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“undisclosed income”

Search & SeizureSection 153ASection 153A9,092 judgments

The decision most relied on for undisclosed income is CIT v. Kabul Chawla (380 ITR 573), cited in 3,235 judgments on BharatTax.

Leading authorities on undisclosed income

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.

CIT v. Simit P. Sheth
356 ITR 451 · 2013 · High Court
1,465
citing judgments

Additions for alleged bogus purchases should be restricted to the profit element, not the entire turnover. The profit element is often estimated at 12.5% of the purported bogus purchases.

Commissioner of Income Tax v. Harjeev Aggarwal
290 CTR 263 · 2016 · High Court
583
citing judgments

Assessment based solely on a statement recorded under Section 132(4) of the Income Tax Act requires the statement to be relatable to incriminating material or evidence found during the search, especially when considering Section 158BB(1) which restricts computation of undisclosed income to evidence found during search.

CIT v. Anil Kumar Bhatia
352 ITR 493 · 2013 · High Court
537
citing judgments

Section 153A can be invoked to reassess income for all years under consideration prior to a search, even if returns for those years were processed under Section 143(1)(a). The Assessing Officer has the power to reassess total income in such cases without fetters.

CIT v. P. Mohanakala
291 ITR 278 · 2007 · Supreme Court
525
citing judgments

The Supreme Court emphasized that in the absence of concrete rebuttal by the assessee, circumstantial evidence holds significant weight, applying the doctrine of preponderance of probability, particularly when assessing undisclosed income or unexplained cash credits.

Society v. UOI
394 ITR 220 · 2017 · Supreme Court
493
citing judgments

Uncorroborated loose papers or documents found during a search operation have no evidentiary value and cannot be the sole basis for determining undisclosed income. Additions based on such material require independent evidence to establish trustworthiness and a direct link to the assessee.

CIT v. President Industries
258 ITR 654 · 2002 · High Court
471
citing judgments

When books of account are rejected and unaccounted sales or receipts are discovered, the income addition is restricted to the net profit element embedded in these undisclosed transactions, not the entire sale proceeds or receipts, especially if corresponding purchases are not proven to be outside the books.

CIT v. Gurinder Singh Bawa
386 ITR 483 · 2016 · High Court
416
citing judgments

If no incriminating material is found during a search operation regarding a particular issue, then no addition can be made concerning that issue in an assessment under section 153A of the Income-tax Act.

Judgments citing undisclosed income

DCIT, Central Circle-30, New Delhi vs. Gurpreet Kochar, New Delhi

In the result, the Appeals filed by the Revenue in ITA No

ITA 940/DEL/2020[2015-16]Status: DisposedITAT Delhi30 Jun 2025AY 2015-16

Bench: Shri M. Balaganesh & Sh. Yogesh Kumar U.S.Dcit Vs. Harpreet Kochar Central Circle-30, Room 5, Kg Marg, No. 320, E-2 Ara Centre, New Delhi Jhandewalan Extension, Pan: Aaipk4656N New Delhi Appellant Respondent Dcit Vs. Gurmeet Kochar Central Circle-30, Room 5, Kg Marg, No. 320, E-2 Ara Centre, New Delhi Jhandewalan Extension, Pan: Aaipk4654Q New Delhi Appellant Respondent Dcit Vs. Gurpreet Kochar Central Circle-30, Room 5, Kg Marg, No. 320, E-2 Ara Centre, New Delhi Jhandewalan Extension, Pan: Aizpk6763F New Delhi Appellant Respondent C.O No. 46/Del/2023 In Ita No. 938/Del/2020 (A.Y. 2015-16) Harpreetkochar Vs. Dcit, Central Circle-30, Room No. 5, Kg Marg, 320, E-2 Ara Centre, Jhandewalan New Delhi Extension, New Delhi Pan: Aaipk4656N Appellant Respondent C.O No. 49/Del/2023 In Ita No. 939/Del/2020 (A.Y. 2015-16) Gurmeet Kochar Vs. Dcit, Central Circle-30, Room No. 5, Kg Marg, 320, E-2 Ara Centre, Jhandewalan New Delhi Extension, New Delhi Pan: Aaipk4654Q Appellant Respondent C.O Nos. 46, 47 & 49/Del/2020 Dcit Vs. Harpreetkochar

Section 132Section 153ASection 47Section 54F

during the search and other material which would include income declared in the returns, if any, furnished by the assessee as well as the undisclosed income. However, in case during the search no incriminating material is found, in case of completed/unabated assessment, the only remedy available to the Revenue would ... with the search and requisition under Sections 132 and 132A of the Act. The object of Section 153A is to bring under tax the undisclosed income which is found during the course of search or pursuant to search or requisition. Therefore, only in a case where the undisclosed income

DCIT Central Circle-30, New Delhi vs. Gurmeet Kochar, New Delhi

In the result, the Appeals filed by the Revenue in ITA No

ITA 939/DEL/2020[2015-16]Status: DisposedITAT Delhi30 Jun 2025AY 2015-16

Bench: Shri M. Balaganesh & Sh. Yogesh Kumar U.S.Dcit Vs. Harpreet Kochar Central Circle-30, Room 5, Kg Marg, No. 320, E-2 Ara Centre, New Delhi Jhandewalan Extension, Pan: Aaipk4656N New Delhi Appellant Respondent Dcit Vs. Gurmeet Kochar Central Circle-30, Room 5, Kg Marg, No. 320, E-2 Ara Centre, New Delhi Jhandewalan Extension, Pan: Aaipk4654Q New Delhi Appellant Respondent Dcit Vs. Gurpreet Kochar Central Circle-30, Room 5, Kg Marg, No. 320, E-2 Ara Centre, New Delhi Jhandewalan Extension, Pan: Aizpk6763F New Delhi Appellant Respondent C.O No. 46/Del/2023 In Ita No. 938/Del/2020 (A.Y. 2015-16) Harpreetkochar Vs. Dcit, Central Circle-30, Room No. 5, Kg Marg, 320, E-2 Ara Centre, Jhandewalan New Delhi Extension, New Delhi Pan: Aaipk4656N Appellant Respondent C.O No. 49/Del/2023 In Ita No. 939/Del/2020 (A.Y. 2015-16) Gurmeet Kochar Vs. Dcit, Central Circle-30, Room No. 5, Kg Marg, 320, E-2 Ara Centre, Jhandewalan New Delhi Extension, New Delhi Pan: Aaipk4654Q Appellant Respondent C.O Nos. 46, 47 & 49/Del/2020 Dcit Vs. Harpreetkochar

Section 132Section 153ASection 47Section 54F

during the search and other material which would include income declared in the returns, if any, furnished by the assessee as well as the undisclosed income. However, in case during the search no incriminating material is found, in case of completed/unabated assessment, the only remedy available to the Revenue would ... with the search and requisition under Sections 132 and 132A of the Act. The object of Section 153A is to bring under tax the undisclosed income which is found during the course of search or pursuant to search or requisition. Therefore, only in a case where the undisclosed income

DCIT Central Circle-30, New Delhi vs. Harpreet Kochar, New Delhi

In the result, the Appeals filed by the Revenue in ITA No

ITA 938/DEL/2020[2015-16]Status: DisposedITAT Delhi30 Jun 2025AY 2015-16

Bench: Shri M. Balaganesh & Sh. Yogesh Kumar U.S.Dcit Vs. Harpreet Kochar Central Circle-30, Room 5, Kg Marg, No. 320, E-2 Ara Centre, New Delhi Jhandewalan Extension, Pan: Aaipk4656N New Delhi Appellant Respondent Dcit Vs. Gurmeet Kochar Central Circle-30, Room 5, Kg Marg, No. 320, E-2 Ara Centre, New Delhi Jhandewalan Extension, Pan: Aaipk4654Q New Delhi Appellant Respondent Dcit Vs. Gurpreet Kochar Central Circle-30, Room 5, Kg Marg, No. 320, E-2 Ara Centre, New Delhi Jhandewalan Extension, Pan: Aizpk6763F New Delhi Appellant Respondent C.O No. 46/Del/2023 In Ita No. 938/Del/2020 (A.Y. 2015-16) Harpreetkochar Vs. Dcit, Central Circle-30, Room No. 5, Kg Marg, 320, E-2 Ara Centre, Jhandewalan New Delhi Extension, New Delhi Pan: Aaipk4656N Appellant Respondent C.O No. 49/Del/2023 In Ita No. 939/Del/2020 (A.Y. 2015-16) Gurmeet Kochar Vs. Dcit, Central Circle-30, Room No. 5, Kg Marg, 320, E-2 Ara Centre, Jhandewalan New Delhi Extension, New Delhi Pan: Aaipk4654Q Appellant Respondent C.O Nos. 46, 47 & 49/Del/2020 Dcit Vs. Harpreetkochar

Section 132Section 153ASection 47Section 54F

during the search and other material which would include income declared in the returns, if any, furnished by the assessee as well as the undisclosed income. However, in case during the search no incriminating material is found, in case of completed/unabated assessment, the only remedy available to the Revenue would ... with the search and requisition under Sections 132 and 132A of the Act. The object of Section 153A is to bring under tax the undisclosed income which is found during the course of search or pursuant to search or requisition. Therefore, only in a case where the undisclosed income

Deputy Commissioner of Income Tax, Chennai vs. Saravana Stores Tex, Chennai

The appeals of the assessee stand partly allowed

ITA 292/CHNY/2025[2022-23]Status: DisposedITAT Chennai27 Jun 2025AY 2022-23

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3243/Chny/2024 (िनधा'रण वष' / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3244/Chny/2024 (िनधा'रण वष' / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3245/Chny/2024 (िनधा'रण वष' / Assessment Year: 2017-18) & 4. आयकरअपील सं. / Ita No.3246/Chny/2024 (िनधा'रण वष' / Assessment Year: 2018-19) & 5. आयकरअपील सं. / Ita No.3247/Chny/2024 (िनधा'रण वष' / Assessment Year: 2019-20) & 6. आयकरअपील सं. / Ita No.3248/Chny/2024 (िनधा'रण वष' / Assessment Year: 2020-21) & 7. आयकरअपील सं. / Ita No.3249/Chny/2024 (िनधा'रण वष' / Assessment Year: 2021-22) & 8.आयकरअपील सं. / Ita No.3250/Chny/2024 (िनधा'रण वष' / Assessment Year: 2022-23) M/S Saravana Stores Tex Dcit बनाम/ # 42-45, Ranganathan Street, Central Circle-1(2), Vs. T. Nagar, Chennai-600 017. Chennai.

For Appellant: Shri V. Nagaprasad (Advocate)- Ld.ARFor Respondent: Shri Shiva Srinivas (CIT) - Ld. DR
Section 132Section 147Section 4

contained therein without being selective as per the provisions of section 132(4A) of the Act. 4. The Ld. CIT(A) erred in determining "Undisclosed Income" of the appellant on estimation basis when the entire seized material gathered during the extensive searches carried out by the Department was before ... there was no scope to resort to estimation. 5. The Ld. CIT(A) erred in estimating the "Undisclosed Income" of the appellant@ 70% of the total receipts recorded in the seized material without any basis. 6. The Ld. CIT(A) erred in confirming the hypothetical addition made by the Assessing

Deputy Commissioner of Income Tax, Chennai vs. Saravana Stores Tex, Chennai

The appeals of the assessee stand partly allowed

ITA 291/CHNY/2025[2021-22]Status: DisposedITAT Chennai27 Jun 2025AY 2021-22

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3243/Chny/2024 (िनधा'रण वष' / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3244/Chny/2024 (िनधा'रण वष' / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3245/Chny/2024 (िनधा'रण वष' / Assessment Year: 2017-18) & 4. आयकरअपील सं. / Ita No.3246/Chny/2024 (िनधा'रण वष' / Assessment Year: 2018-19) & 5. आयकरअपील सं. / Ita No.3247/Chny/2024 (िनधा'रण वष' / Assessment Year: 2019-20) & 6. आयकरअपील सं. / Ita No.3248/Chny/2024 (िनधा'रण वष' / Assessment Year: 2020-21) & 7. आयकरअपील सं. / Ita No.3249/Chny/2024 (िनधा'रण वष' / Assessment Year: 2021-22) & 8.आयकरअपील सं. / Ita No.3250/Chny/2024 (िनधा'रण वष' / Assessment Year: 2022-23) M/S Saravana Stores Tex Dcit बनाम/ # 42-45, Ranganathan Street, Central Circle-1(2), Vs. T. Nagar, Chennai-600 017. Chennai.

For Appellant: Shri V. Nagaprasad (Advocate)- Ld.ARFor Respondent: Shri Shiva Srinivas (CIT) - Ld. DR
Section 132Section 147Section 4

contained therein without being selective as per the provisions of section 132(4A) of the Act. 4. The Ld. CIT(A) erred in determining "Undisclosed Income" of the appellant on estimation basis when the entire seized material gathered during the extensive searches carried out by the Department was before ... there was no scope to resort to estimation. 5. The Ld. CIT(A) erred in estimating the "Undisclosed Income" of the appellant@ 70% of the total receipts recorded in the seized material without any basis. 6. The Ld. CIT(A) erred in confirming the hypothetical addition made by the Assessing

Deputy Commissioner of Income Tax, Chennai vs. Saravana Stores Tex, Chennai

The appeals of the assessee stand partly allowed

ITA 290/CHNY/2025[2020-21]Status: DisposedITAT Chennai27 Jun 2025AY 2020-21

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3243/Chny/2024 (िनधा'रण वष' / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3244/Chny/2024 (िनधा'रण वष' / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3245/Chny/2024 (िनधा'रण वष' / Assessment Year: 2017-18) & 4. आयकरअपील सं. / Ita No.3246/Chny/2024 (िनधा'रण वष' / Assessment Year: 2018-19) & 5. आयकरअपील सं. / Ita No.3247/Chny/2024 (िनधा'रण वष' / Assessment Year: 2019-20) & 6. आयकरअपील सं. / Ita No.3248/Chny/2024 (िनधा'रण वष' / Assessment Year: 2020-21) & 7. आयकरअपील सं. / Ita No.3249/Chny/2024 (िनधा'रण वष' / Assessment Year: 2021-22) & 8.आयकरअपील सं. / Ita No.3250/Chny/2024 (िनधा'रण वष' / Assessment Year: 2022-23) M/S Saravana Stores Tex Dcit बनाम/ # 42-45, Ranganathan Street, Central Circle-1(2), Vs. T. Nagar, Chennai-600 017. Chennai.

For Appellant: Shri V. Nagaprasad (Advocate)- Ld.ARFor Respondent: Shri Shiva Srinivas (CIT) - Ld. DR
Section 132Section 147Section 4

contained therein without being selective as per the provisions of section 132(4A) of the Act. 4. The Ld. CIT(A) erred in determining "Undisclosed Income" of the appellant on estimation basis when the entire seized material gathered during the extensive searches carried out by the Department was before ... there was no scope to resort to estimation. 5. The Ld. CIT(A) erred in estimating the "Undisclosed Income" of the appellant@ 70% of the total receipts recorded in the seized material without any basis. 6. The Ld. CIT(A) erred in confirming the hypothetical addition made by the Assessing

Deputy Commissioner of Income Tax, Chennai vs. Saravana Stores Tex, Chennai

The appeals of the assessee stand partly allowed

ITA 289/CHNY/2025[2017-18]Status: DisposedITAT Chennai27 Jun 2025AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3243/Chny/2024 (िनधा'रण वष' / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3244/Chny/2024 (िनधा'रण वष' / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3245/Chny/2024 (िनधा'रण वष' / Assessment Year: 2017-18) & 4. आयकरअपील सं. / Ita No.3246/Chny/2024 (िनधा'रण वष' / Assessment Year: 2018-19) & 5. आयकरअपील सं. / Ita No.3247/Chny/2024 (िनधा'रण वष' / Assessment Year: 2019-20) & 6. आयकरअपील सं. / Ita No.3248/Chny/2024 (िनधा'रण वष' / Assessment Year: 2020-21) & 7. आयकरअपील सं. / Ita No.3249/Chny/2024 (िनधा'रण वष' / Assessment Year: 2021-22) & 8.आयकरअपील सं. / Ita No.3250/Chny/2024 (िनधा'रण वष' / Assessment Year: 2022-23) M/S Saravana Stores Tex Dcit बनाम/ # 42-45, Ranganathan Street, Central Circle-1(2), Vs. T. Nagar, Chennai-600 017. Chennai.

For Appellant: Shri V. Nagaprasad (Advocate)- Ld.ARFor Respondent: Shri Shiva Srinivas (CIT) - Ld. DR
Section 132Section 147Section 4

contained therein without being selective as per the provisions of section 132(4A) of the Act. 4. The Ld. CIT(A) erred in determining "Undisclosed Income" of the appellant on estimation basis when the entire seized material gathered during the extensive searches carried out by the Department was before ... there was no scope to resort to estimation. 5. The Ld. CIT(A) erred in estimating the "Undisclosed Income" of the appellant@ 70% of the total receipts recorded in the seized material without any basis. 6. The Ld. CIT(A) erred in confirming the hypothetical addition made by the Assessing

Deputy Commissioner of Income Tax, Chennai vs. Saravana Stores Tex, Chennai

The appeals of the assessee stand partly allowed

ITA 288/CHNY/2025[2016-17]Status: DisposedITAT Chennai27 Jun 2025AY 2016-17

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3243/Chny/2024 (िनधा'रण वष' / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3244/Chny/2024 (िनधा'रण वष' / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3245/Chny/2024 (िनधा'रण वष' / Assessment Year: 2017-18) & 4. आयकरअपील सं. / Ita No.3246/Chny/2024 (िनधा'रण वष' / Assessment Year: 2018-19) & 5. आयकरअपील सं. / Ita No.3247/Chny/2024 (िनधा'रण वष' / Assessment Year: 2019-20) & 6. आयकरअपील सं. / Ita No.3248/Chny/2024 (िनधा'रण वष' / Assessment Year: 2020-21) & 7. आयकरअपील सं. / Ita No.3249/Chny/2024 (िनधा'रण वष' / Assessment Year: 2021-22) & 8.आयकरअपील सं. / Ita No.3250/Chny/2024 (िनधा'रण वष' / Assessment Year: 2022-23) M/S Saravana Stores Tex Dcit बनाम/ # 42-45, Ranganathan Street, Central Circle-1(2), Vs. T. Nagar, Chennai-600 017. Chennai.

For Appellant: Shri V. Nagaprasad (Advocate)- Ld.ARFor Respondent: Shri Shiva Srinivas (CIT) - Ld. DR
Section 132Section 147Section 4

contained therein without being selective as per the provisions of section 132(4A) of the Act. 4. The Ld. CIT(A) erred in determining "Undisclosed Income" of the appellant on estimation basis when the entire seized material gathered during the extensive searches carried out by the Department was before ... there was no scope to resort to estimation. 5. The Ld. CIT(A) erred in estimating the "Undisclosed Income" of the appellant@ 70% of the total receipts recorded in the seized material without any basis. 6. The Ld. CIT(A) erred in confirming the hypothetical addition made by the Assessing

Deputy Commissioner of Income Tax, Chennai vs. Saravana Stores Tex, Chennai

The appeals of the assessee stand partly allowed

ITA 287/CHNY/2025[2015-16]Status: DisposedITAT Chennai27 Jun 2025AY 2015-16

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3243/Chny/2024 (िनधा'रण वष' / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3244/Chny/2024 (िनधा'रण वष' / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3245/Chny/2024 (िनधा'रण वष' / Assessment Year: 2017-18) & 4. आयकरअपील सं. / Ita No.3246/Chny/2024 (िनधा'रण वष' / Assessment Year: 2018-19) & 5. आयकरअपील सं. / Ita No.3247/Chny/2024 (िनधा'रण वष' / Assessment Year: 2019-20) & 6. आयकरअपील सं. / Ita No.3248/Chny/2024 (िनधा'रण वष' / Assessment Year: 2020-21) & 7. आयकरअपील सं. / Ita No.3249/Chny/2024 (िनधा'रण वष' / Assessment Year: 2021-22) & 8.आयकरअपील सं. / Ita No.3250/Chny/2024 (िनधा'रण वष' / Assessment Year: 2022-23) M/S Saravana Stores Tex Dcit बनाम/ # 42-45, Ranganathan Street, Central Circle-1(2), Vs. T. Nagar, Chennai-600 017. Chennai.

For Appellant: Shri V. Nagaprasad (Advocate)- Ld.ARFor Respondent: Shri Shiva Srinivas (CIT) - Ld. DR
Section 132Section 147Section 4

contained therein without being selective as per the provisions of section 132(4A) of the Act. 4. The Ld. CIT(A) erred in determining "Undisclosed Income" of the appellant on estimation basis when the entire seized material gathered during the extensive searches carried out by the Department was before ... there was no scope to resort to estimation. 5. The Ld. CIT(A) erred in estimating the "Undisclosed Income" of the appellant@ 70% of the total receipts recorded in the seized material without any basis. 6. The Ld. CIT(A) erred in confirming the hypothetical addition made by the Assessing

Saravana Stores Tex, Chennai vs. DCIT, Central Circle-192), Chennai

The appeals of the assessee stand partly allowed

ITA 3250/CHNY/2024[2022-23]Status: DisposedITAT Chennai27 Jun 2025AY 2022-23

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3243/Chny/2024 (िनधा'रण वष' / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3244/Chny/2024 (िनधा'रण वष' / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3245/Chny/2024 (िनधा'रण वष' / Assessment Year: 2017-18) & 4. आयकरअपील सं. / Ita No.3246/Chny/2024 (िनधा'रण वष' / Assessment Year: 2018-19) & 5. आयकरअपील सं. / Ita No.3247/Chny/2024 (िनधा'रण वष' / Assessment Year: 2019-20) & 6. आयकरअपील सं. / Ita No.3248/Chny/2024 (िनधा'रण वष' / Assessment Year: 2020-21) & 7. आयकरअपील सं. / Ita No.3249/Chny/2024 (िनधा'रण वष' / Assessment Year: 2021-22) & 8.आयकरअपील सं. / Ita No.3250/Chny/2024 (िनधा'रण वष' / Assessment Year: 2022-23) M/S Saravana Stores Tex Dcit बनाम/ # 42-45, Ranganathan Street, Central Circle-1(2), Vs. T. Nagar, Chennai-600 017. Chennai.

For Appellant: Shri V. Nagaprasad (Advocate)- Ld.ARFor Respondent: Shri Shiva Srinivas (CIT) - Ld. DR
Section 132Section 147Section 4

contained therein without being selective as per the provisions of section 132(4A) of the Act. 4. The Ld. CIT(A) erred in determining "Undisclosed Income" of the appellant on estimation basis when the entire seized material gathered during the extensive searches carried out by the Department was before ... there was no scope to resort to estimation. 5. The Ld. CIT(A) erred in estimating the "Undisclosed Income" of the appellant@ 70% of the total receipts recorded in the seized material without any basis. 6. The Ld. CIT(A) erred in confirming the hypothetical addition made by the Assessing

Saravana Stores Tex, Chennai vs. DCIT, Central Circle-1(2), Chennai

The appeals of the assessee stand partly allowed

ITA 3249/CHNY/2024[2021-22]Status: DisposedITAT Chennai27 Jun 2025AY 2021-22

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3243/Chny/2024 (िनधा'रण वष' / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3244/Chny/2024 (िनधा'रण वष' / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3245/Chny/2024 (िनधा'रण वष' / Assessment Year: 2017-18) & 4. आयकरअपील सं. / Ita No.3246/Chny/2024 (िनधा'रण वष' / Assessment Year: 2018-19) & 5. आयकरअपील सं. / Ita No.3247/Chny/2024 (िनधा'रण वष' / Assessment Year: 2019-20) & 6. आयकरअपील सं. / Ita No.3248/Chny/2024 (िनधा'रण वष' / Assessment Year: 2020-21) & 7. आयकरअपील सं. / Ita No.3249/Chny/2024 (िनधा'रण वष' / Assessment Year: 2021-22) & 8.आयकरअपील सं. / Ita No.3250/Chny/2024 (िनधा'रण वष' / Assessment Year: 2022-23) M/S Saravana Stores Tex Dcit बनाम/ # 42-45, Ranganathan Street, Central Circle-1(2), Vs. T. Nagar, Chennai-600 017. Chennai.

For Appellant: Shri V. Nagaprasad (Advocate)- Ld.ARFor Respondent: Shri Shiva Srinivas (CIT) - Ld. DR
Section 132Section 147Section 4

contained therein without being selective as per the provisions of section 132(4A) of the Act. 4. The Ld. CIT(A) erred in determining "Undisclosed Income" of the appellant on estimation basis when the entire seized material gathered during the extensive searches carried out by the Department was before ... there was no scope to resort to estimation. 5. The Ld. CIT(A) erred in estimating the "Undisclosed Income" of the appellant@ 70% of the total receipts recorded in the seized material without any basis. 6. The Ld. CIT(A) erred in confirming the hypothetical addition made by the Assessing

Saravana Stores Tex, Chennai vs. DCIT, Central Circle-1(2), Chennai

The appeals of the assessee stand partly allowed

ITA 3248/CHNY/2024[2020-21]Status: DisposedITAT Chennai27 Jun 2025AY 2020-21

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3243/Chny/2024 (िनधा'रण वष' / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3244/Chny/2024 (िनधा'रण वष' / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3245/Chny/2024 (िनधा'रण वष' / Assessment Year: 2017-18) & 4. आयकरअपील सं. / Ita No.3246/Chny/2024 (िनधा'रण वष' / Assessment Year: 2018-19) & 5. आयकरअपील सं. / Ita No.3247/Chny/2024 (िनधा'रण वष' / Assessment Year: 2019-20) & 6. आयकरअपील सं. / Ita No.3248/Chny/2024 (िनधा'रण वष' / Assessment Year: 2020-21) & 7. आयकरअपील सं. / Ita No.3249/Chny/2024 (िनधा'रण वष' / Assessment Year: 2021-22) & 8.आयकरअपील सं. / Ita No.3250/Chny/2024 (िनधा'रण वष' / Assessment Year: 2022-23) M/S Saravana Stores Tex Dcit बनाम/ # 42-45, Ranganathan Street, Central Circle-1(2), Vs. T. Nagar, Chennai-600 017. Chennai.

For Appellant: Shri V. Nagaprasad (Advocate)- Ld.ARFor Respondent: Shri Shiva Srinivas (CIT) - Ld. DR
Section 132Section 147Section 4

contained therein without being selective as per the provisions of section 132(4A) of the Act. 4. The Ld. CIT(A) erred in determining "Undisclosed Income" of the appellant on estimation basis when the entire seized material gathered during the extensive searches carried out by the Department was before ... there was no scope to resort to estimation. 5. The Ld. CIT(A) erred in estimating the "Undisclosed Income" of the appellant@ 70% of the total receipts recorded in the seized material without any basis. 6. The Ld. CIT(A) erred in confirming the hypothetical addition made by the Assessing

Saravana Stores Tex, Chennai vs. DCIT, Central Circle-192), Chennai

The appeals of the assessee stand partly allowed

ITA 3247/CHNY/2024[2019-20]Status: DisposedITAT Chennai27 Jun 2025AY 2019-20

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3243/Chny/2024 (िनधा'रण वष' / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3244/Chny/2024 (िनधा'रण वष' / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3245/Chny/2024 (िनधा'रण वष' / Assessment Year: 2017-18) & 4. आयकरअपील सं. / Ita No.3246/Chny/2024 (िनधा'रण वष' / Assessment Year: 2018-19) & 5. आयकरअपील सं. / Ita No.3247/Chny/2024 (िनधा'रण वष' / Assessment Year: 2019-20) & 6. आयकरअपील सं. / Ita No.3248/Chny/2024 (िनधा'रण वष' / Assessment Year: 2020-21) & 7. आयकरअपील सं. / Ita No.3249/Chny/2024 (िनधा'रण वष' / Assessment Year: 2021-22) & 8.आयकरअपील सं. / Ita No.3250/Chny/2024 (िनधा'रण वष' / Assessment Year: 2022-23) M/S Saravana Stores Tex Dcit बनाम/ # 42-45, Ranganathan Street, Central Circle-1(2), Vs. T. Nagar, Chennai-600 017. Chennai.

For Appellant: Shri V. Nagaprasad (Advocate)- Ld.ARFor Respondent: Shri Shiva Srinivas (CIT) - Ld. DR
Section 132Section 147Section 4

contained therein without being selective as per the provisions of section 132(4A) of the Act. 4. The Ld. CIT(A) erred in determining "Undisclosed Income" of the appellant on estimation basis when the entire seized material gathered during the extensive searches carried out by the Department was before ... there was no scope to resort to estimation. 5. The Ld. CIT(A) erred in estimating the "Undisclosed Income" of the appellant@ 70% of the total receipts recorded in the seized material without any basis. 6. The Ld. CIT(A) erred in confirming the hypothetical addition made by the Assessing