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“documents seized”

Search & SeizureSection 132Section 1322,593 judgments

The decision most relied on for documents seized is SSP Aviation Ltd. v. Deputy Commissioner of Income Tax (346 ITR 177), cited in 308 judgments on BharatTax.

Leading authorities on documents seized

SSP Aviation Ltd. v. Deputy Commissioner of Income Tax
346 ITR 177 · 2012 · High Court
308
citing judgments

The date of initiation of search or requisition for the purpose of abatement of assessment proceedings is the date of search or requisition, or the date of receipt of seized documents by the jurisdictional Assessing Officer, whichever is later. Proceedings under section 153C can only be initiated by the Assessing Officer of the searched person after being satisfied that seized documents belong to another person.

CIT v. R. Nalini Devi ITTA 232 of 2013 (A. P)
294 ITR 49 · 2007 · Supreme Court
299
citing judgments

Additions to income cannot be made solely based on uncorroborated third-party statements, documents, or loose sheets seized during a search, and such evidence requires the assessee to be provided with an opportunity for cross-examination.

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.

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.

Pr. CIT v. Index Securities (P.) Ltd.
86 Taxmann.com 84 · 2017 · High Court
184
citing judgments

For a valid reassessment under Section 153C, seized documents must be incriminating and directly relevant to the assessment years being reopened. Documents that are not incriminating or do not relate to the assessment years do not satisfy the jurisdictional requirement.

CIT v. Girish Chaudhary
296 ITR 619 · 2008 · High Court
175
citing judgments

Additions to income cannot be made solely based on "dumb documents" or vague loose papers seized during a search that merely indicate rates without specific corroborative material linking them to the assessee's unaccounted transactions. The presumption under Section 292C may not apply to such documents.

CIT v. Sant Lal
118 Taxmann.com 432 · 2020 · High Court
154
citing judgments

An addition to income cannot be made solely on the basis of entries in a diary seized from a third party if the diary is not found in the assessee's premises, not in the assessee's handwriting, and the revenue fails to provide corroborative evidence linking the assessee to the diary.

Judgments citing documents seized

Dollars Colony Phase-1, Vijayawada vs. Assistant Commissioner of Income Tax, Central Circle-2, Rajahmundry

In the result, appeals filed by the assessee are allowed and the cross appeals filed by the revenue are dismissed

ITA 220/VIZ/2022[2020-21]Status: DisposedITAT Visakhapatnam16 Mar 2023AY 2020-21

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.218-220/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2018-19 To2020-21) M/S Dollars Colony Vs. Asst.Commissioner Of Phase-1, D.No.40-3/1-46 Income Tax Krishna Nagar, Venkateswarapuram Central Circle-2 Vijayawada Rajahmundry [Pan : Aacad6957E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.176/Viz/2022 & 177/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2018-19& 2019-20) Asst.Commissioner Of Income Tax Vs. M/S Dollars Colony Central Circle-2 Phase-1, D.No.40-3/1-46 Rajahmundry Krishna Nagar Venkateswarapuram Vijayawada [Pan : Aacad6957E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri M.V.Prasad, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing 21.02.2023 : घोर्णध की तधरीख/Date Of Pronouncement : 16.03.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy:

For Appellant: Shri M.V.Prasad, ARFor Respondent: Shri M.N.Murthy Naik, CIT(DR)
Section 131Section 132Section 132(4)Section 153C

explain as to why the above amount should not be brought to tax towards unaccounted income determined as per seized handwritten books and documents seized during the course of search, 7 I.T.A. No.218-220/Viz/2022 & 176-177/Viz/2022, A.Y.2018-19 to 2020-21 Dollars Colony Phaze—1, Vijayawada vide annexures UPF/RP/EL/41

Dollars Colony Phase-1, Vijayawada vs. Assistant Commissioner of Income Tax, Central Circle-2, Rajahmundry

In the result, appeals filed by the assessee are allowed and the cross appeals filed by the revenue are dismissed

ITA 219/VIZ/2022[2019-20]Status: DisposedITAT Visakhapatnam16 Mar 2023AY 2019-20

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.218-220/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2018-19 To2020-21) M/S Dollars Colony Vs. Asst.Commissioner Of Phase-1, D.No.40-3/1-46 Income Tax Krishna Nagar, Venkateswarapuram Central Circle-2 Vijayawada Rajahmundry [Pan : Aacad6957E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.176/Viz/2022 & 177/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2018-19& 2019-20) Asst.Commissioner Of Income Tax Vs. M/S Dollars Colony Central Circle-2 Phase-1, D.No.40-3/1-46 Rajahmundry Krishna Nagar Venkateswarapuram Vijayawada [Pan : Aacad6957E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri M.V.Prasad, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing 21.02.2023 : घोर्णध की तधरीख/Date Of Pronouncement : 16.03.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy:

For Appellant: Shri M.V.Prasad, ARFor Respondent: Shri M.N.Murthy Naik, CIT(DR)
Section 131Section 132Section 132(4)Section 153C

explain as to why the above amount should not be brought to tax towards unaccounted income determined as per seized handwritten books and documents seized during the course of search, 7 I.T.A. No.218-220/Viz/2022 & 176-177/Viz/2022, A.Y.2018-19 to 2020-21 Dollars Colony Phaze—1, Vijayawada vide annexures UPF/RP/EL/41

Dollars Colony Phase-1, Vijayawada vs. Assistant Commissioner of Income Tax, Central Circle-2, Rajahmundry

In the result, appeals filed by the assessee are allowed and the cross appeals filed by the revenue are dismissed

ITA 218/VIZ/2022[2018-19]Status: DisposedITAT Visakhapatnam16 Mar 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.218-220/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2018-19 To2020-21) M/S Dollars Colony Vs. Asst.Commissioner Of Phase-1, D.No.40-3/1-46 Income Tax Krishna Nagar, Venkateswarapuram Central Circle-2 Vijayawada Rajahmundry [Pan : Aacad6957E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.176/Viz/2022 & 177/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2018-19& 2019-20) Asst.Commissioner Of Income Tax Vs. M/S Dollars Colony Central Circle-2 Phase-1, D.No.40-3/1-46 Rajahmundry Krishna Nagar Venkateswarapuram Vijayawada [Pan : Aacad6957E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri M.V.Prasad, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing 21.02.2023 : घोर्णध की तधरीख/Date Of Pronouncement : 16.03.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy:

For Appellant: Shri M.V.Prasad, ARFor Respondent: Shri M.N.Murthy Naik, CIT(DR)
Section 131Section 132Section 132(4)Section 153C

explain as to why the above amount should not be brought to tax towards unaccounted income determined as per seized handwritten books and documents seized during the course of search, 7 I.T.A. No.218-220/Viz/2022 & 176-177/Viz/2022, A.Y.2018-19 to 2020-21 Dollars Colony Phaze—1, Vijayawada vide annexures UPF/RP/EL/41

Assistant Commissioner of Income Tax, Central Circle-2, Rajahmundry vs. Dollars Colony Phase-1, Vijayawada

In the result, appeals filed by the assessee are allowed and the cross appeals filed by the revenue are dismissed

ITA 177/VIZ/2022[2019-20]Status: DisposedITAT Visakhapatnam16 Mar 2023AY 2019-20

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.218-220/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2018-19 To2020-21) M/S Dollars Colony Vs. Asst.Commissioner Of Phase-1, D.No.40-3/1-46 Income Tax Krishna Nagar, Venkateswarapuram Central Circle-2 Vijayawada Rajahmundry [Pan : Aacad6957E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.176/Viz/2022 & 177/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2018-19& 2019-20) Asst.Commissioner Of Income Tax Vs. M/S Dollars Colony Central Circle-2 Phase-1, D.No.40-3/1-46 Rajahmundry Krishna Nagar Venkateswarapuram Vijayawada [Pan : Aacad6957E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri M.V.Prasad, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing 21.02.2023 : घोर्णध की तधरीख/Date Of Pronouncement : 16.03.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy:

For Appellant: Shri M.V.Prasad, ARFor Respondent: Shri M.N.Murthy Naik, CIT(DR)
Section 131Section 132Section 132(4)Section 153C

explain as to why the above amount should not be brought to tax towards unaccounted income determined as per seized handwritten books and documents seized during the course of search, 7 I.T.A. No.218-220/Viz/2022 & 176-177/Viz/2022, A.Y.2018-19 to 2020-21 Dollars Colony Phaze—1, Vijayawada vide annexures UPF/RP/EL/41

Assistant Commissioner of Income Tax, Centrl Circle-2, Rajahmundry vs. Dollars Colony Phase-1, Vijayawada

In the result, appeals filed by the assessee are allowed and the cross appeals filed by the revenue are dismissed

ITA 176/VIZ/2022[2018-19]Status: DisposedITAT Visakhapatnam16 Mar 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.218-220/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2018-19 To2020-21) M/S Dollars Colony Vs. Asst.Commissioner Of Phase-1, D.No.40-3/1-46 Income Tax Krishna Nagar, Venkateswarapuram Central Circle-2 Vijayawada Rajahmundry [Pan : Aacad6957E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.176/Viz/2022 & 177/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2018-19& 2019-20) Asst.Commissioner Of Income Tax Vs. M/S Dollars Colony Central Circle-2 Phase-1, D.No.40-3/1-46 Rajahmundry Krishna Nagar Venkateswarapuram Vijayawada [Pan : Aacad6957E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri M.V.Prasad, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing 21.02.2023 : घोर्णध की तधरीख/Date Of Pronouncement : 16.03.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy:

For Appellant: Shri M.V.Prasad, ARFor Respondent: Shri M.N.Murthy Naik, CIT(DR)
Section 131Section 132Section 132(4)Section 153C

explain as to why the above amount should not be brought to tax towards unaccounted income determined as per seized handwritten books and documents seized during the course of search, 7 I.T.A. No.218-220/Viz/2022 & 176-177/Viz/2022, A.Y.2018-19 to 2020-21 Dollars Colony Phaze—1, Vijayawada vide annexures UPF/RP/EL/41