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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

Shri Satish Soin, Ludhiana vs. ACIT, CC-II, Ludhiana

In the result, appeal of the assessee is allowed

ITA 303/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh23 Jul 2025AY 2012-13

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 303/Chd/2019 "नधा"रण वष" / Assessment Year : 2012-13 Shri Satish Soin, बनाम The Acit, House No.31, Garden Enclave, Central Circle-2, Vs South City-Ii, Ludhiana. Ludhiana. "थायी लेखा सं./Pan /Tan No: Advps6254N अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee By : Shri Ashwani Kumar & Ms. Muskan Garg, Cas राज"व क" ओर से/ Revenue By : Smt. Kusum Bansal, Cit Dr तार"ख/Date Of Hearing : 26.05.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 23.07.2025 Hybrid Hearing आदेश/Order Per Rajpal Yadav, Vp

For Appellant: Shri Ashwani Kumar &For Respondent: Smt. Kusum Bansal, CIT DR
Section 10(38)Section 132Section 143(3)Section 153ASection 153DSection 263

this order would indicate that whole premises of this order is based upon the construction of the position of law that in a search assessment, any issue can be examined rather unearthed or not during the course of search. When judgement of the Hon'ble Delhi High Court ... Canara Housing Development Corporation Vs DCIT was disproved by the Hon'ble Supreme Court. The Hon'ble Supreme Court has propounded that in a search assessment, additions are to be made on the basis of incriminating material found during the course of search. The observations made

Homelife Buildcon Private Limited, Sunview Enclave, Ayali Kalan, Ludhiana, Punjab vs. Smt. Samandeep Kaur DCIT-Central Circle-1, Ludhiana, Punjab

In the result, Revenue appeal is dismissed and appeal filed by the assessee is allowed

ITA 880/CHANDI/2024[2021-2022]Status: DisposedITAT Chandigarh17 Jul 2025AY 2021-2022

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM आयकर अपील सं. / ITA No. 880/Chd/2024 निर्धारण वर्ष / Assessment Year : 2021-22 Homelife Buildcon Private Limited Sunview Enclave, Ayali Kalan, Ludhiana, Punjab-142027 स्थायी लेखा सं./PAN NO: AABCH5690M अपीलार्थी/Appellant बनाम The DCIT Central Circle-1 Ludhiana, Punjab प्रत्यर्थी/Respondent आयकर अपील सं. / ITA No. 1036/Chd/2024 निर्धारण वर्ष / Assessment Year : 2021-22 बनाम Homelife Buildcon Private Limited Sunview Enclave, Ayali

For Appellant: Shri Sudhir Sehgal, Advocate and Shri Rohit Kapoor, C.AFor Respondent: Shri Manav Bansal, CIT, DR
Section 115BSection 153D

cannot be applied in the instant case. 14 (iii). A brief overview of the legislative history and amendments concerning Search Assessments is provided: A. Finance Act 1995: Introduced Chapter XIV-B as a  special mechanism for search assessments under Section 158BC. B. Finance Act 2003: Replaced the provisions related ... search assessments with Sections 153A to 153D. C. Finance Act 2021 and 2022: Subsumed the provisions of  search assessment under Sections 147, Explanation 2 to Section 148, Section 149, Section 148B, and Section 151 of the Act. Thus, the legislature, through various amendments, has consistently covered assessment matters related

Deputy Commissioner of Income Tax, Central Circle-1, Ludhiana vs. Homelife Buildcon Pvt. Ltd., Ludhiana

In the result, Revenue appeal is dismissed and appeal filed by the assessee is allowed

ITA 1036/CHANDI/2024[2021-22]Status: DisposedITAT Chandigarh17 Jul 2025AY 2021-22

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM आयकर अपील सं. / ITA No. 880/Chd/2024 निर्धारण वर्ष / Assessment Year : 2021-22 Homelife Buildcon Private Limited Sunview Enclave, Ayali Kalan, Ludhiana, Punjab-142027 स्थायी लेखा सं./PAN NO: AABCH5690M अपीलार्थी/Appellant The DCIT Central Circle-1 Ludhiana, Punjab प्रत्यर्थी/Respondent आयकर अपील सं. / ITA No. 1036/Chd/2024 निर्धारण वर्ष / Assessment Year : 2021-22 Homelife Buildcon Private Limited Sunview Enclave, Ayali Kalan, Lu

For Appellant: Shri Sudhir Sehgal, Advocate and Shri Rohit Kapoor, C.AFor Respondent: Shri Manav Bansal, CIT, DR
Section 115BSection 153D

cannot be applied in the instant case. 14 (iii). A brief overview of the legislative history and amendments concerning Search Assessments is provided: A. Finance Act 1995: Introduced Chapter XIV-B as a  special mechanism for search assessments under Section 158BC. B. Finance Act 2003: Replaced the provisions related ... search assessments with Sections 153A to 153D. C. Finance Act 2021 and 2022: Subsumed the provisions of  search assessment under Sections 147, Explanation 2 to Section 148, Section 149, Section 148B, and Section 151 of the Act. Thus, the legislature, through various amendments, has consistently covered assessment matters related

Soumendra Kumar Mohanty, Bhubaneswar vs. DCIT, Central Circle-2, Bhubaneswar

ITA 284/CTK/2025[2011-2012]Status: DisposedITAT Cuttack16 Jul 2025AY 2011-2012

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita Nos.284-289/Ctk/2025 (निर्धारण वर्ष / Assessment Year : 2011-2012 To 2016-2017) Soumendra Kumar Mohanty Vs Dcit, Central Circle-2, Plot No.130, Sm Tower, Bhubaneswar Mancheswar Industrial Estate, Rasulgarh, Bhubaneswar Pan No.: Abfpm 9538 D (अपीलार्थी / Appellant) & आयकर अपील सं/Ita No.290/Ctk/2025 (निर्धारण वर्ष / Assessment Year : 2016-2017) Modern Engineering & Management Foundation, Banaparia, Kuruda, Balasore Pan No. : Aactm 1058 J Vs Dcit, Central Circle-2, Bhubaneswar (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) निर्धारिती की ओर से / Assessee By : Shri K.C.Jena & Mohit Sheth, Ars राजस्व की ओर से /Revenue By : Shri Ashim Kumar Chakraborty, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 16/07/2025 घोषणा की तारीख/Date Of Pronouncement : 16/07/2025 आदेश / Order Per Bench : These Are Seven Appeals Filed By The Assessee Against The Separate Orders Of The Id. Cit(A), Bhubaneswar-2, All Dated 31.03.2025, For The

For Appellant: Shri K.C.Jena & Mohit Sheth, ArsFor Respondent: Shri Ashim Kumar Chakraborty, CIT-DR
Section 132Section 139Section 147Section 153ASection 153DSection 246A

under the Act before passing the assessment order. The assessment order was passed under section 153A of Income Tax Act. It is mandatory in search assessments to obtain approval of Joint Commissioner of Income Tax under section 153D of Income Tax Act before it is passed. Section 153D of Income ... under the Act before passing the assessment order. The assessment order was passed under section 153A of Income Tax Act. It is mandatory in search assessments to obtain approval of Joint Commissioner of Income Tax under section 153D of Income Tax Act before it is passed. Section 153D of Income