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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

Smt.Prema Devi, L/R of Late.Shri. Dharmichand, Chennai vs. DCIT, Chennai

ITA 566/CHNY/2023[2011-12]Status: DisposedITAT Chennai27 Jun 2025AY 2011-12

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 563 To 567/Chny/2023 निर्धारण वर्ष / Assessment Years: 2008-09 To 2012-13 Smt. Prema Devi, L/R. Of Late. Shri. Dharmichand Jain, Vs. No.37, Arumuga Achari Street, Triplicane, Chennai – 600 005. The Deputy Commissioner Of Income Tax, Central Circle 2(1), Chennai - 600 034. [Pan:Avspp-5090-L] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. D. Anand, Advocate प्रत्यर्थी की ओर से/Respondent By : Ms. E. Pavuna Sundari, C.I.T. सुनवाई की तारीख/Date Of Hearing : 05.05.2025 घोषणा की तारीख/Date Of Pronouncement : 27.06.2025 आदेश /Order Per S. R. Raghunatha, Am: These Five Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Learned Commissioner Of Income Tax (Appeals)-19, Chennai, Dated 14.02.2023 & Pertains To Assessment Years 2008-09 To 2012-13. Since, Facts Are Identical & Issues Are Common, For The Sake Of Convenience, The Appeals Filed By The Assessee Are Being Heard Together & Disposed Off, By This Consolidated Order. :-2-:

For Appellant: Shri. D. Anand, AdvocateFor Respondent: Ms. E. Pavuna Sundari, C.I.T
Section 153CSection 153D

Assessing Officer is satisfied that,— (a) any money, bullion, jewellery or other valuable article or thing, or (b) any books of account or documents, seized or requisitioned belongs to or pertains to, or any information contained therein relates to, a person other than the person referred to in section 153A

Smt.Prema Devi, L/R of Late.Shri. Dharmichand, Chennai vs. DCIT, Chennai

ITA 565/CHNY/2023[2010-11]Status: DisposedITAT Chennai27 Jun 2025AY 2010-11

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 563 To 567/Chny/2023 निर्धारण वर्ष / Assessment Years: 2008-09 To 2012-13 Smt. Prema Devi, L/R. Of Late. Shri. Dharmichand Jain, No.37, Arumuga Achari Street, Triplicane, Chennai – 600 005. [Pan:Avspp-5090-L] (अपीलार्थी/Appellant) अपीलार्थी की ओर से/Appellant By सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख/Date Of Pronouncement Per S. R. Raghunatha, Am: Vs. The Deputy Commissioner Of Income Tax, Central Circle 2(1), Chennai - 600 034. (प्रत्यर्थी/Respondent) Shri. D. Anand, Advocate Ms. E. Pavuna Sundari, C.I.T. 05.05.2025 27.06.2025 आदेश /Order These Five Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Learned Commissioner Of Income Tax (Appeals)-19, Chennai, Dated 14.02.2023 & Pertains To Assessment Years 2008-09 To 2012-13. Since, Facts Are Identical & Issues Are Common, For The Sake Of Convenience, The Appeals Filed By The Assessee Are Being Heard Together & Disposed Off, By This Consolidated Order. :-2-:

Section 153CSection 153D

Assessing Officer is satisfied that,— (a) any money, bullion, jewellery or other valuable article or thing, or (b) any books of account or documents, seized or requisitioned belongs to or pertains to, or any information contained therein relates to, a person other than the person referred to in section 153A ... that, — (a) any money, bullion, jewellery or other valuable article or thing, seized or requisitioned, belongs to; or (b) any books of account or documents, seized or requisitioned, pertains or pertain to, or any information contained therein, relates to, a person other than the person referred to in section 153A

Smt.Prema Devi, L/R of Late.Shri. Dharmichand, Chennai vs. DCIT, Chennai

ITA 563/CHNY/2023[2008-09]Status: DisposedITAT Chennai27 Jun 2025AY 2008-09

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 563 To 567/Chny/2023 निर्धारण वर्ष / Assessment Years: 2008-09 To 2012-13 Smt. Prema Devi, L/R. Of Late. Shri. Dharmichand Jain, Vs. No.37, Arumuga Achari Street, Triplicane, Chennai – 600 005. The Deputy Commissioner Of Income Tax, Central Circle 2(1), Chennai - 600 034. [Pan:Avspp-5090-L] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. D. Anand, Advocate प्रत्यर्थी की ओर से/Respondent By : Ms. E. Pavuna Sundari, C.I.T. सुनवाई की तारीख/Date Of Hearing : 05.05.2025 घोषणा की तारीख/Date Of Pronouncement : 27.06.2025 Per S. R. Raghunatha, Am: आदेश /Order These Five Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Learned Commissioner Of Income Tax (Appeals)-19, Chennai, Dated 14.02.2023 & Pertains To Assessment Years 2008-09 To 2012-13. Since, Facts Are Identical & Issues Are Common, For The Sake Of Convenience, The Appeals Filed By The Assessee Are Being Heard Together & Disposed Off, By This Consolidated Order. :-2-:

For Appellant: Shri. D. Anand, AdvocateFor Respondent: Ms. E. Pavuna Sundari, C.I.T
Section 153CSection 153D

Assessing Officer is satisfied that,— (a) any money, bullion, jewellery or other valuable article or thing, or (b) any books of account or documents, seized or requisitioned belongs to or pertains to, or any information contained therein relates to, a person other than the person referred to in section 153A