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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, Centralcircle-2(2), Chennai vs. Surendra Reddy Chirla, Chennai

In the result, all the appeals stand dismissed

ITA 792/CHNY/2023[2019-20]Status: DisposedITAT Chennai20 Feb 2024AY 2019-20

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.789/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & आयकरअपील सं./ Ita No.790/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) & आयकरअपील सं./ Ita No.791/Chny/2023 (िनधा*रण वष* / Assessment Year: 2019-20) & आयकरअपील सं./ Ita No.792/Chny/2023 (िनधा*रण वष* / Assessment Year: 2019-20) Dcit Shri Surendra Reddy Chirla बनाम Central Circle-2(2) No.4, Ii Cross Street, Chennai-34. Sterling Road, Nungambakkam, / Vs. Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagpr-3181-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri V.Nandakumar (Cit)-Ld.Dr " थ"कीओरसे/Respondent By : Shri D.Anand (Advocate)-Ld.Ar सुनवाईकीतारीख/Date Of Hearing : 29-11-2023 घोषणाकीतारीख /Date Of Pronouncement : 20-02-2024

For Appellant: Shri V.Nandakumar (CIT)-Ld.DRFor Respondent: Shri D.Anand (Advocate)-Ld.AR
Section 269SSection 271(1)Section 271DSection 271E

framed pursuant to search action by department u/s 132 in the case of M/s Vels Group of Education and ors. on 19.03.2019 wherein certain incriminating material was found. After recording requisite satisfaction u/s 153C, Ld. AO initiated proceedings u/s 153C and completed the assessment accepting the returned income filed ... 271D on the assessee and made proposal to Addl. CIT (appropriate authority) for levy of penalty. This was so since upon perusal of incriminating material as seized during search operations, it was observed that the assessee received loan by way of cash to the extent of Rs.75 Lacs during this

DCIT, Centralcircle-2(2), Chennai vs. Surendra Reddy Chirla, Chennai

In the result, all the appeals stand dismissed

ITA 791/CHNY/2023[2019-20]Status: DisposedITAT Chennai20 Feb 2024AY 2019-20

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.789/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & आयकरअपील सं./ Ita No.790/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) & आयकरअपील सं./ Ita No.791/Chny/2023 (िनधा*रण वष* / Assessment Year: 2019-20) & आयकरअपील सं./ Ita No.792/Chny/2023 (िनधा*रण वष* / Assessment Year: 2019-20) Dcit Shri Surendra Reddy Chirla बनाम Central Circle-2(2) No.4, Ii Cross Street, Chennai-34. Sterling Road, Nungambakkam, / Vs. Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagpr-3181-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri V.Nandakumar (Cit)-Ld.Dr " थ"कीओरसे/Respondent By : Shri D.Anand (Advocate)-Ld.Ar सुनवाईकीतारीख/Date Of Hearing : 29-11-2023 घोषणाकीतारीख /Date Of Pronouncement : 20-02-2024

For Appellant: Shri V.Nandakumar (CIT)-Ld.DRFor Respondent: Shri D.Anand (Advocate)-Ld.AR
Section 269SSection 271(1)Section 271DSection 271E

framed pursuant to search action by department u/s 132 in the case of M/s Vels Group of Education and ors. on 19.03.2019 wherein certain incriminating material was found. After recording requisite satisfaction u/s 153C, Ld. AO initiated proceedings u/s 153C and completed the assessment accepting the returned income filed ... 271D on the assessee and made proposal to Addl. CIT (appropriate authority) for levy of penalty. This was so since upon perusal of incriminating material as seized during search operations, it was observed that the assessee received loan by way of cash to the extent of Rs.75 Lacs during this

DCIT, Centralcircle-2(2), Chennai vs. Surendra Reddy Chirla, Chennai

In the result, all the appeals stand dismissed

ITA 790/CHNY/2023[2017-18]Status: DisposedITAT Chennai20 Feb 2024AY 2017-18

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.789/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & आयकरअपील सं./ Ita No.790/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) & आयकरअपील सं./ Ita No.791/Chny/2023 (िनधा*रण वष* / Assessment Year: 2019-20) & आयकरअपील सं./ Ita No.792/Chny/2023 (िनधा*रण वष* / Assessment Year: 2019-20) Dcit Shri Surendra Reddy Chirla बनाम Central Circle-2(2) No.4, Ii Cross Street, Chennai-34. Sterling Road, Nungambakkam, / Vs. Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagpr-3181-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri V.Nandakumar (Cit)-Ld.Dr " थ"कीओरसे/Respondent By : Shri D.Anand (Advocate)-Ld.Ar सुनवाईकीतारीख/Date Of Hearing : 29-11-2023 घोषणाकीतारीख /Date Of Pronouncement : 20-02-2024

For Appellant: Shri V.Nandakumar (CIT)-Ld.DRFor Respondent: Shri D.Anand (Advocate)-Ld.AR
Section 269SSection 271(1)Section 271DSection 271E

framed pursuant to search action by department u/s 132 in the case of M/s Vels Group of Education and ors. on 19.03.2019 wherein certain incriminating material was found. After recording requisite satisfaction u/s 153C, Ld. AO initiated proceedings u/s 153C and completed the assessment accepting the returned income filed ... 271D on the assessee and made proposal to Addl. CIT (appropriate authority) for levy of penalty. This was so since upon perusal of incriminating material as seized during search operations, it was observed that the assessee received loan by way of cash to the extent of Rs.75 Lacs during this

DCIT, Centralcircle-2(2), Chennai vs. Surendra Reddy Chirla, Chennai

In the result, all the appeals stand dismissed

ITA 789/CHNY/2023[2016-17]Status: DisposedITAT Chennai20 Feb 2024AY 2016-17

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.789/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & आयकरअपील सं./ Ita No.790/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) & आयकरअपील सं./ Ita No.791/Chny/2023 (िनधा*रण वष* / Assessment Year: 2019-20) & आयकरअपील सं./ Ita No.792/Chny/2023 (िनधा*रण वष* / Assessment Year: 2019-20) Dcit Shri Surendra Reddy Chirla बनाम Central Circle-2(2) No.4, Ii Cross Street, Chennai-34. Sterling Road, Nungambakkam, / Vs. Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagpr-3181-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri V.Nandakumar (Cit)-Ld.Dr " थ"कीओरसे/Respondent By : Shri D.Anand (Advocate)-Ld.Ar सुनवाईकीतारीख/Date Of Hearing : 29-11-2023 घोषणाकीतारीख /Date Of Pronouncement : 20-02-2024

For Appellant: Shri V.Nandakumar (CIT)-Ld.DRFor Respondent: Shri D.Anand (Advocate)-Ld.AR
Section 269SSection 271(1)Section 271DSection 271E

framed pursuant to search action by department u/s 132 in the case of M/s Vels Group of Education and ors. on 19.03.2019 wherein certain incriminating material was found. After recording requisite satisfaction u/s 153C, Ld. AO initiated proceedings u/s 153C and completed the assessment accepting the returned income filed ... 271D on the assessee and made proposal to Addl. CIT (appropriate authority) for levy of penalty. This was so since upon perusal of incriminating material as seized during search operations, it was observed that the assessee received loan by way of cash to the extent of Rs.75 Lacs during this