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“incriminating material”

Search & SeizureSection 153ASection 153A8,981 judgments

The decision most relied on for incriminating material is CIT v. Kabul Chawla (380 ITR 573), cited in 3,235 judgments on BharatTax.

Leading authorities on incriminating material

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. 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.

Pr. CIT v. Saumya Constructions (P.)Ltd.
387 ITR 529 · 2016 · High Court
670
citing judgments

Assessments under Section 153A cannot be sustained without any incriminating material found during the search that substantiates the additions. This principle applies even to completed assessments where no additional income is disclosed.

Judgments citing incriminating material

Dr. Shruti Ramrao Shujole, DCIT Central Circle-1(2), Ahmedabad, Aaykar Bhawan Ashram Road Ahmedabad vs. Gsg Abode LLP, Navrangpura Ahmedabad

ITA 665/AHD/2024[2020-21]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2020-21

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaप्रत्यर्थी / Respondent Sl. No(S) आयकर अपील सं / It(Ss)A/Ita No(S)/Co No. निर्धारण वर्ष/ Assess- Ment Year(S) अपीलार्थी / Appellant बनाम/Vs. 2019-20 1. It(Ss)A No. 21/Ahd/2024 Dcit Central Circle-1(2) Ahmedabad - 380 009 Gsg Abode Llp 1001, 10Th Floor Safal Profitaire, Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) 2. Co No. 32/Ahd/2024 (In Itss)A No.21/Ahd/2024) 2019-20 (Revenue) Gsg Abode Llp 1001, 10Th Floor Safal Profitaire, Corporate Road Navrangpura Ahmedabad - 380 006 Pan:Aatfg 0941 R (Assessee) Dcit Central Circle- 1(2) Ahmedabad - 380 009 3.

Section 153CSection 69B

asssessee GSG Abode contesting the validity of assuming jurisdiction by the AO u/s 153C of the Act on the ground that no incriminating material pertaining to the assessee was found during the course of search action in the case of third party namely Suresh Thakkar. 3. For the sake ... assessment was carried out u/s 153C of the Act in the case of the assessee for AYs 2014-15 to 2020-21. The incriminating material included and unregistered and un-notarized M.O.U. dated 21/01/2018 which was found in digital from the I-phone of Shri Suresh Thakkar. Further, Whatsapp images

Dr. Shruti Ramrao Shejole, Aaykar Bhawan Ashram Road vs. Hitendrakumar Bhailalbhai Patel, Navjivan Post Naranpura

ITA 664/AHD/2024[2020-21]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2020-21

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) / Co By : It(Ss)A/Ita Assess- No(S) अपीलाथ' / !(थ' / No(S) /Co No. Ment Appellant बनाम/Vs. Respondent Year(S) 1. It(Ss)A No. 2019-20 Dcit Central Gsg Abode Llp 21/Ahd/2024 Circle-1(2) 1001, 10Th Floor Ahmedabad – 380 Safal Profitaire, 009 Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) (Revenue) 2. Co No. 2019-20 Gsg Abode Llp Dcit Central Circle- 32/Ahd/2024 1001, 10Th Floor 1(2) (In Itss)A Safal Profitaire, Ahmedabad – 380 009 No.21/Ahd/2024) Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) 3. Ita 2020-21 Dcit Central Csg Abode Llp 665/Ahd/2024 Circle-1(2) Ahmedabad-380 006 Ahmedabad- -380 009 4. It(Ss)A 2019-20 Dcit, Cen.Cir-1(2) Hitendrakumar 19/Ahd/2024 Ahmedabad- Bhailalbhai Patel -380 009 4A Bhailalbhai Bhavan 4A Ketan Society Nr.Sardar Patel Colony Navjivan Post Naranpura-380 014 Pan: Afupp 4221 K 5. It(Ss)A 2019-20 Dcit, Cen.Cir-1(2) Janki Dharmik Patel 20/Ahd/2024 Ahmedabad Ahmeeabad-380 009 Pan: Anjpp 8960 E

Section 153CSection 69B

ground ITA No.IT(SS)A No.21/Ahd/2024 & 8 Others DCIT vs. GSG Abode LLP & Others Asst. Years : 2019-20 & 2020-21. that no incriminating material pertaining to the assessee was found during the course of search action in the case of third party namely Suresh Thakkar. 3. For the sake ... assessment was carried out u/s 153C of the Act in the case of the assessee for AYs 2014-15 to 2020-21. The incriminating material included and unregistered and un-notarized M.O.U. dated 21/01/2018 which was found in digital from the I-phone of Shri Suresh Thakkar. Further, Whatsapp images

Dr. Shruti Ramrao Shejole, Aashram Road vs. Harshadkumar Kantilal Savaliya, Iscon Temple Ahmedabad

ITA 663/AHD/2024[2020-21]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2020-21

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) / Co By : It(Ss)A/Ita Assess- No(S) अपीलाथ' / !(थ' / No(S) /Co No. Ment Appellant बनाम/Vs. Respondent Year(S) 1. It(Ss)A No. 2019-20 Dcit Central Gsg Abode Llp 21/Ahd/2024 Circle-1(2) 1001, 10Th Floor Ahmedabad – 380 Safal Profitaire, 009 Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) (Revenue) 2. Co No. 2019-20 Gsg Abode Llp Dcit Central Circle- 32/Ahd/2024 1001, 10Th Floor 1(2) (In Itss)A Safal Profitaire, Ahmedabad – 380 009 No.21/Ahd/2024) Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) 3. Ita 2020-21 Dcit Central Csg Abode Llp 665/Ahd/2024 Circle-1(2) Ahmedabad-380 006 Ahmedabad- -380 009 4. It(Ss)A 2019-20 Dcit, Cen.Cir-1(2) Hitendrakumar 19/Ahd/2024 Ahmedabad- Bhailalbhai Patel -380 009 4A Bhailalbhai Bhavan 4A Ketan Society Nr.Sardar Patel Colony Navjivan Post Naranpura-380 014 Pan: Afupp 4221 K 5. It(Ss)A 2019-20 Dcit, Cen.Cir-1(2) Janki Dharmik Patel 20/Ahd/2024 Ahmedabad Ahmeeabad-380 009 Pan: Anjpp 8960 E

Section 153CSection 69B

ground ITA No.IT(SS)A No.21/Ahd/2024 & 8 Others DCIT vs. GSG Abode LLP & Others Asst. Years : 2019-20 & 2020-21. that no incriminating material pertaining to the assessee was found during the course of search action in the case of third party namely Suresh Thakkar. 3. For the sake ... assessment was carried out u/s 153C of the Act in the case of the assessee for AYs 2014-15 to 2020-21. The incriminating material included and unregistered and un-notarized M.O.U. dated 21/01/2018 which was found in digital from the I-phone of Shri Suresh Thakkar. Further, Whatsapp images

DCIT, Central Circle-1(2), Ahmedabad, Aaykar Bhawan Ashram Road Ahmedabad vs. Kantibhai Tapubhai Savalia, Scon Tample Ahmedabad

ITA 662/AHD/2024[2020-21]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2020-21

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) / Co By : It(Ss)A/Ita Assess- No(S) अपीलाथ' / !(थ' / No(S) /Co No. Ment Appellant बनाम/Vs. Respondent Year(S) 1. It(Ss)A No. 2019-20 Dcit Central Gsg Abode Llp 21/Ahd/2024 Circle-1(2) 1001, 10Th Floor Ahmedabad – 380 Safal Profitaire, 009 Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) (Revenue) 2. Co No. 2019-20 Gsg Abode Llp Dcit Central Circle- 32/Ahd/2024 1001, 10Th Floor 1(2) (In Itss)A Safal Profitaire, Ahmedabad – 380 009 No.21/Ahd/2024) Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) 3. Ita 2020-21 Dcit Central Csg Abode Llp 665/Ahd/2024 Circle-1(2) Ahmedabad-380 006 Ahmedabad- -380 009 4. It(Ss)A 2019-20 Dcit, Cen.Cir-1(2) Hitendrakumar 19/Ahd/2024 Ahmedabad- Bhailalbhai Patel -380 009 4A Bhailalbhai Bhavan 4A Ketan Society Nr.Sardar Patel Colony Navjivan Post Naranpura-380 014 Pan: Afupp 4221 K 5. It(Ss)A 2019-20 Dcit, Cen.Cir-1(2) Janki Dharmik Patel 20/Ahd/2024 Ahmedabad Ahmeeabad-380 009 Pan: Anjpp 8960 E

Section 153CSection 69B

ground ITA No.IT(SS)A No.21/Ahd/2024 & 8 Others DCIT vs. GSG Abode LLP & Others Asst. Years : 2019-20 & 2020-21. that no incriminating material pertaining to the assessee was found during the course of search action in the case of third party namely Suresh Thakkar. 3. For the sake ... assessment was carried out u/s 153C of the Act in the case of the assessee for AYs 2014-15 to 2020-21. The incriminating material included and unregistered and un-notarized M.O.U. dated 21/01/2018 which was found in digital from the I-phone of Shri Suresh Thakkar. Further, Whatsapp images

Briya Enterprise Limited, Ahmedabad vs. The ITO, Ward-1(1)(3), Ahmedabad

The appeals of the assessee are treated as allowed for statistical purposes

ITA 2067/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2018-19

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2062/Ahd/2024 – Asst.Year 2013-14 2. आयकर अपील सं /Ita No.2063/Ahd/2024 – Asst.Year 2014-15 3. आयकर अपील सं /Ita No.2064/Ahd/2024 – Asst.Year 2015-16 4. आयकर अपील सं /Ita No.2065/Ahd/2024 – Asst.Year 2016-17 5. आयकर अपील सं /Ita No.2066/Ahd/2024 – Asst.Year 2017-18 6. आयकर अपील सं /Ita No.2067/Ahd/2024 – Asst.Year 2018-19 Briya Enterprise Limited The Ito बनाम/ 9, 3Rd Floor Ward-1(1)(3) V/S. Harsiddh Complex Ahmedabad – 380 015 Opp. Kalupur Commercial Bank Ashram Road Ahmedabad- 380 009 "थायी लेखा सं./Pan: Aabca 7879 D (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri M.K. Patel, Ar Revenue By : Shri Rignesh Das, Cit-Dr & Shri Sudhakar Verma, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 18/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Rignesh Das, CIT-DR &
Section 132Section 147

assessment was reopened and carried out u/s.147 r.w.s.148 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”), on account of some incriminating material found during the course of search action u/s 132 of the Act at the residential premises of Shri Sanjay Shah and Jignesh Shah from

Briya Enterprise Limited, Ahmedabad vs. The ITO, Ward-1(1)(3), Ahmedabad

The appeals of the assessee are treated as allowed for statistical purposes

ITA 2066/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2017-18

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2062/Ahd/2024 – Asst.Year 2013-14 2. आयकर अपील सं /Ita No.2063/Ahd/2024 – Asst.Year 2014-15 3. आयकर अपील सं /Ita No.2064/Ahd/2024 – Asst.Year 2015-16 4. आयकर अपील सं /Ita No.2065/Ahd/2024 – Asst.Year 2016-17 5. आयकर अपील सं /Ita No.2066/Ahd/2024 – Asst.Year 2017-18 6. आयकर अपील सं /Ita No.2067/Ahd/2024 – Asst.Year 2018-19 Briya Enterprise Limited The Ito बनाम/ 9, 3Rd Floor Ward-1(1)(3) V/S. Harsiddh Complex Ahmedabad – 380 015 Opp. Kalupur Commercial Bank Ashram Road Ahmedabad- 380 009 "थायी लेखा सं./Pan: Aabca 7879 D (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri M.K. Patel, Ar Revenue By : Shri Rignesh Das, Cit-Dr & Shri Sudhakar Verma, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 18/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Rignesh Das, CIT-DR &
Section 132Section 147

assessment was reopened and carried out u/s.147 r.w.s.148 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”), on account of some incriminating material found during the course of search action u/s 132 of the Act at the residential premises of Shri Sanjay Shah and Jignesh Shah from

Briya Enterprise Limited, Ahmedabad vs. The ITO, Ward-1(1)(3), Ahmedabad

The appeals of the assessee are treated as allowed for statistical purposes

ITA 2065/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2016-17

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2062/Ahd/2024 – Asst.Year 2013-14 2. आयकर अपील सं /Ita No.2063/Ahd/2024 – Asst.Year 2014-15 3. आयकर अपील सं /Ita No.2064/Ahd/2024 – Asst.Year 2015-16 4. आयकर अपील सं /Ita No.2065/Ahd/2024 – Asst.Year 2016-17 5. आयकर अपील सं /Ita No.2066/Ahd/2024 – Asst.Year 2017-18 6. आयकर अपील सं /Ita No.2067/Ahd/2024 – Asst.Year 2018-19 Briya Enterprise Limited The Ito बनाम/ 9, 3Rd Floor Ward-1(1)(3) V/S. Harsiddh Complex Ahmedabad – 380 015 Opp. Kalupur Commercial Bank Ashram Road Ahmedabad- 380 009 "थायी लेखा सं./Pan: Aabca 7879 D (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri M.K. Patel, Ar Revenue By : Shri Rignesh Das, Cit-Dr & Shri Sudhakar Verma, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 18/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Rignesh Das, CIT-DR &
Section 132Section 147

assessment was reopened and carried out u/s.147 r.w.s.148 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”), on account of some incriminating material found during the course of search action u/s 132 of the Act at the residential premises of Shri Sanjay Shah and Jignesh Shah from

Briya Enterprise Limited, Ahmedabad vs. The ITO, Ward-1(1)(3), Ahmedabad

The appeals of the assessee are treated as allowed for statistical purposes

ITA 2064/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2015-16

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2062/Ahd/2024 – Asst.Year 2013-14 2. आयकर अपील सं /Ita No.2063/Ahd/2024 – Asst.Year 2014-15 3. आयकर अपील सं /Ita No.2064/Ahd/2024 – Asst.Year 2015-16 4. आयकर अपील सं /Ita No.2065/Ahd/2024 – Asst.Year 2016-17 5. आयकर अपील सं /Ita No.2066/Ahd/2024 – Asst.Year 2017-18 6. आयकर अपील सं /Ita No.2067/Ahd/2024 – Asst.Year 2018-19 Briya Enterprise Limited The Ito बनाम/ 9, 3Rd Floor Ward-1(1)(3) V/S. Harsiddh Complex Ahmedabad – 380 015 Opp. Kalupur Commercial Bank Ashram Road Ahmedabad- 380 009 "थायी लेखा सं./Pan: Aabca 7879 D (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri M.K. Patel, Ar Revenue By : Shri Rignesh Das, Cit-Dr & Shri Sudhakar Verma, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 18/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Rignesh Das, CIT-DR &
Section 132Section 147

assessment was reopened and carried out u/s.147 r.w.s.148 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”), on account of some incriminating material found during the course of search action u/s 132 of the Act at the residential premises of Shri Sanjay Shah and Jignesh Shah from

Briya Enterprise Limited, Ahmedabad vs. The ITO, Ward-1(1)(3), Ahmedabad

The appeals of the assessee are treated as allowed for statistical purposes

ITA 2063/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2014-15

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2062/Ahd/2024 – Asst.Year 2013-14 2. आयकर अपील सं /Ita No.2063/Ahd/2024 – Asst.Year 2014-15 3. आयकर अपील सं /Ita No.2064/Ahd/2024 – Asst.Year 2015-16 4. आयकर अपील सं /Ita No.2065/Ahd/2024 – Asst.Year 2016-17 5. आयकर अपील सं /Ita No.2066/Ahd/2024 – Asst.Year 2017-18 6. आयकर अपील सं /Ita No.2067/Ahd/2024 – Asst.Year 2018-19 Briya Enterprise Limited The Ito बनाम/ 9, 3Rd Floor Ward-1(1)(3) V/S. Harsiddh Complex Ahmedabad – 380 015 Opp. Kalupur Commercial Bank Ashram Road Ahmedabad- 380 009 "थायी लेखा सं./Pan: Aabca 7879 D (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri M.K. Patel, Ar Revenue By : Shri Rignesh Das, Cit-Dr & Shri Sudhakar Verma, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 18/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Rignesh Das, CIT-DR &
Section 132Section 147

assessment was reopened and carried out u/s.147 r.w.s.148 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”), on account of some incriminating material found during the course of search action u/s 132 of the Act at the residential premises of Shri Sanjay Shah and Jignesh Shah from

Briya Enterprise Limited, Ahmedabad vs. The ITO, Ward-1(1)(3), Ahmedabad

The appeals of the assessee are treated as allowed for statistical purposes

ITA 2062/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2013-14

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2062/Ahd/2024 – Asst.Year 2013-14 2. आयकर अपील सं /Ita No.2063/Ahd/2024 – Asst.Year 2014-15 3. आयकर अपील सं /Ita No.2064/Ahd/2024 – Asst.Year 2015-16 4. आयकर अपील सं /Ita No.2065/Ahd/2024 – Asst.Year 2016-17 5. आयकर अपील सं /Ita No.2066/Ahd/2024 – Asst.Year 2017-18 6. आयकर अपील सं /Ita No.2067/Ahd/2024 – Asst.Year 2018-19 Briya Enterprise Limited The Ito बनाम/ 9, 3Rd Floor Ward-1(1)(3) V/S. Harsiddh Complex Ahmedabad – 380 015 Opp. Kalupur Commercial Bank Ashram Road Ahmedabad- 380 009 "थायी लेखा सं./Pan: Aabca 7879 D (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri M.K. Patel, Ar Revenue By : Shri Rignesh Das, Cit-Dr & Shri Sudhakar Verma, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 18/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Rignesh Das, CIT-DR &
Section 132Section 147

assessment was reopened and carried out u/s.147 r.w.s.148 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”), on account of some incriminating material found during the course of search action u/s 132 of the Act at the residential premises of Shri Sanjay Shah and Jignesh Shah from

Deputy Commissioner of Income Tax, Central Circle-4(3), Kolkata vs. Raja Shelters Private Limited, Kolkata

In the result, both the captioned appeals of the revenue are dismissed

ITA 1173/KOL/2025[2009-10]Status: DisposedITAT Kolkata18 Sept 2025AY 2009-10

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyita Nos.1173 & 1175/Kol/2025 Assessment Years: 2009-10 & 2013-14 Dcit, Central Circle-4(3), Kolkata.……………………….……….……….……Appellant Vs. Raja Shelters Pvt. Ltd…………………….…………………….....……...…..…..Respondent 25A, S. P. Mukherjee Road, Kol- 700025. [Pan: Aadcr5073Q] Appearances By: Shri Sanat Kr. Raha, Cit-Dr, Appeared On Behalf Of The Appellant. Shri Miraj D. Shah, Ar, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 11, 2025 Date Of Pronouncing The Order : September 18, 2025 Order Per Pradip Kumar Choubey: Both The Captioned Appeals Have Been Preferred By The Revenue For The Assessment Years 2009-10 & 2013-14 Against Separate Orders Dated 21.02.2025 & 25.02.2025 Of The Commissioner Of Income Tax (Appeals)-27, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Issues Involved In Both The Appeals Are Common & Relate To The Same Assessee, Therefore, These Appeals Have Been Heard Together & Are Being Disposed Of By This Consolidated Order.

Section 127Section 132(1)Section 133ASection 139Section 142(1)Section 143(2)Section 153ASection 250Section 68

before the ld. CIT(A) wherein, the appeal of the assessee has been allowed on technical ground pertaining to addition made without linking to incriminating material in unabated case in the light of the judgment of the Apex Court passed in PCIT vs. Abhisar Buildwell Pvt. Ltd. [2023] 149 taxmann.com ... added u/s 68 of the Act as unexplained cash credit. It is not in dispute that in the search proceedings, no incriminating material relating to issuance of share subscription was found. It appears from the record that no assessment was pending on the date of search and no proceedings were