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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. Lalit Maheshwari, Kota vs. DCIT, Central Circle, Kota

In the result, appeal of the assessee is dismissed

ITA 769/JPR/2024[2017-18]Status: DisposedITAT Jaipur05 Sept 2024AY 2017-18

Bench: Dr.S.Seethalakshmi & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.769/Jpr/2024 िनधा"रण वष" / Assessment Year : 2017-18 Sh. Lalit Maheshwari, The Dcit, Kalani & Co., Chartered V Central Circle, Kota. Accountants, 5Th Floor, S Milestone Building, Gandhinagar Turn, Tonk Road, Jaipur – 302015. Pan: Acfpm8337H Appellant / Assessee Respondent /Revenue Assessee By Shri P.C.Parwal – Ca Revenue By Shri Arvind Kumar – Cit(Dr) Date Of Hearing 15/07/2024 Date Of Pronouncement 05/09/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Against The Order Of Ld.Commissioner Of Income Tax(Appeals), Udaipur-2 Passed Under Section 250 Of The Income Tax Act, 1961 Dated 22.02.2024 For The A.Y.2017-18. The Assessee Has Raised The Following Grounds Of Appeal : “1. The Ld.Cit(A) Has Erred On Facts & In Law In Confirming The Addition Of Rs.1,35,659/- U/S 69A Of The Act By Treating The Silver Jewellery Found In Search To This Extent As Unexplained. 2. The Appellant Craves To Alter, Amend & Modify Any Ground Of Appeal. Sh. Lalit Maheshwari, Kota [A]

Section 139Section 142Section 143(2)Section 250Section 69A

assessee’s premises. Particulars Annexure Gold Silver Amount Jewellery Articles (Rs.) (Net wt. in (Gross wt. gms) in kgs) Jewellery found as per panchnama at: 1. A-205, Neelanchal Srinathpuram Kota JF-01 375.400 3.655 12,09,553 2. Locker No.SML-01/0061, Corporation Bank, Aerodrome