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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

Deputy Commissioner of Income Tax, Chennai vs. Chinnarasu Veeramani, Jolarpet

In the result, all the appeals stand dismissed

ITA 3319/CHNY/2024[2017-18]Status: DisposedITAT Chennai08 Jul 2025AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3317/Chny/2024 (िनधा(रण वष( / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3318/Chny/2024 (िनधा(रण वष( / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3319/Chny/2024 (िनधा(रण वष( / Assessment Year: 2017-18) Dcit Shri Chinnarasu Veeramani बनाम/ Central Circle-2(4), 43A, Gandhi Road, Edayampatti Chennai. Chonnaakodiyur Village, Vs. Jolarpet-638 851 (Tn) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adkpv-3559-J (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri Shiva Srinivas (Cit) – Ld. Dr " थ" की ओर से/Respondent By : Shri B. Ramakrishna (Fca) & Shri Shrenik Chordia (Ca) – Ld. Ars सुनवाई की तारीख/Date Of Hearing : 01-05-2025 घोषणा की तारीख /Date Of Pronouncement : 08-07-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Revenue For Assessment Years (Ay) 2015- 16, 2016-17 & 2017-18 Have Identical Facts. First, We Take Up Appeal For Ay 2015-16 Which Arises Out Of An Order Passed By Ld. Commissioner Of Income Tax (Appeals), Chennai-19 [Cit(A)] On 17-10-

For Appellant: Shri Shiva Srinivas (CIT) – Ld. DRFor Respondent: Shri B. Ramakrishna (FCA) &
Section 132Section 139Section 153CSection 69

case of Shri Dhanda Bramanandam and Shri Javvaji Ramanjaneyulu. During search operation at residence of Shri Arun Prasad C, Bengaluru, certain incriminating material was found which was seized vide Annexure ANN/PS/AP/LS/S-1 & 2. These were in the shape of loose sheets which allegedly contained investment made in apartment project at Banasvadi ... along with Shri N. Shiva Prasad. 3.2 Another search was conducted in the case of M/s SRS Mining on 08-12-2016 wherein certain incriminating material was seized vide Annexure ANN/MPK/NS/B&D/S-1 to 21 and Annexure ANN/KGAR/MPKSSR/B&D which allegedly contained notings of payments made to the assessee. 3.3 Armed

Deputy Commissioner of Income Tax, Chennai vs. Chinnarasu Veeramani, Jolarpet

In the result, all the appeals stand dismissed

ITA 3318/CHNY/2024[2016-17]Status: DisposedITAT Chennai08 Jul 2025AY 2016-17

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3317/Chny/2024 (िनधा(रण वष( / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3318/Chny/2024 (िनधा(रण वष( / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3319/Chny/2024 (िनधा(रण वष( / Assessment Year: 2017-18) Dcit Shri Chinnarasu Veeramani बनाम/ Central Circle-2(4), 43A, Gandhi Road, Edayampatti Chennai. Chonnaakodiyur Village, Vs. Jolarpet-638 851 (Tn) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adkpv-3559-J (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri Shiva Srinivas (Cit) – Ld. Dr " थ" की ओर से/Respondent By : Shri B. Ramakrishna (Fca) & Shri Shrenik Chordia (Ca) – Ld. Ars सुनवाई की तारीख/Date Of Hearing : 01-05-2025 घोषणा की तारीख /Date Of Pronouncement : 08-07-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Revenue For Assessment Years (Ay) 2015- 16, 2016-17 & 2017-18 Have Identical Facts. First, We Take Up Appeal For Ay 2015-16 Which Arises Out Of An Order Passed By Ld. Commissioner Of Income Tax (Appeals), Chennai-19 [Cit(A)] On 17-10-

For Appellant: Shri Shiva Srinivas (CIT) – Ld. DRFor Respondent: Shri B. Ramakrishna (FCA) &
Section 132Section 139Section 153CSection 69

case of Shri Dhanda Bramanandam and Shri Javvaji Ramanjaneyulu. During search operation at residence of Shri Arun Prasad C, Bengaluru, certain incriminating material was found which was seized vide Annexure ANN/PS/AP/LS/S-1 & 2. These were in the shape of loose sheets which allegedly contained investment made in apartment project at Banasvadi ... along with Shri N. Shiva Prasad. 3.2 Another search was conducted in the case of M/s SRS Mining on 08-12-2016 wherein certain incriminating material was seized vide Annexure ANN/MPK/NS/B&D/S-1 to 21 and Annexure ANN/KGAR/MPKSSR/B&D which allegedly contained notings of payments made to the assessee. 3.3 Armed

Deputy Commissioner of Income Tax, Chennai vs. Chinnarasu Veeramani, Jolarpet

In the result, all the appeals stand dismissed

ITA 3317/CHNY/2024[2015-16]Status: DisposedITAT Chennai08 Jul 2025AY 2015-16

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3317/Chny/2024 (िनधा(रण वष( / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3318/Chny/2024 (िनधा(रण वष( / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3319/Chny/2024 (िनधा(रण वष( / Assessment Year: 2017-18) Dcit Shri Chinnarasu Veeramani बनाम/ Central Circle-2(4), 43A, Gandhi Road, Edayampatti Chennai. Chonnaakodiyur Village, Vs. Jolarpet-638 851 (Tn) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adkpv-3559-J (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri Shiva Srinivas (Cit) – Ld. Dr " थ" की ओर से/Respondent By : Shri B. Ramakrishna (Fca) & Shri Shrenik Chordia (Ca) – Ld. Ars सुनवाई की तारीख/Date Of Hearing : 01-05-2025 घोषणा की तारीख /Date Of Pronouncement : 08-07-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Revenue For Assessment Years (Ay) 2015- 16, 2016-17 & 2017-18 Have Identical Facts. First, We Take Up Appeal For Ay 2015-16 Which Arises Out Of An Order Passed By Ld. Commissioner Of Income Tax (Appeals), Chennai-19 [Cit(A)] On 17-10-

For Appellant: Shri Shiva Srinivas (CIT) – Ld. DRFor Respondent: Shri B. Ramakrishna (FCA) &
Section 132Section 139Section 153CSection 69

case of Shri Dhanda Bramanandam and Shri Javvaji Ramanjaneyulu. During search operation at residence of Shri Arun Prasad C, Bengaluru, certain incriminating material was found which was seized vide Annexure ANN/PS/AP/LS/S-1 & 2. These were in the shape of loose sheets which allegedly contained investment made in apartment project at Banasvadi ... along with Shri N. Shiva Prasad. 3.2 Another search was conducted in the case of M/s SRS Mining on 08-12-2016 wherein certain incriminating material was seized vide Annexure ANN/MPK/NS/B&D/S-1 to 21 and Annexure ANN/KGAR/MPKSSR/B&D which allegedly contained notings of payments made to the assessee. 3.3 Armed

DCIT, Income Tax Department vs. Seven Seas Hospitality Private Limited, Delhi

ITA 950/DEL/2024[2014-15]Status: DisposedITAT Delhi08 Jul 2025AY 2014-15

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 402/Del/2024 : Asstt. Year : 2013-14 Ita No. 403/Del/2024 : Asstt. Year : 2014-15 Seven Seas Hospitality Pvt. Ltd., Vs Dcit, B-28, Lawrence Road, Industrial Central Circle-30, Area, Near Britania Chowk, Keshav New Delhi Puram, North West Delhi, Delhi-110035 (Appellant) (Respondent) Pan No. Aakcs5183M Ita No. 949/Del/2024 : Asstt. Year : 2013-14 Ita No. 950/Del/2024 : Asstt. Year : 2014-15 Dcit, Vs Seven Seas Hospitality Pvt. Ltd., Central Circle-30, B-28, Lawrence Road, Industrial New Delhi Area, Near Britania Chowk, Keshav Puram, North West Delhi, Delhi-110035 (Appellant) (Respondent) Pan No. Aakcs5183M Assessee By : Sh. Anil Jain & Sh. Aslam, Cas Revenue By : Sh. Mahesh Kumar Cit-Dr Date Of Hearing: 08.07.2025 Date Of Pronouncement: 08.07.2025 Order Per Bench: These Assessee’S & The Revenue’S Twin Appeals Each I.E.

For Appellant: Sh. Anil Jain & Sh. Aslam, CAsFor Respondent: Sh. Mahesh Kumar CIT-DR
Section 153A

this ground the appellant has challenged the addition made b the AO on the ground that these additions are not based on any incriminating material found during the search proceeding. In support of this the appellant has cited various case laws. The citations made by the appellant have been perused ... case of PCIT vs. Abhisar Buildwell Pvt. Ltd. dated 24.04.2023 (para 14(iii) and para 15.1) and it was held that in case any incriminating material is found/unearthed during the search, in the years of unabated/ completed assessments, the AO would Seven Seas Hospitality Pvt. Ltd. assume the jurisdiction

DCIT, Income Tax Department vs. Seven Seas Hospitality Pvt Ltd, Delhi

ITA 949/DEL/2024[2013]Status: DisposedITAT Delhi08 Jul 2025

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 402/Del/2024 : Asstt. Year : 2013-14 Ita No. 403/Del/2024 : Asstt. Year : 2014-15 Seven Seas Hospitality Pvt. Ltd., Vs Dcit, B-28, Lawrence Road, Industrial Central Circle-30, Area, Near Britania Chowk, Keshav New Delhi Puram, North West Delhi, Delhi-110035 (Appellant) (Respondent) Pan No. Aakcs5183M Ita No. 949/Del/2024 : Asstt. Year : 2013-14 Ita No. 950/Del/2024 : Asstt. Year : 2014-15 Dcit, Vs Seven Seas Hospitality Pvt. Ltd., Central Circle-30, B-28, Lawrence Road, Industrial New Delhi Area, Near Britania Chowk, Keshav Puram, North West Delhi, Delhi-110035 (Appellant) (Respondent) Pan No. Aakcs5183M Assessee By : Sh. Anil Jain & Sh. Aslam, Cas Revenue By : Sh. Mahesh Kumar Cit-Dr Date Of Hearing: 08.07.2025 Date Of Pronouncement: 08.07.2025 Order Per Bench: These Assessee’S & The Revenue’S Twin Appeals Each I.E.

For Appellant: Sh. Anil Jain & Sh. Aslam, CAsFor Respondent: Sh. Mahesh Kumar CIT-DR
Section 153A

this ground the appellant has challenged the addition made b the AO on the ground that these additions are not based on any incriminating material found during the search proceeding. In support of this the appellant has cited various case laws. The citations made by the appellant have been perused ... case of PCIT vs. Abhisar Buildwell Pvt. Ltd. dated 24.04.2023 (para 14(iii) and para 15.1) and it was held that in case any incriminating material is found/unearthed during the search, in the years of unabated/ completed assessments, the AO would Seven Seas Hospitality Pvt. Ltd. assume the jurisdiction

Seven Seas Hospitality Pvt Ltd, Delhi vs. DCIT, Central Circle- 30, Jhandewalan

ITA 403/DEL/2024[2014-15]Status: DisposedITAT Delhi08 Jul 2025AY 2014-15

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 402/Del/2024 : Asstt. Year : 2013-14 Ita No. 403/Del/2024 : Asstt. Year : 2014-15 Seven Seas Hospitality Pvt. Ltd., Vs Dcit, B-28, Lawrence Road, Industrial Central Circle-30, Area, Near Britania Chowk, Keshav New Delhi Puram, North West Delhi, Delhi-110035 (Appellant) (Respondent) Pan No. Aakcs5183M Ita No. 949/Del/2024 : Asstt. Year : 2013-14 Ita No. 950/Del/2024 : Asstt. Year : 2014-15 Dcit, Vs Seven Seas Hospitality Pvt. Ltd., Central Circle-30, B-28, Lawrence Road, Industrial New Delhi Area, Near Britania Chowk, Keshav Puram, North West Delhi, Delhi-110035 (Appellant) (Respondent) Pan No. Aakcs5183M Assessee By : Sh. Anil Jain & Sh. Aslam, Cas Revenue By : Sh. Mahesh Kumar Cit-Dr Date Of Hearing: 08.07.2025 Date Of Pronouncement: 08.07.2025 Order Per Bench: These Assessee’S & The Revenue’S Twin Appeals Each I.E.

For Appellant: Sh. Anil Jain & Sh. Aslam, CAsFor Respondent: Sh. Mahesh Kumar CIT-DR
Section 153A

this ground the appellant has challenged the addition made b the AO on the ground that these additions are not based on any incriminating material found during the search proceeding. In support of this the appellant has cited various case laws. The citations made by the appellant have been perused ... case of PCIT vs. Abhisar Buildwell Pvt. Ltd. dated 24.04.2023 (para 14(iii) and para 15.1) and it was held that in case any incriminating material is found/unearthed during the search, in the years of unabated/ completed assessments, the AO would Seven Seas Hospitality Pvt. Ltd. assume the jurisdiction

Seven Seas Hospitality Pvt. Ltd, Delhi vs. DCIT Central Circle-30, Jhandewalan

ITA 402/DEL/2024[2013-14]Status: DisposedITAT Delhi08 Jul 2025AY 2013-14

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 402/Del/2024 : Asstt. Year : 2013-14 Ita No. 403/Del/2024 : Asstt. Year : 2014-15 Seven Seas Hospitality Pvt. Ltd., Vs Dcit, B-28, Lawrence Road, Industrial Central Circle-30, Area, Near Britania Chowk, Keshav New Delhi Puram, North West Delhi, Delhi-110035 (Appellant) (Respondent) Pan No. Aakcs5183M Ita No. 949/Del/2024 : Asstt. Year : 2013-14 Ita No. 950/Del/2024 : Asstt. Year : 2014-15 Dcit, Vs Seven Seas Hospitality Pvt. Ltd., Central Circle-30, B-28, Lawrence Road, Industrial New Delhi Area, Near Britania Chowk, Keshav Puram, North West Delhi, Delhi-110035 (Appellant) (Respondent) Pan No. Aakcs5183M Assessee By : Sh. Anil Jain & Sh. Aslam, Cas Revenue By : Sh. Mahesh Kumar Cit-Dr Date Of Hearing: 08.07.2025 Date Of Pronouncement: 08.07.2025 Order Per Bench: These Assessee’S & The Revenue’S Twin Appeals Each I.E.

For Appellant: Sh. Anil Jain & Sh. Aslam, CAsFor Respondent: Sh. Mahesh Kumar CIT-DR
Section 153A

this ground the appellant has challenged the addition made b the AO on the ground that these additions are not based on any incriminating material found during the search proceeding. In support of this the appellant has cited various case laws. The citations made by the appellant have been perused ... case of PCIT vs. Abhisar Buildwell Pvt. Ltd. dated 24.04.2023 (para 14(iii) and para 15.1) and it was held that in case any incriminating material is found/unearthed during the search, in the years of unabated/ completed assessments, the AO would Seven Seas Hospitality Pvt. Ltd. assume the jurisdiction

Shri Gaurav Palriwal, Ranchi vs. ACIT Central Circle -1, Ranchi

In the result, all the captioned appeals of the assessee are allowed

ITA 121/RAN/2024[2011-12]Status: DisposedITAT Ranchi07 Jul 2025AY 2011-12

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahayit(Ss)A No. 10 & 11/Ran/2023 (Assessment Year-2012-13 & 2013-14) Sri Vishal Palriwal, A.C.I.T., Ishatvam, Flat No. 801, 8Th Floor, Central Circle-1 Vs. Kanke Road, Ranchi-834008. Ranchi. Pan No. Ahnpp 0913 H Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 12/Ran/2023 (Assessment Year-2012-13) Sri Gaurav Palriwal, A.C.I.T., Flat No. 701, 7Th Floor, Ishatvam, Central Circle-1 Vs. Behind Kanke Petrol Pump, Kanke Ranchi. Road, Ranchi-834008. Pan No. Aiapp 8110 E Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 13/Ran/2023 (Assessment Year-2013-14) Sri Saurav Palriwal, A.C.I.T., Block No. 1, Flat No. 3C, Space Town Central Circle-1 Vs. Vip Road, Raghunathpur, Kolkata. Ranchi. Pan No. Atcpp 9277 D Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 14/Ran/2023 (Assessment Year-2013-14) Smt. Priti Palriwal, A.C.I.T., Flat No. 701, 7Th Floor, Ishatvam, Central Circle-1 Vs. Behind Kanke Petrol Pump, Kanke Ranchi. Road, Ranchi-834008. Pan No. Amdpp 5673 K Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 15/Ran/2023 (Assessment Year-2013-14) Smt. Renu Palriwal, A.C.I.T., Block No. 1, Flat No. 3C, Space Town Central Circle-1 Vs. Vip Road, Raghunathpur, Ranchi. Kolkata-700052 Pan No. Ajlpp 9129 K Appellant/ Assessee Respondent/ Revenue

Section 148Section 151Section 153A

assessment for these years were unabated/completed as on date of search and thus addition if any could only be made on basis of seized incriminating material. 2. That the legal issue i.e. Whether proceedings U/s 153A can be initiated in absence of seized incriminating material in case of an unabated ... other High Courts taking the view that no addition can be made in respect of the completed assessments in absence of any incriminating material. 14. In view of the above and for the reasons stated above, it is concluded as under: (i) that in case of search under section

Smt Renu Palriwal, Kolkata vs. ACIT Central Circle-1, Ranchi

In the result, all the captioned appeals of the assessee are allowed

ITA 66/RAN/2023[2013-14]Status: DisposedITAT Ranchi07 Jul 2025AY 2013-14

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahayit(Ss)A No. 10 & 11/Ran/2023 (Assessment Year-2012-13 & 2013-14) Sri Vishal Palriwal, A.C.I.T., Ishatvam, Flat No. 801, 8Th Floor, Central Circle-1 Vs. Kanke Road, Ranchi-834008. Ranchi. Pan No. Ahnpp 0913 H Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 12/Ran/2023 (Assessment Year-2012-13) Sri Gaurav Palriwal, A.C.I.T., Flat No. 701, 7Th Floor, Ishatvam, Central Circle-1 Vs. Behind Kanke Petrol Pump, Kanke Ranchi. Road, Ranchi-834008. Pan No. Aiapp 8110 E Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 13/Ran/2023 (Assessment Year-2013-14) Sri Saurav Palriwal, A.C.I.T., Block No. 1, Flat No. 3C, Space Town Central Circle-1 Vs. Vip Road, Raghunathpur, Kolkata. Ranchi. Pan No. Atcpp 9277 D Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 14/Ran/2023 (Assessment Year-2013-14) Smt. Priti Palriwal, A.C.I.T., Flat No. 701, 7Th Floor, Ishatvam, Central Circle-1 Vs. Behind Kanke Petrol Pump, Kanke Ranchi. Road, Ranchi-834008. Pan No. Amdpp 5673 K Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 15/Ran/2023 (Assessment Year-2013-14) Smt. Renu Palriwal, A.C.I.T., Block No. 1, Flat No. 3C, Space Town Central Circle-1 Vs. Vip Road, Raghunathpur, Ranchi. Kolkata-700052 Pan No. Ajlpp 9129 K Appellant/ Assessee Respondent/ Revenue

Section 148Section 151Section 153A

assessment for these years were unabated/completed as on date of search and thus addition if any could only be made on basis of seized incriminating material. 2. That the legal issue i.e. Whether proceedings U/s 153A can be initiated in absence of seized incriminating material in case of an unabated ... other High Courts taking the view that no addition can be made in respect of the completed assessments in absence of any incriminating material. 14. In view of the above and for the reasons stated above, it is concluded as under: (i) that in case of search under section

Smt. Renu Palriwal, Kolkat vs. ACIT Central Circle-1, Ranchi

In the result, all the captioned appeals of the assessee are allowed

ITA 65/RAN/2023[2011-12]Status: DisposedITAT Ranchi07 Jul 2025AY 2011-12

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahayit(Ss)A No. 10 & 11/Ran/2023 (Assessment Year-2012-13 & 2013-14) Sri Vishal Palriwal, A.C.I.T., Ishatvam, Flat No. 801, 8Th Floor, Central Circle-1 Vs. Kanke Road, Ranchi-834008. Ranchi. Pan No. Ahnpp 0913 H Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 12/Ran/2023 (Assessment Year-2012-13) Sri Gaurav Palriwal, A.C.I.T., Flat No. 701, 7Th Floor, Ishatvam, Central Circle-1 Vs. Behind Kanke Petrol Pump, Kanke Ranchi. Road, Ranchi-834008. Pan No. Aiapp 8110 E Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 13/Ran/2023 (Assessment Year-2013-14) Sri Saurav Palriwal, A.C.I.T., Block No. 1, Flat No. 3C, Space Town Central Circle-1 Vs. Vip Road, Raghunathpur, Kolkata. Ranchi. Pan No. Atcpp 9277 D Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 14/Ran/2023 (Assessment Year-2013-14) Smt. Priti Palriwal, A.C.I.T., Flat No. 701, 7Th Floor, Ishatvam, Central Circle-1 Vs. Behind Kanke Petrol Pump, Kanke Ranchi. Road, Ranchi-834008. Pan No. Amdpp 5673 K Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 15/Ran/2023 (Assessment Year-2013-14) Smt. Renu Palriwal, A.C.I.T., Block No. 1, Flat No. 3C, Space Town Central Circle-1 Vs. Vip Road, Raghunathpur, Ranchi. Kolkata-700052 Pan No. Ajlpp 9129 K Appellant/ Assessee Respondent/ Revenue

Section 148Section 151Section 153A

assessment for these years were unabated/completed as on date of search and thus addition if any could only be made on basis of seized incriminating material. 2. That the legal issue i.e. Whether proceedings U/s 153A can be initiated in absence of seized incriminating material in case of an unabated ... other High Courts taking the view that no addition can be made in respect of the completed assessments in absence of any incriminating material. 14. In view of the above and for the reasons stated above, it is concluded as under: (i) that in case of search under section

Sri Kamal Kumar Palriwal, Kolkata vs. ACIT, Central Circle-1, Ranchi

In the result, all the captioned appeals of the assessee are allowed

ITA 64/RAN/2023[2011-12]Status: DisposedITAT Ranchi07 Jul 2025AY 2011-12

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahayit(Ss)A No. 10 & 11/Ran/2023 (Assessment Year-2012-13 & 2013-14) Sri Vishal Palriwal, A.C.I.T., Ishatvam, Flat No. 801, 8Th Floor, Central Circle-1 Vs. Kanke Road, Ranchi-834008. Ranchi. Pan No. Ahnpp 0913 H Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 12/Ran/2023 (Assessment Year-2012-13) Sri Gaurav Palriwal, A.C.I.T., Flat No. 701, 7Th Floor, Ishatvam, Central Circle-1 Vs. Behind Kanke Petrol Pump, Kanke Ranchi. Road, Ranchi-834008. Pan No. Aiapp 8110 E Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 13/Ran/2023 (Assessment Year-2013-14) Sri Saurav Palriwal, A.C.I.T., Block No. 1, Flat No. 3C, Space Town Central Circle-1 Vs. Vip Road, Raghunathpur, Kolkata. Ranchi. Pan No. Atcpp 9277 D Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 14/Ran/2023 (Assessment Year-2013-14) Smt. Priti Palriwal, A.C.I.T., Flat No. 701, 7Th Floor, Ishatvam, Central Circle-1 Vs. Behind Kanke Petrol Pump, Kanke Ranchi. Road, Ranchi-834008. Pan No. Amdpp 5673 K Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 15/Ran/2023 (Assessment Year-2013-14) Smt. Renu Palriwal, A.C.I.T., Block No. 1, Flat No. 3C, Space Town Central Circle-1 Vs. Vip Road, Raghunathpur, Ranchi. Kolkata-700052 Pan No. Ajlpp 9129 K Appellant/ Assessee Respondent/ Revenue

Section 148Section 151Section 153A

assessment for these years were unabated/completed as on date of search and thus addition if any could only be made on basis of seized incriminating material. 2. That the legal issue i.e. Whether proceedings U/s 153A can be initiated in absence of seized incriminating material in case of an unabated ... other High Courts taking the view that no addition can be made in respect of the completed assessments in absence of any incriminating material. 14. In view of the above and for the reasons stated above, it is concluded as under: (i) that in case of search under section

M/S. Gaurav Palriwal (HUF), Ranchi vs. ITO Ward-1(3), Ranchi

In the result, all the captioned appeals of the assessee are allowed

ITA 48/RAN/2023[2015-16]Status: DisposedITAT Ranchi07 Jul 2025AY 2015-16

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahayit(Ss)A No. 10 & 11/Ran/2023 (Assessment Year-2012-13 & 2013-14) Sri Vishal Palriwal, A.C.I.T., Ishatvam, Flat No. 801, 8Th Floor, Central Circle-1 Vs. Kanke Road, Ranchi-834008. Ranchi. Pan No. Ahnpp 0913 H Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 12/Ran/2023 (Assessment Year-2012-13) Sri Gaurav Palriwal, A.C.I.T., Flat No. 701, 7Th Floor, Ishatvam, Central Circle-1 Vs. Behind Kanke Petrol Pump, Kanke Ranchi. Road, Ranchi-834008. Pan No. Aiapp 8110 E Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 13/Ran/2023 (Assessment Year-2013-14) Sri Saurav Palriwal, A.C.I.T., Block No. 1, Flat No. 3C, Space Town Central Circle-1 Vs. Vip Road, Raghunathpur, Kolkata. Ranchi. Pan No. Atcpp 9277 D Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 14/Ran/2023 (Assessment Year-2013-14) Smt. Priti Palriwal, A.C.I.T., Flat No. 701, 7Th Floor, Ishatvam, Central Circle-1 Vs. Behind Kanke Petrol Pump, Kanke Ranchi. Road, Ranchi-834008. Pan No. Amdpp 5673 K Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 15/Ran/2023 (Assessment Year-2013-14) Smt. Renu Palriwal, A.C.I.T., Block No. 1, Flat No. 3C, Space Town Central Circle-1 Vs. Vip Road, Raghunathpur, Ranchi. Kolkata-700052 Pan No. Ajlpp 9129 K Appellant/ Assessee Respondent/ Revenue

Section 148Section 151Section 153A

assessment for these years were unabated/completed as on date of search and thus addition if any could only be made on basis of seized incriminating material. 2. That the legal issue i.e. Whether proceedings U/s 153A can be initiated in absence of seized incriminating material in case of an unabated ... other High Courts taking the view that no addition can be made in respect of the completed assessments in absence of any incriminating material. 14. In view of the above and for the reasons stated above, it is concluded as under: (i) that in case of search under section

Sri Gaurav Palriwal, Ranchi vs. ITO Watd-1(3), Ranchi

In the result, all the captioned appeals of the assessee are allowed

ITA 47/RAN/2023[2012-13]Status: DisposedITAT Ranchi07 Jul 2025AY 2012-13

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahayit(Ss)A No. 10 & 11/Ran/2023 (Assessment Year-2012-13 & 2013-14) Sri Vishal Palriwal, A.C.I.T., Ishatvam, Flat No. 801, 8Th Floor, Central Circle-1 Vs. Kanke Road, Ranchi-834008. Ranchi. Pan No. Ahnpp 0913 H Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 12/Ran/2023 (Assessment Year-2012-13) Sri Gaurav Palriwal, A.C.I.T., Flat No. 701, 7Th Floor, Ishatvam, Central Circle-1 Vs. Behind Kanke Petrol Pump, Kanke Ranchi. Road, Ranchi-834008. Pan No. Aiapp 8110 E Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 13/Ran/2023 (Assessment Year-2013-14) Sri Saurav Palriwal, A.C.I.T., Block No. 1, Flat No. 3C, Space Town Central Circle-1 Vs. Vip Road, Raghunathpur, Kolkata. Ranchi. Pan No. Atcpp 9277 D Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 14/Ran/2023 (Assessment Year-2013-14) Smt. Priti Palriwal, A.C.I.T., Flat No. 701, 7Th Floor, Ishatvam, Central Circle-1 Vs. Behind Kanke Petrol Pump, Kanke Ranchi. Road, Ranchi-834008. Pan No. Amdpp 5673 K Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 15/Ran/2023 (Assessment Year-2013-14) Smt. Renu Palriwal, A.C.I.T., Block No. 1, Flat No. 3C, Space Town Central Circle-1 Vs. Vip Road, Raghunathpur, Ranchi. Kolkata-700052 Pan No. Ajlpp 9129 K Appellant/ Assessee Respondent/ Revenue

Section 148Section 151Section 153A

assessment for these years were unabated/completed as on date of search and thus addition if any could only be made on basis of seized incriminating material. 2. That the legal issue i.e. Whether proceedings U/s 153A can be initiated in absence of seized incriminating material in case of an unabated ... other High Courts taking the view that no addition can be made in respect of the completed assessments in absence of any incriminating material. 14. In view of the above and for the reasons stated above, it is concluded as under: (i) that in case of search under section

Sri Gaurav Palriwal, Ranchi vs. ITO Ward-1(3), Ranchi

In the result, all the captioned appeals of the assessee are allowed

ITA 46/RAN/2023[2011-12]Status: DisposedITAT Ranchi07 Jul 2025AY 2011-12

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahayit(Ss)A No. 10 & 11/Ran/2023 (Assessment Year-2012-13 & 2013-14) Sri Vishal Palriwal, A.C.I.T., Ishatvam, Flat No. 801, 8Th Floor, Central Circle-1 Vs. Kanke Road, Ranchi-834008. Ranchi. Pan No. Ahnpp 0913 H Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 12/Ran/2023 (Assessment Year-2012-13) Sri Gaurav Palriwal, A.C.I.T., Flat No. 701, 7Th Floor, Ishatvam, Central Circle-1 Vs. Behind Kanke Petrol Pump, Kanke Ranchi. Road, Ranchi-834008. Pan No. Aiapp 8110 E Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 13/Ran/2023 (Assessment Year-2013-14) Sri Saurav Palriwal, A.C.I.T., Block No. 1, Flat No. 3C, Space Town Central Circle-1 Vs. Vip Road, Raghunathpur, Kolkata. Ranchi. Pan No. Atcpp 9277 D Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 14/Ran/2023 (Assessment Year-2013-14) Smt. Priti Palriwal, A.C.I.T., Flat No. 701, 7Th Floor, Ishatvam, Central Circle-1 Vs. Behind Kanke Petrol Pump, Kanke Ranchi. Road, Ranchi-834008. Pan No. Amdpp 5673 K Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 15/Ran/2023 (Assessment Year-2013-14) Smt. Renu Palriwal, A.C.I.T., Block No. 1, Flat No. 3C, Space Town Central Circle-1 Vs. Vip Road, Raghunathpur, Ranchi. Kolkata-700052 Pan No. Ajlpp 9129 K Appellant/ Assessee Respondent/ Revenue

Section 148Section 151Section 153A

assessment for these years were unabated/completed as on date of search and thus addition if any could only be made on basis of seized incriminating material. 2. That the legal issue i.e. Whether proceedings U/s 153A can be initiated in absence of seized incriminating material in case of an unabated ... other High Courts taking the view that no addition can be made in respect of the completed assessments in absence of any incriminating material. 14. In view of the above and for the reasons stated above, it is concluded as under: (i) that in case of search under section

Smt Priti Palriwal, Ranchi vs. ITO Ward 2(2), Ranchi

In the result, all the captioned appeals of the assessee are allowed

ITA 45/RAN/2023[2011-12]Status: DisposedITAT Ranchi07 Jul 2025AY 2011-12

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahayit(Ss)A No. 10 & 11/Ran/2023 (Assessment Year-2012-13 & 2013-14) Sri Vishal Palriwal, A.C.I.T., Ishatvam, Flat No. 801, 8Th Floor, Central Circle-1 Vs. Kanke Road, Ranchi-834008. Ranchi. Pan No. Ahnpp 0913 H Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 12/Ran/2023 (Assessment Year-2012-13) Sri Gaurav Palriwal, A.C.I.T., Flat No. 701, 7Th Floor, Ishatvam, Central Circle-1 Vs. Behind Kanke Petrol Pump, Kanke Ranchi. Road, Ranchi-834008. Pan No. Aiapp 8110 E Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 13/Ran/2023 (Assessment Year-2013-14) Sri Saurav Palriwal, A.C.I.T., Block No. 1, Flat No. 3C, Space Town Central Circle-1 Vs. Vip Road, Raghunathpur, Kolkata. Ranchi. Pan No. Atcpp 9277 D Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 14/Ran/2023 (Assessment Year-2013-14) Smt. Priti Palriwal, A.C.I.T., Flat No. 701, 7Th Floor, Ishatvam, Central Circle-1 Vs. Behind Kanke Petrol Pump, Kanke Ranchi. Road, Ranchi-834008. Pan No. Amdpp 5673 K Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 15/Ran/2023 (Assessment Year-2013-14) Smt. Renu Palriwal, A.C.I.T., Block No. 1, Flat No. 3C, Space Town Central Circle-1 Vs. Vip Road, Raghunathpur, Ranchi. Kolkata-700052 Pan No. Ajlpp 9129 K Appellant/ Assessee Respondent/ Revenue

Section 148Section 151Section 153A

assessment for these years were unabated/completed as on date of search and thus addition if any could only be made on basis of seized incriminating material. 2. That the legal issue i.e. Whether proceedings U/s 153A can be initiated in absence of seized incriminating material in case of an unabated ... other High Courts taking the view that no addition can be made in respect of the completed assessments in absence of any incriminating material. 14. In view of the above and for the reasons stated above, it is concluded as under: (i) that in case of search under section

Sri Vishal Palriwal, Ranchi vs. ITO Ward-3(2), Ranchi

In the result, all the captioned appeals of the assessee are allowed

ITA 44/RAN/2023[2011-12]Status: DisposedITAT Ranchi07 Jul 2025AY 2011-12

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahayit(Ss)A No. 10 & 11/Ran/2023 (Assessment Year-2012-13 & 2013-14) Sri Vishal Palriwal, A.C.I.T., Ishatvam, Flat No. 801, 8Th Floor, Central Circle-1 Vs. Kanke Road, Ranchi-834008. Ranchi. Pan No. Ahnpp 0913 H Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 12/Ran/2023 (Assessment Year-2012-13) Sri Gaurav Palriwal, A.C.I.T., Flat No. 701, 7Th Floor, Ishatvam, Central Circle-1 Vs. Behind Kanke Petrol Pump, Kanke Ranchi. Road, Ranchi-834008. Pan No. Aiapp 8110 E Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 13/Ran/2023 (Assessment Year-2013-14) Sri Saurav Palriwal, A.C.I.T., Block No. 1, Flat No. 3C, Space Town Central Circle-1 Vs. Vip Road, Raghunathpur, Kolkata. Ranchi. Pan No. Atcpp 9277 D Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 14/Ran/2023 (Assessment Year-2013-14) Smt. Priti Palriwal, A.C.I.T., Flat No. 701, 7Th Floor, Ishatvam, Central Circle-1 Vs. Behind Kanke Petrol Pump, Kanke Ranchi. Road, Ranchi-834008. Pan No. Amdpp 5673 K Appellant/ Assessee Respondent/ Revenue It(Ss)A No. 15/Ran/2023 (Assessment Year-2013-14) Smt. Renu Palriwal, A.C.I.T., Block No. 1, Flat No. 3C, Space Town Central Circle-1 Vs. Vip Road, Raghunathpur, Ranchi. Kolkata-700052 Pan No. Ajlpp 9129 K Appellant/ Assessee Respondent/ Revenue

Section 148Section 151Section 153A

assessment for these years were unabated/completed as on date of search and thus addition if any could only be made on basis of seized incriminating material. 2. That the legal issue i.e. Whether proceedings U/s 153A can be initiated in absence of seized incriminating material in case of an unabated ... other High Courts taking the view that no addition can be made in respect of the completed assessments in absence of any incriminating material. 14. In view of the above and for the reasons stated above, it is concluded as under: (i) that in case of search under section

Joint Commissioner of Income Tax (OSD), Central Circle-4, Jaipur vs. Ashok Parwal, Jaipur

In the result, the appeal of the revenue is dismissed

ITA 53/JPR/2025[2015-16]Status: DisposedITAT Jaipur07 Jul 2025AY 2015-16

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील सं./ITA No. 53/JP/2025 निर्धारण वर्ष / Assessment Year : 2015-16 Joint Commissioner of Income Tax (OSD), Circle-04, Jaipur बनाम Vs. Ashok Parwal M-57, Mahesh Colony, Tonk Phatak, Jaipur स्थायी लेखा सं. / जीआईआर सं./PAN/GIR No.: ACJPO7256L अपीलार्थी / Appellant प्रत्यर्थी / Respondent निधारिती की ओर से / Assessee by: Sh. Vedant Agarwal, Adv. राजस्व की ओर से / Revenue by : Sh. Ajey Malik, CIT (th. V.C.) सुनवाई क

For Appellant: Sh. Vedant Agarwal, AdvFor Respondent: Sh. Ajey Malik, CIT (th. V.C.)
Section 143(2)Section 147Section 148Section 153C

Court's order dated 19.03.2024 in D.B. Civil Writ Petition No. 18363/2019 and several other linked petitions wherein wrongly held that once there is incriminating material seized or requisitioned belonging or relatable to the person other than on whom search was conducted, Section 153C is to be resorted to without ... JCIT vs. Ashok Parwal "23. The reasons supplied in case in hand for initiation of proceedings under Section 147/148 are based on the incriminating material and documents including Pen Drives seized during the search carried out of the Manihar Group and the statements recorded during proceedings. From the information received

Karunya Educational and Research Trust, Chennai vs. DCIT, Central Circle-3(1), Chennai

ITA 803/CHNY/2025[2021-22]Status: DisposedITAT Chennai07 Jul 2025AY 2021-22

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri S. R. Raghunathaआयकरअपील सं./Ita Nos.799/Chny/2025, Assessment Year: 2017-18 आयकरअपील सं./Ita Nos.800/Chny/2025, Assessment Year: 2018-19 आयकरअपील सं./Ita Nos.801/Chny/2025, Assessment Year: 2019-20 आयकरअपील सं./Ita Nos.802/Chny/2025, Assessment Year: 2020-21 आयकरअपील सं./Ita Nos.803/Chny/2025, Assessment Year: 2021-22 Karunya Educational & Vs. Deputy Commissioner Of Income Tax, Research Trust, Central Circle-3(1), No.16, Dr.D.G.S.Dhinakaran Road, Chennai. Raja Annamalaipuram, Chennai-600 028. [Pan:Aaatk0225H] (अपीलार्थी/Assessee) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. V.Nagaprasad, Advocate & Ms.S.Revathy, F.C.A. प्रत्यर्थी की ओर से /Respondent By : Mr. M.K.Biju, Cit Dr सुनवाई की तारीख/Date Of Hearing : 05.06.2025 घोषणा की तारीख /Date Of Pronouncement : 07.07.2025

For Appellant: Mr. V.Nagaprasad, Advocate &For Respondent: Mr. M.K.Biju, CIT DR
Section 13(1)(c)Section 143(3)

grossly erred in upholding the assessment made by the AO, as the same has been made in the absence of any incriminating material to substantiate the same. 2.2 It being settled law that no addition can be made in a search assessment in the absence of any incriminating material ... ld.AR further submitted that the ld.CIT(A) could not have confirmed the addition especially in unabated assessments in the absence of any incriminating material found or seized during the search. He clarified that no part of the evidence relied upon by the AO and ld.CIT(A) could be called incriminating

Karunya Educational and Research Trust, Chennai vs. DCIT, Central Circle-3(1), Chennai

ITA 802/CHNY/2025[2020-21]Status: DisposedITAT Chennai07 Jul 2025AY 2020-21

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri S. R. Raghunathaआयकरअपील सं./Ita Nos.799/Chny/2025, Assessment Year: 2017-18 आयकरअपील सं./Ita Nos.800/Chny/2025, Assessment Year: 2018-19 आयकरअपील सं./Ita Nos.801/Chny/2025, Assessment Year: 2019-20 आयकरअपील सं./Ita Nos.802/Chny/2025, Assessment Year: 2020-21 आयकरअपील सं./Ita Nos.803/Chny/2025, Assessment Year: 2021-22 Karunya Educational & Vs. Deputy Commissioner Of Income Tax, Research Trust, Central Circle-3(1), No.16, Dr.D.G.S.Dhinakaran Road, Chennai. Raja Annamalaipuram, Chennai-600 028. [Pan:Aaatk0225H] (अपीलार्थी/Assessee) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. V.Nagaprasad, Advocate & Ms.S.Revathy, F.C.A. प्रत्यर्थी की ओर से /Respondent By : Mr. M.K.Biju, Cit Dr सुनवाई की तारीख/Date Of Hearing : 05.06.2025 घोषणा की तारीख /Date Of Pronouncement : 07.07.2025

For Appellant: Mr. V.Nagaprasad, Advocate &For Respondent: Mr. M.K.Biju, CIT DR
Section 13(1)(c)Section 143(3)

grossly erred in upholding the assessment made by the AO, as the same has been made in the absence of any incriminating material to substantiate the same. 2.2 It being settled law that no addition can be made in a search assessment in the absence of any incriminating material ... ld.AR further submitted that the ld.CIT(A) could not have confirmed the addition especially in unabated assessments in the absence of any incriminating material found or seized during the search. He clarified that no part of the evidence relied upon by the AO and ld.CIT(A) could be called incriminating