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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

Polisetty Somasundaram, Guntur vs. Deputy Commissioner of Income Tax, Central Circle-1, Guntur

In the result, appeal of the assessee for the AY 2020-21 is allowed

ITA 172/VIZ/2023[2012-13]Status: DisposedITAT Visakhapatnam18 Aug 2023AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.172 To 180/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2012-13 To 2020-21) M/S. Polisetty Somasundaram, Vs. The Deputy Commissioner Of D.No. 8-24-31, Main Road, Income Tax, Mangalagiri Road, Central Circle-1, Guntur – 522001. Guntur. Pan: Aacfp 7251 J (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Appellant By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Respondent By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 139Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153B

with respect to the release of the restraint order by relying on the Board Instruction dated 20 3/7/2002 wherein the Instruction relating to search and seizure work should be completed as early as possible and restraint order U/s. 132(3) should be lifted within one month from the date ... Mineral (P.) Ltd reported in [2011] 12 taxmann.com 120 (Rajasthan) held as under [Head Note]: “Section 132 of the Income-tax Act, 1961 - Search and seizure - General - A prohibitory order was passed in case of assessee - Thereupon an order dated 21-12-2002 29 was passed revoking prohibitory order under

Sandeep Maloo, Mumbai vs. DCIT, CC-1(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 613/MUM/2023[2013-14]Status: DisposedITAT Mumbai17 Aug 2023AY 2013-14

Bench: Shri Aby T Varkey & Shri Amarjit Singhsandeep Maloo Vs. Dcit-Cc-1(1) Shree Radhey, 21-C, Pratishtha Bhawan, Barwara House, M.K. Road, Civil Lines, Jaipur, Mumbai – 400 020 Rajasthan- 302001 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Afcpm7905F Appellant .. Respondent [ Appellant By : Jayant Bhatt Respondent By : Kishore Dhule Date Of Hearing 12.07.2023 Date Of Pronouncement 17.08.2023 आदेश / O R D E R Per Amarjit Singh (Am): This Appeal Filed By The Assesse Is Directed Against The Order Passed By The Ld. Cit(A)-47, Mumbai, Dated 20.02.2023 For A.Y. 2013- 14. The Assessee Has Raised The Following Grounds Before Us:

For Appellant: Jayant BhattFor Respondent: Kishore Dhule
Section 132Section 153ASection 68

above grounds of appeal, each of which are without prejudice to one another.” 2. Fact in brief is that search and seizure action u/s 132 of the Act was conducted in the case of Shri Praveen Kumar Jain on 01.10.2013. The premises of the assessee was also covered for search ... been provided the copy of statement given by Shri Praveen Kumar Jain and his other associate during the course of a search and seizure and later on. The assessee also submitted that general statement given by Shri Praveen Kumar Jain cannot be applied to his case without any other relevant

Rajendraprasad Babulal Khetan, Surat vs. Assistant Commissioner of Income Tax, Central Cir. - 4, Surat

ITA 142/SRT/2023[2017-18]Status: DisposedITAT Surat11 Aug 2023AY 2017-18

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.142/Srt/2023 (Assessment Year: 2017-18) (Physical Hearing) Rajendraprasad Babulal Khetan, Vs. The Acit, E-2-1101, Capital Greens, Vesu Central Circle-4, – Bharthana, Surat – 395007. Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Abqpk8161R (Appellant) (Respondent) आयकर अपील (खोज और ज"ती) सं./It(Ss)A Nos.32/Srt/2023 (Assessment Year: 2017-18) Rajendraprasad Babulal Khetan, Vs. The Acit, E-2-1101, Capital Greens, Vesu Central Circle-4, – Bharthana, Surat – 395007. Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Abqpk8161R (Appellant) (Respondent)

Section 143(3)Section 150(1)Section 154

return of income was duly processed u/s 143(1) of the Act. In assessee`s case no assessment was completed earlier. Subsequently, a search and seizure action u/s 132 of the Act was conducted in the Kuberji Group and the business and residential premises of Shri Rajendra Prasad Babulal Khetan ... called MoU, is irrelevant document for assessee, as an individual. Besides the said MOU was not found and seized during the course of search and seizure action in the case of assessee but was seized from a third party. Apart from this, addition is also beyond the scope of section

Krishnamoorthy Ramlingam Mudaliyar, Mumbai vs. Assistant Commissioner of Income Tax, Central Circle-3 Thane, Mumbai

In the result, all the appeals of the assessee are partly allowed for statistical purposes, and the appeal of the Revenue is dismissed

ITA 2894/MUM/2022[2015-2016]Status: DisposedITAT Mumbai10 Aug 2023AY 2015-2016

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.2894/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T.A. No.2895/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T.A. No.2893/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2017-18) Krishnamoorthy Ramlingam Acit, Central Circle-3 बिधम/ Mudaliyar 6Th Floor, Room No. 12, Vs. Flat No. 904, Maa Laxmi Ashar It Park, Road-16- Avenue, Sector-36, Plot No. Z, Wagle Industrial 27, Kamothe, Navi Estate, Thane-(W)- Mumbai-410218. 400604. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Ajzpm6207H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं/ I.T.A. No.313/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2017-18) Acit, Central Circle-3 बिधम/ Krishnamoorthy 6Th Floor, Room No. 12, Ramlingam Mudaliyar Vs. Ashar It Park, Road-16-Z, Flat No. 904, Maa Laxmi Wagle Industrial Estate, Avenue, Sector-36, Plot Thane-(W)-400604. No. 27, Kamothe, Navi Mumbai-410218. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Ajzpm6207H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent)

For Appellant: Shri Satyaprakash SinghFor Respondent: Shri Rameshvar P Meena/Nimesh

facts are that, the assessee an individual is a finance broker who is also engaged in the business of selling ready-made garments. Search and seizure action u/s 132 of the Income Tax Act, 1961 (hereinafter “the Act”) was carried out upon the Varad Group on 20.03.2017 and the assessee

Krishnamoorthy Ramlinngam Mudaliyar, Mumbai vs. Assistant Commissioner of Income Tax, Central Circle -3 Thane, Mumbai

In the result, all the appeals of the assessee are partly allowed for statistical purposes, and the appeal of the Revenue is dismissed

ITA 2893/MUM/2022[2017-18]Status: DisposedITAT Mumbai10 Aug 2023AY 2017-18

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.2894/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T.A. No.2895/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T.A. No.2893/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2017-18) Krishnamoorthy Ramlingam Acit, Central Circle-3 बिधम/ Mudaliyar 6Th Floor, Room No. 12, Vs. Flat No. 904, Maa Laxmi Ashar It Park, Road-16- Avenue, Sector-36, Plot No. Z, Wagle Industrial 27, Kamothe, Navi Estate, Thane-(W)- Mumbai-410218. 400604. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Ajzpm6207H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं/ I.T.A. No.313/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2017-18) Acit, Central Circle-3 बिधम/ Krishnamoorthy 6Th Floor, Room No. 12, Ramlingam Mudaliyar Vs. Ashar It Park, Road-16-Z, Flat No. 904, Maa Laxmi Wagle Industrial Estate, Avenue, Sector-36, Plot Thane-(W)-400604. No. 27, Kamothe, Navi Mumbai-410218. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Ajzpm6207H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent)

For Appellant: Shri Satyaprakash SinghFor Respondent: Shri Rameshvar P Meena/Nimesh

facts are that, the assessee an individual is a finance broker who is also engaged in the business of selling ready-made garments. Search and seizure action u/s 132 of the Income Tax Act, 1961 (hereinafter “the Act”) was carried out upon the Varad Group on 20.03.2017 and the assessee

The Assistant Commissioner of Income Tax, Circle-1(1), Visakhapatnam vs. Tirumala Steel Enterprises, Visakhapatnam

In the result, appeal of the Revenue is dismissed

ITA 73/VIZ/2021[2017-18]Status: DisposedITAT Visakhapatnam10 Aug 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.73/Viz/2021 ("नधा"रण वष" / Assessment Year: 2017-18) Asst. Commissioner Of Income Vs. Sri Tirumala Steel Enterprises, Tax, Circle-1(1), 26-8-62, Rajaram Mohan Roy Visakhapatnam. Road, Velampeta, Visakhapatnam. Pan: Aalfs 6152 N (अपीलाथ"/ Appellant) (""यथ"/ Respondent) C.O. No. 22/Viz/2023 (In आयकर अपील सं./ I.T.A. No.73/Viz/2021) ("नधा"रण वष" / Assessment Year: 2017-18) Sri Tirumala Steel Enterprises, Vs. Asst. Commissioner Of 26-8-62, Rajaram Mohan Roy Income Tax, Circle-1(1), Road, Velampeta, Visakhapatnam. Visakhapatnam. Pan: Aalfs 6152 N (Cross Objector) (Appellant In Appeal) अपीलाथ" क" ओर से/ Assessee By : Sri Gvn Hari, Ar ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri GVN Hari, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 115BSection 133ASection 142(1)Section 143(2)Section 143(3)

time. A survey operation U/s. 133A of the Act was conducted in the case of the assessee on 11/10/2017 consequent to the search and seizure operation in the case of M/s. DRK Reddy Educational Society, Visakhapatnam. During the search operation, it was unearthed that the assessee firm has purchased Acres