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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. Avanish Plantations Pvt. Ltd., Bangalore vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1454/CHNY/2025[2018-19]Status: DisposedITAT Chennai15 Oct 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1449/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 M/S. Paramjeet Orchardes Private Vs. The Assistant Commissioner Of Limited, No. 51, Park View Street, Near Income Tax, Gandhi Road, Alwarthirunagar, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aafcp1203J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1450/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 M/S. Achyuta Plantations Private Vs. The Assistant Commissioner Of Limited, No. 425, 10Th Cross, 18Th Main, Income Tax, Jp Nagar, 2Nd Phase, Jp Nagar, Central Circle 1(2), Bangalore South, Bangalore 560 078. Chennai. [Pan: Aaica7250K] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1452/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 M/S. Ajitabh Orchardes Private Limited, Vs. The Assistant Commissioner Of Old No. 61, New No. 125, Audiappan Income Tax, Naicken Street, Elephant Gate, Central Circle 1(2), Sowcarpet, Kalaignar Karunanidhi Chennai. Nagar, Chennai 600 079. [Pan: Aakca9419L] (अपीलाथ"/Appellant) (""थ"/Respondent)

taxmann.com 399, it has been held that no addition can be made in respect of unabated assessment in the absence of any incriminating material found during the course of search and prayed to delete the addition made by the Assessing Officer under section ... assessees, is not justified. Therefore, we hold that the addition of share capital has not been made based on an alleged incriminating material found during the search. When there is no capital introduction in the form of share capital, the addition made by the Assessing Officer and confirmed

M/S. Ajitabh Agro Farms Pvt. Ltd., Bangalore vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1453/CHNY/2025[2018-19]Status: DisposedITAT Chennai15 Oct 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1449/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 M/S. Paramjeet Orchardes Private Vs. The Assistant Commissioner Of Limited, No. 51, Park View Street, Near Income Tax, Gandhi Road, Alwarthirunagar, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aafcp1203J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1450/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 M/S. Achyuta Plantations Private Vs. The Assistant Commissioner Of Limited, No. 425, 10Th Cross, 18Th Main, Income Tax, Jp Nagar, 2Nd Phase, Jp Nagar, Central Circle 1(2), Bangalore South, Bangalore 560 078. Chennai. [Pan: Aaica7250K] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1452/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 M/S. Ajitabh Orchardes Private Limited, Vs. The Assistant Commissioner Of Old No. 61, New No. 125, Audiappan Income Tax, Naicken Street, Elephant Gate, Central Circle 1(2), Sowcarpet, Kalaignar Karunanidhi Chennai. Nagar, Chennai 600 079. [Pan: Aakca9419L] (अपीलाथ"/Appellant) (""थ"/Respondent)

taxmann.com 399, it has been held that no addition can be made in respect of unabated assessment in the absence of any incriminating material found during the course of search and prayed to delete the addition made by the Assessing Officer under section ... assessees, is not justified. Therefore, we hold that the addition of share capital has not been made based on an alleged incriminating material found during the search. When there is no capital introduction in the form of share capital, the addition made by the Assessing Officer and confirmed

M/S. Ajitabh Orchardes Pvt. Ltd., Chennai vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1452/CHNY/2025[2018-19]Status: DisposedITAT Chennai15 Oct 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1449/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 M/S. Paramjeet Orchardes Private Vs. The Assistant Commissioner Of Limited, No. 51, Park View Street, Near Income Tax, Gandhi Road, Alwarthirunagar, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aafcp1203J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1450/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 M/S. Achyuta Plantations Private Vs. The Assistant Commissioner Of Limited, No. 425, 10Th Cross, 18Th Main, Income Tax, Jp Nagar, 2Nd Phase, Jp Nagar, Central Circle 1(2), Bangalore South, Bangalore 560 078. Chennai. [Pan: Aaica7250K] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1452/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 M/S. Ajitabh Orchardes Private Limited, Vs. The Assistant Commissioner Of Old No. 61, New No. 125, Audiappan Income Tax, Naicken Street, Elephant Gate, Central Circle 1(2), Sowcarpet, Kalaignar Karunanidhi Chennai. Nagar, Chennai 600 079. [Pan: Aakca9419L] (अपीलाथ"/Appellant) (""थ"/Respondent)

taxmann.com 399, it has been held that no addition can be made in respect of unabated assessment in the absence of any incriminating material found during the course of search and prayed to delete the addition made by the Assessing Officer under section ... assessees, is not justified. Therefore, we hold that the addition of share capital has not been made based on an alleged incriminating material found during the search. When there is no capital introduction in the form of share capital, the addition made by the Assessing Officer and confirmed

M/S. Achyuta Planatations Pvt. Ltd., Begaluru vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1450/CHNY/2025[2018-19]Status: DisposedITAT Chennai15 Oct 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1449/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 M/S. Paramjeet Orchardes Private Vs. The Assistant Commissioner Of Limited, No. 51, Park View Street, Near Income Tax, Gandhi Road, Alwarthirunagar, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aafcp1203J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1450/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 M/S. Achyuta Plantations Private Vs. The Assistant Commissioner Of Limited, No. 425, 10Th Cross, 18Th Main, Income Tax, Jp Nagar, 2Nd Phase, Jp Nagar, Central Circle 1(2), Bangalore South, Bangalore 560 078. Chennai. [Pan: Aaica7250K] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1452/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 M/S. Ajitabh Orchardes Private Limited, Vs. The Assistant Commissioner Of Old No. 61, New No. 125, Audiappan Income Tax, Naicken Street, Elephant Gate, Central Circle 1(2), Sowcarpet, Kalaignar Karunanidhi Chennai. Nagar, Chennai 600 079. [Pan: Aakca9419L] (अपीलाथ"/Appellant) (""थ"/Respondent)

taxmann.com 399, it has been held that no addition can be made in respect of unabated assessment in the absence of any incriminating material found during the course of search and prayed to delete the addition made by the Assessing Officer under section ... assessees, is not justified. Therefore, we hold that the addition of share capital has not been made based on an alleged incriminating material found during the search. When there is no capital introduction in the form of share capital, the addition made by the Assessing Officer and confirmed

M/S. Paramjeet Orchardes Pvt. Ltd., Tiruvallur vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1449/CHNY/2025[2018-19]Status: DisposedITAT Chennai15 Oct 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1449/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 M/S. Paramjeet Orchardes Private Vs. The Assistant Commissioner Of Limited, No. 51, Park View Street, Near Income Tax, Gandhi Road, Alwarthirunagar, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aafcp1203J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1450/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 M/S. Achyuta Plantations Private Vs. The Assistant Commissioner Of Limited, No. 425, 10Th Cross, 18Th Main, Income Tax, Jp Nagar, 2Nd Phase, Jp Nagar, Central Circle 1(2), Bangalore South, Bangalore 560 078. Chennai. [Pan: Aaica7250K] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1452/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 M/S. Ajitabh Orchardes Private Limited, Vs. The Assistant Commissioner Of Old No. 61, New No. 125, Audiappan Income Tax, Naicken Street, Elephant Gate, Central Circle 1(2), Sowcarpet, Kalaignar Karunanidhi Chennai. Nagar, Chennai 600 079. [Pan: Aakca9419L] (अपीलाथ"/Appellant) (""थ"/Respondent)

taxmann.com 399, it has been held that no addition can be made in respect of unabated assessment in the absence of any incriminating material found during the course of search and prayed to delete the addition made by the Assessing Officer under section ... assessees, is not justified. Therefore, we hold that the addition of share capital has not been made based on an alleged incriminating material found during the search. When there is no capital introduction in the form of share capital, the addition made by the Assessing Officer and confirmed

Hiteshi Leasing and Housing Pvt Ltd, New Delho vs. DCIT, Circle-1, Faridabad

In the result, the appeal filed by the assessee is partly allowed

ITA 4620/DEL/2024[2011-12]Status: DisposedITAT Delhi15 Oct 2025AY 2011-12

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumarhiteshi Leasing & Housing Pvt. Ltd., Vs. Dcit, Circle 1, Yogi Associates, Faridabad. E – 335, East Of Kailash, New Delhi – 110 005. (Pan : Aaach8298J) (Appellant) (Respondent) Assessee By : Shri Pushpdeep Singh, Advocate Revenue By : Shri Kailash Dan Ratnoo, Cit Dr Date Of Hearing : 28.08.2025 Date Of Order : 15.10.2025 O R D E R Per S. Rifaur Rahman: 1. This Appeal Preferred By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income-Tax (Appeals), Gurgaon-3 [For Short ‘Ld. Cit (A)] Dated 04.081.2024 For Assessment Year 2011-12 Raising Following Grounds Of Appeal :- “(A) That On The Facts & Circumstances Of The Case The Learned Assessing Officer & Cit(A), While Passing The Order Erred In: A. Passing The Assessment Order Dated 26.03.2015 U/S 153A Despite The Fact The Assessee Was Not Searched & The Assessee Was Issued Notice Under Section 153C On 29.1 1.2013. This Is A Jurisdictional Error

For Appellant: Shri Pushpdeep Singh, AdvocateFor Respondent: Shri Kailash Dan Ratnoo, CIT DR
Section 131Section 153ASection 153CSection 68

unabated assessment year and he submitted that the incriminating 9 material found during the search in the case of Bestech Group is in fact incriminating material found relating to the assessee and he relied on the decision of Hon’ble Supreme Court in the case of K. Krishnamurthy vs. DCIT ... when the ld. 10 Spl. Counsel for the Department was requested to explain as to how the disputed documents fall into that category of ‘incriminating material’, he was not able to, point out from the contents of the disputed documents itself, as to if there was anything in the form

Lovely Rani Constructions Private Limited, Patna Bihar vs. Assistant Commissioner of Income Tax, Circle 1, Patna

In the result, ITA Nos.233-235/PAT/2024, ITA Nos

ITA 267/PAT/2024[2012-13]Status: DisposedITAT Patna14 Oct 2025AY 2012-13

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं/Ita Nos.233, 234 & 235/Pat/2024 & Saroj Bala, Vs Acit, Central Circle-1, Patna 101, Ramayan Apartment, New Dakbaglow Road, Gandhi Maidan, Patna-800001 Pan No. :Aaspb 3828 P & आयकर अपील सं/Ita No.267/Pat/24 & Ita Nos.279, 282 & 283/Pat/2023 (नििाारण वर्ा / A.Yrs : 2012-13, 2013-14, 2016-17 & 2018-19) & Cross Objection No.02/Pat/2023 (Arising Out Of Ita No.295/Pat/2023) (Assessment Year : 2012-2013) Lovely Rani Constructions Pvt Ltd Vs Acit, Circle-1, Patna 301, Raj Krishna Apartment, East Boring Canal Road, Patna-800001 Pan No. :Aabcl 8329 H & आयकर अपील सं/Ita No.295/Pat/2023 (नििाारण वर्ा / A.Yrs : 2012-13) Dcit, Central Circle-1, Patna Vs Lovely Rani Constructions Pvt Ltd 301, Raj Krishna Apartment, East Boring Canal Road, Patna-800001 Pan No. :Aabcl 8329 H & आयकर अपील सं/Ita Nos.272, 273, 274, 275, 276 & 278/Pat/2023 (A.Yrs : 2014-15, 2015-16, 2016-17, 2017-18, 2019-20 & 2018-19) Murlidhar Prasad, Vs Acit, Central Circle-1, Patna 101, Ramayan Apartment, New Dakbaglow Road, Gandhi Maidan, Patna-800001 Pan No. :Aekpp 1361 D

For Appellant: Shri Prince Chugh, ARFor Respondent: Shri Rajat Datta, CIT-DR
Section 132(1)Section 139(1)Section 142(1)Section 153ASection 153DSection 69A

duly served on the assessee calling upon the assessee to furnish various details, information and explanations qua the issues involved qua which the incriminating materials were found and seized during search action. Finally, the Assessing Officer framed the assessment order vide order dated 24.08.2021 passed u/s.153A of the Act wherein

Saroj Bala, Patna vs. Assistant Commissioner of Income Tax, Patna

In the result, ITA Nos.233-235/PAT/2024, ITA Nos

ITA 234/PAT/2024[2015-16]Status: DisposedITAT Patna14 Oct 2025AY 2015-16

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं/Ita Nos.233, 234 & 235/Pat/2024 & Saroj Bala, Vs Acit, Central Circle-1, Patna 101, Ramayan Apartment, New Dakbaglow Road, Gandhi Maidan, Patna-800001 Pan No. :Aaspb 3828 P & आयकर अपील सं/Ita No.267/Pat/24 & Ita Nos.279, 282 & 283/Pat/2023 (नििाारण वर्ा / A.Yrs : 2012-13, 2013-14, 2016-17 & 2018-19) & Cross Objection No.02/Pat/2023 (Arising Out Of Ita No.295/Pat/2023) (Assessment Year : 2012-2013) Lovely Rani Constructions Pvt Ltd Vs Acit, Circle-1, Patna 301, Raj Krishna Apartment, East Boring Canal Road, Patna-800001 Pan No. :Aabcl 8329 H & आयकर अपील सं/Ita No.295/Pat/2023 (नििाारण वर्ा / A.Yrs : 2012-13) Dcit, Central Circle-1, Patna Vs Lovely Rani Constructions Pvt Ltd 301, Raj Krishna Apartment, East Boring Canal Road, Patna-800001 Pan No. :Aabcl 8329 H & आयकर अपील सं/Ita Nos.272, 273, 274, 275, 276 & 278/Pat/2023 (A.Yrs : 2014-15, 2015-16, 2016-17, 2017-18, 2019-20 & 2018-19) Murlidhar Prasad, Vs Acit, Central Circle-1, Patna 101, Ramayan Apartment, New Dakbaglow Road, Gandhi Maidan, Patna-800001 Pan No. :Aekpp 1361 D

For Appellant: Shri Prince Chugh, ARFor Respondent: Shri Rajat Datta, CIT-DR
Section 132(1)Section 139(1)Section 142(1)Section 153ASection 153DSection 69A

duly served on the assessee calling upon the assessee to furnish various details, information and explanations qua the issues involved qua which the incriminating materials were found and seized during search action. Finally, the Assessing Officer framed the assessment order vide order dated 24.08.2021 passed u/s.153A of the Act wherein

Dy. Commissioner of Income Tax, Central Circle 1, Patna vs. Murlidhar Prasad, Patna

In the result, ITA Nos.233-235/PAT/2024, ITA Nos

ITA 293/PAT/2023[2018-19]Status: DisposedITAT Patna14 Oct 2025AY 2018-19

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं/Ita Nos.233, 234 & 235/Pat/2024 & Saroj Bala, Vs Acit, Central Circle-1, Patna 101, Ramayan Apartment, New Dakbaglow Road, Gandhi Maidan, Patna-800001 Pan No. :Aaspb 3828 P & आयकर अपील सं/Ita No.267/Pat/24 & Ita Nos.279, 282 & 283/Pat/2023 (नििाारण वर्ा / A.Yrs : 2012-13, 2013-14, 2016-17 & 2018-19) & Cross Objection No.02/Pat/2023 (Arising Out Of Ita No.295/Pat/2023) (Assessment Year : 2012-2013) Lovely Rani Constructions Pvt Ltd Vs Acit, Circle-1, Patna 301, Raj Krishna Apartment, East Boring Canal Road, Patna-800001 Pan No. :Aabcl 8329 H & आयकर अपील सं/Ita No.295/Pat/2023 (नििाारण वर्ा / A.Yrs : 2012-13) Dcit, Central Circle-1, Patna Vs Lovely Rani Constructions Pvt Ltd 301, Raj Krishna Apartment, East Boring Canal Road, Patna-800001 Pan No. :Aabcl 8329 H & आयकर अपील सं/Ita Nos.272, 273, 274, 275, 276 & 278/Pat/2023 (A.Yrs : 2014-15, 2015-16, 2016-17, 2017-18, 2019-20 & 2018-19) Murlidhar Prasad, Vs Acit, Central Circle-1, Patna 101, Ramayan Apartment, New Dakbaglow Road, Gandhi Maidan, Patna-800001 Pan No. :Aekpp 1361 D

For Appellant: Shri Prince Chugh, ARFor Respondent: Shri Rajat Datta, CIT-DR
Section 132(1)Section 139(1)Section 142(1)Section 153ASection 153DSection 69A

duly served on the assessee calling upon the assessee to furnish various details, information and explanations qua the issues involved qua which the incriminating materials were found and seized during search action. Finally, the Assessing Officer framed the assessment order vide order dated 24.08.2021 passed u/s.153A of the Act wherein

Lovely Rani Constructions Private Limited, Patna vs. Assistant Commissioner of Income Tax, Patna

In the result, ITA Nos.233-235/PAT/2024, ITA Nos

ITA 283/PAT/2023[2018-19]Status: DisposedITAT Patna14 Oct 2025AY 2018-19

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं/Ita Nos.233, 234 & 235/Pat/2024 & Saroj Bala, Vs Acit, Central Circle-1, Patna 101, Ramayan Apartment, New Dakbaglow Road, Gandhi Maidan, Patna-800001 Pan No. :Aaspb 3828 P & आयकर अपील सं/Ita No.267/Pat/24 & Ita Nos.279, 282 & 283/Pat/2023 (नििाारण वर्ा / A.Yrs : 2012-13, 2013-14, 2016-17 & 2018-19) & Cross Objection No.02/Pat/2023 (Arising Out Of Ita No.295/Pat/2023) (Assessment Year : 2012-2013) Lovely Rani Constructions Pvt Ltd Vs Acit, Circle-1, Patna 301, Raj Krishna Apartment, East Boring Canal Road, Patna-800001 Pan No. :Aabcl 8329 H & आयकर अपील सं/Ita No.295/Pat/2023 (नििाारण वर्ा / A.Yrs : 2012-13) Dcit, Central Circle-1, Patna Vs Lovely Rani Constructions Pvt Ltd 301, Raj Krishna Apartment, East Boring Canal Road, Patna-800001 Pan No. :Aabcl 8329 H & आयकर अपील सं/Ita Nos.272, 273, 274, 275, 276 & 278/Pat/2023 (A.Yrs : 2014-15, 2015-16, 2016-17, 2017-18, 2019-20 & 2018-19) Murlidhar Prasad, Vs Acit, Central Circle-1, Patna 101, Ramayan Apartment, New Dakbaglow Road, Gandhi Maidan, Patna-800001 Pan No. :Aekpp 1361 D

For Appellant: Shri Prince Chugh, ARFor Respondent: Shri Rajat Datta, CIT-DR
Section 132(1)Section 139(1)Section 142(1)Section 153ASection 153DSection 69A

duly served on the assessee calling upon the assessee to furnish various details, information and explanations qua the issues involved qua which the incriminating materials were found and seized during search action. Finally, the Assessing Officer framed the assessment order vide order dated 24.08.2021 passed u/s.153A of the Act wherein

Lovely Rani Constructions Private Limited, Patna vs. Assistant Commissioner of Income Tax, Patna

In the result, ITA Nos.233-235/PAT/2024, ITA Nos

ITA 282/PAT/2023[2016-17]Status: DisposedITAT Patna14 Oct 2025AY 2016-17

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं/Ita Nos.233, 234 & 235/Pat/2024 & Saroj Bala, Vs Acit, Central Circle-1, Patna 101, Ramayan Apartment, New Dakbaglow Road, Gandhi Maidan, Patna-800001 Pan No. :Aaspb 3828 P & आयकर अपील सं/Ita No.267/Pat/24 & Ita Nos.279, 282 & 283/Pat/2023 (नििाारण वर्ा / A.Yrs : 2012-13, 2013-14, 2016-17 & 2018-19) & Cross Objection No.02/Pat/2023 (Arising Out Of Ita No.295/Pat/2023) (Assessment Year : 2012-2013) Lovely Rani Constructions Pvt Ltd Vs Acit, Circle-1, Patna 301, Raj Krishna Apartment, East Boring Canal Road, Patna-800001 Pan No. :Aabcl 8329 H & आयकर अपील सं/Ita No.295/Pat/2023 (नििाारण वर्ा / A.Yrs : 2012-13) Dcit, Central Circle-1, Patna Vs Lovely Rani Constructions Pvt Ltd 301, Raj Krishna Apartment, East Boring Canal Road, Patna-800001 Pan No. :Aabcl 8329 H & आयकर अपील सं/Ita Nos.272, 273, 274, 275, 276 & 278/Pat/2023 (A.Yrs : 2014-15, 2015-16, 2016-17, 2017-18, 2019-20 & 2018-19) Murlidhar Prasad, Vs Acit, Central Circle-1, Patna 101, Ramayan Apartment, New Dakbaglow Road, Gandhi Maidan, Patna-800001 Pan No. :Aekpp 1361 D

For Appellant: Shri Prince Chugh, ARFor Respondent: Shri Rajat Datta, CIT-DR
Section 132(1)Section 139(1)Section 142(1)Section 153ASection 153DSection 69A

duly served on the assessee calling upon the assessee to furnish various details, information and explanations qua the issues involved qua which the incriminating materials were found and seized during search action. Finally, the Assessing Officer framed the assessment order vide order dated 24.08.2021 passed u/s.153A of the Act wherein