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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

M/S Oswal Apparels Pvt. Ltd., Ludhiana vs. DCIT, C.C.- 1, Ludhiana

The appeals of the assessee stand allowed and the appeal of the Revenue stand dismissed

ITA 431/CHANDI/2021[F.Y-2010-11]Status: DisposedITAT Chandigarh04 Nov 2024

Bench: Shri Sanjay Garg & Shri Krinwant Sahayआयकर अपील सं./Ita No. 425,426/Chd/2021 "नधा"रण वष" / A.Y.: 2009-10,2010-11 M/S Oswal Fab Knits Ltd., Vs The Dcit, Office No.23, # B 20-350, Central Cuircle-1, New Shopping Center, Ludhiana. Ghuman Mandi, Ludhiana. "थायीलेखासं./Pan No: Aaac09876B अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./Ita No. 427,428/Chd/2021 "नधा"रण वष" / A.Y.: 2009-10, 2010-11 M/S Oswal Trends P.Ltd., Vs The Dcit, Office No.23, # B 20-350, Central Cuircle-1, New Shopping Center, Ludhiana. Ghuman Mandi, Ludhiana. "थायीलेखासं./Pan No: Aabco0431D अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./Ita No. 430,431/Chd/2021 "नधा"रण वष" / A.Y.: 2009-10, 2010-11 M/S Oswal Apparels P.Ltd., Vs The Dcit, Office No.23, # B 20-350, Central Cuircle-1, New Shopping Center, Ludhiana. Ghuman Mandi, Ludhiana. "थायीलेखासं./Pan No: Aaaco9177H अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./Ita No. 25/Chd/2022 "नधा"रण वष" / A.Y.: 2010-11 The Acit, Vs M/S Oswal Apparels P.Ltd., Central Cuircle-1, Office No.23, # B 20-350, Ludhiana. New Shopping Center, Ghuman Mandi, Ludhiana. "थायी लेखा सं./Pan No: Aaaco9177H अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Gaurav Sharma, CAFor Respondent: Shri K.Mehboob Ali Khan,CIT DR
Section 143(2)Section 68

taxmann.com 399, wherein it has been held by the Hon'ble Supreme Court that no addition can be made in the absence of any incriminating material found during the course of the search action in the case of non abated/completed assessment on the date of search. In view ... Nos.425,426,427,428/CHD/2021 ITA Nos.430,431/CHD/2021 & ITA 25/CHD/2022 A.Y. 2009-10, 2010-11 6 8. In view of our observations above, since no incriminating material was found during the course of search action and the assessment in all these cases stood completed/ non-abated on the date of search

M/S Oswal Trend (P) Ltd., Ludhiana vs. DCIT, C. C.-1, Ludhiana

The appeals of the assessee stand allowed and the appeal of the Revenue stand dismissed

ITA 428/CHANDI/2021[2010-11]Status: DisposedITAT Chandigarh04 Nov 2024AY 2010-11

Bench: Shri Sanjay Garg & Shri Krinwant Sahayआयकर अपील सं./Ita No. 425,426/Chd/2021 "नधा"रण वष" / A.Y.: 2009-10,2010-11 M/S Oswal Fab Knits Ltd., Vs The Dcit, Office No.23, # B 20-350, Central Cuircle-1, New Shopping Center, Ludhiana. Ghuman Mandi, Ludhiana. "थायीलेखासं./Pan No: Aaac09876B अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./Ita No. 427,428/Chd/2021 "नधा"रण वष" / A.Y.: 2009-10, 2010-11 M/S Oswal Trends P.Ltd., Vs The Dcit, Office No.23, # B 20-350, Central Cuircle-1, New Shopping Center, Ludhiana. Ghuman Mandi, Ludhiana. "थायीलेखासं./Pan No: Aabco0431D अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./Ita No. 430,431/Chd/2021 "नधा"रण वष" / A.Y.: 2009-10, 2010-11 M/S Oswal Apparels P.Ltd., Vs The Dcit, Office No.23, # B 20-350, Central Cuircle-1, New Shopping Center, Ludhiana. Ghuman Mandi, Ludhiana. "थायीलेखासं./Pan No: Aaaco9177H अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./Ita No. 25/Chd/2022 "नधा"रण वष" / A.Y.: 2010-11 The Acit, Vs M/S Oswal Apparels P.Ltd., Central Cuircle-1, Office No.23, # B 20-350, Ludhiana. New Shopping Center, Ghuman Mandi, Ludhiana. "थायी लेखा सं./Pan No: Aaaco9177H अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Gaurav Sharma, CAFor Respondent: Shri K.Mehboob Ali Khan,CIT DR
Section 143(2)Section 68

taxmann.com 399, wherein it has been held by the Hon'ble Supreme Court that no addition can be made in the absence of any incriminating material found during the course of the search action in the case of non abated/completed assessment on the date of search. In view ... Nos.425,426,427,428/CHD/2021 ITA Nos.430,431/CHD/2021 & ITA 25/CHD/2022 A.Y. 2009-10, 2010-11 6 8. In view of our observations above, since no incriminating material was found during the course of search action and the assessment in all these cases stood completed/ non-abated on the date of search

M/S Oswal Fab Knits Ltd., Ludhiana vs. DCIT, CC- 1, Ludhiana

The appeals of the assessee stand allowed and the appeal of the Revenue stand dismissed

ITA 426/CHANDI/2021[2010-2011]Status: DisposedITAT Chandigarh04 Nov 2024AY 2010-2011

Bench: Shri Sanjay Garg & Shri Krinwant Sahayआयकर अपील सं./Ita No. 425,426/Chd/2021 "नधा"रण वष" / A.Y.: 2009-10,2010-11 M/S Oswal Fab Knits Ltd., Vs The Dcit, Office No.23, # B 20-350, Central Cuircle-1, New Shopping Center, Ludhiana. Ghuman Mandi, Ludhiana. "थायीलेखासं./Pan No: Aaac09876B अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./Ita No. 427,428/Chd/2021 "नधा"रण वष" / A.Y.: 2009-10, 2010-11 M/S Oswal Trends P.Ltd., Vs The Dcit, Office No.23, # B 20-350, Central Cuircle-1, New Shopping Center, Ludhiana. Ghuman Mandi, Ludhiana. "थायीलेखासं./Pan No: Aabco0431D अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./Ita No. 430,431/Chd/2021 "नधा"रण वष" / A.Y.: 2009-10, 2010-11 M/S Oswal Apparels P.Ltd., Vs The Dcit, Office No.23, # B 20-350, Central Cuircle-1, New Shopping Center, Ludhiana. Ghuman Mandi, Ludhiana. "थायीलेखासं./Pan No: Aaaco9177H अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./Ita No. 25/Chd/2022 "नधा"रण वष" / A.Y.: 2010-11 The Acit, Vs M/S Oswal Apparels P.Ltd., Central Cuircle-1, Office No.23, # B 20-350, Ludhiana. New Shopping Center, Ghuman Mandi, Ludhiana. "थायी लेखा सं./Pan No: Aaaco9177H अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Gaurav Sharma, CAFor Respondent: Shri K.Mehboob Ali Khan,CIT DR
Section 143(2)Section 68

taxmann.com 399, wherein it has been held by the Hon'ble Supreme Court that no addition can be made in the absence of any incriminating material found during the course of the search action in the case of non abated/completed assessment on the date of search. In view ... Nos.425,426,427,428/CHD/2021 ITA Nos.430,431/CHD/2021 & ITA 25/CHD/2022 A.Y. 2009-10, 2010-11 6 8. In view of our observations above, since no incriminating material was found during the course of search action and the assessment in all these cases stood completed/ non-abated on the date of search

The Assistant Commissioner of Income Tax, Circle-1(1), Visakhapatnam vs. Alfa Electronic Services(India) Private Limited, Visakhapatnam

In the result, appeal filed by the revenue is allowed

ITA 53/VIZ/2021[2015-16]Status: DisposedITAT Visakhapatnam30 Oct 2024AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपीलसं./I.T.A.Nos. 50, 51 & 53/Viz/2021 (निर्धारण वर्ा/ Assessment Years: 2013-14, 2014-15 & 2015-16) Acit – Circle – 1(1) V. M/S. Alfa Electronic Services (India) Prathyakshakar Bhavan, Sector – 8 Private Limited Mvp Double Road, 49-22-5, Sri Sai Mansions Visakhapatnam – 530017 Lalitha Nagar, Visakhapatnam – 530016 Andhra Pradesh Andhra Pradesh [Pan: Aahca3583E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

Section 131Section 133ASection 142(1)Section 143(2)Section 143(3)Section 43BSection 68

Aggrieved by the above disallowances, assessee filed an appeal before Ld.CIT(A). The Ld. CIT(A) observed that Assessing Officer has not found any incriminating material but has only relied on the sworn statement recorded from Page No. 3 I.T.A.Nos.50, 51 & 53/VIZ/2021 M/s. Alfa Electronic Services (India) Private Limited ... Aggrieved by the above disallowances, assessee filed an appeal before Ld.CIT(A). Ld. CIT(A) observed that Assessing Officer has not found any incriminating material but has only relied on the sworn statement recorded under duress from the Managing Director of the assessee Company and therefore resorted to disallowing

The Assistant Commissioner of Income Tax, Circle-1(1), Visakhapatnam vs. Alfa Electronic Services(India) Private Limited, Visakhaptnam

In the result, appeal filed by the revenue is allowed

ITA 51/VIZ/2021[2014-15]Status: DisposedITAT Visakhapatnam30 Oct 2024AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपीलसं./I.T.A.Nos. 50, 51 & 53/Viz/2021 (निर्धारण वर्ा/ Assessment Years: 2013-14, 2014-15 & 2015-16) Acit – Circle – 1(1) V. M/S. Alfa Electronic Services (India) Prathyakshakar Bhavan, Sector – 8 Private Limited Mvp Double Road, 49-22-5, Sri Sai Mansions Visakhapatnam – 530017 Lalitha Nagar, Visakhapatnam – 530016 Andhra Pradesh Andhra Pradesh [Pan: Aahca3583E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

Section 131Section 133ASection 142(1)Section 143(2)Section 143(3)Section 43BSection 68

Aggrieved by the above disallowances, assessee filed an appeal before Ld.CIT(A). The Ld. CIT(A) observed that Assessing Officer has not found any incriminating material but has only relied on the sworn statement recorded from Page No. 3 I.T.A.Nos.50, 51 & 53/VIZ/2021 M/s. Alfa Electronic Services (India) Private Limited ... Aggrieved by the above disallowances, assessee filed an appeal before Ld.CIT(A). Ld. CIT(A) observed that Assessing Officer has not found any incriminating material but has only relied on the sworn statement recorded under duress from the Managing Director of the assessee Company and therefore resorted to disallowing

The Assistant Commissioner of Income Tax, Circle-1(1), Visakhapatnam vs. Alfa Electronic Services(India) Private Limited, Visakhaptnam

In the result, appeal filed by the revenue is allowed

ITA 50/VIZ/2021[213-14]Status: DisposedITAT Visakhapatnam30 Oct 2024

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपीलसं./I.T.A.Nos. 50, 51 & 53/Viz/2021 (निर्धारण वर्ा/ Assessment Years: 2013-14, 2014-15 & 2015-16) Acit – Circle – 1(1) V. M/S. Alfa Electronic Services (India) Prathyakshakar Bhavan, Sector – 8 Private Limited Mvp Double Road, 49-22-5, Sri Sai Mansions Visakhapatnam – 530017 Lalitha Nagar, Visakhapatnam – 530016 Andhra Pradesh Andhra Pradesh [Pan: Aahca3583E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

Section 131Section 133ASection 142(1)Section 143(2)Section 143(3)Section 43BSection 68

Aggrieved by the above disallowances, assessee filed an appeal before Ld.CIT(A). The Ld. CIT(A) observed that Assessing Officer has not found any incriminating material but has only relied on the sworn statement recorded from Page No. 3 I.T.A.Nos.50, 51 & 53/VIZ/2021 M/s. Alfa Electronic Services (India) Private Limited ... Aggrieved by the above disallowances, assessee filed an appeal before Ld.CIT(A). Ld. CIT(A) observed that Assessing Officer has not found any incriminating material but has only relied on the sworn statement recorded under duress from the Managing Director of the assessee Company and therefore resorted to disallowing