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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

ITO, Ludhiana vs. M/S A.K. Exports, Ludhiana

In the result, all the appeals of the revenue as well as the appeal and cross-objection of the assessee stand allowed for statistical purposes

ITA 800/CHANDI/2011[2007-08]Status: DisposedITAT Chandigarh01 Jul 2025AY 2007-08

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.799/Chandi/2011 (िनधा"रणवष" / Assessment Year: 2002-03) & 2. आयकरअपीलसं./ Ita No.965/Chandi/2010 (िनधा"रणवष" / Assessment Year: 2005-06) & 3. आयकरअपीलसं./ Ita No.375/Chandi/2010 (िनधा"रणवष" / Assessment Year: 2006-07) & 4. आयकरअपीलसं./ Ita No.800/Chandi/2011 (िनधा"रणवष" / Assessment Year: 2007-08) Ito M/S A.K. Exports बनाम/ Ward 1(1) F-1, Shaheed Bhagat Singh Nagar Vs. Ludhiana Pakhowal Road, Ludhiana "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagfa-1903-N (अपीलाथ"/Appellant) : (""थ" / Respondent) & 5. आयकरअपीलसं./ Ita No.988/Chandi/2010 (िनधा"रणवष" / Assessment Year: 2005-06) & 6. Co No/25.Chandi/2010 (In Ita No.375/Chandi/2010) (िनधा"रणवष" / Assessment Year: 2006-07) M/S A.K. Exports Ito F-1, Shaheed Bhagat Singh Nagar बनाम/ Vs. Ward 1(1) Pakhowal Road, Ludhiana Ludhiana "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagfa-1903-N

For Appellant: Shri Tej Mohan Singh (Advocate) – Ld. ARFor Respondent: Shri Manav Bansal(CIT) a/w Shri Vivek
Section 143(3)Section 68Section 69CSection 80I

raise the demand against the assessee despite the directions of jurisdictional High Court to expedite the proceedings. The assessee also relied on copy of Panchnama drawn on 29-09-2004 when the customs department inspected the assessee’s factory evidencing manufacturing as done by the assessee. The independent evidence ... deleted. The addition of Rs.27.60 Lacs was deleted since the same was duly disclosed by the assessee in the financial statements. The findings in Panchnama dated 29-09-2004 would establish that the assessee carried out manufacturing activities. The deduction u/s 80-IB was allowed in earlier years. In this

ITO, Ludhiana vs. M/S A.K. Exports, Ludhiana

In the result, all the appeals of the revenue as well as the appeal and cross-objection of the assessee stand allowed for statistical purposes

ITA 799/CHANDI/2011[2002-03]Status: DisposedITAT Chandigarh01 Jul 2025AY 2002-03

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.799/Chandi/2011 (िनधा"रणवष" / Assessment Year: 2002-03) & 2. आयकरअपीलसं./ Ita No.965/Chandi/2010 (िनधा"रणवष" / Assessment Year: 2005-06) & 3. आयकरअपीलसं./ Ita No.375/Chandi/2010 (िनधा"रणवष" / Assessment Year: 2006-07) & 4. आयकरअपीलसं./ Ita No.800/Chandi/2011 (िनधा"रणवष" / Assessment Year: 2007-08) Ito M/S A.K. Exports बनाम/ Ward 1(1) F-1, Shaheed Bhagat Singh Nagar Vs. Ludhiana Pakhowal Road, Ludhiana "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagfa-1903-N (अपीलाथ"/Appellant) : (""थ" / Respondent) & 5. आयकरअपीलसं./ Ita No.988/Chandi/2010 (िनधा"रणवष" / Assessment Year: 2005-06) & 6. Co No/25.Chandi/2010 (In Ita No.375/Chandi/2010) (िनधा"रणवष" / Assessment Year: 2006-07) M/S A.K. Exports Ito F-1, Shaheed Bhagat Singh Nagar बनाम/ Vs. Ward 1(1) Pakhowal Road, Ludhiana Ludhiana "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagfa-1903-N

For Appellant: Shri Tej Mohan Singh (Advocate) – Ld. ARFor Respondent: Shri Manav Bansal(CIT) a/w Shri Vivek
Section 143(3)Section 68Section 69CSection 80I

raise the demand against the assessee despite the directions of jurisdictional High Court to expedite the proceedings. The assessee also relied on copy of Panchnama drawn on 29-09-2004 when the customs department inspected the assessee’s factory evidencing manufacturing as done by the assessee. The independent evidence ... deleted. The addition of Rs.27.60 Lacs was deleted since the same was duly disclosed by the assessee in the financial statements. The findings in Panchnama dated 29-09-2004 would establish that the assessee carried out manufacturing activities. The deduction u/s 80-IB was allowed in earlier years. In this

M/S A.K. Exports, Ludhiana vs. ITO, Ludhiana

In the result, all the appeals of the revenue as well as the appeal and cross-objection of the assessee stand allowed for statistical purposes

ITA 988/CHANDI/2010[2005-06]Status: DisposedITAT Chandigarh01 Jul 2025AY 2005-06

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.799/Chandi/2011 (िनधा"रणवष" / Assessment Year: 2002-03) & 2. आयकरअपीलसं./ Ita No.965/Chandi/2010 (िनधा"रणवष" / Assessment Year: 2005-06) & 3. आयकरअपीलसं./ Ita No.375/Chandi/2010 (िनधा"रणवष" / Assessment Year: 2006-07) & 4. आयकरअपीलसं./ Ita No.800/Chandi/2011 (िनधा"रणवष" / Assessment Year: 2007-08) Ito M/S A.K. Exports बनाम/ Ward 1(1) F-1, Shaheed Bhagat Singh Nagar Vs. Ludhiana Pakhowal Road, Ludhiana "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagfa-1903-N (अपीलाथ"/Appellant) : (""थ" / Respondent) & 5. आयकरअपीलसं./ Ita No.988/Chandi/2010 (िनधा"रणवष" / Assessment Year: 2005-06) & 6. Co No/25.Chandi/2010 (In Ita No.375/Chandi/2010) (िनधा"रणवष" / Assessment Year: 2006-07) M/S A.K. Exports Ito F-1, Shaheed Bhagat Singh Nagar बनाम/ Vs. Ward 1(1) Pakhowal Road, Ludhiana Ludhiana "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagfa-1903-N

For Appellant: Shri Tej Mohan Singh (Advocate) – Ld. ARFor Respondent: Shri Manav Bansal(CIT) a/w Shri Vivek
Section 143(3)Section 68Section 69CSection 80I

raise the demand against the assessee despite the directions of jurisdictional High Court to expedite the proceedings. The assessee also relied on copy of Panchnama drawn on 29-09-2004 when the customs department inspected the assessee’s factory evidencing manufacturing as done by the assessee. The independent evidence ... deleted. The addition of Rs.27.60 Lacs was deleted since the same was duly disclosed by the assessee in the financial statements. The findings in Panchnama dated 29-09-2004 would establish that the assessee carried out manufacturing activities. The deduction u/s 80-IB was allowed in earlier years. In this

ITO -I(1), Ludhiana vs. M/S A.K. Exports, Ludhiana

In the result, all the appeals of the revenue as well as the appeal and cross-objection of the assessee stand allowed for statistical purposes

ITA 965/CHANDI/2010[2005-06]Status: DisposedITAT Chandigarh01 Jul 2025AY 2005-06

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.799/Chandi/2011 (िनधा"रणवष" / Assessment Year: 2002-03) & 2. आयकरअपीलसं./ Ita No.965/Chandi/2010 (िनधा"रणवष" / Assessment Year: 2005-06) & 3. आयकरअपीलसं./ Ita No.375/Chandi/2010 (िनधा"रणवष" / Assessment Year: 2006-07) & 4. आयकरअपीलसं./ Ita No.800/Chandi/2011 (िनधा"रणवष" / Assessment Year: 2007-08) Ito M/S A.K. Exports बनाम/ Ward 1(1) F-1, Shaheed Bhagat Singh Nagar Vs. Ludhiana Pakhowal Road, Ludhiana "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagfa-1903-N (अपीलाथ"/Appellant) : (""थ" / Respondent) & 5. आयकरअपीलसं./ Ita No.988/Chandi/2010 (िनधा"रणवष" / Assessment Year: 2005-06) & 6. Co No/25.Chandi/2010 (In Ita No.375/Chandi/2010) (िनधा"रणवष" / Assessment Year: 2006-07) M/S A.K. Exports Ito F-1, Shaheed Bhagat Singh Nagar बनाम/ Vs. Ward 1(1) Pakhowal Road, Ludhiana Ludhiana "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagfa-1903-N

For Appellant: Shri Tej Mohan Singh (Advocate) – Ld. ARFor Respondent: Shri Manav Bansal(CIT) a/w Shri Vivek
Section 143(3)Section 68Section 69CSection 80I

raise the demand against the assessee despite the directions of jurisdictional High Court to expedite the proceedings. The assessee also relied on copy of Panchnama drawn on 29-09-2004 when the customs department inspected the assessee’s factory evidencing manufacturing as done by the assessee. The independent evidence ... deleted. The addition of Rs.27.60 Lacs was deleted since the same was duly disclosed by the assessee in the financial statements. The findings in Panchnama dated 29-09-2004 would establish that the assessee carried out manufacturing activities. The deduction u/s 80-IB was allowed in earlier years. In this

ITO, Ludhiana vs. M/S A.K. Exports, Ludhiana

In the result, all the appeals of the revenue as well as the appeal and cross-objection of the assessee stand allowed for statistical purposes

ITA 375/CHANDI/2010[2006-07]Status: DisposedITAT Chandigarh01 Jul 2025AY 2006-07

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.799/Chandi/2011 (िनधा"रणवष" / Assessment Year: 2002-03) & 2. आयकरअपीलसं./ Ita No.965/Chandi/2010 (िनधा"रणवष" / Assessment Year: 2005-06) & 3. आयकरअपीलसं./ Ita No.375/Chandi/2010 (िनधा"रणवष" / Assessment Year: 2006-07) & 4. आयकरअपीलसं./ Ita No.800/Chandi/2011 (िनधा"रणवष" / Assessment Year: 2007-08) Ito M/S A.K. Exports बनाम/ Ward 1(1) F-1, Shaheed Bhagat Singh Nagar Vs. Ludhiana Pakhowal Road, Ludhiana "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagfa-1903-N (अपीलाथ"/Appellant) : (""थ" / Respondent) & 5. आयकरअपीलसं./ Ita No.988/Chandi/2010 (िनधा"रणवष" / Assessment Year: 2005-06) & 6. Co No/25.Chandi/2010 (In Ita No.375/Chandi/2010) (िनधा"रणवष" / Assessment Year: 2006-07) M/S A.K. Exports Ito F-1, Shaheed Bhagat Singh Nagar बनाम/ Vs. Ward 1(1) Pakhowal Road, Ludhiana Ludhiana "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagfa-1903-N

For Appellant: Shri Tej Mohan Singh (Advocate) – Ld. ARFor Respondent: Shri Manav Bansal(CIT) a/w Shri Vivek
Section 143(3)Section 68Section 69CSection 80I

raise the demand against the assessee despite the directions of jurisdictional High Court to expedite the proceedings. The assessee also relied on copy of Panchnama drawn on 29-09-2004 when the customs department inspected the assessee’s factory evidencing manufacturing as done by the assessee. The independent evidence ... deleted. The addition of Rs.27.60 Lacs was deleted since the same was duly disclosed by the assessee in the financial statements. The findings in Panchnama dated 29-09-2004 would establish that the assessee carried out manufacturing activities. The deduction u/s 80-IB was allowed in earlier years. In this