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“satisfaction note”

Search & SeizureSection 153CSection 153C2,598 judgments

The decision most relied on for satisfaction note is CIT v. RRJ Securities Ltd. (380 ITR 612), cited in 689 judgments on BharatTax.

Leading authorities on satisfaction note

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.

CIT v. Calcutta Knitwears
362 ITR 673 · 2014 · Supreme Court
528
citing judgments

The recording of a satisfaction note by the Assessing Officer is a jurisdictional prerequisite for assessments under Section 153C, and the six-year limitation period for such assessments is reckoned from the date this satisfaction is recorded.

ARN Infrastructure India Ltd. v. Asstt. CIT
394 ITR 569 · 2017 · High Court
282
citing judgments

For initiating proceedings under Section 153C, seized documents must be incriminating and specifically relate to the assessment years for which assessments are reopened. A document relevant only for one year cannot be used to reopen other assessment years without being incriminating for those years.

PCIT v. Ojjus Medicare (P) Ltd.
465 ITR 101 · 2024 · High Court
277
citing judgments

For assessments under Section 153C, the commencement point for calculating the six or ten assessment year block period is the date of issuing the Section 153C notice, or the date of the satisfaction note/handing over of books, as clarified by the first proviso to Section 153C(1).

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.

Pepsico India Holdings (P) Ltd. v. ACIT
370 ITR 295 · 2015 · High Court
249
citing judgments

Section 153C of the Income-tax Act is invoked only when it is established that seized documents do not belong to the searched person, or if the searched person disclaims them; the satisfaction note must specifically indicate this fact.

Manish Maheshwari v. ACIT
289 ITR 341 · 2007 · Supreme Court
237
citing judgments

A block assessment proceeding under section 158BD is illegal if the procedure laid down in section 153C is not followed. The provisions of section 153C are similar to section 158BD in block assessment proceedings.

Pepsi Foods (P.) Ltd. v. Asstt. CIT
367 ITR 112 · 2014 · High Court
225
citing judgments

For assessments under Section 153C, a specific satisfaction note by the Assessing Officer of the person searched, recorded prior to initiating proceedings, is a jurisdictional prerequisite, rendering its absence void. The approval function under Section 153D is administrative and does not require elaborate reasoning.

Judgments citing satisfaction note

Radha Madhav Eco-Industrial Park, Valsad vs. Asstt. Commissioner of Income Tax, Central Circle-1, Vapi

In the result, appeal of the assessee is partly allowed and appeal of revenue is dismissed

ITA 632/SRT/2024[2018-19]Status: DisposedITAT Surat05 Mar 2025AY 2018-19

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.762/Srt/2023 Assessment Year: (2021-22) (Hybrid Hearing) The Acit, Vs. Radha Madhav Eco-Industrial Park, Central Circle – 1, Village Degam, Opp – Padmavati Vapi Logistics, Nasik Road, Degam, Tal – Vapi, District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita No.41/Srt/2024 Assessment Year: (2021-22) Radha Madhav Eco-Industrial Park, Vs. The Acit, Village Degam, Opp – Padmavati Central Circle – 1, Logistics, Nasik Road, Degam, Tal – Vapi, Vapi District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita Nos.625/Srt/2024 Assessment Year: (2018-19) The Acit, Vs. Radha Madhav Eco-Industrial Park, Central Circle – 1, Village Degam, Opp – Padmavati Vapi Logistics, Nasik Road, Degam, Tal – Vapi, District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita No.632/Srt/2024 Assessment Year: (2018-19) Radha Madhav Eco-Industrial Park, Vs. The Acit, Village Degam, Opp – Padmavati Central Circle – 1, Logistics, Nasik Road, Degam, Tal – Vapi, Vapi District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent)

Section 139Section 250

that case of assessee falls under clause (c) of proviso to section 148A of the Act without considering that Assessing Officer has not provided satisfaction note and copy of prior approval of PCIT/CIT for initiating re-assessment proceedings. 2. On the facts and circumstances of the case as well ... decided to follow procedure u/s 148A of the Act and has not invoked the proviso. The AO has apparently neither prepared the satisfaction note nor approval u/s 151 of the Act was obtained. Hence, condition mandated for invoking exception to section 148/148A of the Act has not been fulfilled

Assistant Commissioner of Income Tax, Central Circle, Vapi vs. Radha Madhav Eco Industrial Park, Vapi

ITA 626/SRT/2024[2019-20]Status: DisposedITAT Surat05 Mar 2025AY 2019-20

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.762/Srt/2023 Assessment Year: (2021-22) (Hybrid Hearing) Vs. The Acit, Radha Madhav Eco-Industrial Park, Central Circle - 1, Village Degam, Opp – Padmavati Vapi Logistics, Nasik Road, Degam, Tal – Vapi, District - Valsad – 396191, Gujarat स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita No.41/Srt/2024 Assessment Year: (2021-22) Radha Madhav Eco-Industrial Park, Vs. The Acit, Village Degam, Opp – Padmavati Central Circle – 1, Logistics, Nasik Road, Degam, Tal – Vapi, Vapi District - Valsad - 396191, Gujarat स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita Nos.625/Srt/2024 Assessment Year: (2018-19) The Acit, Vs. Radha Madhav Eco-Industrial Park, Central Circle – 1, Village Degam, Opp - Padmavati Vapi Logistics, Nasik Road, Degam, Tal – Vapi, District - Valsad – 396191, Gujarat स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita No.632/Srt/2024 Assessment Year: (2018-19) Radha Madhav Eco-Industrial Park, Vs. The Acit, Village Degam, Opp - Padmavati Central Circle – 1, Logistics, Nasik Road, Degam, Tal – Vapi, Vapi District - Valsad - 396191, Gujarat स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent)

Section 139Section 250

that case of assessee falls under clause (c) of proviso to section 148A of the Act without considering that Assessing Officer has not provided satisfaction note and copy of prior approval of PCIT/CIT for initiating re-assessment proceedings. 2. On the facts and circumstances of the case as well ... decided to follow procedure u/s 148A of the Act and has not invoked the proviso. The AO has apparently neither prepared the satisfaction note nor approval u/s 151 of the Act was obtained. Hence, condition mandated for invoking exception to section 148/148A of the Act has not been fulfilled

Radha Madhav Eco-Industrial Park, Vapi vs. ACIT, Centarl Circle-1, Vapi

In the result, appeal of the assessee is partly allowed and appeal of revenue is dismissed

ITA 41/SRT/2024[2021-22]Status: DisposedITAT Surat05 Mar 2025AY 2021-22

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.762/Srt/2023 Assessment Year: (2021-22) (Hybrid Hearing) The Acit, Vs. Radha Madhav Eco-Industrial Park, Central Circle – 1, Village Degam, Opp – Padmavati Vapi Logistics, Nasik Road, Degam, Tal – Vapi, District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita No.41/Srt/2024 Assessment Year: (2021-22) Radha Madhav Eco-Industrial Park, Vs. The Acit, Village Degam, Opp – Padmavati Central Circle – 1, Logistics, Nasik Road, Degam, Tal – Vapi, Vapi District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita Nos.625/Srt/2024 Assessment Year: (2018-19) The Acit, Vs. Radha Madhav Eco-Industrial Park, Central Circle – 1, Village Degam, Opp – Padmavati Vapi Logistics, Nasik Road, Degam, Tal – Vapi, District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita No.632/Srt/2024 Assessment Year: (2018-19) Radha Madhav Eco-Industrial Park, Vs. The Acit, Village Degam, Opp – Padmavati Central Circle – 1, Logistics, Nasik Road, Degam, Tal – Vapi, Vapi District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent)

Section 139Section 250

that case of assessee falls under clause (c) of proviso to section 148A of the Act without considering that Assessing Officer has not provided satisfaction note and copy of prior approval of PCIT/CIT for initiating re-assessment proceedings. 2. On the facts and circumstances of the case as well ... decided to follow procedure u/s 148A of the Act and has not invoked the proviso. The AO has apparently neither prepared the satisfaction note nor approval u/s 151 of the Act was obtained. Hence, condition mandated for invoking exception to section 148/148A of the Act has not been fulfilled

ACIT, Central Circle, Vapi vs. Radha Madhav Eco Industrial Park, Vapi

In the result, appeal of the assessee is partly allowed and appeal of revenue is dismissed

ITA 762/SRT/2023[2021-22]Status: DisposedITAT Surat05 Mar 2025AY 2021-22

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.762/Srt/2023 Assessment Year: (2021-22) (Hybrid Hearing) The Acit, Vs. Radha Madhav Eco-Industrial Park, Central Circle – 1, Village Degam, Opp – Padmavati Vapi Logistics, Nasik Road, Degam, Tal – Vapi, District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita No.41/Srt/2024 Assessment Year: (2021-22) Radha Madhav Eco-Industrial Park, Vs. The Acit, Village Degam, Opp – Padmavati Central Circle – 1, Logistics, Nasik Road, Degam, Tal – Vapi, Vapi District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita Nos.625/Srt/2024 Assessment Year: (2018-19) The Acit, Vs. Radha Madhav Eco-Industrial Park, Central Circle – 1, Village Degam, Opp – Padmavati Vapi Logistics, Nasik Road, Degam, Tal – Vapi, District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita No.632/Srt/2024 Assessment Year: (2018-19) Radha Madhav Eco-Industrial Park, Vs. The Acit, Village Degam, Opp – Padmavati Central Circle – 1, Logistics, Nasik Road, Degam, Tal – Vapi, Vapi District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent)

Section 139Section 250

that case of assessee falls under clause (c) of proviso to section 148A of the Act without considering that Assessing Officer has not provided satisfaction note and copy of prior approval of PCIT/CIT for initiating re-assessment proceedings. 2. On the facts and circumstances of the case as well ... decided to follow procedure u/s 148A of the Act and has not invoked the proviso. The AO has apparently neither prepared the satisfaction note nor approval u/s 151 of the Act was obtained. Hence, condition mandated for invoking exception to section 148/148A of the Act has not been fulfilled

ACIT, New Delhi vs. M/S New World Buildcon Pvt. Ltd., New Delhi

ITA 5051/DEL/2012[2006-07]Status: DisposedITAT Delhi28 Feb 2025AY 2006-07

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmanassessment Year: 2006-07 With Assessment Year: 2007-08 With Assessment Year: 2008-09 Vs. M/S. New World Buildcon Pvt. Acit, Central Circle-22, Ltd., New Delhi 401, Vipps Centre, 2 Community Complex, Masjid Moth, Greater Kailash-Ii, New Delhi Pan: Aaccn1600L (Appellant) (Respondent) With C.O. No.120/Del/2015 [In Ita No.5051/Del/2012] Assessment Year: 2006-07 With C.O. No.218/Del/2012 [In Ita No.4011/Del/2011] Assessment Year: 2007-08 With C.O. No.1/Del/2025 [In Ita No.4010/Del/2011] Assessment Year: 2008-09 M/S. New World Buildcon Pvt. Vs. Acit, Ltd., Central Circle-22, 401, Vipps Centre, 2 New Delhi Community Complex, Masjid Moth, Greater Kailash-Ii, New Delhi Pan: Aaccn1600L (Appellant) (Respondent)

Section 143(3)Section 153C

seizure of various incriminating documents “belonging” to the assessee. The Revenue thereafter initiated section 153C’s proceedings in assessee’s case vide satisfaction note dated 04.11.2009 (page 3 in the paper-book) in the former twin assessment years 2006-07 and 2007-08. There is no dispute between the parties ... Learned CIT(DR) although strongly submits that the said seized document in facts belongs to the assessee going by the contents of the satisfaction note, we are of the considered view that neither the assessee’s name is mentioned therein nor the same could be held as satisfying the corresponding

ACIT, New Delhi vs. M/S. New World Buildcon Pvt. Ltd., New Delhi

ITA 4010/DEL/2011[2008-09]Status: DisposedITAT Delhi28 Feb 2025AY 2008-09

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmanassessment Year: 2006-07 With Assessment Year: 2007-08 With Assessment Year: 2008-09 Vs. M/S. New World Buildcon Pvt. Acit, Central Circle-22, Ltd., New Delhi 401, Vipps Centre, 2 Community Complex, Masjid Moth, Greater Kailash-Ii, New Delhi Pan: Aaccn1600L (Appellant) (Respondent) With C.O. No.120/Del/2015 [In Ita No.5051/Del/2012] Assessment Year: 2006-07 With C.O. No.218/Del/2012 [In Ita No.4011/Del/2011] Assessment Year: 2007-08 With C.O. No.1/Del/2025 [In Ita No.4010/Del/2011] Assessment Year: 2008-09 M/S. New World Buildcon Pvt. Vs. Acit, Ltd., Central Circle-22, 401, Vipps Centre, 2 New Delhi Community Complex, Masjid Moth, Greater Kailash-Ii, New Delhi Pan: Aaccn1600L (Appellant) (Respondent)

Section 143(3)Section 153C

seizure of various incriminating documents “belonging” to the assessee. The Revenue thereafter initiated section 153C’s proceedings in assessee’s case vide satisfaction note dated 04.11.2009 (page 3 in the paper-book) in the former twin assessment years 2006-07 and 2007-08. There is no dispute between the parties ... Learned CIT(DR) although strongly submits that the said seized document in facts belongs to the assessee going by the contents of the satisfaction note, we are of the considered view that neither the assessee’s name is mentioned therein nor the same could be held as satisfying the corresponding