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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

Karunya Educational and Research Trust, Chennai vs. DCIT, Central Circle-3(1), Chennai

ITA 803/CHNY/2025[2021-22]Status: DisposedITAT Chennai07 Jul 2025AY 2021-22

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri S. R. Raghunathaआयकरअपील सं./Ita Nos.799/Chny/2025, Assessment Year: 2017-18 आयकरअपील सं./Ita Nos.800/Chny/2025, Assessment Year: 2018-19 आयकरअपील सं./Ita Nos.801/Chny/2025, Assessment Year: 2019-20 आयकरअपील सं./Ita Nos.802/Chny/2025, Assessment Year: 2020-21 आयकरअपील सं./Ita Nos.803/Chny/2025, Assessment Year: 2021-22 Karunya Educational & Vs. Deputy Commissioner Of Income Tax, Research Trust, Central Circle-3(1), No.16, Dr.D.G.S.Dhinakaran Road, Chennai. Raja Annamalaipuram, Chennai-600 028. [Pan:Aaatk0225H] (अपीलार्थी/Assessee) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. V.Nagaprasad, Advocate & Ms.S.Revathy, F.C.A. प्रत्यर्थी की ओर से /Respondent By : Mr. M.K.Biju, Cit Dr सुनवाई की तारीख/Date Of Hearing : 05.06.2025 घोषणा की तारीख /Date Of Pronouncement : 07.07.2025

For Appellant: Mr. V.Nagaprasad, Advocate &For Respondent: Mr. M.K.Biju, CIT DR
Section 13(1)(c)Section 143(3)

absence of any incriminating material to substantiate the same. 2.2 It being settled law that no addition can be made in a search assessment in the absence of any incriminating material, the Ld. CIT(A) erred in upholding the assessment made. 3.1 The Ld. CIT(A) erred in failing

Karunya Educational and Research Trust, Chennai vs. DCIT, Central Circle-3(1), Chennai

ITA 802/CHNY/2025[2020-21]Status: DisposedITAT Chennai07 Jul 2025AY 2020-21

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri S. R. Raghunathaआयकरअपील सं./Ita Nos.799/Chny/2025, Assessment Year: 2017-18 आयकरअपील सं./Ita Nos.800/Chny/2025, Assessment Year: 2018-19 आयकरअपील सं./Ita Nos.801/Chny/2025, Assessment Year: 2019-20 आयकरअपील सं./Ita Nos.802/Chny/2025, Assessment Year: 2020-21 आयकरअपील सं./Ita Nos.803/Chny/2025, Assessment Year: 2021-22 Karunya Educational & Vs. Deputy Commissioner Of Income Tax, Research Trust, Central Circle-3(1), No.16, Dr.D.G.S.Dhinakaran Road, Chennai. Raja Annamalaipuram, Chennai-600 028. [Pan:Aaatk0225H] (अपीलार्थी/Assessee) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. V.Nagaprasad, Advocate & Ms.S.Revathy, F.C.A. प्रत्यर्थी की ओर से /Respondent By : Mr. M.K.Biju, Cit Dr सुनवाई की तारीख/Date Of Hearing : 05.06.2025 घोषणा की तारीख /Date Of Pronouncement : 07.07.2025

For Appellant: Mr. V.Nagaprasad, Advocate &For Respondent: Mr. M.K.Biju, CIT DR
Section 13(1)(c)Section 143(3)

absence of any incriminating material to substantiate the same. 2.2 It being settled law that no addition can be made in a search assessment in the absence of any incriminating material, the Ld. CIT(A) erred in upholding the assessment made. 3.1 The Ld. CIT(A) erred in failing

Karunya Educational and Research Trust, Chennai vs. DCIT, Central Circle-3(1), Chennai

ITA 801/CHNY/2025[2019-20]Status: DisposedITAT Chennai07 Jul 2025AY 2019-20

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri S. R. Raghunathaआयकरअपील सं./Ita Nos.799/Chny/2025, Assessment Year: 2017-18 आयकरअपील सं./Ita Nos.800/Chny/2025, Assessment Year: 2018-19 आयकरअपील सं./Ita Nos.801/Chny/2025, Assessment Year: 2019-20 आयकरअपील सं./Ita Nos.802/Chny/2025, Assessment Year: 2020-21 आयकरअपील सं./Ita Nos.803/Chny/2025, Assessment Year: 2021-22 Karunya Educational & Vs. Deputy Commissioner Of Income Tax, Research Trust, Central Circle-3(1), No.16, Dr.D.G.S.Dhinakaran Road, Chennai. Raja Annamalaipuram, Chennai-600 028. [Pan:Aaatk0225H] (अपीलार्थी/Assessee) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. V.Nagaprasad, Advocate & Ms.S.Revathy, F.C.A. प्रत्यर्थी की ओर से /Respondent By : Mr. M.K.Biju, Cit Dr सुनवाई की तारीख/Date Of Hearing : 05.06.2025 घोषणा की तारीख /Date Of Pronouncement : 07.07.2025

For Appellant: Mr. V.Nagaprasad, Advocate &For Respondent: Mr. M.K.Biju, CIT DR
Section 13(1)(c)Section 143(3)

absence of any incriminating material to substantiate the same. 2.2 It being settled law that no addition can be made in a search assessment in the absence of any incriminating material, the Ld. CIT(A) erred in upholding the assessment made. 3.1 The Ld. CIT(A) erred in failing

Karunya Educational and Research Trust, Chennai vs. DCIT, Central Circle-3(1), Chennai

ITA 800/CHNY/2025[2018-19]Status: DisposedITAT Chennai07 Jul 2025AY 2018-19

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri S. R. Raghunathaआयकरअपील सं./Ita Nos.799/Chny/2025, Assessment Year: 2017-18 आयकरअपील सं./Ita Nos.800/Chny/2025, Assessment Year: 2018-19 आयकरअपील सं./Ita Nos.801/Chny/2025, Assessment Year: 2019-20 आयकरअपील सं./Ita Nos.802/Chny/2025, Assessment Year: 2020-21 आयकरअपील सं./Ita Nos.803/Chny/2025, Assessment Year: 2021-22 Karunya Educational & Vs. Deputy Commissioner Of Income Tax, Research Trust, Central Circle-3(1), No.16, Dr.D.G.S.Dhinakaran Road, Chennai. Raja Annamalaipuram, Chennai-600 028. [Pan:Aaatk0225H] (अपीलार्थी/Assessee) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. V.Nagaprasad, Advocate & Ms.S.Revathy, F.C.A. प्रत्यर्थी की ओर से /Respondent By : Mr. M.K.Biju, Cit Dr सुनवाई की तारीख/Date Of Hearing : 05.06.2025 घोषणा की तारीख /Date Of Pronouncement : 07.07.2025

For Appellant: Mr. V.Nagaprasad, Advocate &For Respondent: Mr. M.K.Biju, CIT DR
Section 13(1)(c)Section 143(3)

absence of any incriminating material to substantiate the same. 2.2 It being settled law that no addition can be made in a search assessment in the absence of any incriminating material, the Ld. CIT(A) erred in upholding the assessment made. 3.1 The Ld. CIT(A) erred in failing

Karunya Educational and Research Trust, Chennai vs. DCIT, Central Circle-3(1), Chennai

In the result all the five appeals of the assessee for A

ITA 799/CHNY/2025[2017-18]Status: DisposedITAT Chennai07 Jul 2025AY 2017-18

Bench: Hon'Ble Shri Manu Kumar Giri & Hon'Ble Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.799/Chny/2025, Assessment Year: 2017-18 आयकर अपील सं./Ita Nos.800/Chny/2025, Assessment Year: 2018-19 आयकर अपील सं./Ita Nos.801/Chny/2025, Assessment Year: 2019-20 आयकर अपील सं./Ita Nos.802/Chny/2025, Assessment Year: 2020-21 आयकर अपील सं./Ita Nos.803/Chny/2025, Assessment Year: 2021-22 Karunya Educational & Research Trust, No.16, Dr.D.G.S.Dhinakaran Road, Raja Annamalaipuram, Chennai-600 028. [Pan:Aaatk0225H] (अपीलार्थी/Assessee) Vs. Deputy Commissioner Of Income Tax, Central Circle-3(1), Chennai. (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. V.Nagaprasad, Advocate & Ms.S.Revathy, F.C.A. प्रत्यर्थी की ओर से / Respondent By : Mr. M.K.Biju, Cit Dr सुनवाई की तारीख/Date Of Hearing : 05.06.2025 घोषणा की तारीख / Date Of Pronouncement : 07.07.2025 Per Bench आदेश / Order 1. These Five Appeals In Ita Nos.799/Chny/2025 To 803/Chny/2025 For

For Appellant: Mr. V.Nagaprasad, Advocate &For Respondent: Mr. M.K.Biju, CIT DR
Section 13(1)(c)Section 143(3)

absence of any incriminating material to substantiate the same. 2.2 It being settled law that no addition can be made in a search assessment in the absence of any incriminating material, the Ld. CIT(A) erred in upholding the assessment made. 3.1 The Ld. CIT(A) erred in failing