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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

DCIT, New Delhi vs. Madhav Bhageria, New Delhi

ITA 2059/DEL/2024[2021-22]Status: DisposedITAT Delhi30 Jun 2025AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal

Section 115BSection 132Section 133(6)Section 139(1)Section 142(1)Section 143(2)Section 250Section 68Section 69C

ITA No.2059/Del/2024 & C.O.No.109/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SHRI SATBEER SINGH GODARA

DCIT Central Circle 4, New Delhi vs. Grand Estate LLP, New Delhi

ITA 1389/DEL/2024[2021-22]Status: DisposedITAT Delhi30 Jun 2025AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal

Section 132Section 143(1)Section 143(2)Section 147Section 148

evidence" used in section 132(4) of the Act cannot be treated as "as evidence" when statement u/s 132(4) made while confronting with incriminating material gathered during the search operations. 8. Ld. CIT(A) has erred in holding that the Assessing Officer should have conducted further enquiry to find ... section 131, by the alleged creditors will not be sufficient to draw an adverse inference against the assessee. 24.It is further seen that no incriminating material was brought on record pertaining to the year under appeal from which it could be held that the loans taken by the assessee

Deputy Commissioner of Income Tax, New Delhi vs. Deepak Narang, New Delhi

In the result, Appeals of the Assessee in ITA Nos

ITA 3947/DEL/2023[2020-21]Status: DisposedITAT Delhi30 Jun 2025AY 2020-21

Bench: Shri M. Balaganesh & Shri Yogesh Kumar U.S.Ita No. 3391/Del/2023 (A.Y. 2019-20) Deepak Narang Vs. Dcit A-2/66, Top Floor, Paschim Central Circle-29, 318, Income Vihar, West Delhi Tax Building, E-2, Ara Centre, Pan: Aafpn6476N Jhandewalan Extension, Delhi Appellant Respondent Dcit Vs. Deepak Narang Central Circle-29, 318, A-2/66,Top Floor, Paschim Income Tax Building, E-2, Vihar, Ara Centre, Jhandewalan West Delhi, Extension, Delhi Delhi Pan: Aafpn6476N Appellant Respondent

Section 132(1)Section 153ASection 153C

Income Tax Act, 1961 ('Act' for short) on M/s Era Infra Engineering Ltd. along with search action of Manoj Kumar Singh. Based on the incriminating material seized during the course of search conducted on the third person/other than the Assessee herein, the assessment proceedings u/s 153A ... assessment has been framed in all the three Assessment Years u/s 153A of the Act. The Ld. Assessee's Representative submitted that when the incriminating materials found and seized during the course of search of other person, the assessment has to be framed u/s 153C

Deepak Narang, Delhi vs. DCIT, Central Circle - 29, Delhi

In the result, Appeals of the Assessee in ITA Nos

ITA 3392/DEL/2023[A.Y. 2020-21]Status: DisposedITAT Delhi30 Jun 2025

Bench: Shri M. Balaganesh & Shri Yogesh Kumar U.S.Ita No. 3391/Del/2023 (A.Y. 2019-20) Deepak Narang Vs. Dcit A-2/66, Top Floor, Paschim Central Circle-29, 318, Income Vihar, West Delhi Tax Building, E-2, Ara Centre, Pan: Aafpn6476N Jhandewalan Extension, Delhi Appellant Respondent Dcit Vs. Deepak Narang Central Circle-29, 318, A-2/66,Top Floor, Paschim Income Tax Building, E-2, Vihar, Ara Centre, Jhandewalan West Delhi, Extension, Delhi Delhi Pan: Aafpn6476N Appellant Respondent

Section 132(1)Section 153ASection 153C

Income Tax Act, 1961 ('Act' for short) on M/s Era Infra Engineering Ltd. along with search action of Manoj Kumar Singh. Based on the incriminating material seized during the course of search conducted on the third person/other than the Assessee herein, the assessment proceedings u/s 153A ... assessment has been framed in all the three Assessment Years u/s 153A of the Act. The Ld. Assessee's Representative submitted that when the incriminating materials found and seized during the course of search of other person, the assessment has to be framed u/s 153C

Deepak Narang, Delhi vs. DCIT, Central Circle -29, Delhi

In the result, Appeals of the Assessee in ITA Nos

ITA 3391/DEL/2023[A.Y. 2019-20]Status: DisposedITAT Delhi30 Jun 2025

Bench: Shri M. Balaganesh & Shri Yogesh Kumar U.S.Ita No. 3391/Del/2023 (A.Y. 2019-20) Deepak Narang Vs. Dcit A-2/66, Top Floor, Paschim Central Circle-29, 318, Income Vihar, West Delhi Tax Building, E-2, Ara Centre, Pan: Aafpn6476N Jhandewalan Extension, Delhi Appellant Respondent Dcit Vs. Deepak Narang Central Circle-29, 318, A-2/66,Top Floor, Paschim Income Tax Building, E-2, Vihar, Ara Centre, Jhandewalan West Delhi, Extension, Delhi Delhi Pan: Aafpn6476N Appellant Respondent

Section 132(1)Section 153ASection 153C

Income Tax Act, 1961 ('Act' for short) on M/s Era Infra Engineering Ltd. along with search action of Manoj Kumar Singh. Based on the incriminating material seized during the course of search conducted on the third person/other than the Assessee herein, the assessment proceedings u/s 153A ... assessment has been framed in all the three Assessment Years u/s 153A of the Act. The Ld. Assessee's Representative submitted that when the incriminating materials found and seized during the course of search of other person, the assessment has to be framed u/s 153C

Deepak Narang, Delhi vs. DCIT, Central Circle - 29, New Delhi

In the result, Appeals of the Assessee in ITA Nos

ITA 3390/DEL/2023[A.Y. 2018-19]Status: DisposedITAT Delhi30 Jun 2025

Bench: Shri M. Balaganesh & Shri Yogesh Kumar U.S.Ita No. 3391/Del/2023 (A.Y. 2019-20) Deepak Narang Vs. Dcit A-2/66, Top Floor, Paschim Central Circle-29, 318, Income Vihar, West Delhi Tax Building, E-2, Ara Centre, Pan: Aafpn6476N Jhandewalan Extension, Delhi Appellant Respondent Dcit Vs. Deepak Narang Central Circle-29, 318, A-2/66,Top Floor, Paschim Income Tax Building, E-2, Vihar, Ara Centre, Jhandewalan West Delhi, Extension, Delhi Delhi Pan: Aafpn6476N Appellant Respondent

Section 132(1)Section 153ASection 153C

Income Tax Act, 1961 ('Act' for short) on M/s Era Infra Engineering Ltd. along with search action of Manoj Kumar Singh. Based on the incriminating material seized during the course of search conducted on the third person/other than the Assessee herein, the assessment proceedings u/s 153A ... assessment has been framed in all the three Assessment Years u/s 153A of the Act. The Ld. Assessee's Representative submitted that when the incriminating materials found and seized during the course of search of other person, the assessment has to be framed u/s 153C

DCIT, Central Circle-30, New Delhi vs. Gurpreet Kochar, New Delhi

In the result, the Appeals filed by the Revenue in ITA No

ITA 940/DEL/2020[2015-16]Status: DisposedITAT Delhi30 Jun 2025AY 2015-16

Bench: Shri M. Balaganesh & Sh. Yogesh Kumar U.S.Dcit Vs. Harpreet Kochar Central Circle-30, Room 5, Kg Marg, No. 320, E-2 Ara Centre, New Delhi Jhandewalan Extension, Pan: Aaipk4656N New Delhi Appellant Respondent Dcit Vs. Gurmeet Kochar Central Circle-30, Room 5, Kg Marg, No. 320, E-2 Ara Centre, New Delhi Jhandewalan Extension, Pan: Aaipk4654Q New Delhi Appellant Respondent Dcit Vs. Gurpreet Kochar Central Circle-30, Room 5, Kg Marg, No. 320, E-2 Ara Centre, New Delhi Jhandewalan Extension, Pan: Aizpk6763F New Delhi Appellant Respondent C.O No. 46/Del/2023 In Ita No. 938/Del/2020 (A.Y. 2015-16) Harpreetkochar Vs. Dcit, Central Circle-30, Room No. 5, Kg Marg, 320, E-2 Ara Centre, Jhandewalan New Delhi Extension, New Delhi Pan: Aaipk4656N Appellant Respondent C.O No. 49/Del/2023 In Ita No. 939/Del/2020 (A.Y. 2015-16) Gurmeet Kochar Vs. Dcit, Central Circle-30, Room No. 5, Kg Marg, 320, E-2 Ara Centre, Jhandewalan New Delhi Extension, New Delhi Pan: Aaipk4654Q Appellant Respondent C.O Nos. 46, 47 & 49/Del/2020 Dcit Vs. Harpreetkochar

Section 132Section 153ASection 47Section 54F

Appeal contended that the disallowance made u/s 54F of the Act is beyond the jurisdiction as the said disallowance was not based on any incriminating material found as a result of search. The Assessees have also relied on the Judgment of Jurisdictional High Court in the case ... captioned appeals on the identical grounds mentioned above. 6. The Ld. CIT(A) has not decided the legal issue regarding ‘addition made dehors the incriminating material unearthed during the search’ and decided the issue in favour of the Assessee on the merits by deleting the addition. Now the Ld. Assessee

DCIT Central Circle-30, New Delhi vs. Gurmeet Kochar, New Delhi

In the result, the Appeals filed by the Revenue in ITA No

ITA 939/DEL/2020[2015-16]Status: DisposedITAT Delhi30 Jun 2025AY 2015-16

Bench: Shri M. Balaganesh & Sh. Yogesh Kumar U.S.Dcit Vs. Harpreet Kochar Central Circle-30, Room 5, Kg Marg, No. 320, E-2 Ara Centre, New Delhi Jhandewalan Extension, Pan: Aaipk4656N New Delhi Appellant Respondent Dcit Vs. Gurmeet Kochar Central Circle-30, Room 5, Kg Marg, No. 320, E-2 Ara Centre, New Delhi Jhandewalan Extension, Pan: Aaipk4654Q New Delhi Appellant Respondent Dcit Vs. Gurpreet Kochar Central Circle-30, Room 5, Kg Marg, No. 320, E-2 Ara Centre, New Delhi Jhandewalan Extension, Pan: Aizpk6763F New Delhi Appellant Respondent C.O No. 46/Del/2023 In Ita No. 938/Del/2020 (A.Y. 2015-16) Harpreetkochar Vs. Dcit, Central Circle-30, Room No. 5, Kg Marg, 320, E-2 Ara Centre, Jhandewalan New Delhi Extension, New Delhi Pan: Aaipk4656N Appellant Respondent C.O No. 49/Del/2023 In Ita No. 939/Del/2020 (A.Y. 2015-16) Gurmeet Kochar Vs. Dcit, Central Circle-30, Room No. 5, Kg Marg, 320, E-2 Ara Centre, Jhandewalan New Delhi Extension, New Delhi Pan: Aaipk4654Q Appellant Respondent C.O Nos. 46, 47 & 49/Del/2020 Dcit Vs. Harpreetkochar

Section 132Section 153ASection 47Section 54F

Appeal contended that the disallowance made u/s 54F of the Act is beyond the jurisdiction as the said disallowance was not based on any incriminating material found as a result of search. The Assessees have also relied on the Judgment of Jurisdictional High Court in the case ... captioned appeals on the identical grounds mentioned above. 6. The Ld. CIT(A) has not decided the legal issue regarding ‘addition made dehors the incriminating material unearthed during the search’ and decided the issue in favour of the Assessee on the merits by deleting the addition. Now the Ld. Assessee

DCIT Central Circle-30, New Delhi vs. Harpreet Kochar, New Delhi

In the result, the Appeals filed by the Revenue in ITA No

ITA 938/DEL/2020[2015-16]Status: DisposedITAT Delhi30 Jun 2025AY 2015-16

Bench: Shri M. Balaganesh & Sh. Yogesh Kumar U.S.Dcit Vs. Harpreet Kochar Central Circle-30, Room 5, Kg Marg, No. 320, E-2 Ara Centre, New Delhi Jhandewalan Extension, Pan: Aaipk4656N New Delhi Appellant Respondent Dcit Vs. Gurmeet Kochar Central Circle-30, Room 5, Kg Marg, No. 320, E-2 Ara Centre, New Delhi Jhandewalan Extension, Pan: Aaipk4654Q New Delhi Appellant Respondent Dcit Vs. Gurpreet Kochar Central Circle-30, Room 5, Kg Marg, No. 320, E-2 Ara Centre, New Delhi Jhandewalan Extension, Pan: Aizpk6763F New Delhi Appellant Respondent C.O No. 46/Del/2023 In Ita No. 938/Del/2020 (A.Y. 2015-16) Harpreetkochar Vs. Dcit, Central Circle-30, Room No. 5, Kg Marg, 320, E-2 Ara Centre, Jhandewalan New Delhi Extension, New Delhi Pan: Aaipk4656N Appellant Respondent C.O No. 49/Del/2023 In Ita No. 939/Del/2020 (A.Y. 2015-16) Gurmeet Kochar Vs. Dcit, Central Circle-30, Room No. 5, Kg Marg, 320, E-2 Ara Centre, Jhandewalan New Delhi Extension, New Delhi Pan: Aaipk4654Q Appellant Respondent C.O Nos. 46, 47 & 49/Del/2020 Dcit Vs. Harpreetkochar

Section 132Section 153ASection 47Section 54F

Appeal contended that the disallowance made u/s 54F of the Act is beyond the jurisdiction as the said disallowance was not based on any incriminating material found as a result of search. The Assessees have also relied on the Judgment of Jurisdictional High Court in the case ... captioned appeals on the identical grounds mentioned above. 6. The Ld. CIT(A) has not decided the legal issue regarding ‘addition made dehors the incriminating material unearthed during the search’ and decided the issue in favour of the Assessee on the merits by deleting the addition. Now the Ld. Assessee

Prays Tracon Ltd, New Delhi vs. DCIT, Central Circle-II, Faridabad

The appeals of the assessee are allowed

ITA 3633/DEL/2018[2013-14]Status: DisposedITAT Delhi30 Jun 2025AY 2013-14

Bench: Shri M. Balaganesh & Shri Yogesh Kumar U.S.

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Ms. Sita Shrivastava, CIT (DR)
Section 127Section 132(1)Section 143(3)Section 14ASection 153ASection 153C

preliminary issue to be decided in all these appeals is as to whether any addition could be made in the absence of any incriminating materials found during the course of search in the case of completed assessments in the hands of the assessee. 7. We have heard the rival submissions ... account of dividend income and disallowance of freight charges and disallowance of expenses under section 14A of the Act. There is absolutely no incriminating material found during the course of search under section 132(1) of the Act in the case of SRS Group. No seized document reference was even

Prays Tracon Ltd, New Delhi vs. DCIT, Central Circle-II, Faridabad

The appeals of the assessee are allowed

ITA 3632/DEL/2018[2012-13]Status: DisposedITAT Delhi30 Jun 2025AY 2012-13

Bench: Shri M. Balaganesh & Shri Yogesh Kumar U.S.

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Ms. Sita Shrivastava, CIT (DR)
Section 127Section 132(1)Section 143(3)Section 14ASection 153ASection 153C

preliminary issue to be decided in all these appeals is as to whether any addition could be made in the absence of any incriminating materials found during the course of search in the case of completed assessments in the hands of the assessee. 7. We have heard the rival submissions ... account of dividend income and disallowance of freight charges and disallowance of expenses under section 14A of the Act. There is absolutely no incriminating material found during the course of search under section 132(1) of the Act in the case of SRS Group. No seized document reference was even

Prays Tracon Ltd, New Delhi vs. DCIT, Central Circle-II, Faridabad

The appeals of the assessee are allowed

ITA 3631/DEL/2018[2011-12]Status: DisposedITAT Delhi30 Jun 2025AY 2011-12

Bench: Shri M. Balaganesh & Shri Yogesh Kumar U.S.

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Ms. Sita Shrivastava, CIT (DR)
Section 127Section 132(1)Section 143(3)Section 14ASection 153ASection 153C

preliminary issue to be decided in all these appeals is as to whether any addition could be made in the absence of any incriminating materials found during the course of search in the case of completed assessments in the hands of the assessee. 7. We have heard the rival submissions ... account of dividend income and disallowance of freight charges and disallowance of expenses under section 14A of the Act. There is absolutely no incriminating material found during the course of search under section 132(1) of the Act in the case of SRS Group. No seized document reference was even

Prays Tracon Ltd, New Delhi vs. DCIT, Central Circle-II, Faridabad

The appeals of the assessee are allowed

ITA 3630/DEL/2018[2010-11]Status: DisposedITAT Delhi30 Jun 2025AY 2010-11

Bench: Shri M. Balaganesh & Shri Yogesh Kumar U.S.

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Ms. Sita Shrivastava, CIT (DR)
Section 127Section 132(1)Section 143(3)Section 14ASection 153ASection 153C

preliminary issue to be decided in all these appeals is as to whether any addition could be made in the absence of any incriminating materials found during the course of search in the case of completed assessments in the hands of the assessee. 7. We have heard the rival submissions ... account of dividend income and disallowance of freight charges and disallowance of expenses under section 14A of the Act. There is absolutely no incriminating material found during the course of search under section 132(1) of the Act in the case of SRS Group. No seized document reference was even

Prays Tracon Ltd, New Delhi vs. DCIT, Central Circle-II, Faridabad

The appeals of the assessee are allowed

ITA 3629/DEL/2018[2009-10]Status: DisposedITAT Delhi30 Jun 2025AY 2009-10

Bench: Shri M. Balaganesh & Shri Yogesh Kumar U.S.

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Ms. Sita Shrivastava, CIT (DR)
Section 127Section 132(1)Section 143(3)Section 14ASection 153ASection 153C

preliminary issue to be decided in all these appeals is as to whether any addition could be made in the absence of any incriminating materials found during the course of search in the case of completed assessments in the hands of the assessee. 7. We have heard the rival submissions ... account of dividend income and disallowance of freight charges and disallowance of expenses under section 14A of the Act. There is absolutely no incriminating material found during the course of search under section 132(1) of the Act in the case of SRS Group. No seized document reference was even

Prays Tracon Ltd, New Delhi vs. DCIT, Central Circle-II, Faridabad

The appeals of the assessee are allowed

ITA 3628/DEL/2018[2008-09]Status: DisposedITAT Delhi30 Jun 2025AY 2008-09

Bench: Shri M. Balaganesh & Shri Yogesh Kumar U.S.

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Ms. Sita Shrivastava, CIT (DR)
Section 127Section 132(1)Section 143(3)Section 14ASection 153ASection 153C

preliminary issue to be decided in all these appeals is as to whether any addition could be made in the absence of any incriminating materials found during the course of search in the case of completed assessments in the hands of the assessee. 7. We have heard the rival submissions ... account of dividend income and disallowance of freight charges and disallowance of expenses under section 14A of the Act. There is absolutely no incriminating material found during the course of search under section 132(1) of the Act in the case of SRS Group. No seized document reference was even

Ganapathy Panneerselvam, Chennai vs. The Income Tax Officer, Non Corp. Ward 19(4), Chennai

In the result, the appeal filed by the assessee is allowed

ITA 609/CHNY/2025[2017-18]Status: DisposedITAT Chennai27 Jun 2025AY 2017-18

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.:609/Chny/2025 िनधा"रण वष" / Assessment Year: 2017-18 Ganapathy Panneerselvam, The Income Tax Officer, Old No.19, New No.49, Vs. Non-Corp. Ward -19(4), Chetty Street, Chennai. Saidapet West, Chennai – 600 015. [Pan:Bikpp-3640-L ] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/Appellant By : Shri. R. Venkata Raman, C.A. & Shri. R. S. Lakshmi Narayana, Advocate ""थ" की ओर से/Respondent By : Ms. Sita Krishnamoorthy, J.C.I.T.

For Appellant: Shri. R. Venkata Raman, C.A. &For Respondent: Ms. Sita Krishnamoorthy, J.C.I.T
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 69

between withdrawal and redeposit. The assessee submitted before the ld. CIT(A) that mere existence of a time lag, in the absence of incriminating material, cannot by itself justify an addition u/s.69 of the Act. In view of these submissions, the assessee contended before the ld. CIT(A) that

Deputy Commissioner of Income Tax, Chennai vs. Saravana Stores Tex, Chennai

The appeals of the assessee stand partly allowed

ITA 292/CHNY/2025[2022-23]Status: DisposedITAT Chennai27 Jun 2025AY 2022-23

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3243/Chny/2024 (िनधा'रण वष' / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3244/Chny/2024 (िनधा'रण वष' / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3245/Chny/2024 (िनधा'रण वष' / Assessment Year: 2017-18) & 4. आयकरअपील सं. / Ita No.3246/Chny/2024 (िनधा'रण वष' / Assessment Year: 2018-19) & 5. आयकरअपील सं. / Ita No.3247/Chny/2024 (िनधा'रण वष' / Assessment Year: 2019-20) & 6. आयकरअपील सं. / Ita No.3248/Chny/2024 (िनधा'रण वष' / Assessment Year: 2020-21) & 7. आयकरअपील सं. / Ita No.3249/Chny/2024 (िनधा'रण वष' / Assessment Year: 2021-22) & 8.आयकरअपील सं. / Ita No.3250/Chny/2024 (िनधा'रण वष' / Assessment Year: 2022-23) M/S Saravana Stores Tex Dcit बनाम/ # 42-45, Ranganathan Street, Central Circle-1(2), Vs. T. Nagar, Chennai-600 017. Chennai.

For Appellant: Shri V. Nagaprasad (Advocate)- Ld.ARFor Respondent: Shri Shiva Srinivas (CIT) - Ld. DR
Section 132Section 147Section 4

declaring income of Rs.49.85 Crores. Assessment Proceedings 2.1 Pursuant to search action on the assessee u/s 132 on 01-12-2021, certain incriminating material / documents were found on the basis of which the impugned assessment for AY 2015-16 has been framed. On the basis of seized material ... till the date of search) on the basis of which impugned additions have been made in the hands of the assessee. No other incriminating material or no other evidence of unaccounted investment / undisclosed asset has been found from the possession of the assessee. These books were maintained by assessee

Deputy Commissioner of Income Tax, Chennai vs. Saravana Stores Tex, Chennai

The appeals of the assessee stand partly allowed

ITA 291/CHNY/2025[2021-22]Status: DisposedITAT Chennai27 Jun 2025AY 2021-22

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3243/Chny/2024 (िनधा'रण वष' / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3244/Chny/2024 (िनधा'रण वष' / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3245/Chny/2024 (िनधा'रण वष' / Assessment Year: 2017-18) & 4. आयकरअपील सं. / Ita No.3246/Chny/2024 (िनधा'रण वष' / Assessment Year: 2018-19) & 5. आयकरअपील सं. / Ita No.3247/Chny/2024 (िनधा'रण वष' / Assessment Year: 2019-20) & 6. आयकरअपील सं. / Ita No.3248/Chny/2024 (िनधा'रण वष' / Assessment Year: 2020-21) & 7. आयकरअपील सं. / Ita No.3249/Chny/2024 (िनधा'रण वष' / Assessment Year: 2021-22) & 8.आयकरअपील सं. / Ita No.3250/Chny/2024 (िनधा'रण वष' / Assessment Year: 2022-23) M/S Saravana Stores Tex Dcit बनाम/ # 42-45, Ranganathan Street, Central Circle-1(2), Vs. T. Nagar, Chennai-600 017. Chennai.

For Appellant: Shri V. Nagaprasad (Advocate)- Ld.ARFor Respondent: Shri Shiva Srinivas (CIT) - Ld. DR
Section 132Section 147Section 4

declaring income of Rs.49.85 Crores. Assessment Proceedings 2.1 Pursuant to search action on the assessee u/s 132 on 01-12-2021, certain incriminating material / documents were found on the basis of which the impugned assessment for AY 2015-16 has been framed. On the basis of seized material ... till the date of search) on the basis of which impugned additions have been made in the hands of the assessee. No other incriminating material or no other evidence of unaccounted investment / undisclosed asset has been found from the possession of the assessee. These books were maintained by assessee

Deputy Commissioner of Income Tax, Chennai vs. Saravana Stores Tex, Chennai

The appeals of the assessee stand partly allowed

ITA 290/CHNY/2025[2020-21]Status: DisposedITAT Chennai27 Jun 2025AY 2020-21

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3243/Chny/2024 (िनधा'रण वष' / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3244/Chny/2024 (िनधा'रण वष' / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3245/Chny/2024 (िनधा'रण वष' / Assessment Year: 2017-18) & 4. आयकरअपील सं. / Ita No.3246/Chny/2024 (िनधा'रण वष' / Assessment Year: 2018-19) & 5. आयकरअपील सं. / Ita No.3247/Chny/2024 (िनधा'रण वष' / Assessment Year: 2019-20) & 6. आयकरअपील सं. / Ita No.3248/Chny/2024 (िनधा'रण वष' / Assessment Year: 2020-21) & 7. आयकरअपील सं. / Ita No.3249/Chny/2024 (िनधा'रण वष' / Assessment Year: 2021-22) & 8.आयकरअपील सं. / Ita No.3250/Chny/2024 (िनधा'रण वष' / Assessment Year: 2022-23) M/S Saravana Stores Tex Dcit बनाम/ # 42-45, Ranganathan Street, Central Circle-1(2), Vs. T. Nagar, Chennai-600 017. Chennai.

For Appellant: Shri V. Nagaprasad (Advocate)- Ld.ARFor Respondent: Shri Shiva Srinivas (CIT) - Ld. DR
Section 132Section 147Section 4

declaring income of Rs.49.85 Crores. Assessment Proceedings 2.1 Pursuant to search action on the assessee u/s 132 on 01-12-2021, certain incriminating material / documents were found on the basis of which the impugned assessment for AY 2015-16 has been framed. On the basis of seized material ... till the date of search) on the basis of which impugned additions have been made in the hands of the assessee. No other incriminating material or no other evidence of unaccounted investment / undisclosed asset has been found from the possession of the assessee. These books were maintained by assessee

Deputy Commissioner of Income Tax, Chennai vs. Saravana Stores Tex, Chennai

The appeals of the assessee stand partly allowed

ITA 289/CHNY/2025[2017-18]Status: DisposedITAT Chennai27 Jun 2025AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3243/Chny/2024 (िनधा'रण वष' / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3244/Chny/2024 (िनधा'रण वष' / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3245/Chny/2024 (िनधा'रण वष' / Assessment Year: 2017-18) & 4. आयकरअपील सं. / Ita No.3246/Chny/2024 (िनधा'रण वष' / Assessment Year: 2018-19) & 5. आयकरअपील सं. / Ita No.3247/Chny/2024 (िनधा'रण वष' / Assessment Year: 2019-20) & 6. आयकरअपील सं. / Ita No.3248/Chny/2024 (िनधा'रण वष' / Assessment Year: 2020-21) & 7. आयकरअपील सं. / Ita No.3249/Chny/2024 (िनधा'रण वष' / Assessment Year: 2021-22) & 8.आयकरअपील सं. / Ita No.3250/Chny/2024 (िनधा'रण वष' / Assessment Year: 2022-23) M/S Saravana Stores Tex Dcit बनाम/ # 42-45, Ranganathan Street, Central Circle-1(2), Vs. T. Nagar, Chennai-600 017. Chennai.

For Appellant: Shri V. Nagaprasad (Advocate)- Ld.ARFor Respondent: Shri Shiva Srinivas (CIT) - Ld. DR
Section 132Section 147Section 4

declaring income of Rs.49.85 Crores. Assessment Proceedings 2.1 Pursuant to search action on the assessee u/s 132 on 01-12-2021, certain incriminating material / documents were found on the basis of which the impugned assessment for AY 2015-16 has been framed. On the basis of seized material ... till the date of search) on the basis of which impugned additions have been made in the hands of the assessee. No other incriminating material or no other evidence of unaccounted investment / undisclosed asset has been found from the possession of the assessee. These books were maintained by assessee