-3(4), Pan:Aaofk6305L Hyderabad. (Appellant) (Respondent) C.O. Nos.22 To 26/Hyd/2024 (In Ita Nos.937 To 941/Hyd/2024) (निर्धारण वर्ष/Assessment Years:2015-16 To 2019-20) (By Revenue) निर्धारिती द्वारा/Assessee By: Shri P. Murali Mohan Rao, C.A. राजस्व द्वारा/Revenue By: Ms.K. Haritha, Cit-Dr सुनवाई की तारीख /Date Of Hearing: 04/12/2024 घोषणा की तारीख / Pronouncer G/Pronouncement: 23/01/2025 आदेश/Order Per Bench : All These Appeals Filed By M/S. Kolors Healthcare India Pvt. Ltd. (“Assessee") & M/S. Kolors Healthcare Llp & Cross Objections Filed By Revenue, Are Arising Out Of Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-11, Hyderabad (“Ld. Cit(A)") As Detailed Above. Since Identical Issues Are Involved In These Appeals & Cross Objections ("C.O.”), They Are Heard Together & Consolidated Order Is Being Passed For The Sake Of Convenience & Brevity.

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Ms.K. Haritha, CIT-DR
Section 44A

Telangana. The assessee filed their Return of Income ("ROI") for A.Y. 2013-14 on 25.09.2013 admitting total income of Rs.1,31,81,020/-. Search and seizure operation u/s.132 of the Income Tax Act, 1961 ("the Act") was conducted in the case of the assessee and M/s. Kolors Healthcare ... case and in law, whether the assessee's contention is correct when the 'suppressed sales' are quantified based on the evidences found during search and seizure operation conducted u/s 132 of the Act. (2) In the facts and circumstances of the case and in law, whether the assessee is correct

Ram Mohan Rao Darumagari, Secunderabad vs. Income Tax Officer, Ward-15(1), Hyderabad

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

ITA 467/HYD/2019[2008-09]Status: DisposedITAT Hyderabad22 Jan 2025AY 2008-09

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.467/Hyd/2019 (िनधा"रण वष"/Assessment Year: 2008-09) Shri Ram Mohan Rao Vs. Income Tax Officer Darumagari, Secunderabad Ward-15(1) Pan:Agapd7084P Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.466/Hyd/2019 (िनधा"रण वष"/Assessment Year: 2008-09) Late Vanaja Darumagari Vs. Income Tax Officer L/R Shri Ram Mohan Rao Ward-15(1) Darumagari, Secunderabad Hyderabad Pan:Akqpd6499Q (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Arun Lal, Ca राज" व "ारा/Revenue By:: Shri Kumar Pranav, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 21/11/2024 घोषणा की तारीख/Pronouncement: 22/01/2025 आदेश/Order Per Vijay Pal Raothese Two Appeals By The Husband & Wife Are Directed Against Two Separate Orders Dated 10/01/2019 Of The Learned Cit (A)-7, Hyderabad For The A.Y.2008-09. The Issues

For Appellant: Shri Arun Lal, CAFor Respondent: : Shri Kumar Pranav, CIT(DR)
Section 132Section 139Section 148Section 69

seizure action u/s 132 of the Act in case of MB Patil Group and M/s. Raja Rani Developers on 24/11/2011. During the said search and seizure action, it was interalia revealed that the assessee Shri Bhim Rao Patil and Shri Vinod Kumar purchased a land measuring 3 acres ... Para 4.2.of his order as under: “Information was received from DCIT, Central Circle-l, Aurangabad vide letter dated 16.2. 15 regarding search and seizure operations Conducted in MB Patil group of Aurangabad/Pune. During the search operations, certain documents relating to M/s. Raja Rani Developers, Hyderabad were found and seized

Late Vanaja Darumagari L/R Ram Mohan Rao Darumagari, Hyderabad vs. Income Tax Officer, Ward-15(1), Hyderabad

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

ITA 466/HYD/2019[2008-09]Status: DisposedITAT Hyderabad22 Jan 2025AY 2008-09

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.467/Hyd/2019 (िनधा"रण वष"/Assessment Year: 2008-09) Shri Ram Mohan Rao Vs. Income Tax Officer Darumagari, Secunderabad Ward-15(1) Pan:Agapd7084P Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.466/Hyd/2019 (िनधा"रण वष"/Assessment Year: 2008-09) Late Vanaja Darumagari Vs. Income Tax Officer L/R Shri Ram Mohan Rao Ward-15(1) Darumagari, Secunderabad Hyderabad Pan:Akqpd6499Q (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Arun Lal, Ca राज" व "ारा/Revenue By:: Shri Kumar Pranav, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 21/11/2024 घोषणा की तारीख/Pronouncement: 22/01/2025 आदेश/Order Per Vijay Pal Raothese Two Appeals By The Husband & Wife Are Directed Against Two Separate Orders Dated 10/01/2019 Of The Learned Cit (A)-7, Hyderabad For The A.Y.2008-09. The Issues

For Appellant: Shri Arun Lal, CAFor Respondent: : Shri Kumar Pranav, CIT(DR)
Section 132Section 139Section 148Section 69

seizure action u/s 132 of the Act in case of MB Patil Group and M/s. Raja Rani Developers on 24/11/2011. During the said search and seizure action, it was interalia revealed that the assessee Shri Bhim Rao Patil and Shri Vinod Kumar purchased a land measuring 3 acres ... Para 4.2.of his order as under: “Information was received from DCIT, Central Circle-l, Aurangabad vide letter dated 16.2. 15 regarding search and seizure operations Conducted in MB Patil group of Aurangabad/Pune. During the search operations, certain documents relating to M/s. Raja Rani Developers, Hyderabad were found and seized