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“search assessment”

Search & SeizureSection 153ASection 153A2,574 judgments

The decision most relied on for search assessment is CIT v. Kabul Chawla (380 ITR 573), cited in 3,235 judgments on BharatTax.

Leading authorities on search assessment

CIT v. Kabul Chawla
380 ITR 573 · 2016 · High Court
3,235
citing judgments

In a search assessment under Section 153A, additions can only be made for completed or non-abated assessment years if incriminating material relevant to those years is found during the search, although notice under Section 153A(1) is mandatorily issued for six assessment years preceding the search.

Pr. CIT v. Abhisar Buildwell (P.) Ltd.
149 Taxmann.com 399 · 2023 · Supreme Court
2,379
citing judgments

An assessment under section 153A is without jurisdiction if there is an absence of incriminating material for an unabated assessment year.

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.

Pr. CIT v. Meeta Gutgutia
395 ITR 526 · 2017 · High Court
1,226
citing judgments

In search assessments under Section 153A, additions to income are permissible only if incriminating material is found during the search; in the absence of such material, completed assessments cannot be disturbed. A statement recorded under Section 132(4) and later retracted may not, on its own, constitute sufficient incriminating evidence for making additions.

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.

PCIT v. Best Infrastructure (India) (P.) Ltd.
397 ITR 82 · 2017 · High Court
786
citing judgments

A statement recorded under Section 132(4) of the Income Tax Act, 1961, does not by itself constitute incriminating material for making additions to income.

CIT v. RRJ Securities Ltd.
380 ITR 612 · 2016 · High Court
689
citing judgments

Completed assessments can be interfered with under Section 153A or 153C only on the basis of incriminating material unearthed during the search, necessitating a direct correlation between the discovered material and the power to assess or reopen concluded assessments.

Judgments citing search assessment

Anup Kumar Aggarwal, Panhckula vs. ACIT(Central) Shimla, Shimla

Appeal stand allowed

ITA 1020/CHANDI/2025[2022-23]Status: DisposedITAT Chandigarh29 Jan 2026AY 2022-23

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No.1020/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2022-23) Sh. Anup Kumar Aggarwal Acit (Central) बनाम/ Vs. House No.218,Sector-10 Shimla 171001 Panchkula – 134113 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adjpk-5842-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Ajay Jain (Ca) A/W Shri Lovesh Bansal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) & Shri Rajat Kumar Kureel (Cit) – Ld. Drs Date Of Final Hearing : 27-01-2026 Date Of Pronouncement : 29-01-2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2022-23 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals)-3, Gurgaon [Cit(A)] Dated 31-07-2025 In The Matter Of An Assessment Framed By Ld. Ao U/S 143(3) Of The Act On 27-09-2024. The Assessee Is Aggrieved By Confirmation Of Addition Of Rs.60.42

For Appellant: Sh. Ajay Jain (CA) a/w Shri Lovesh BansalFor Respondent: Smt. Kusum Bansal (CIT) & Shri Rajat Kumar
Section 127Section 139(1)Section 143(2)Section 143(3)Section 28

during search, no allegation of unrecorded sales could be made for this year. It was contended that extrapolation of figures was not permitted in search assessment proceedings without there being any evidence on record. However, rejecting assessee’s submissions, Ld. AO added amount of Rs.60.42 Lacs as business income

Deputy Commissioner of Income Tax, Central Circle-1(4), Chennai vs. Periyasamy Anbunathan, Karur

ITA 1595/CHNY/2025[2015]Status: DisposedITAT Chennai23 Jan 2026

Bench: Shri Aby T. Varkey & Shri S.R.Raghunathaआयकर अपील सं./Ita Nos.1488 & 1489/Chny/2025 निर्धारण वर्ष/Assessment Years: 2015-16 & 2016-17 Periyasamy Anbunathan, No.10/97C, Ayyampalayam, Thottakurichi Post, Karur-639 113. [Pan: Ahmρα 6511 H] (अपीलार्थी/Appellant) V. The Dcit, Central Circle-1(4), Chennai. (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos.1529, 1536, 1595 & 1596/Chny/2025 निर्धारण वर्ष/Assessment Years: 2014-15, 2017-18, 2015-16 & 2016-17 & Cross-Objection Nos.45 & 46/Chny/2025 [In Ita Nos.1595 & 1596/Chny/2025] निर्धारण वर्ष/Assessment Years: 2015-16 & 2016-17 The Dcit, Central Circle-1(4), Chennai. (अपीलार्थी/Appellant) V. Periyasamy Anbunathan, No.10/97C, Ayyampalayam, Thottakurichi Post, Karur-639 113. [Pan: Ahmρα 6511 H] (प्रत्यर्थी/Respondent/Cross Objector) अपीलार्थी की ओर से/ Assessee By : Mr.J.K. Reddy, Ca प्रत्यर्थी की ओर से /Department By : Ms.E. Pavuna Sundari, Cit सुनवाईकीतारीख/Date Of Hearing : 29.10.2025 घोषणाकीतारीख /Date Of Pronouncement : 23.01.2026

For Appellant: Mr.J.K. Reddy, CAFor Respondent: Ms.E. Pavuna Sundari, CIT
Section 131Section 132Section 132(4)Section 250

आयकर अपीलीय अधिकरण, 'ए' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'A' BENCH: CHENNΑΙ श्री एबी टी. वर्की, न्यायिक