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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

Sarat Gopal Boppana, Hyderabad vs. ACIT., Central Circle-2(3), Hyderabad

In the result, appeal filed by the assessee is allowed

ITA 635/HYD/2022[2015-16]Status: DisposedITAT Hyderabad07 Aug 2024AY 2015-16

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita No.635/Hyd/2022 & Sa No.49/Hyd/2023 (िनधा"रण वष"/Assessment Year: 2015-16) Shri Sarat Gopal Boppana Vs. Asstt. C. I. T. Hyderabad Central Circle 2(3) Pan:Afcpb8083K Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri P Murali Mohan Rao Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr सुनवाई की तारीख/Date Of Hearing: 19/06/2024 घोषणा की तारीख/Pronouncement: 07/08/2024 आदेश/Order

For Appellant: Shri P Murali Mohan Rao CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 131Section 132Section 139(1)Section 143(3)Section 153ASection 271(1)(c)Section 274

also an admitted fact that although the Assessing Officer has stated that the said capital gain was offered on the basis of incriminating material found during the course of search, but on perusal of relevant material seized during the course of search in page 305 to 327 of the Paper ... Book, we find that the incriminating material found relates to copies of sale deed and copies of agreement of sale cum GPA and as per the said document, there is no reference of any cash received to the tune of Rs.1,98,69,330/- as claimed by the Assessing Officer

DCIT, Chennai vs. New Saravana Stores Bramandamai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1650/CHNY/2023[2018-19]Status: DisposedITAT Chennai06 Aug 2024AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

erred in sustaining a portion of addition made in the assessment order in proceedings-initiated u/s 153A in the absence of any incriminating material found during search. The learned CIT(A) failed to see that in assessments made u/s 153A of the Income-Tax Act, 1961 addition can be made ... only on basis of incriminating material found in search u/s 132 of the Income-Tax Act, 1961. 3. The learned CIT(A)-18 ought to have seen that there is no dispute regarding the quantum of undisclosed turnover and it is equally undisputed that there is no incriminating material based

DCIT, Chennai vs. New Saravana Stores Bramandamai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1649/CHNY/2023[2017-18]Status: DisposedITAT Chennai06 Aug 2024AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

erred in sustaining a portion of addition made in the assessment order in proceedings-initiated u/s 153A in the absence of any incriminating material found during search. The learned CIT(A) failed to see that in assessments made u/s 153A of the Income-Tax Act, 1961 addition can be made ... only on basis of incriminating material found in search u/s 132 of the Income-Tax Act, 1961. 3. The learned CIT(A)-18 ought to have seen that there is no dispute regarding the quantum of undisclosed turnover and it is equally undisputed that there is no incriminating material based

DCIT, Chennai vs. New Saravana Stores Bramandamai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1648/CHNY/2023[2016-17]Status: DisposedITAT Chennai06 Aug 2024AY 2016-17

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

erred in sustaining a portion of addition made in the assessment order in proceedings-initiated u/s 153A in the absence of any incriminating material found during search. The learned CIT(A) failed to see that in assessments made u/s 153A of the Income-Tax Act, 1961 addition can be made ... only on basis of incriminating material found in search u/s 132 of the Income-Tax Act, 1961. 3. The learned CIT(A)-18 ought to have seen that there is no dispute regarding the quantum of undisclosed turnover and it is equally undisputed that there is no incriminating material based

DCIT, Chennai vs. New Saravana Stores Bramandamai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1647/CHNY/2023[2015-16]Status: DisposedITAT Chennai06 Aug 2024AY 2015-16

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

erred in sustaining a portion of addition made in the assessment order in proceedings-initiated u/s 153A in the absence of any incriminating material found during search. The learned CIT(A) failed to see that in assessments made u/s 153A of the Income-Tax Act, 1961 addition can be made ... only on basis of incriminating material found in search u/s 132 of the Income-Tax Act, 1961. 3. The learned CIT(A)-18 ought to have seen that there is no dispute regarding the quantum of undisclosed turnover and it is equally undisputed that there is no incriminating material based

DCIT, Central Circle 1 2, Chennai vs. New Saravana Stores Bramandamai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1646/CHNY/2023[2014-15]Status: DisposedITAT Chennai06 Aug 2024AY 2014-15

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

erred in sustaining a portion of addition made in the assessment order in proceedings-initiated u/s 153A in the absence of any incriminating material found during search. The learned CIT(A) failed to see that in assessments made u/s 153A of the Income-Tax Act, 1961 addition can be made ... only on basis of incriminating material found in search u/s 132 of the Income-Tax Act, 1961. 3. The learned CIT(A)-18 ought to have seen that there is no dispute regarding the quantum of undisclosed turnover and it is equally undisputed that there is no incriminating material based

DCIT, Chennai vs. New Saravana Stores Bramandamai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1645/CHNY/2023[2013-14]Status: DisposedITAT Chennai06 Aug 2024AY 2013-14

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

erred in sustaining a portion of addition made in the assessment order in proceedings-initiated u/s 153A in the absence of any incriminating material found during search. The learned CIT(A) failed to see that in assessments made u/s 153A of the Income-Tax Act, 1961 addition can be made ... only on basis of incriminating material found in search u/s 132 of the Income-Tax Act, 1961. 3. The learned CIT(A)-18 ought to have seen that there is no dispute regarding the quantum of undisclosed turnover and it is equally undisputed that there is no incriminating material based