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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

M/S. Allied Perfumers Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessee are allowed

ITA 5179/DEL/2015[2007-08]Status: DisposedITAT Delhi28 Apr 2023AY 2007-08

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 3989/Del/2015 : Asstt. Year : 2005-06 Ita No. 3990/Del/2015 : Asstt. Year : 2006-07 Ita No. 5179/Del/2015 : Asstt. Year : 2007-08 Ita No. 3991/Del/2015 : Asstt. Year : 2008-09 Ita No. 3992/Del/2015 : Asstt. Year : 2010-11 M/S Allied Perfumers Pvt. Ltd., Vs Dcit, Rajiv Saxena & Co. Adv. & Solictors, Central Circle-1, H.O. 318-D, Mayur Vihar, Phase-Ii, New Delhi New Delhi-110091 (Appellant) (Respondent) Pan No. Aacca4321K Assessee By : Sh. Rajeev Saxena, Adv. & Sh. Shyam Sunder, Adv. Revenue By : Sh. P. Praveen Sidharth, Cit Dr Date Of Hearing: 14.02.2023 Date Of Pronouncement: 28.04.2023

For Appellant: Sh. Rajeev Saxena, Adv. &For Respondent: Sh. P. Praveen Sidharth, CIT DR
Section 132(1)Section 145Section 153Section 153A

scrutiny assessment order u/s 153C/143(3) was passed on 24.12.2009 determining the total income at Rs.58,02,940/-. Subsequently a search and seizure operation u/s 1 32 of the Act was carried out on 03.03.2011 in the Surya Vinayak group of cases and also in the case of the assessee ... income for the year under consideration is taken at Rs. 58,02,940/-. 5. Bogus Sales made to Dharmpal Satyapal Ltd. 5.1. The search and seizure proceedings in the case of the assessee company were carried out on 03.03.2011 by the Investigation Wing of the Department, New Delhi

M/S. Allied Perfumers Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessee are allowed

ITA 3992/DEL/2015[2010-11]Status: DisposedITAT Delhi28 Apr 2023AY 2010-11

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 3989/Del/2015 : Asstt. Year : 2005-06 Ita No. 3990/Del/2015 : Asstt. Year : 2006-07 Ita No. 5179/Del/2015 : Asstt. Year : 2007-08 Ita No. 3991/Del/2015 : Asstt. Year : 2008-09 Ita No. 3992/Del/2015 : Asstt. Year : 2010-11 M/S Allied Perfumers Pvt. Ltd., Vs Dcit, Rajiv Saxena & Co. Adv. & Solictors, Central Circle-1, H.O. 318-D, Mayur Vihar, Phase-Ii, New Delhi New Delhi-110091 (Appellant) (Respondent) Pan No. Aacca4321K Assessee By : Sh. Rajeev Saxena, Adv. & Sh. Shyam Sunder, Adv. Revenue By : Sh. P. Praveen Sidharth, Cit Dr Date Of Hearing: 14.02.2023 Date Of Pronouncement: 28.04.2023

For Appellant: Sh. Rajeev Saxena, Adv. &For Respondent: Sh. P. Praveen Sidharth, CIT DR
Section 132(1)Section 145Section 153Section 153A

scrutiny assessment order u/s 153C/143(3) was passed on 24.12.2009 determining the total income at Rs.58,02,940/-. Subsequently a search and seizure operation u/s 1 32 of the Act was carried out on 03.03.2011 in the Surya Vinayak group of cases and also in the case of the assessee ... income for the year under consideration is taken at Rs. 58,02,940/-. 5. Bogus Sales made to Dharmpal Satyapal Ltd. 5.1. The search and seizure proceedings in the case of the assessee company were carried out on 03.03.2011 by the Investigation Wing of the Department, New Delhi

M/S. Allied Perfumers Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessee are allowed

ITA 3991/DEL/2015[2008-09]Status: DisposedITAT Delhi28 Apr 2023AY 2008-09

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 3989/Del/2015 : Asstt. Year : 2005-06 Ita No. 3990/Del/2015 : Asstt. Year : 2006-07 Ita No. 5179/Del/2015 : Asstt. Year : 2007-08 Ita No. 3991/Del/2015 : Asstt. Year : 2008-09 Ita No. 3992/Del/2015 : Asstt. Year : 2010-11 M/S Allied Perfumers Pvt. Ltd., Vs Dcit, Rajiv Saxena & Co. Adv. & Solictors, Central Circle-1, H.O. 318-D, Mayur Vihar, Phase-Ii, New Delhi New Delhi-110091 (Appellant) (Respondent) Pan No. Aacca4321K Assessee By : Sh. Rajeev Saxena, Adv. & Sh. Shyam Sunder, Adv. Revenue By : Sh. P. Praveen Sidharth, Cit Dr Date Of Hearing: 14.02.2023 Date Of Pronouncement: 28.04.2023

For Appellant: Sh. Rajeev Saxena, Adv. &For Respondent: Sh. P. Praveen Sidharth, CIT DR
Section 132(1)Section 145Section 153Section 153A

scrutiny assessment order u/s 153C/143(3) was passed on 24.12.2009 determining the total income at Rs.58,02,940/-. Subsequently a search and seizure operation u/s 1 32 of the Act was carried out on 03.03.2011 in the Surya Vinayak group of cases and also in the case of the assessee ... income for the year under consideration is taken at Rs. 58,02,940/-. 5. Bogus Sales made to Dharmpal Satyapal Ltd. 5.1. The search and seizure proceedings in the case of the assessee company were carried out on 03.03.2011 by the Investigation Wing of the Department, New Delhi

M/S. Allied Perfumers Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessee are allowed

ITA 3990/DEL/2015[2006-07]Status: DisposedITAT Delhi28 Apr 2023AY 2006-07

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 3989/Del/2015 : Asstt. Year : 2005-06 Ita No. 3990/Del/2015 : Asstt. Year : 2006-07 Ita No. 5179/Del/2015 : Asstt. Year : 2007-08 Ita No. 3991/Del/2015 : Asstt. Year : 2008-09 Ita No. 3992/Del/2015 : Asstt. Year : 2010-11 M/S Allied Perfumers Pvt. Ltd., Vs Dcit, Rajiv Saxena & Co. Adv. & Solictors, Central Circle-1, H.O. 318-D, Mayur Vihar, Phase-Ii, New Delhi New Delhi-110091 (Appellant) (Respondent) Pan No. Aacca4321K Assessee By : Sh. Rajeev Saxena, Adv. & Sh. Shyam Sunder, Adv. Revenue By : Sh. P. Praveen Sidharth, Cit Dr Date Of Hearing: 14.02.2023 Date Of Pronouncement: 28.04.2023

For Appellant: Sh. Rajeev Saxena, Adv. &For Respondent: Sh. P. Praveen Sidharth, CIT DR
Section 132(1)Section 145Section 153Section 153A

scrutiny assessment order u/s 153C/143(3) was passed on 24.12.2009 determining the total income at Rs.58,02,940/-. Subsequently a search and seizure operation u/s 1 32 of the Act was carried out on 03.03.2011 in the Surya Vinayak group of cases and also in the case of the assessee ... income for the year under consideration is taken at Rs. 58,02,940/-. 5. Bogus Sales made to Dharmpal Satyapal Ltd. 5.1. The search and seizure proceedings in the case of the assessee company were carried out on 03.03.2011 by the Investigation Wing of the Department, New Delhi

M/S. Allied Perfumers Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessee are allowed

ITA 3989/DEL/2015[2005-06]Status: DisposedITAT Delhi28 Apr 2023AY 2005-06

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 3989/Del/2015 : Asstt. Year : 2005-06 Ita No. 3990/Del/2015 : Asstt. Year : 2006-07 Ita No. 5179/Del/2015 : Asstt. Year : 2007-08 Ita No. 3991/Del/2015 : Asstt. Year : 2008-09 Ita No. 3992/Del/2015 : Asstt. Year : 2010-11 M/S Allied Perfumers Pvt. Ltd., Vs Dcit, Rajiv Saxena & Co. Adv. & Solictors, Central Circle-1, H.O. 318-D, Mayur Vihar, Phase-Ii, New Delhi New Delhi-110091 (Appellant) (Respondent) Pan No. Aacca4321K Assessee By : Sh. Rajeev Saxena, Adv. & Sh. Shyam Sunder, Adv. Revenue By : Sh. P. Praveen Sidharth, Cit Dr Date Of Hearing: 14.02.2023 Date Of Pronouncement: 28.04.2023

For Appellant: Sh. Rajeev Saxena, Adv. &For Respondent: Sh. P. Praveen Sidharth, CIT DR
Section 132(1)Section 145Section 153Section 153A

scrutiny assessment order u/s 153C/143(3) was passed on 24.12.2009 determining the total income at Rs.58,02,940/-. Subsequently a search and seizure operation u/s 1 32 of the Act was carried out on 03.03.2011 in the Surya Vinayak group of cases and also in the case of the assessee ... income for the year under consideration is taken at Rs. 58,02,940/-. 5. Bogus Sales made to Dharmpal Satyapal Ltd. 5.1. The search and seizure proceedings in the case of the assessee company were carried out on 03.03.2011 by the Investigation Wing of the Department, New Delhi