← All Phrases

“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

Deepak Steel & Power Ltd, Barbil vs. ACIT-Circle- Rourkela, Rourkela

In the result, appeals of the assessee stand dismissed

ITA 553/CTK/2025[2009-10]Status: DisposedITAT Cuttack01 Dec 2025AY 2009-10

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita Nos.551 To 553/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2007-08, 2008-09 & 2009-10) M/S. Deepak Steel & Power Ltd., Vs Acit, Circle-1, Sambalpur Ispat Bhawan, Station Road,Po: Barbil, Dist: Keonjhar Pan No. : Aabcd 8224 D (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri M.R.Sahu, Ca राज"व क" ओर से /Revenue By : Shri Asim Kumar Chakraborthy, Ld Cit Dr सुनवाई क" तार"ख / Date Of Hearing : 1 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 1 /12/2025 आदेश / O R D E R Per Bench : These Are Appeals Filed By The Assessee Against The Order Dated 25.2.2025 Passed By Ld Pcit, Sambalpur U/S.263 Of The Act For The Assessment Year 2007-08 To 2009-2010. 2. Shri M.R.Sahu, Ld Ar Ld Ar Appeared For The Assessee & Shri Asim Kumar Chakraborty, Ld Cit Dr Appeared For The Revenue. 3. At The Outset, It Is Found That The Appeals Of The Assessee Is Barred By 3789 Days Stating The Reason That The Assessee Was Under The Belief That As There Was No Incriminating Material In The Case Of An Unabated/Completed Assessment, The Jurisdictional Issues Relating To Section 263 Order Can Be Raised

For Appellant: Shri M.R.Sahu, CAFor Respondent: Shri Asim Kumar Chakraborthy, ld CIT
Section 263

appeals of the assessee is barred by 3789 days stating the reason that the assessee was under the belief that as there was no incriminating material in the case of an unabated/completed assessment, the jurisdictional issues relating to section 263 order can be raised 2 आयकर अपील सं/ITA Nos.551

Deepak Steel & Company Ltd, Barbil vs. DCIT-Circle Rourkela, Rourkela.

In the result, appeals of the assessee stand dismissed

ITA 552/CTK/2025[2008-09]Status: DisposedITAT Cuttack01 Dec 2025AY 2008-09

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita Nos.551 To 553/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2007-08, 2008-09 & 2009-10) M/S. Deepak Steel & Power Ltd., Vs Acit, Circle-1, Sambalpur Ispat Bhawan, Station Road,Po: Barbil, Dist: Keonjhar Pan No. : Aabcd 8224 D (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri M.R.Sahu, Ca राज"व क" ओर से /Revenue By : Shri Asim Kumar Chakraborthy, Ld Cit Dr सुनवाई क" तार"ख / Date Of Hearing : 1 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 1 /12/2025 आदेश / O R D E R Per Bench : These Are Appeals Filed By The Assessee Against The Order Dated 25.2.2025 Passed By Ld Pcit, Sambalpur U/S.263 Of The Act For The Assessment Year 2007-08 To 2009-2010. 2. Shri M.R.Sahu, Ld Ar Ld Ar Appeared For The Assessee & Shri Asim Kumar Chakraborty, Ld Cit Dr Appeared For The Revenue. 3. At The Outset, It Is Found That The Appeals Of The Assessee Is Barred By 3789 Days Stating The Reason That The Assessee Was Under The Belief That As There Was No Incriminating Material In The Case Of An Unabated/Completed Assessment, The Jurisdictional Issues Relating To Section 263 Order Can Be Raised

For Appellant: Shri M.R.Sahu, CAFor Respondent: Shri Asim Kumar Chakraborthy, ld CIT
Section 263

appeals of the assessee is barred by 3789 days stating the reason that the assessee was under the belief that as there was no incriminating material in the case of an unabated/completed assessment, the jurisdictional issues relating to section 263 order can be raised 2 आयकर अपील सं/ITA Nos.551

Deepak Steel & Power Limited, Rourkela vs. Assistant Commissioner of Income Tax, Circle1(1), Sambalpur

In the result, appeals of the assessee stand dismissed

ITA 551/CTK/2025[2007-08]Status: DisposedITAT Cuttack01 Dec 2025AY 2007-08

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita Nos.551 To 553/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2007-08, 2008-09 & 2009-10) M/S. Deepak Steel & Power Ltd., Vs Acit, Circle-1, Sambalpur Ispat Bhawan, Station Road,Po: Barbil, Dist: Keonjhar Pan No. : Aabcd 8224 D (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri M.R.Sahu, Ca राज"व क" ओर से /Revenue By : Shri Asim Kumar Chakraborthy, Ld Cit Dr सुनवाई क" तार"ख / Date Of Hearing : 1 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 1 /12/2025 आदेश / O R D E R Per Bench : These Are Appeals Filed By The Assessee Against The Order Dated 25.2.2025 Passed By Ld Pcit, Sambalpur U/S.263 Of The Act For The Assessment Year 2007-08 To 2009-2010. 2. Shri M.R.Sahu, Ld Ar Ld Ar Appeared For The Assessee & Shri Asim Kumar Chakraborty, Ld Cit Dr Appeared For The Revenue. 3. At The Outset, It Is Found That The Appeals Of The Assessee Is Barred By 3789 Days Stating The Reason That The Assessee Was Under The Belief That As There Was No Incriminating Material In The Case Of An Unabated/Completed Assessment, The Jurisdictional Issues Relating To Section 263 Order Can Be Raised

For Appellant: Shri M.R.Sahu, CAFor Respondent: Shri Asim Kumar Chakraborthy, ld CIT
Section 263

appeals of the assessee is barred by 3789 days stating the reason that the assessee was under the belief that as there was no incriminating material in the case of an unabated/completed assessment, the jurisdictional issues relating to section 263 order can be raised 2 आयकर अपील सं/ITA Nos.551

ACIT, Chennai vs. Sri Balaji Educational Amd Trust Charitable Public Trust, Chenna

In the result, the appeal of the Assessee and that of the Department are dismissed

ITA 1471/CHNY/2025[2017-18]Status: DisposedITAT Chennai01 Dec 2025AY 2017-18

Bench: Shri Aby T Varkey & Shri S. R. Raghunathaआयकर अपील सं./Ita No.: 1249/Chny/2025 िनधा$रण वष$ / Assessment Year: 2017-18 M/S. Sri Balaji Educational & Acit, Charitable Public Trust, Vs. Central Circle 3(4), No. 60, First Avenue, Chennai. Jai Durga Complex, Ashok Nagar, Chennai – 600 083. Tamil Nadu. (&'थ"/Respondent) [Pan: Aacts-1386-D] (अपीलाथ"/Appellant) आयकर अपील सं./Ita Nos.:1471/Chny/2025 िनधा$रण वष$ / Assessment Year: 2017-18 Acit, M/S. Sri Balaji Educational & Central Circle 3(4), Vs. Charitable Public Trust, Chennai. No. 60, First Avenue, Jai Durga Complex, Ashok Nagar, Chennai – 600 083. Tamil Nadu. (अपीलाथ"/Appellant) [Pan: Aacts-1386-D] (&'थ"/Respondent) िनधा$)रती की ओर से/Assessee By : Shri. Y.Sridhar, Fca राज4 की ओर से /Revenue By : Ms. E. Pavuna Sundari, Cit सुनवाई की तारीख/Date Of Hearing : 08.09.2025 घोषणा की तारीख/Date Of Pronouncement : 01.12.2025

For Appellant: Shri. Y.Sridhar, FCAFor Respondent: Ms. E. Pavuna Sundari, CIT
Section 132Section 132(4)Section 143(3)Section 245D(4)Section 250

appellant purely as additional buffer income to cover up any commissions/omissions. In the said letter, it was clearly admitted by the appellant that the incriminating material seized contain Rs.300.74 crores for AY 2013-14 to 2017-18 and the said buffer amount of Rs.24.26 crores was offered additionally which ... over and above the amount of Rs.300.74 crores of unaccounted anonymous donations arising out of incriminating materials seized vide different annexures. On perusal of the statements recorded and letter dated 26.08.2016, it is clear that the total unaccounted anonymous donations received by the appellant :-6-: ITA. No.:1249 &1471/Chny/2025 arising

M/S. Sri Balaji Educational and Charitable Public Trust, Chennai vs. ACIT, Central Circle-3(4), Chennai

In the result, the appeal of the Assessee and that of the Department are dismissed

ITA 1249/CHNY/2025[2017-18]Status: DisposedITAT Chennai01 Dec 2025AY 2017-18

Bench: Shri Aby T Varkey & Shri S. R. Raghunathaआयकर अपील सं./Ita No.: 1249/Chny/2025 िनधा$रण वष$ / Assessment Year: 2017-18 M/S. Sri Balaji Educational & Acit, Charitable Public Trust, Vs. Central Circle 3(4), No. 60, First Avenue, Chennai. Jai Durga Complex, Ashok Nagar, Chennai – 600 083. Tamil Nadu. (&'थ"/Respondent) [Pan: Aacts-1386-D] (अपीलाथ"/Appellant) आयकर अपील सं./Ita Nos.:1471/Chny/2025 िनधा$रण वष$ / Assessment Year: 2017-18 Acit, M/S. Sri Balaji Educational & Central Circle 3(4), Vs. Charitable Public Trust, Chennai. No. 60, First Avenue, Jai Durga Complex, Ashok Nagar, Chennai – 600 083. Tamil Nadu. (अपीलाथ"/Appellant) [Pan: Aacts-1386-D] (&'थ"/Respondent) िनधा$)रती की ओर से/Assessee By : Shri. Y.Sridhar, Fca राज4 की ओर से /Revenue By : Ms. E. Pavuna Sundari, Cit सुनवाई की तारीख/Date Of Hearing : 08.09.2025 घोषणा की तारीख/Date Of Pronouncement : 01.12.2025

For Appellant: Shri. Y.Sridhar, FCAFor Respondent: Ms. E. Pavuna Sundari, CIT
Section 132Section 132(4)Section 143(3)Section 245D(4)Section 250

appellant purely as additional buffer income to cover up any commissions/omissions. In the said letter, it was clearly admitted by the appellant that the incriminating material seized contain Rs.300.74 crores for AY 2013-14 to 2017-18 and the said buffer amount of Rs.24.26 crores was offered additionally which ... over and above the amount of Rs.300.74 crores of unaccounted anonymous donations arising out of incriminating materials seized vide different annexures. On perusal of the statements recorded and letter dated 26.08.2016, it is clear that the total unaccounted anonymous donations received by the appellant :-6-: ITA. No.:1249 &1471/Chny/2025 arising

ACIT, Central Circle-3, Patna vs. Radha Mohan Roy, Purnea

In the result, the appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 264/PAT/2023[2019-20]Status: DisposedITAT Patna28 Nov 2025AY 2019-20

Bench: Shri Duvvuru Rl Reddy, Vp & Shri Rajesh Kumar, Am Acit, Central Circle-3, Patna Radha Mohan Roy, 6Th Floor, Room No.602 Mohan Nivas At Chopra Bazar, Central Revenue Building Ramnagar, Farshi Banmanki, Vs. (Annexe), Beer Chand Patel Purnea, Bihari-854102 Marg, Patna, Bihar-800001 (Appellant) (Respondent) Pan No. Buzpr3181H Co No. 03/Pat/2025 (Arising In Ita No. 264/Pat/2025 For A.Y. 2019-20) Acit, Central Circle-3, Patna Radha Mohan Roy, 6Th Floor, Room No.602 Mohan Nivas At Chopra Bazar, Central Revenue Building Ramnagar, Farshi Banmanki, Vs. (Annexe), Beer Chand Patel Purnea, Bihari-854102 Marg, Patna, Bihar-800001 (Applicant) (Respondent) Assessee By : S/Shri A.K. Rastogi, Rakesh Kumar, Ars Revenue By : Shri Md. Ah Chowdhary, Dr Date Of Hearing: 26.11.2025 Date Of Pronouncement: 28.11.2025 O R D E R Per Rajesh Kumar, Am:

For Appellant: S/Shri A.K. RastogiFor Respondent: Shri Md. AH Chowdhary, DR
Section 131(1)(d)Section 132ASection 143(2)Section 143(3)Section 153ASection 69C

assessee filed the return of income on 21.03.2022, declaring total income of ₹47,06,990/-. We note that during the course of search no incriminating material was seized qua any of the disallowances made by the learned AO during the assessment proceedings and it is only on examination of books ... 153A of the Act which provides that in case of unabated assessment year, the addition can only be made on the basis of seized incriminating material and not otherwise as has been held by the Hon'ble Supreme Court in case of PCIT v. Abhisar Buildwell

Shri Kalpesh Kantilal Patel, Ahmedabad vs. The ACIT, Central Circle- 2(4), Ahmedabad

ITA 486/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad28 Nov 2025AY 2014-15

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokar1. It(Ss)A No.46/Ahd/2018, Asst.Year - 2013-14 2. It(Ss)A No.52/Ahd/2018, Asst.Year - 2013-14 3. Ita No.486/Ahd/2018, Asst.Year - 2014-15 1. Kalpesh Kantialal Patel 1. The Acit बनाम/ C/O.M.S. Chhajed & Co. Central Circle-2(4) V/S. Ca, Kamal Shanti Ahmedabad Nr. Under Bridge Sardar Patel Colony Ahmedabad – 380 014 2. The Dcit, 2. Shri Kalpesh Kantial Patel Central Circle-2(4) 32, Ambica Society Ahmedabad Usmanpura Ahmedabad – 380 013 3. Shri Kalpesh Kantilal 3. The Acit Patel, Ahmedabad Central Circle-2(4) Ahmedabad "थायी लेखा सं./Pan: Aawpp 5054 D (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Shri Mahesh Chhajed, A.R. Revenue By : Shri Alpesh Parmar, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 01/09/2025 घोषणा की तारीख /Date Of Pronouncement: 28/11/2025 आदेश/O R D E R Per Sanjay Garg: The Captioned Cross Appeals By The Assessee & The Revenue For Assessment Year (Ay) 2013-14 (Cross-Appeals) & Another Appeal Preferred

For Appellant: Shri Mahesh Chhajed, A.RFor Respondent: Shri Alpesh Parmar, CIT-DR
Section 132Section 143(2)Section 144Section 153ASection 153CSection 250

Cent.Cir-2(2) for the purpose of carrying out assessment in the case of the assessee u/s 153C of the Act because of the incriminating material found against the assessee during the search action in Vikas Group of cases. Thereafter, the Ld. DCIT Cent.Cir- 2(2) proceeded to frame assessment