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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

Rahul Kyal, Kolkata vs. A.C.I.T., CC - 3(2), Kolkata

In the result, both the captioned appeals filed by the assessee are allowed for statistical purposes

ITA 2564/KOL/2025[2023-2024]Status: DisposedITAT Kolkata29 Jan 2026AY 2023-2024

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2023-24 Rishi Kyal……..……..…..……….……………………….……….……….……Appellant 161/1, M.G. Road, 2Nd Floor, Room No.41, Hazra, Kol-26. [Pan: Aftpk7464G] Vs. Acit, Central Circle-3(2), Kolkata.….…………………….....……...…..…..Respondent Assessment Year: 2023-24 Rahul Kyal…..……..…..……….………………………...……….……….……Appellant 122/1R, Satyendra Nath Majumdar Sarani, Tollygunge, Kalighat, Kol-700026. [Pan: Aghpk1359F] Vs. Acit, Central Circle-3(2), Kolkata.….…………………….....……...…..…..Respondent Appearances By: Shri Anil Kochar, Advocate, Appeared On Behalf Of The Appellant. Shri S. B. Chakraborthy, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 13, 2026 Date Of Pronouncing The Order : January 29, 2026

Section 132Section 132(4)Section 143(3)Section 250Section 271ASection 69A

search party only of Shri Umesh Kyal and Shri Rahul Kyal respectively and none of the other persons whose name appears in the Panchnama have been required to make a Statement u/s 132(4) of the Act. His submission is that from the Statement so recorded ... levied by the Assessing Officer instead of 30% u/s 271AAB(1A)(a) of the Act. We have gone through the Panchnama which has been filed by the assessee and find that it was drawn in the name of family members of Kyal group and there are nine persons

Anurag Kyal, Kolkata vs. A.C.I.T., CC - 3(2), Kolkata

In the result, both the captioned appeals filed by the assessee are allowed for statistical purposes

ITA 2563/KOL/2025[2023-2024]Status: DisposedITAT Kolkata29 Jan 2026AY 2023-2024

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2023-24 Anurag Kyal………..…..……….……………………….……….……….……Appellant 122/1R, Satyendra Nath Mazumder Sarani, Hazra, Kol-26. [Pan: Agipk4906H] Vs. Acit, Central Circle-3(2), Kolkata ..…………………….....……...…..…..Respondent Assessment Year: 2023-24 Balkrishan Kyal……..…..……….…………………….……….……….……Appellant 30/15/138, Dabagardens, Visakhapatnam, Andhra Pradesh-530020. [Pan: Abdpk2892E] Vs. Acit, Central Circle-3(2), Kolkata.….…………………….....……...…..…..Respondent Appearances By: Shri Anil Kochar, Advocate, Appeared On Behalf Of The Appellant. Shri Manoj Kumar Pati, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 12, 2026 Date Of Pronouncing The Order : January 29, 2026

Section 132Section 132(4)Section 143(3)Section 250Section 271ASection 69A

search party only of Shri Umesh Kyal and Shri Rahul Kyal respectively and none of the other persons whose name appears in the Panchnama have been required to make a Statement u/s 132(4) of the Act. His submission is that from the Statement so recorded ... levied by the Assessing Officer instead of 30% u/s 271AAB(1A)(a) of the Act. We have gone through the Panchnama which has been filed by the assessee and find that it was drawn in the name of family members of Kyal group and there are nine persons

Rishi Kyal, Kolkata vs. A.C.I.T., CC - 3(2), Kolkata

In the result, both the captioned appeals filed by the assessee are allowed for statistical purposes

ITA 2562/KOL/2025[2023-2024]Status: DisposedITAT Kolkata29 Jan 2026AY 2023-2024

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2023-24 Rishi Kyal……..……..…..……….……………………….……….……….……Appellant 161/1, M.G. Road, 2Nd Floor, Room No.41, Hazra, Kol-26. [Pan: Aftpk7464G] Vs. Acit, Central Circle-3(2), Kolkata.….…………………….....……...…..…..Respondent Assessment Year: 2023-24 Rahul Kyal…..……..…..……….………………………...……….……….……Appellant 122/1R, Satyendra Nath Majumdar Sarani, Tollygunge, Kalighat, Kol-700026. [Pan: Aghpk1359F] Vs. Acit, Central Circle-3(2), Kolkata.….…………………….....……...…..…..Respondent Appearances By: Shri Anil Kochar, Advocate, Appeared On Behalf Of The Appellant. Shri S. B. Chakraborthy, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 13, 2026 Date Of Pronouncing The Order : January 29, 2026

Section 132Section 132(4)Section 143(3)Section 250Section 271ASection 69A

search party only of Shri Umesh Kyal and Shri Rahul Kyal respectively and none of the other persons whose name appears in the Panchnama have been required to make a Statement u/s 132(4) of the Act. His submission is that from the Statement so recorded ... levied by the Assessing Officer instead of 30% u/s 271AAB(1A)(a) of the Act. We have gone through the Panchnama which has been filed by the assessee and find that it was drawn in the name of family members of Kyal group and there are nine persons

R.Viswanathan, Chennai vs. The Deputy Commissioner of Income Tax, Central Circle-1(4), Chennai

ITA 1323/CHNY/2025[2016-17]Status: DisposedITAT Chennai22 Jan 2026AY 2016-17

Bench: Shri Aby T. Varkey & Shri S.R.Raghunathaआयकर अपील सं./Ita Nos.1321 To 1324/Chny/2025 िनधारण वष/Assessment Years: 2014-15 To 2017-18 R. Viswanathan, Flat No.A-4, Rams Anjali Atrium No.8, Sundaram Salai, R.A. Puram, Chennai-600 028. [Pan: Adlpv 6760 G] V. The Dcit, Central Circle-1(4), Chennai. (अपीलाथ/Appellant) (यथ/Respondent) आयकर अपील सं./Ita Nos.1556 & 1597/Chny/2025 िनधारण वष/Assessment Years: 2016-17 & 2015-16 The Dcit, Central Circle-1(4), Chennai. V. R. Viswanathan, Flat No.A-4, Rams Anjali Atrium No.8, Sundaram Salai, R.A. Puram, Chennai-600 028. [Pan: Adlpv 6760 G] (अपीलाथ/Appellant) : (यथ/Respondent) अपीलाथ की ओर से/ Assessee By : Shri. V. Naga Prasad, Advocate/Ar थ की ओर से /Department By : Smt. E. Pavuna Sundari, Cit/Dr सुनवाईकतारीख/Date Of Hearing : 29.10.2025 / 17.11.2025 घोषणाकतारीख /Date Of Pronouncement : 22.01.2026 :: 2 ::

For Appellant: Shri. V. Naga PrasadFor Respondent: Smt. E. Pavuna Sundari
Section 132Section 139Section 142(1)Section 153ASection 153CSection 250

Wing, No. 46, N.H. Road, Nungambakkam, Chennai 600 034. (d) Date of seizure of such material 23.04.2016, 10.05.2016, 12.05.2016 (e) particulars of relevant panchanama Panchnama dated 23.014.2016, 10.05.2016, 12.05.2016. i) ANN/FAY/CPA/B&D/S-1 dated 23.04.016 ii)ANN/A/PA dated 10.05.2016 iii)ANN/SM/Valuable/S dated 23.04.2016 iv) ANN/PA/MK/S dated 23.04.2016 v)ANN/ST/SS/ED/S-1 &2 dated

R.Viswanathan, Chennai vs. The Deputy Commissioner of Income Tax, Central Circle-1(4), Chennai

ITA 1321/CHNY/2025[2014-15]Status: DisposedITAT Chennai22 Jan 2026AY 2014-15

Bench: Shri Aby T. Varkey & Shri S.R.Raghunathaआयकर अपील सं./Ita Nos.1321 To 1324/Chny/2025 िनधारण वष/Assessment Years: 2014-15 To 2017-18 R. Viswanathan, Flat No.A-4, Rams Anjali Atrium No.8, Sundaram Salai, R.A. Puram, Chennai-600 028. [Pan: Adlpv 6760 G] V. The Dcit, Central Circle-1(4), Chennai. (अपीलाथ/Appellant) (यथ/Respondent) आयकर अपील सं./Ita Nos.1556 & 1597/Chny/2025 िनधारण वष/Assessment Years: 2016-17 & 2015-16 The Dcit, Central Circle-1(4), Chennai. V. R. Viswanathan, Flat No.A-4, Rams Anjali Atrium No.8, Sundaram Salai, R.A. Puram, Chennai-600 028. [Pan: Adlpv 6760 G] (अपीलाथ/Appellant) : (यथ/Respondent) अपीलाथ की ओर से/ Assessee By : Shri. V. Naga Prasad, Advocate/Ar थ की ओर से /Department By : Smt. E. Pavuna Sundari, Cit/Dr सुनवाईकतारीख/Date Of Hearing : 29.10.2025 / 17.11.2025 घोषणाकतारीख /Date Of Pronouncement : 22.01.2026 :: 2 ::

For Appellant: Shri. V. Naga PrasadFor Respondent: Smt. E. Pavuna Sundari
Section 132Section 139Section 142(1)Section 153ASection 153CSection 250

आयकर अपीलीय अधिकरण, ‘ए’ यायपीठ, चेई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI श्री एबी टी. वक, ाियक

Om Sons Marketing Private Limited, Faridkot vs. DCIT, Centre Circle-2, Ludhiana

The appeal of the assessee stand allowed whereas the revenue’s appeal stand dismissed accordingly

ITA 49/CHANDI/2025[2022-23]Status: DisposedITAT Chandigarh13 Jan 2026AY 2022-23

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.48/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) M/S Malbros International Pvt. Ltd. Dcit बनाम/ Village Mansoorwal Central Circle-2 Tehsil Zira Head Office Ludhiana Vs. Old Cantt Road, Faridkot – 151203 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aadcm-7203-R (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. आयकर अपील सं. / Ita No.463/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) Dcit M/S Malbros International Pvt. Ltd. बनाम/ Central Circle-2 Village Mansoorwal Ludhiana Tehsil Zira Head Office Vs. Old Cantt Road, Faridkot – 151203 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aadcm-7203-R (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकर अपील सं. / Ita No.49/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) M/S Om Sons Marketing Pvt. Ltd. Dcit बनाम/ Quila Chowk, Old Cantt Road, Centre Circle-2 Vs. Faridkot, Punjab-151203 Ludhiana "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaco-8962-E (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकर अपील सं. / Ita No.193/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23)

For Appellant: Shri Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Sh. Abhishek Pal Garg (CIT) – Ld. DR (Virtual)
Section 143(3)Section 145(3)Section 251(2)Section 69C

Prem Singh wherein certain digital data in the shape of Tally Data, Hard disk and loose papers were found and seized and a separate Panchnama was drawn for Shri Prem Singh. 6 The statement of Shri Prem Singh was also recorded u/s 132(4) during search. As per assessee ... date wherein certain loose sheets, Tally data etc. has been found which form the whole basis of impugned assessment on the assessee. A separate Panchnama has been drawn with respect to search on Shri Prem Singh. Going by this material as well as statement of Shri Prem Singh

Malbros International Pvt Ltd, Village Mansoorwal, Tehsil Zira Head Office, Old Cantt Road, Faridkot vs. DCIT, Central Circle-2, Ludhiana

The appeal of the assessee stand allowed whereas the revenue’s appeal stand dismissed accordingly

ITA 48/CHANDI/2025[2022-2023]Status: DisposedITAT Chandigarh13 Jan 2026AY 2022-2023

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.48/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) M/S Malbros International Pvt. Ltd. Dcit बनाम/ Village Mansoorwal Central Circle-2 Tehsil Zira Head Office Ludhiana Vs. Old Cantt Road, Faridkot – 151203 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aadcm-7203-R (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. आयकर अपील सं. / Ita No.463/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) Dcit M/S Malbros International Pvt. Ltd. बनाम/ Central Circle-2 Village Mansoorwal Ludhiana Tehsil Zira Head Office Vs. Old Cantt Road, Faridkot – 151203 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aadcm-7203-R (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकर अपील सं. / Ita No.49/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) M/S Om Sons Marketing Pvt. Ltd. Dcit बनाम/ Quila Chowk, Old Cantt Road, Centre Circle-2 Vs. Faridkot, Punjab-151203 Ludhiana "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaco-8962-E (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकर अपील सं. / Ita No.193/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23)

For Appellant: Shri Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Sh. Abhishek Pal Garg (CIT) – Ld. DR (Virtual)
Section 143(3)Section 145(3)Section 251(2)Section 69C

Prem Singh wherein certain digital data in the shape of Tally Data, Hard disk and loose papers were found and seized and a separate Panchnama was drawn for Shri Prem Singh. 6 The statement of Shri Prem Singh was also recorded u/s 132(4) during search. As per assessee ... date wherein certain loose sheets, Tally data etc. has been found which form the whole basis of impugned assessment on the assessee. A separate Panchnama has been drawn with respect to search on Shri Prem Singh. Going by this material as well as statement of Shri Prem Singh

Deputy Commissioner of Income Tax, Central Circle-2, Ludhiana vs. Malbros International Pvt Ltd, Tehsil Zira, Faridkot -151203, Ludhiana

The appeal of the assessee stand allowed whereas the revenue’s appeal stand dismissed accordingly

ITA 463/CHANDI/2025[2022-23]Status: DisposedITAT Chandigarh13 Jan 2026AY 2022-23

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.48/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) M/S Malbros International Pvt. Ltd. Dcit बनाम/ Village Mansoorwal Central Circle-2 Tehsil Zira Head Office Ludhiana Vs. Old Cantt Road, Faridkot – 151203 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aadcm-7203-R (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. आयकर अपील सं. / Ita No.463/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) Dcit M/S Malbros International Pvt. Ltd. बनाम/ Central Circle-2 Village Mansoorwal Ludhiana Tehsil Zira Head Office Vs. Old Cantt Road, Faridkot – 151203 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aadcm-7203-R (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकर अपील सं. / Ita No.49/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) M/S Om Sons Marketing Pvt. Ltd. Dcit बनाम/ Quila Chowk, Old Cantt Road, Centre Circle-2 Vs. Faridkot, Punjab-151203 Ludhiana "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaco-8962-E (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकर अपील सं. / Ita No.193/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23)

For Appellant: Shri Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Sh. Abhishek Pal Garg (CIT) – Ld. DR (Virtual)
Section 143(3)Section 145(3)Section 251(2)Section 69C

Prem Singh wherein certain digital data in the shape of Tally Data, Hard disk and loose papers were found and seized and a separate Panchnama was drawn for Shri Prem Singh. 6 The statement of Shri Prem Singh was also recorded u/s 132(4) during search. As per assessee ... date wherein certain loose sheets, Tally data etc. has been found which form the whole basis of impugned assessment on the assessee. A separate Panchnama has been drawn with respect to search on Shri Prem Singh. Going by this material as well as statement of Shri Prem Singh

Deputy Commissioner of Income Tax, Central Circle-2, Ludhiana vs. Om Sons Marketing Private Limited, Quila Chowk

The appeal of the assessee stand allowed whereas the revenue’s appeal stand dismissed accordingly

ITA 193/CHANDI/2025[2022-23]Status: DisposedITAT Chandigarh13 Jan 2026AY 2022-23

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.48/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) M/S Malbros International Pvt. Ltd. Dcit बनाम/ Village Mansoorwal Central Circle-2 Tehsil Zira Head Office Ludhiana Vs. Old Cantt Road, Faridkot – 151203 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aadcm-7203-R (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. आयकर अपील सं. / Ita No.463/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) Dcit M/S Malbros International Pvt. Ltd. बनाम/ Central Circle-2 Village Mansoorwal Ludhiana Tehsil Zira Head Office Vs. Old Cantt Road, Faridkot – 151203 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aadcm-7203-R (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकर अपील सं. / Ita No.49/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) M/S Om Sons Marketing Pvt. Ltd. Dcit बनाम/ Quila Chowk, Old Cantt Road, Centre Circle-2 Vs. Faridkot, Punjab-151203 Ludhiana "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaco-8962-E (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकर अपील सं. / Ita No.193/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23)

For Appellant: Shri Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Sh. Abhishek Pal Garg (CIT) – Ld. DR (Virtual)
Section 143(3)Section 145(3)Section 251(2)Section 69C

Prem Singh wherein certain digital data in the shape of Tally Data, Hard disk and loose papers were found and seized and a separate Panchnama was drawn for Shri Prem Singh. 6 The statement of Shri Prem Singh was also recorded u/s 132(4) during search. As per assessee ... date wherein certain loose sheets, Tally data etc. has been found which form the whole basis of impugned assessment on the assessee. A separate Panchnama has been drawn with respect to search on Shri Prem Singh. Going by this material as well as statement of Shri Prem Singh