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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

Narasimmaraj Varadhan, Chennai vs. ACIT, Central Circle 3, Coimbatore

In the result, appeals filed by the assessee for all the four assessment years 2016-17 to 2019-20 are allowed

ITA 563/CHNY/2024[2019-20]Status: DisposedITAT Chennai26 Nov 2024AY 2019-20

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.: 560, 561, 562 & 563/Chny/2024 िनधा"रण वष" / Assessment Years: 2016-17, 2017-18, 2018-19 & 2019-20 Narasimmaraj Varadhan, Assistant Commissioner Of Jagadisan & Co., V. Income Tax, Chartered Accountants Central Circle -3, Residency Apartments, Coimbatore – 641 018. New No. 245, Old No. 108, T.T.K Road, Alwarpet, Chennai – 600 018. [Pan: Aaepn-4973-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : None : Shri. V. Nandakumar, Cit ""यथ" क" ओर से/Respondent By सुनवाई की तारीख/Date Of Hearing : 29.08.2024 घोषणा की तारीख/Date Of Pronouncement : 26.11.2024

For Appellant: None
Section 132Section 133ASection 133A(3)Section 153CSection 234A

assessee is an individual and a proprietor of M/s. Anurag Constructions engaged in Real estate business and construction of building. 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 M/s. JPRI Hotels ... crux of the appeal aforesaid is the estimation of turnover with reference to cash component of receipts from JPRI hotels(P) ltd whose search and seizure operations has led to the survey in the premises of the assessee under section 133A of the Act.. The appellant admitted additional offer

Narasimmaraj Varadhan, Chennai vs. ACIT, Central Circle 3, Coimbatore

In the result, appeals filed by the assessee for all the four assessment years 2016-17 to 2019-20 are allowed

ITA 562/CHNY/2024[2018-19]Status: DisposedITAT Chennai26 Nov 2024AY 2018-19

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.: 560, 561, 562 & 563/Chny/2024 िनधा"रण वष" / Assessment Years: 2016-17, 2017-18, 2018-19 & 2019-20 Narasimmaraj Varadhan, Assistant Commissioner Of Jagadisan & Co., V. Income Tax, Chartered Accountants Central Circle -3, Residency Apartments, Coimbatore – 641 018. New No. 245, Old No. 108, T.T.K Road, Alwarpet, Chennai – 600 018. [Pan: Aaepn-4973-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : None : Shri. V. Nandakumar, Cit ""यथ" क" ओर से/Respondent By सुनवाई की तारीख/Date Of Hearing : 29.08.2024 घोषणा की तारीख/Date Of Pronouncement : 26.11.2024

For Appellant: None
Section 132Section 133ASection 133A(3)Section 153CSection 234A

assessee is an individual and a proprietor of M/s. Anurag Constructions engaged in Real estate business and construction of building. 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 M/s. JPRI Hotels ... crux of the appeal aforesaid is the estimation of turnover with reference to cash component of receipts from JPRI hotels(P) ltd whose search and seizure operations has led to the survey in the premises of the assessee under section 133A of the Act.. The appellant admitted additional offer

Narasimmaraj Varadhan, Chennai vs. ACIT, Central Circle 3, Coimbatore

In the result, appeals filed by the assessee for all the four assessment years 2016-17 to 2019-20 are allowed

ITA 561/CHNY/2024[2017-18]Status: DisposedITAT Chennai26 Nov 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.: 560, 561, 562 & 563/Chny/2024 िनधा"रण वष" / Assessment Years: 2016-17, 2017-18, 2018-19 & 2019-20 Narasimmaraj Varadhan, Assistant Commissioner Of Jagadisan & Co., V. Income Tax, Chartered Accountants Central Circle -3, Residency Apartments, Coimbatore – 641 018. New No. 245, Old No. 108, T.T.K Road, Alwarpet, Chennai – 600 018. [Pan: Aaepn-4973-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : None : Shri. V. Nandakumar, Cit ""यथ" क" ओर से/Respondent By सुनवाई की तारीख/Date Of Hearing : 29.08.2024 घोषणा की तारीख/Date Of Pronouncement : 26.11.2024

For Appellant: None
Section 132Section 133ASection 133A(3)Section 153CSection 234A

assessee is an individual and a proprietor of M/s. Anurag Constructions engaged in Real estate business and construction of building. 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 M/s. JPRI Hotels ... crux of the appeal aforesaid is the estimation of turnover with reference to cash component of receipts from JPRI hotels(P) ltd whose search and seizure operations has led to the survey in the premises of the assessee under section 133A of the Act.. The appellant admitted additional offer

Narasimmaraj Varadhan, Chennai vs. ACIT, Central Circle 3, Coimbatore

In the result, appeals filed by the assessee for all the four assessment years 2016-17 to 2019-20 are allowed

ITA 560/CHNY/2024[2016-17]Status: DisposedITAT Chennai26 Nov 2024AY 2016-17

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.: 560, 561, 562 & 563/Chny/2024 िनधा"रण वष" / Assessment Years: 2016-17, 2017-18, 2018-19 & 2019-20 Narasimmaraj Varadhan, Assistant Commissioner Of Jagadisan & Co., V. Income Tax, Chartered Accountants Central Circle -3, Residency Apartments, Coimbatore – 641 018. New No. 245, Old No. 108, T.T.K Road, Alwarpet, Chennai – 600 018. [Pan: Aaepn-4973-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : None : Shri. V. Nandakumar, Cit ""यथ" क" ओर से/Respondent By सुनवाई की तारीख/Date Of Hearing : 29.08.2024 घोषणा की तारीख/Date Of Pronouncement : 26.11.2024

For Appellant: None
Section 132Section 133ASection 133A(3)Section 153CSection 234A

assessee is an individual and a proprietor of M/s. Anurag Constructions engaged in Real estate business and construction of building. 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 M/s. JPRI Hotels ... crux of the appeal aforesaid is the estimation of turnover with reference to cash component of receipts from JPRI hotels(P) ltd whose search and seizure operations has led to the survey in the premises of the assessee under section 133A of the Act.. The appellant admitted additional offer