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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

Mr.Abdul Munaf Irfanudeen, Chennai vs. DCIT, CC-1(4), Chennai

The appeals stand allowed in terms of our above order

ITA 1513/CHNY/2024[2020-21]Status: DisposedITAT Chennai18 Sept 2024AY 2020-21

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1508/Chny/2024 (िनधा*रणवष* / Assessment Year: 2015-16) & 2. आयकरअपील सं./ Ita No.1509/Chny/2024 (िनधा*रणवष* / Assessment Year: 2016-17) & 3. आयकरअपील सं./ Ita No.1510/Chny/2024 (िनधा*रणवष* / Assessment Year: 2017-18) & 4. आयकरअपील सं./ Ita No.1511/Chny/2024 (िनधा*रणवष* / Assessment Year: 2018-19) & 5. आयकरअपील सं./ Ita No.1512/Chny/2024 (िनधा*रणवष* / Assessment Year: 2019-20) & 6. आयकरअपील सं./ Ita No.1513/Chny/2024 (िनधा*रणवष* / Assessment Year: 2020-21) Mr. Abdul Munaf Irfanudeen Pcit (Central) बनाम/ 42, Maraikayar Street, Ii Floor, Chennai-1. Near Annai Ayesha Mahal, Vs. Chennai-600 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aawpi-0038-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms. Lavanya (Ca) - Ld. Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 26-08-2024

For Appellant: Ms. Lavanya (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) -Ld. DR
Section 153CSection 263

base assessment order dated 27.03.0222 passed u/s 153C r.w.s. 144 of the Act itself was bad in law In the absence of any incriminating material and an invalid assessment cannot be set aside u/s 263 of the Act. The Ld. AR has pleaded for admission of the same which

Mr.Abdul Munaf Irfanudeen, Chennai vs. DCIT, CC-1(4), Chennai

The appeals stand allowed in terms of our above order

ITA 1512/CHNY/2024[2019-20]Status: DisposedITAT Chennai18 Sept 2024AY 2019-20

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1508/Chny/2024 (िनधा*रणवष* / Assessment Year: 2015-16) & 2. आयकरअपील सं./ Ita No.1509/Chny/2024 (िनधा*रणवष* / Assessment Year: 2016-17) & 3. आयकरअपील सं./ Ita No.1510/Chny/2024 (िनधा*रणवष* / Assessment Year: 2017-18) & 4. आयकरअपील सं./ Ita No.1511/Chny/2024 (िनधा*रणवष* / Assessment Year: 2018-19) & 5. आयकरअपील सं./ Ita No.1512/Chny/2024 (िनधा*रणवष* / Assessment Year: 2019-20) & 6. आयकरअपील सं./ Ita No.1513/Chny/2024 (िनधा*रणवष* / Assessment Year: 2020-21) Mr. Abdul Munaf Irfanudeen Pcit (Central) बनाम/ 42, Maraikayar Street, Ii Floor, Chennai-1. Near Annai Ayesha Mahal, Vs. Chennai-600 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aawpi-0038-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms. Lavanya (Ca) - Ld. Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 26-08-2024

For Appellant: Ms. Lavanya (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) -Ld. DR
Section 153CSection 263

base assessment order dated 27.03.0222 passed u/s 153C r.w.s. 144 of the Act itself was bad in law In the absence of any incriminating material and an invalid assessment cannot be set aside u/s 263 of the Act. The Ld. AR has pleaded for admission of the same which

Mr.Abdul Munaf Irfanudeen, Chennai vs. DCIT, CC-1(4), Chennai

The appeals stand allowed in terms of our above order

ITA 1511/CHNY/2024[2018-19]Status: DisposedITAT Chennai18 Sept 2024AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1508/Chny/2024 (िनधा*रणवष* / Assessment Year: 2015-16) & 2. आयकरअपील सं./ Ita No.1509/Chny/2024 (िनधा*रणवष* / Assessment Year: 2016-17) & 3. आयकरअपील सं./ Ita No.1510/Chny/2024 (िनधा*रणवष* / Assessment Year: 2017-18) & 4. आयकरअपील सं./ Ita No.1511/Chny/2024 (िनधा*रणवष* / Assessment Year: 2018-19) & 5. आयकरअपील सं./ Ita No.1512/Chny/2024 (िनधा*रणवष* / Assessment Year: 2019-20) & 6. आयकरअपील सं./ Ita No.1513/Chny/2024 (िनधा*रणवष* / Assessment Year: 2020-21) Mr. Abdul Munaf Irfanudeen Pcit (Central) बनाम/ 42, Maraikayar Street, Ii Floor, Chennai-1. Near Annai Ayesha Mahal, Vs. Chennai-600 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aawpi-0038-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms. Lavanya (Ca) - Ld. Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 26-08-2024

For Appellant: Ms. Lavanya (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) -Ld. DR
Section 153CSection 263

base assessment order dated 27.03.0222 passed u/s 153C r.w.s. 144 of the Act itself was bad in law In the absence of any incriminating material and an invalid assessment cannot be set aside u/s 263 of the Act. The Ld. AR has pleaded for admission of the same which

Mr.Abdul Munaf Irfanudeen, Chennai vs. DCIT, CC-1(4), Chennai

The appeals stand allowed in terms of our above order

ITA 1510/CHNY/2024[2017-18]Status: DisposedITAT Chennai18 Sept 2024AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1508/Chny/2024 (िनधा*रणवष* / Assessment Year: 2015-16) & 2. आयकरअपील सं./ Ita No.1509/Chny/2024 (िनधा*रणवष* / Assessment Year: 2016-17) & 3. आयकरअपील सं./ Ita No.1510/Chny/2024 (िनधा*रणवष* / Assessment Year: 2017-18) & 4. आयकरअपील सं./ Ita No.1511/Chny/2024 (िनधा*रणवष* / Assessment Year: 2018-19) & 5. आयकरअपील सं./ Ita No.1512/Chny/2024 (िनधा*रणवष* / Assessment Year: 2019-20) & 6. आयकरअपील सं./ Ita No.1513/Chny/2024 (िनधा*रणवष* / Assessment Year: 2020-21) Mr. Abdul Munaf Irfanudeen Pcit (Central) बनाम/ 42, Maraikayar Street, Ii Floor, Chennai-1. Near Annai Ayesha Mahal, Vs. Chennai-600 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aawpi-0038-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms. Lavanya (Ca) - Ld. Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 26-08-2024

For Appellant: Ms. Lavanya (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) -Ld. DR
Section 153CSection 263

base assessment order dated 27.03.0222 passed u/s 153C r.w.s. 144 of the Act itself was bad in law In the absence of any incriminating material and an invalid assessment cannot be set aside u/s 263 of the Act. The Ld. AR has pleaded for admission of the same which

Mr.Abdul Munaf Irfanudeen, Chennai vs. ACIT, CC-1(4), Chennai

The appeals stand allowed in terms of our above order

ITA 1509/CHNY/2024[2016-17]Status: DisposedITAT Chennai18 Sept 2024AY 2016-17

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1508/Chny/2024 (िनधा*रणवष* / Assessment Year: 2015-16) & 2. आयकरअपील सं./ Ita No.1509/Chny/2024 (िनधा*रणवष* / Assessment Year: 2016-17) & 3. आयकरअपील सं./ Ita No.1510/Chny/2024 (िनधा*रणवष* / Assessment Year: 2017-18) & 4. आयकरअपील सं./ Ita No.1511/Chny/2024 (िनधा*रणवष* / Assessment Year: 2018-19) & 5. आयकरअपील सं./ Ita No.1512/Chny/2024 (िनधा*रणवष* / Assessment Year: 2019-20) & 6. आयकरअपील सं./ Ita No.1513/Chny/2024 (िनधा*रणवष* / Assessment Year: 2020-21) Mr. Abdul Munaf Irfanudeen Pcit (Central) बनाम/ 42, Maraikayar Street, Ii Floor, Chennai-1. Near Annai Ayesha Mahal, Vs. Chennai-600 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aawpi-0038-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms. Lavanya (Ca) - Ld. Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 26-08-2024

For Appellant: Ms. Lavanya (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) -Ld. DR
Section 153CSection 263

base assessment order dated 27.03.0222 passed u/s 153C r.w.s. 144 of the Act itself was bad in law In the absence of any incriminating material and an invalid assessment cannot be set aside u/s 263 of the Act. The Ld. AR has pleaded for admission of the same which

Mr.Abdul Munaf Irfanudeen, Chennai vs. DCIT, CC-1(4), Chennai

The appeals stand allowed in terms of our above order

ITA 1508/CHNY/2024[2015-16]Status: DisposedITAT Chennai18 Sept 2024AY 2015-16

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1508/Chny/2024 (िनधा*रणवष* / Assessment Year: 2015-16) & 2. आयकरअपील सं./ Ita No.1509/Chny/2024 (िनधा*रणवष* / Assessment Year: 2016-17) & 3. आयकरअपील सं./ Ita No.1510/Chny/2024 (िनधा*रणवष* / Assessment Year: 2017-18) & 4. आयकरअपील सं./ Ita No.1511/Chny/2024 (िनधा*रणवष* / Assessment Year: 2018-19) & 5. आयकरअपील सं./ Ita No.1512/Chny/2024 (िनधा*रणवष* / Assessment Year: 2019-20) & 6. आयकरअपील सं./ Ita No.1513/Chny/2024 (िनधा*रणवष* / Assessment Year: 2020-21) Mr. Abdul Munaf Irfanudeen Pcit (Central) बनाम/ 42, Maraikayar Street, Ii Floor, Chennai-1. Near Annai Ayesha Mahal, Vs. Chennai-600 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aawpi-0038-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms. Lavanya (Ca) - Ld. Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 26-08-2024

For Appellant: Ms. Lavanya (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) -Ld. DR
Section 153CSection 263

base assessment order dated 27.03.0222 passed u/s 153C r.w.s. 144 of the Act itself was bad in law In the absence of any incriminating material and an invalid assessment cannot be set aside u/s 263 of the Act. The Ld. AR has pleaded for admission of the same which