← 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

ACIT, CC, Dhanbad vs. Vrc Technology Pvt Ltd, Banglore

In the result, all appeals of the revenue are partly allowed for statistical purposes

ITA 172/RAN/2024[2016-17]Status: DisposedITAT Ranchi07 Oct 2025AY 2016-17

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.171 To 177/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Vrc Technology Private Ltd. Dhanbad Plot No.22/4, Room No.5, New Timber Yard Layout, Mysore Road, Bengaluru-26 स्थायी लेखा सं./Pan No. : Aadcv 5017 G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

case of Abhishar Buildwell Pvt. Ltd., reported in 452 ITR 212 (SC)/149 taxmann.com 399 (SC) on the ground that there is no incriminating material. A perusal of the assessment orders in all the case shows that as a consequence of search at the official address of the assessee company ... Prasanta Kumar Roy Barman and others were also recorded at the search premises and they have admitted the modes operandi. The fact remains that incriminating material in the form of statement of bogus audit, non-existence of the company have also been found in the course of search. This

ACIT, CC, Dhanbad vs. Vrc Technology Pvt Ltd, Bengaluru

In the result, all appeals of the revenue are partly allowed for statistical purposes

ITA 171/RAN/2024[2015-16]Status: DisposedITAT Ranchi07 Oct 2025AY 2015-16

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.171 To 177/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Vrc Technology Private Ltd. Dhanbad Plot No.22/4, Room No.5, New Timber Yard Layout, Mysore Road, Bengaluru-26 स्थायी लेखा सं./Pan No. : Aadcv 5017 G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

case of Abhishar Buildwell Pvt. Ltd., reported in 452 ITR 212 (SC)/149 taxmann.com 399 (SC) on the ground that there is no incriminating material. A perusal of the assessment orders in all the case shows that as a consequence of search at the official address of the assessee company ... Prasanta Kumar Roy Barman and others were also recorded at the search premises and they have admitted the modes operandi. The fact remains that incriminating material in the form of statement of bogus audit, non-existence of the company have also been found in the course of search. This

ACIT, CC, Dhanbad vs. Nextgen Health Solution Pvt Ltd, Kolkata

In the result, all appeals of the assessee are partly allowed for statistical purposes

ITA 169/RAN/2024[2020-21]Status: DisposedITAT Ranchi07 Oct 2025AY 2020-21

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.164 To 170/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Nextgen Health Solution Pvt Ltd 4Th Floor, 52, Weston Street, Dhanbad Kolkata, West Bengal-700012 स्थायी लेखा सं./Pan No. : Aadcn 4830 B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

case of Abhishar Buildwell Pvt. Ltd., reported in 452 ITR 212 (SC)/149 taxmann.com 399 (SC) on the ground that there is no incriminating material. A perusal of the assessment orders in all the case shows that as a consequence of search at the official address of the assessee company ... Prasanta Kumar Roy Barman and others were also recorded at the search premises and they have admitted the modes operandi. The fact remains that incriminating material in the form of statement of bogus audit, non-existence of the company have also been found in the course of search. This

ACIT, CC, Dhanbad vs. Nextgen Health Solution Pvt Ltd, Kolkata

In the result, all appeals of the assessee are partly allowed for statistical purposes

ITA 168/RAN/2024[2019-20]Status: DisposedITAT Ranchi07 Oct 2025AY 2019-20

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.164 To 170/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Nextgen Health Solution Pvt Ltd 4Th Floor, 52, Weston Street, Dhanbad Kolkata, West Bengal-700012 स्थायी लेखा सं./Pan No. : Aadcn 4830 B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

case of Abhishar Buildwell Pvt. Ltd., reported in 452 ITR 212 (SC)/149 taxmann.com 399 (SC) on the ground that there is no incriminating material. A perusal of the assessment orders in all the case shows that as a consequence of search at the official address of the assessee company ... Prasanta Kumar Roy Barman and others were also recorded at the search premises and they have admitted the modes operandi. The fact remains that incriminating material in the form of statement of bogus audit, non-existence of the company have also been found in the course of search. This

ACIT, CC, Dhanbad vs. Nextgen Health Solution Pvt Ltd, Kolkata

In the result, all appeals of the assessee are partly allowed for statistical purposes

ITA 167/RAN/2024[2018-19]Status: DisposedITAT Ranchi07 Oct 2025AY 2018-19

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.164 To 170/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Nextgen Health Solution Pvt Ltd 4Th Floor, 52, Weston Street, Dhanbad Kolkata, West Bengal-700012 स्थायी लेखा सं./Pan No. : Aadcn 4830 B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

case of Abhishar Buildwell Pvt. Ltd., reported in 452 ITR 212 (SC)/149 taxmann.com 399 (SC) on the ground that there is no incriminating material. A perusal of the assessment orders in all the case shows that as a consequence of search at the official address of the assessee company ... Prasanta Kumar Roy Barman and others were also recorded at the search premises and they have admitted the modes operandi. The fact remains that incriminating material in the form of statement of bogus audit, non-existence of the company have also been found in the course of search. This

ACIT, CC, Dhanbad, Kolkata vs. Nextgen Health Solution Pvt Ltd, Kolkata

In the result, all appeals of the assessee are partly allowed for statistical purposes

ITA 166/RAN/2024[2017-18]Status: DisposedITAT Ranchi07 Oct 2025AY 2017-18

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.164 To 170/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Nextgen Health Solution Pvt Ltd 4Th Floor, 52, Weston Street, Dhanbad Kolkata, West Bengal-700012 स्थायी लेखा सं./Pan No. : Aadcn 4830 B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

case of Abhishar Buildwell Pvt. Ltd., reported in 452 ITR 212 (SC)/149 taxmann.com 399 (SC) on the ground that there is no incriminating material. A perusal of the assessment orders in all the case shows that as a consequence of search at the official address of the assessee company ... Prasanta Kumar Roy Barman and others were also recorded at the search premises and they have admitted the modes operandi. The fact remains that incriminating material in the form of statement of bogus audit, non-existence of the company have also been found in the course of search. This

ACIT, CC, Dhanbad vs. Nextgen Health Solution Pvt Ltd, Kolkata

In the result, all appeals of the assessee are partly allowed for statistical purposes

ITA 165/RAN/2024[2016-17]Status: DisposedITAT Ranchi07 Oct 2025AY 2016-17

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.164 To 170/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Nextgen Health Solution Pvt Ltd 4Th Floor, 52, Weston Street, Dhanbad Kolkata, West Bengal-700012 स्थायी लेखा सं./Pan No. : Aadcn 4830 B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

case of Abhishar Buildwell Pvt. Ltd., reported in 452 ITR 212 (SC)/149 taxmann.com 399 (SC) on the ground that there is no incriminating material. A perusal of the assessment orders in all the case shows that as a consequence of search at the official address of the assessee company ... Prasanta Kumar Roy Barman and others were also recorded at the search premises and they have admitted the modes operandi. The fact remains that incriminating material in the form of statement of bogus audit, non-existence of the company have also been found in the course of search. This

ACIT, CC, Dhanbad vs. Nextgen Health Solution Pvt Ltd, Kolkata

In the result, all appeals of the assessee are partly allowed for statistical purposes

ITA 164/RAN/2024[2015-16]Status: DisposedITAT Ranchi07 Oct 2025AY 2015-16

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.164 To 170/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Nextgen Health Solution Pvt Ltd 4Th Floor, 52, Weston Street, Dhanbad Kolkata, West Bengal-700012 स्थायी लेखा सं./Pan No. : Aadcn 4830 B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

case of Abhishar Buildwell Pvt. Ltd., reported in 452 ITR 212 (SC)/149 taxmann.com 399 (SC) on the ground that there is no incriminating material. A perusal of the assessment orders in all the case shows that as a consequence of search at the official address of the assessee company ... Prasanta Kumar Roy Barman and others were also recorded at the search premises and they have admitted the modes operandi. The fact remains that incriminating material in the form of statement of bogus audit, non-existence of the company have also been found in the course of search. This

Saroj Gupta, Nalagarh, Himachal Pradesh vs. ACIT (Central Circle), Shimla, Himachal Pradesh

The appeal stands partly allowed

ITA 367/CHANDI/2025[2019-20]Status: DisposedITAT Chandigarh07 Oct 2025AY 2019-20

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.367/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2019-20) Smt. Saroj Gupta Acit (Central Circle) M/S Aakash Hospital & Diagnostic बनाम/ Vs. Railway Board Building Main Bazar, Nalagarh (Hp) -174101 The Mall, Shimla (Hp) 171003 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Ahvpg-9358-F (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Sudhir Sehgal (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl.Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 25-09-2025 घोषणाकीतारीख /Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2019-20 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals)-3, Gurgaon [Cit(A)] Dated 27-01-2025 In The Matter Of An Assessment Framed By Ld. Assessingofficer [Ao] U/S. 143(3) Of The Act On 26-09-2021. The Sole Grievance Of The Assessee Is Confirmation Of Twin Additions Of Rs.41.94 Lacs & Addition Of Rs.50 Lacs. Having Heard Rival Submissions & Upon Perusal Of Case Records, The Appeal Is Disposed-Off As Under.

For Appellant: Shri Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Dr. Ranjit Kaur (Addl.CIT) – Ld. Sr. DR
Section 133A(1)Section 139(1)Section 143(3)Section 37(1)

judicial precedents to contend that statement during survey would not hold any evidentiary value. The Ld. CIT(A) concurred that there was no incriminating material for AYs 2013-14 to 2018-19 and therefore, deleted similar additions as made by Ld. AO for these years. However, there was material ... coupled with the statements of the employees of the assessee. The incriminating material was found for the period from 02-04-2018 to 28-04-2018 and for the period from 22- 11-2018 to 13-12-2018. The center provides services on a consistent basis throughout the year. Therefore

ACIT, CC, Dhanbad vs. Lemongrass Investment Consultants Pvt Ltd, Kolkata

In the result, all the appeals of the revenue are partly allowed for statistical purposes

ITA 152/RAN/2024[2021-22]Status: DisposedITAT Ranchi06 Oct 2025AY 2021-22

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.146-152/Ran/2024 (निि ारण वर्ा / Assessment Year :2015-2016 To 2021-2022) Acit, Cc, Dhanbad, Jharkhand Vs. Lemongrass Investment Consultants Private Limited, 35, Lake Temple Road, Kolkata-700029 स्थायी लेखा सं./Pan No. : Aabcl 9229 N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 15.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. The Assessee Has Filed An Adjournment Application For All The Years Under Consideration As Follows :-

For Appellant: NoneFor Respondent: None
Section 153A

case of Abhishar Buildwell Pvt. Ltd., reported in 452 ITR 212 (SC)/149 taxmann.com 399 (SC) on the ground that there is no incriminating material. A perusal of the assessment orders in all the case shows that the search was conducted in the case of M/s Atibir Industries Company Limited ... connected searches. Subsequently, the assessment has been done u/s.153A of the Act. A perusal of the grounds raised by the revenue shows that the incriminating material in the form of PKRB-05 was found from the office of the Chartered Accountant and that major paper work of the assessee company

ACIT, CC, Dhanbad vs. Lemongrass Investment Consultants Pvt Ltd, Kolkata

In the result, all the appeals of the revenue are partly allowed for statistical purposes

ITA 151/RAN/2024[2020-21]Status: DisposedITAT Ranchi06 Oct 2025AY 2020-21

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.146-152/Ran/2024 (निि ारण वर्ा / Assessment Year :2015-2016 To 2021-2022) Acit, Cc, Dhanbad, Jharkhand Vs. Lemongrass Investment Consultants Private Limited, 35, Lake Temple Road, Kolkata-700029 स्थायी लेखा सं./Pan No. : Aabcl 9229 N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 15.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. The Assessee Has Filed An Adjournment Application For All The Years Under Consideration As Follows :-

For Appellant: NoneFor Respondent: None
Section 153A

case of Abhishar Buildwell Pvt. Ltd., reported in 452 ITR 212 (SC)/149 taxmann.com 399 (SC) on the ground that there is no incriminating material. A perusal of the assessment orders in all the case shows that the search was conducted in the case of M/s Atibir Industries Company Limited ... connected searches. Subsequently, the assessment has been done u/s.153A of the Act. A perusal of the grounds raised by the revenue shows that the incriminating material in the form of PKRB-05 was found from the office of the Chartered Accountant and that major paper work of the assessee company

ACIT, CC, Dhanbad vs. Lemongrass Investment Consultants Pvt Ltd, Kolkata

In the result, all the appeals of the revenue are partly allowed for statistical purposes

ITA 150/RAN/2024[2019-20]Status: DisposedITAT Ranchi06 Oct 2025AY 2019-20

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.146-152/Ran/2024 (निि ारण वर्ा / Assessment Year :2015-2016 To 2021-2022) Acit, Cc, Dhanbad, Jharkhand Vs. Lemongrass Investment Consultants Private Limited, 35, Lake Temple Road, Kolkata-700029 स्थायी लेखा सं./Pan No. : Aabcl 9229 N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 15.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. The Assessee Has Filed An Adjournment Application For All The Years Under Consideration As Follows :-

For Appellant: NoneFor Respondent: None
Section 153A

case of Abhishar Buildwell Pvt. Ltd., reported in 452 ITR 212 (SC)/149 taxmann.com 399 (SC) on the ground that there is no incriminating material. A perusal of the assessment orders in all the case shows that the search was conducted in the case of M/s Atibir Industries Company Limited ... connected searches. Subsequently, the assessment has been done u/s.153A of the Act. A perusal of the grounds raised by the revenue shows that the incriminating material in the form of PKRB-05 was found from the office of the Chartered Accountant and that major paper work of the assessee company

ACIT, CC, Dhanbad vs. Lemongrass Investment Consultants Pvt Ltd, Kolkata

In the result, all the appeals of the revenue are partly allowed for statistical purposes

ITA 149/RAN/2024[2018-19]Status: DisposedITAT Ranchi06 Oct 2025AY 2018-19

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.146-152/Ran/2024 (निि ारण वर्ा / Assessment Year :2015-2016 To 2021-2022) Acit, Cc, Dhanbad, Jharkhand Vs. Lemongrass Investment Consultants Private Limited, 35, Lake Temple Road, Kolkata-700029 स्थायी लेखा सं./Pan No. : Aabcl 9229 N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 15.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. The Assessee Has Filed An Adjournment Application For All The Years Under Consideration As Follows :-

For Appellant: NoneFor Respondent: None
Section 153A

case of Abhishar Buildwell Pvt. Ltd., reported in 452 ITR 212 (SC)/149 taxmann.com 399 (SC) on the ground that there is no incriminating material. A perusal of the assessment orders in all the case shows that the search was conducted in the case of M/s Atibir Industries Company Limited ... connected searches. Subsequently, the assessment has been done u/s.153A of the Act. A perusal of the grounds raised by the revenue shows that the incriminating material in the form of PKRB-05 was found from the office of the Chartered Accountant and that major paper work of the assessee company

ACIT, CC, Dhanbad vs. Lemongrass Investment Consultants Pvt Ltd, Kolkata

In the result, all the appeals of the revenue are partly allowed for statistical purposes

ITA 148/RAN/2024[2017-18]Status: DisposedITAT Ranchi06 Oct 2025AY 2017-18

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.146-152/Ran/2024 (निि ारण वर्ा / Assessment Year :2015-2016 To 2021-2022) Acit, Cc, Dhanbad, Jharkhand Vs. Lemongrass Investment Consultants Private Limited, 35, Lake Temple Road, Kolkata-700029 स्थायी लेखा सं./Pan No. : Aabcl 9229 N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 15.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. The Assessee Has Filed An Adjournment Application For All The Years Under Consideration As Follows :-

For Appellant: NoneFor Respondent: None
Section 153A

case of Abhishar Buildwell Pvt. Ltd., reported in 452 ITR 212 (SC)/149 taxmann.com 399 (SC) on the ground that there is no incriminating material. A perusal of the assessment orders in all the case shows that the search was conducted in the case of M/s Atibir Industries Company Limited ... connected searches. Subsequently, the assessment has been done u/s.153A of the Act. A perusal of the grounds raised by the revenue shows that the incriminating material in the form of PKRB-05 was found from the office of the Chartered Accountant and that major paper work of the assessee company

ACIT, CC, Dhanbad vs. Lemongrass Investment Consultants Pvt Ltd, Kolkata

In the result, all the appeals of the revenue are partly allowed for statistical purposes

ITA 147/RAN/2024[2016-17]Status: DisposedITAT Ranchi06 Oct 2025AY 2016-17

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.146-152/Ran/2024 (निि ारण वर्ा / Assessment Year :2015-2016 To 2021-2022) Acit, Cc, Dhanbad, Jharkhand Vs. Lemongrass Investment Consultants Private Limited, 35, Lake Temple Road, Kolkata-700029 स्थायी लेखा सं./Pan No. : Aabcl 9229 N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 15.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. The Assessee Has Filed An Adjournment Application For All The Years Under Consideration As Follows :-

For Appellant: NoneFor Respondent: None
Section 153A

case of Abhishar Buildwell Pvt. Ltd., reported in 452 ITR 212 (SC)/149 taxmann.com 399 (SC) on the ground that there is no incriminating material. A perusal of the assessment orders in all the case shows that the search was conducted in the case of M/s Atibir Industries Company Limited ... connected searches. Subsequently, the assessment has been done u/s.153A of the Act. A perusal of the grounds raised by the revenue shows that the incriminating material in the form of PKRB-05 was found from the office of the Chartered Accountant and that major paper work of the assessee company

ACIT, CC, Dhanbad vs. Lemongrass Investment Consultants Pvt Ltd, Kolkata

In the result, all the appeals of the revenue are partly allowed for statistical purposes

ITA 146/RAN/2024[2015-16]Status: DisposedITAT Ranchi06 Oct 2025AY 2015-16

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.146-152/Ran/2024 (निि ारण वर्ा / Assessment Year :2015-2016 To 2021-2022) Acit, Cc, Dhanbad, Jharkhand Vs. Lemongrass Investment Consultants Private Limited, 35, Lake Temple Road, Kolkata-700029 स्थायी लेखा सं./Pan No. : Aabcl 9229 N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 15.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. The Assessee Has Filed An Adjournment Application For All The Years Under Consideration As Follows :-

For Appellant: NoneFor Respondent: None
Section 153A

case of Abhishar Buildwell Pvt. Ltd., reported in 452 ITR 212 (SC)/149 taxmann.com 399 (SC) on the ground that there is no incriminating material. A perusal of the assessment orders in all the case shows that the search was conducted in the case of M/s Atibir Industries Company Limited ... connected searches. Subsequently, the assessment has been done u/s.153A of the Act. A perusal of the grounds raised by the revenue shows that the incriminating material in the form of PKRB-05 was found from the office of the Chartered Accountant and that major paper work of the assessee company