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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

DCIT Central Circleii, Noida vs. Apple Commodities Ltd, Noida

In the result, appeals of the Revenue are dismissed and cross

ITA 2244/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Dec 2023AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A Nos.2241 To 2244/Del/2019 िनधा"रणवष"/Assessment Years:2011-12 To 2014-15 बनाम Dcit Apple Commodities Ltd., 701-A, 7Th Floor, Central Circle-Ii, Vs. 2Nd Floor, Arto Complex, Gd-Itl Tower, Plot No.B-08, Sector-33, Noida, Netaji Subhash Place, Uttar Pradesh. Pitampura, New Delhi. Pan No.Aadca0300K अपीलाथ" Appellant ""यथ"/Respondent & Cross Objection Nos. 124 To 127/Del/2019 (In Ita Nos. 2241 To 2244/Del/2019) Assessment Years: 2011-12 To 2014-15 बनाम Apple Commodities Ltd., Dcit 701-A, 7Th Floor, Vs. Central Circle-Ii, 2Nd Floor, Arto Complex, Gd-Itl Tower, Plot No.B-08, Netaji Subhash Place, Sector-33, Noida, Pitampura, New Delhi. Uttar Pradesh. Pan No. Aadca0300K अपीलाथ" Appellant ""यथ"/Respondent

Section 15Section 153C

regard to certain loans and share capital received by the company. As per the A.O. himself these are the information gathered and not the document seized. Therefore, even the primary condition of recording satisfaction based on the seized document has not been fulfilled leave alone the question of fulfilling ... that,— (a) any money, bullion, jewellery or other valuable article or thing, seized or requisitioned, 69belongs 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

DCIT Central Circle-II, Noida vs. Apple Commodities Ltd, Noida

In the result, appeals of the Revenue are dismissed and cross

ITA 2243/DEL/2019[2013-14]Status: DisposedITAT Delhi29 Dec 2023AY 2013-14

Bench: Shri G.S. Pannu, Hon’Ble & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A Nos.2241 To 2244/Del/2019 िनधा"रणवष"/Assessment Years:2011-12 To 2014-15 बनाम Dcit Apple Commodities Ltd., 701-A, 7Th Floor, Central Circle-Ii, Vs. 2Nd Floor, Arto Complex, Gd-Itl Tower, Plot No.B-08, Sector-33, Noida, Netaji Subhash Place, Uttar Pradesh. Pitampura, New Delhi. Pan No.Aadca0300K अपीलाथ" Appellant ""यथ"/Respondent & Cross Objection Nos. 124 To 127/Del/2019 (In Ita Nos. 2241 To 2244/Del/2019) Assessment Years: 2011-12 To 2014-15 बनाम Apple Commodities Ltd., Dcit 701-A, 7Th Floor, Vs. Central Circle-Ii, 2Nd Floor, Arto Complex, Gd-Itl Tower, Plot No.B-08, Netaji Subhash Place, Sector-33, Noida, Pitampura, New Delhi. Uttar Pradesh. Pan No. Aadca0300K अपीलाथ" Appellant ""यथ"/Respondent

Section 15Section 153C

regard to certain loans and share capital received by the company. As per the A.O. himself these are the information gathered and not the document seized. Therefore, even the primary condition of recording satisfaction based on the seized document has not been fulfilled leave alone the question of fulfilling ... that,— (a) any money, bullion, jewellery or other valuable article or thing, seized or requisitioned, 69belongs 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

DCIT Central Circle-II, Noida vs. Apple Commodities Ltd, Noida

In the result, appeals of the Revenue are dismissed and cross

ITA 2242/DEL/2019[2012-13]Status: DisposedITAT Delhi29 Dec 2023AY 2012-13

Bench: Shri G.S. Pannu, Hon’Ble & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A Nos.2241 To 2244/Del/2019 िनधा"रणवष"/Assessment Years:2011-12 To 2014-15 बनाम Dcit Apple Commodities Ltd., 701-A, 7Th Floor, Central Circle-Ii, Vs. 2Nd Floor, Arto Complex, Gd-Itl Tower, Plot No.B-08, Sector-33, Noida, Netaji Subhash Place, Uttar Pradesh. Pitampura, New Delhi. Pan No.Aadca0300K अपीलाथ" Appellant ""यथ"/Respondent & Cross Objection Nos. 124 To 127/Del/2019 (In Ita Nos. 2241 To 2244/Del/2019) Assessment Years: 2011-12 To 2014-15 बनाम Apple Commodities Ltd., Dcit 701-A, 7Th Floor, Vs. Central Circle-Ii, 2Nd Floor, Arto Complex, Gd-Itl Tower, Plot No.B-08, Netaji Subhash Place, Sector-33, Noida, Pitampura, New Delhi. Uttar Pradesh. Pan No. Aadca0300K अपीलाथ" Appellant ""यथ"/Respondent

Section 15Section 153C

regard to certain loans and share capital received by the company. As per the A.O. himself these are the information gathered and not the document seized. Therefore, even the primary condition of recording satisfaction based on the seized document has not been fulfilled leave alone the question of fulfilling ... that,— (a) any money, bullion, jewellery or other valuable article or thing, seized or requisitioned, 69belongs 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

DCIT Central Circle-II, Noida vs. Apple Commodities Ltd, Noida

In the result, appeals of the Revenue are dismissed and cross

ITA 2241/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Dec 2023AY 2011-12

Bench: Shri G.S. Pannu, Hon’Ble & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A Nos.2241 To 2244/Del/2019 िनधा"रणवष"/Assessment Years:2011-12 To 2014-15 बनाम Dcit Apple Commodities Ltd., 701-A, 7Th Floor, Central Circle-Ii, Vs. 2Nd Floor, Arto Complex, Gd-Itl Tower, Plot No.B-08, Sector-33, Noida, Netaji Subhash Place, Uttar Pradesh. Pitampura, New Delhi. Pan No.Aadca0300K अपीलाथ" Appellant ""यथ"/Respondent & Cross Objection Nos. 124 To 127/Del/2019 (In Ita Nos. 2241 To 2244/Del/2019) Assessment Years: 2011-12 To 2014-15 बनाम Apple Commodities Ltd., Dcit 701-A, 7Th Floor, Vs. Central Circle-Ii, 2Nd Floor, Arto Complex, Gd-Itl Tower, Plot No.B-08, Netaji Subhash Place, Sector-33, Noida, Pitampura, New Delhi. Uttar Pradesh. Pan No. Aadca0300K अपीलाथ" Appellant ""यथ"/Respondent

Section 15Section 153C

regard to certain loans and share capital received by the company. As per the A.O. himself these are the information gathered and not the document seized. Therefore, even the primary condition of recording satisfaction based on the seized document has not been fulfilled leave alone the question of fulfilling ... that,— (a) any money, bullion, jewellery or other valuable article or thing, seized or requisitioned, 69belongs 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

DCIT, New Delhi vs. Rolland Enterprises Ltd., New Delhi

In the result, the Cross Objections of the assessee are allowed and consequently the appeals of the revenue are liable to be dismissed

ITA 3353/DEL/2015[2012-13]Status: DisposedITAT Delhi29 Dec 2023AY 2012-13

Bench: Sh. Saktijit Deydr. B. R. R. Kumarita No.3348/Del/2015 : Asstt. Year: 2007-08 Ita No.3353/Del/2015 : Asstt. Year: 2012-13 Dcit, Vs Rolland Enterprises Ltd., Central Circle-19, C/O Mr. Sandeep Chilana, Adv. New Delhi C-56, Lfg, Jangpura Extension, New Delhi – 110 014. Co No.352/Del/2015 (In Ita No.3348/Del/2015 : Asstt. Year: 2007-08) Co No.357/Del/2015 (In Ita No.3353/Del/2015 : Asstt. Year: 2012-13) Rolland Enterprises Ltd., Vs Dcit, C/O Mr. Sandeep Chilana, Adv. Central Circle-19, C-56, Lfg, Jangpura Extension, New Delhi. New Delhi – 110 014. Pan : Aaccr7403D Assessees By : Sh. Amit Goel, Ca, Pranav Yadav, Adv., Nippun Mittal, Ca & Ms Anjali Jain, Adv. Revenue By : Sh.Vizay B. Vasanta, Cit-Dr & Sanjay Kumar, Sr. Dr Date Of Hearing: 26.10.2023 Date Of Pronouncement: 29.12.2023 Order Per Bench: The Present Appeals By The Revenue & The Cross Objections By The Assessee Have Been Filed Against The Orders Of Ld. Cit(A)-Xxvii, New Delhi.

For Respondent: Sh.Vizay B. Vasanta, CIT-DR &
Section 124Section 124(4)Section 143(2)Section 144CSection 153CSection 6(3)(ii)Section 9(1)

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 ... initiation of proceedings under Section 153C of the Act is for the AO of the searched person to be satisfied that the assets or documents seized belong to the Assessee (being a person other than the searched person). The AO of the Assessee, on receiving the documents and the assets

DCIT, New Delhi vs. Rolland Enterprises Ltd., New Delhi

In the result, the Cross Objections of the assessee are allowed and consequently the appeals of the revenue are liable to be dismissed

ITA 3348/DEL/2015[2007-08]Status: DisposedITAT Delhi29 Dec 2023AY 2007-08

Bench: Sh. Saktijit Deydr. B. R. R. Kumarita No.3348/Del/2015 : Asstt. Year: 2007-08 Ita No.3353/Del/2015 : Asstt. Year: 2012-13 Dcit, Vs Rolland Enterprises Ltd., Central Circle-19, C/O Mr. Sandeep Chilana, Adv. New Delhi C-56, Lfg, Jangpura Extension, New Delhi – 110 014. Co No.352/Del/2015 (In Ita No.3348/Del/2015 : Asstt. Year: 2007-08) Co No.357/Del/2015 (In Ita No.3353/Del/2015 : Asstt. Year: 2012-13) Rolland Enterprises Ltd., Vs Dcit, C/O Mr. Sandeep Chilana, Adv. Central Circle-19, C-56, Lfg, Jangpura Extension, New Delhi. New Delhi – 110 014. Pan : Aaccr7403D Assessees By : Sh. Amit Goel, Ca, Pranav Yadav, Adv., Nippun Mittal, Ca & Ms Anjali Jain, Adv. Revenue By : Sh.Vizay B. Vasanta, Cit-Dr & Sanjay Kumar, Sr. Dr Date Of Hearing: 26.10.2023 Date Of Pronouncement: 29.12.2023 Order Per Bench: The Present Appeals By The Revenue & The Cross Objections By The Assessee Have Been Filed Against The Orders Of Ld. Cit(A)-Xxvii, New Delhi.

For Respondent: Sh.Vizay B. Vasanta, CIT-DR &
Section 124Section 124(4)Section 143(2)Section 144CSection 153CSection 6(3)(ii)Section 9(1)

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 ... initiation of proceedings under Section 153C of the Act is for the AO of the searched person to be satisfied that the assets or documents seized belong to the Assessee (being a person other than the searched person). The AO of the Assessee, on receiving the documents and the assets