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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

Veritas (India) Ltd, Mumbai vs. DCIT - CC- 5(1), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 1896/MUM/2019[2012-13]Status: DisposedITAT Mumbai04 May 2023AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.1896/Mum/2019 (निर्धारण वर्ा / Assessment Years: 2012-13) M/S. Veritas (India) Ltd. बिधम/ Dcit, Central Circle-5(1) 701, Embassy Centre, Room No. 1928, 19Th Vs. Nariman Point, Mumbai- Floor, Air India Building 400021. Nariman Point, Mumbai- 400021. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaacd1654J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Gaurav Kabra Revenue By: Shri Samuel Pitta (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 31/03/2023 घोषणा की तारीख /Date Of Pronouncement: 04/05/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Company Against The Order Of The Ld. Cit(A)-53, Mumbai Dated 25.01.2019 For The Ay. 2012-13. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Confirming The Order Of The Ao U/S 143(3) R.W.S 153A, R.W.S. 144C(3) Of The Income Tax Act, 1961 (Hereinafter “The Act”). 3. First Of All, We Will Deal With The Ground No. 2 & 3, Wherein The Assessee Has Challenged The Action Of The Ao To Have Made An Addition On Account Of Transfer Pricing Adjustment Of Rs.1,93,43,532/- (On Account Of Share Application Money) & Rs.1,32,99,750/- (On Account Of Guarantee Commission) & Are Noted To Be Emanating From The Transfer Pricing Order (Tpo) Dated 29.01.2016 Passed U/S 92Ca(3) Of The Act. According To The Ld. Ar, The Tpo Order Is Bad In Law Because The Assessee Has Filed The Original Return Of Income On 29.12.2017

For Appellant: Shri Gaurav KabraFor Respondent: Shri Samuel Pitta (Sr. AR)
Section 132Section 143(2)Section 143(3)Section 153ASection 92C

scrutiny and notice u/s 143(2) of the Act was issued. Thereafter, the AO made reference to the TPO on 16.03.2015. Thereafter, search and seizure action u/s 132 of the Act was made by the Department against the assessee on 10.09.2015 (AY. 2016-17) and the statement of the director

Hasini Infra Constructions and Developers, Kakinada vs. Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry

In the result, both the Revenue’s appeals are dismissed

ITA 9/VIZ/2023[2017-18]Status: DisposedITAT Visakhapatnam04 May 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. Nos.9, 10 & 11/Viz/2023 ("नधा"रणवष"/ Assessment Year: 2017-18, 2018-19 & 2019-20) Hasini Infra Constructions & Vs. The Asst. Commissioner Of Developers, Income Tax, D.No.2-27-23, Gokul Street, Central Circle-1, Kakinada. Rajahmundry. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) आयकरअपीलसं./ I.T.A. Nos. 24 & 25/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2018-19 & 2019-20) The Asst. Commissioner Of Vs. Hasini Infra Constructions Income Tax & Developers, Central Circle-1, D.No.2-27-23, Gokul Street, Rajahmundry. Kakinada. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Assessee By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Revenue By : Sri Mn Murthy Naik, Cit-Dr

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

filed its original return of income for the AY 2017-18 on 27/10/2017 admitting a total income of Rs. 52,28,070/-. A search and seizure operation U/s. 132 of the Act was conducted on 28/03/2019 in the case of the assessee-firm at its registered premises wherein certain incriminating ... filed its original return of income for the AY 2018-19 on 28/10/2018 admitting a total income of Rs. 81,46,560/-. A search and seizure operation U/s. 132 of the Act was conducted on 28/03/2019 in the case of the assessee-firm at its registered premises wherein certain incriminating

Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Hasini Infra Consrtuctions& Developers, Kakinada

In the result, both the Revenue’s appeals are dismissed

ITA 25/VIZ/2023[2019-20]Status: DisposedITAT Visakhapatnam04 May 2023AY 2019-20

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. Nos.9, 10 & 11/Viz/2023 ("नधा"रणवष"/ Assessment Year: 2017-18, 2018-19 & 2019-20) Hasini Infra Constructions & Vs. The Asst. Commissioner Of Developers, Income Tax, D.No.2-27-23, Gokul Street, Central Circle-1, Kakinada. Rajahmundry. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) आयकरअपीलसं./ I.T.A. Nos. 24 & 25/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2018-19 & 2019-20) The Asst. Commissioner Of Vs. Hasini Infra Constructions Income Tax & Developers, Central Circle-1, D.No.2-27-23, Gokul Street, Rajahmundry. Kakinada. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Assessee By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Revenue By : Sri Mn Murthy Naik, Cit-Dr

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

filed its original return of income for the AY 2017-18 on 27/10/2017 admitting a total income of Rs. 52,28,070/-. A search and seizure operation U/s. 132 of the Act was conducted on 28/03/2019 in the case of the assessee-firm at its registered premises wherein certain incriminating ... filed its original return of income for the AY 2018-19 on 28/10/2018 admitting a total income of Rs. 81,46,560/-. A search and seizure operation U/s. 132 of the Act was conducted on 28/03/2019 in the case of the assessee-firm at its registered premises wherein certain incriminating

Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Hasini Infra Consrtuctions& Developers, Kakinada

In the result, both the Revenue’s appeals are dismissed

ITA 24/VIZ/2023[2018-19]Status: DisposedITAT Visakhapatnam04 May 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. Nos.9, 10 & 11/Viz/2023 ("नधा"रणवष"/ Assessment Year: 2017-18, 2018-19 & 2019-20) Hasini Infra Constructions & Vs. The Asst. Commissioner Of Developers, Income Tax, D.No.2-27-23, Gokul Street, Central Circle-1, Kakinada. Rajahmundry. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) आयकरअपीलसं./ I.T.A. Nos. 24 & 25/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2018-19 & 2019-20) The Asst. Commissioner Of Vs. Hasini Infra Constructions Income Tax & Developers, Central Circle-1, D.No.2-27-23, Gokul Street, Rajahmundry. Kakinada. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Assessee By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Revenue By : Sri Mn Murthy Naik, Cit-Dr

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

filed its original return of income for the AY 2017-18 on 27/10/2017 admitting a total income of Rs. 52,28,070/-. A search and seizure operation U/s. 132 of the Act was conducted on 28/03/2019 in the case of the assessee-firm at its registered premises wherein certain incriminating ... filed its original return of income for the AY 2018-19 on 28/10/2018 admitting a total income of Rs. 81,46,560/-. A search and seizure operation U/s. 132 of the Act was conducted on 28/03/2019 in the case of the assessee-firm at its registered premises wherein certain incriminating

Hasini Infra Constructions and Developers, Kakinada vs. Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry

In the result, both the Revenue’s appeals are dismissed

ITA 11/VIZ/2023[2019-20]Status: DisposedITAT Visakhapatnam04 May 2023AY 2019-20

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. Nos.9, 10 & 11/Viz/2023 ("नधा"रणवष"/ Assessment Year: 2017-18, 2018-19 & 2019-20) Hasini Infra Constructions & Vs. The Asst. Commissioner Of Developers, Income Tax, D.No.2-27-23, Gokul Street, Central Circle-1, Kakinada. Rajahmundry. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) आयकरअपीलसं./ I.T.A. Nos. 24 & 25/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2018-19 & 2019-20) The Asst. Commissioner Of Vs. Hasini Infra Constructions Income Tax & Developers, Central Circle-1, D.No.2-27-23, Gokul Street, Rajahmundry. Kakinada. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Assessee By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Revenue By : Sri Mn Murthy Naik, Cit-Dr

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

filed its original return of income for the AY 2017-18 on 27/10/2017 admitting a total income of Rs. 52,28,070/-. A search and seizure operation U/s. 132 of the Act was conducted on 28/03/2019 in the case of the assessee-firm at its registered premises wherein certain incriminating ... filed its original return of income for the AY 2018-19 on 28/10/2018 admitting a total income of Rs. 81,46,560/-. A search and seizure operation U/s. 132 of the Act was conducted on 28/03/2019 in the case of the assessee-firm at its registered premises wherein certain incriminating

Hasini Infra Constructions and Developers, Kakinada vs. Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry

In the result, both the Revenue’s appeals are dismissed

ITA 10/VIZ/2023[2018-19]Status: DisposedITAT Visakhapatnam04 May 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. Nos.9, 10 & 11/Viz/2023 ("नधा"रणवष"/ Assessment Year: 2017-18, 2018-19 & 2019-20) Hasini Infra Constructions & Vs. The Asst. Commissioner Of Developers, Income Tax, D.No.2-27-23, Gokul Street, Central Circle-1, Kakinada. Rajahmundry. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) आयकरअपीलसं./ I.T.A. Nos. 24 & 25/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2018-19 & 2019-20) The Asst. Commissioner Of Vs. Hasini Infra Constructions Income Tax & Developers, Central Circle-1, D.No.2-27-23, Gokul Street, Rajahmundry. Kakinada. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Assessee By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Revenue By : Sri Mn Murthy Naik, Cit-Dr

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

filed its original return of income for the AY 2017-18 on 27/10/2017 admitting a total income of Rs. 52,28,070/-. A search and seizure operation U/s. 132 of the Act was conducted on 28/03/2019 in the case of the assessee-firm at its registered premises wherein certain incriminating ... filed its original return of income for the AY 2018-19 on 28/10/2018 admitting a total income of Rs. 81,46,560/-. A search and seizure operation U/s. 132 of the Act was conducted on 28/03/2019 in the case of the assessee-firm at its registered premises wherein certain incriminating