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“panchnama”

Search & SeizureSection 132Section 1321,050 judgments

The decision most relied on for panchnama is 3. CIT v. ASHOK KUMAR SONI (262 ITR 633), cited in 101 judgments on BharatTax.

Leading authorities on panchnama

3. CIT v. ASHOK KUMAR SONI
262 ITR 633 · 2003 · High Court
101
citing judgments

This case is cited for the proposition that oral admissions made during the course of a search can be considered as evidence.

B Kishore Kumar v. DCIT
229 Taxmann 614 · 2015 · High Court
100
citing judgments

A retracted statement made during a search under section 132(4) carries no weight and is rejected, especially when the genuineness of purchases is disproved.

Pr. CIT v. Ram Avtar Verma
395 ITR 252 · 2017 · High Court
95
citing judgments

Additions to income made in search assessments, particularly under Sections 153A or 153C, are not justified if no incriminating material is recovered during the search operation itself.

VLS Finance Ltd. v. CIT (Del)
289 ITR 286 · 2007 · High Court
72
citing judgments

The last panchnama prepared in respect of the last authorization is relevant for computing the limitation period for search assessments.

552 (SC) Zaveri Diamonds v. CIT 11-12 3
118 Taxmann.com 166 · 2020 · High Court
62
citing judgments

The court considers the evidentiary value of unaudited books and loose papers when assessing income, particularly concerning trade creditors and their verification.

Mumbai), ACIT v. Katrina Rosemary Turcotte
83 Taxmann.com 6 · 2017 · ITAT
58
citing judgments

Evidence is critically important to corroborate entries found in seized material, especially when they indicate payments or loan/interest transactions. Specific reference to the actual transfer of money from a third party to the named recipient is required.

Jindal Stainless Ltd. v. ACIT, CC-6
120 ITD 301 · 2009 · ITAT
30
citing judgments

Assessments framed under section 153A are invalid if a valid search warrant under section 132 was not issued in the name of the assessee. Such assessments are void-ab-initio.

Anil Minda v. CIT
148 Taxmann.com 407 · 2023 · Supreme Court
22
citing judgments

The limitation period for completing a search and seizure assessment must be calculated from the date of the final panchanama, which signifies the conclusion of the search proceedings. Multiple visits or temporary suspensions during search operations do not extend this period.

Judgments citing panchnama

Sh. Mahendra Kumar Goyal, Sikar vs. ACIT, Central Circle-3, Jaipur

In the result of the appeal of the assessee are disposed off as under

ITA 497/JPR/2025[2019-20]Status: DisposedITAT Jaipur15 Sept 2025AY 2019-20

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, आंकड़ुठरधारी आइटीएए सं.र@ITA Nos.493, 495 to 498, 500/JP/2025 निर्धारण वर्ष@Assessment Years : 2014-15 to 2016-17, 2018-19 to 2020-21 Mahendra Kumar Goyal चुके Vs. ACIT/DCIT Ward No. 2, Shahpura Road Neem Ka Thana, Sikar Central Circle-03, Jaipur लेखा संख्याल्लेय सं.जीआइआर सं.पान@PAN/GIR No.: ACFPG0306G अपीलार्थी@Appellant प्रत्यार्थी@Respondent निर्धारीती की आर से@ Assessee by : Shri P. C. Parwal, CA राजस्व की आर से@ R

For Appellant: Shri P. C. Parwal, CAFor Respondent: Mrs. Anita Rinesh, JCIT, Sr. DR
Section 127Section 143(2)Section 143(3)Section 153ASection 69

submitted that from the residential premises of the assessee no laptop was found as evident from annexure AS of Panchnama dated 13.06.2019 Neither in search nor in post search proceedings the copy of such extracted data from the laptop of assessee was provided nor confronted to assessee According ... found from the assessee Even according to the AO the laptop was found from residence of Shri Daulat Ram Goyal. This is evident by panchnama dt. 13.06.2019 (PB 7-9) according to which at serial no. 13 of annexure AS, the laptop was seized

Sharad Kumar Choradia, Jaipur vs. ACIT, Central Circle-2, Jaipur

In the result, the appeal filed by the assessee in Nos

ITA 976/JPR/2025[2015-16]Status: DisposedITAT Jaipur02 Sept 2025AY 2015-16

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR, JM आयकर अपील सं. / ITA Nos.975 to 980/JP/2025 निर्धारण वर्ष / Assessment Years : 2014-15 to 2019-20 | Sharad Kumar Choradia | बनाम | ACIT, | 3-CHHA-4, Jawahar Nagar, | Vs. | Central Circle-02, | Jaipur | | Jaipur स्थायी लेखा सं. / जीआईआर सं./PAN/GIR No.: AALPC3487C | अपीलार्थी/ Appellant | प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by: Sh. Vijay Goyal, CA & Sh. Kapil Khejrolia, CA राजस्व की ओर से / Revenue

For Appellant: Sh. Vijay Goyal, CA &For Respondent: Mrs. Anita Rinesh, JCIT, Sr. DR
Section 153ASection 153D

carried out by the I.T. Department on 06-09-2018 on "Oswal Soap Group" and assessee was also covered in this search (Copy of Panchnama is at PB Page 1 to 15). The case of the assessee was centralized in Central Circle-2, Jaipur. Notices u/s 153A of Income ... reliance was placed on the following evidence & records by way of common paper book : S. No. Particulars Page No. Available before 1. Copy of Panchnama and Inventory of books of accounts, 1 to 15 AO and Jewellery, Cash etc. found & seized from following CIT(A) premises