← All Phrases

“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

ACIT, Central Circle- 30, New Delhi vs. Rajnil Sales Pvt. Ltd., New Delhi

ITA 4050/DEL/2017[2012-13]Status: DisposedITAT Delhi18 Dec 2024AY 2012-13

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharmaassessment Year: 2012-13 Acit, Vs Rajnil Sales Pvt. Ltd., Room No.91, 4Th Floor, Central Circle-30, New Delhi. 2B Grant Lane, Kolkata, West Bengal. Pan: Aabcr3491C (Appellant) (Respondent) Assessee By : Shri Ajay Wadhwa, Advocate & Ms Ragini Handa, Advocate Revenue By : Shri Pitambar Das, Cit-Dr Date Of Hearing : 25.11.2024 Date Of Pronouncement : 18.12.2024 Order Per Anubhav Sharma, Jm: This Appeal Is Preferred By The Revenue Against The Order Dated 31.03.2017 Of The Commissioner Of Income Tax (Appeals)-30, New Delhi (Hereinafter Referred As Ld. First Appellate Authority Or In Short Ld. ‘Faa’) In Appeal No.320/15-16/2297 Arising Out Of The Appeal Before It Against The Order Dated 31.03.2015 Passed U/S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) By The Acit, Central Circle-30, New Delhi (Hereinafter Referred To As The Ld. Ao).

For Appellant: Shri Ajay Wadhwa, Advocate &For Respondent: Shri Pitambar Das, CIT-DR
Section 127Section 143(2)Section 143(3)Section 68

assessee was selected for scrutiny assessment and notice under section 143(2) of the Act was issued on 8.09.2013. After the search and seizure operation conducted on Prakash Industries Ltd. on 30.12.2012, the assessee company's case was centralized with Central Circle-14, New Delhi, vide an order dated ... mandatory. The ld. DR has stressed on the fact that in the assessment order it is specifically mentioned that out of the search and seizure operations on Prakash group of industries’ case the assessee’s assessment was initiated after the centralization of search cases and, therefore, search provisions are applicable

Suresh Kumar Reddy Krishnapuram, Kurnool vs. ACIT., Central Circle-2(3), Hyderabad

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1108/HYD/2024[2022-23]Status: DisposedITAT Hyderabad17 Dec 2024AY 2022-23

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1100/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Vs. Assistant Commissioner India Private Limited Of Income Tax Kurnool Central Circle-2(3) [Pan :Aaocs8382G] Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1101/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Assistant Commissioner Of Kurnool Income Tax [Pan : Absfs7237C] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1102/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Builders Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs8921M] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1103-1104/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2020-21 & 2021-22) Skandhashi Developers Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs0892F] Central Circle-2(3) Hyderabad (Appellant) (Respondent)

For Appellant: Shri P.Vinod, ARFor Respondent: Shri R.Kumaran, DR
Section 132Section 143(3)

A.Y.2021-22. 2. The brief facts of the case are that the assessee is a part of Skandhanshi group of companies. A search and seizure operation u/s 132 of the Income tax Act, 1961 (“the Act”) was 3 conducted in the case of the assessee and its group concerns

Sri Suresh Kumar Reddy Krishnapuram, Kurnool vs. ACIT., Central Circle-2(3), Hyderabad

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1107/HYD/2024[2021-22]Status: DisposedITAT Hyderabad17 Dec 2024AY 2021-22

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1100/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Vs. Assistant Commissioner India Private Limited Of Income Tax Kurnool Central Circle-2(3) [Pan :Aaocs8382G] Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1101/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Assistant Commissioner Of Kurnool Income Tax [Pan : Absfs7237C] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1102/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Builders Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs8921M] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1103-1104/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2020-21 & 2021-22) Skandhashi Developers Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs0892F] Central Circle-2(3) Hyderabad (Appellant) (Respondent)

For Appellant: Shri P.Vinod, ARFor Respondent: Shri R.Kumaran, DR
Section 132Section 143(3)

A.Y.2021-22. 2. The brief facts of the case are that the assessee is a part of Skandhanshi group of companies. A search and seizure operation u/s 132 of the Income tax Act, 1961 (“the Act”) was 3 conducted in the case of the assessee and its group concerns

Suresh Kumar Reddy Krishnapuram, Kurnool vs. ACIT., Central Circle-2(3), Hyderabad

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1106/HYD/2024[2020-21]Status: DisposedITAT Hyderabad17 Dec 2024AY 2020-21

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1100/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Vs. Assistant Commissioner India Private Limited Of Income Tax Kurnool Central Circle-2(3) [Pan :Aaocs8382G] Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1101/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Assistant Commissioner Of Kurnool Income Tax [Pan : Absfs7237C] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1102/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Builders Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs8921M] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1103-1104/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2020-21 & 2021-22) Skandhashi Developers Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs0892F] Central Circle-2(3) Hyderabad (Appellant) (Respondent)

For Appellant: Shri P.Vinod, ARFor Respondent: Shri R.Kumaran, DR
Section 132Section 143(3)

A.Y.2021-22. 2. The brief facts of the case are that the assessee is a part of Skandhanshi group of companies. A search and seizure operation u/s 132 of the Income tax Act, 1961 (“the Act”) was 3 conducted in the case of the assessee and its group concerns

Suresh Kumar Reddy Krishnapuram, Kurnool vs. ACIT., Central Circle-2(3), Hyderabad

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1105/HYD/2024[2019-20]Status: DisposedITAT Hyderabad17 Dec 2024AY 2019-20

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1100/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Vs. Assistant Commissioner India Private Limited Of Income Tax Kurnool Central Circle-2(3) [Pan :Aaocs8382G] Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1101/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Assistant Commissioner Of Kurnool Income Tax [Pan : Absfs7237C] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1102/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Builders Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs8921M] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1103-1104/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2020-21 & 2021-22) Skandhashi Developers Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs0892F] Central Circle-2(3) Hyderabad (Appellant) (Respondent)

For Appellant: Shri P.Vinod, ARFor Respondent: Shri R.Kumaran, DR
Section 132Section 143(3)

A.Y.2021-22. 2. The brief facts of the case are that the assessee is a part of Skandhanshi group of companies. A search and seizure operation u/s 132 of the Income tax Act, 1961 (“the Act”) was 3 conducted in the case of the assessee and its group concerns

Skandhanshi Developers, Kurnool vs. ACIT., Central Circle-2(3), Hyderabad

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1104/HYD/2024[2021-22]Status: DisposedITAT Hyderabad17 Dec 2024AY 2021-22

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1100/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Vs. Assistant Commissioner India Private Limited Of Income Tax Kurnool Central Circle-2(3) [Pan :Aaocs8382G] Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1101/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Assistant Commissioner Of Kurnool Income Tax [Pan : Absfs7237C] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1102/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Builders Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs8921M] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1103-1104/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2020-21 & 2021-22) Skandhashi Developers Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs0892F] Central Circle-2(3) Hyderabad (Appellant) (Respondent)

For Appellant: Shri P.Vinod, ARFor Respondent: Shri R.Kumaran, DR
Section 132Section 143(3)

A.Y.2021-22. 2. The brief facts of the case are that the assessee is a part of Skandhanshi group of companies. A search and seizure operation u/s 132 of the Income tax Act, 1961 (“the Act”) was 3 conducted in the case of the assessee and its group concerns

Skandhashi Developers, Kurnool vs. ACIT., Central Circle-2(3), Hyderabad

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1103/HYD/2024[2020-21]Status: DisposedITAT Hyderabad17 Dec 2024AY 2020-21

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1100/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Vs. Assistant Commissioner India Private Limited Of Income Tax Kurnool Central Circle-2(3) [Pan :Aaocs8382G] Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1101/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Assistant Commissioner Of Kurnool Income Tax [Pan : Absfs7237C] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1102/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Builders Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs8921M] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1103-1104/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2020-21 & 2021-22) Skandhashi Developers Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs0892F] Central Circle-2(3) Hyderabad (Appellant) (Respondent)

For Appellant: Shri P.Vinod, ARFor Respondent: Shri R.Kumaran, DR
Section 132Section 143(3)

A.Y.2021-22. 2. The brief facts of the case are that the assessee is a part of Skandhanshi group of companies. A search and seizure operation u/s 132 of the Income tax Act, 1961 (“the Act”) was 3 conducted in the case of the assessee and its group concerns

Skanda Builders, Kurnool vs. ACIT., Central Circle-2(3), Hyderabad

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1102/HYD/2024[2021]Status: DisposedITAT Hyderabad17 Dec 2024

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1100/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Vs. Assistant Commissioner India Private Limited Of Income Tax Kurnool Central Circle-2(3) [Pan :Aaocs8382G] Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1101/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Assistant Commissioner Of Kurnool Income Tax [Pan : Absfs7237C] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1102/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Builders Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs8921M] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1103-1104/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2020-21 & 2021-22) Skandhashi Developers Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs0892F] Central Circle-2(3) Hyderabad (Appellant) (Respondent)

For Appellant: Shri P.Vinod, ARFor Respondent: Shri R.Kumaran, DR
Section 132Section 143(3)

A.Y.2021-22. 2. The brief facts of the case are that the assessee is a part of Skandhanshi group of companies. A search and seizure operation u/s 132 of the Income tax Act, 1961 (“the Act”) was 3 conducted in the case of the assessee and its group concerns

Skanda Infra Projects, Kurnool vs. ACIT., Central Circle-2(3), Hyderabad

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1101/HYD/2024[2021-22]Status: DisposedITAT Hyderabad17 Dec 2024AY 2021-22

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1100/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Vs. Assistant Commissioner India Private Limited Of Income Tax Kurnool Central Circle-2(3) [Pan :Aaocs8382G] Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1101/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Assistant Commissioner Of Kurnool Income Tax [Pan : Absfs7237C] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1102/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Builders Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs8921M] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1103-1104/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2020-21 & 2021-22) Skandhashi Developers Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs0892F] Central Circle-2(3) Hyderabad (Appellant) (Respondent)

For Appellant: Shri P.Vinod, ARFor Respondent: Shri R.Kumaran, DR
Section 132Section 143(3)

A.Y.2021-22. 2. The brief facts of the case are that the assessee is a part of Skandhanshi group of companies. A search and seizure operation u/s 132 of the Income tax Act, 1961 (“the Act”) was 3 conducted in the case of the assessee and its group concerns

Skanda Infra Projects India Private Limited, Kurnool vs. ACIT., Central Circle-2(3), Hyderabad

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1100/HYD/2024[2021-22]Status: DisposedITAT Hyderabad17 Dec 2024AY 2021-22

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1100/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Vs. Assistant Commissioner India Private Limited Of Income Tax Kurnool Central Circle-2(3) [Pan :Aaocs8382G] Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1101/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Assistant Commissioner Of Kurnool Income Tax [Pan : Absfs7237C] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1102/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Builders Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs8921M] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1103-1104/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2020-21 & 2021-22) Skandhashi Developers Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs0892F] Central Circle-2(3) Hyderabad (Appellant) (Respondent)

For Appellant: Shri P.Vinod, ARFor Respondent: Shri R.Kumaran, DR
Section 132Section 143(3)

A.Y.2021-22. 2. The brief facts of the case are that the assessee is a part of Skandhanshi group of companies. A search and seizure operation u/s 132 of the Income tax Act, 1961 (“the Act”) was 3 conducted in the case of the assessee and its group concerns