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“seized material”

Search & SeizureSection 153ASection 153A12,214 judgments

The decision most relied on for seized material is Pr. CIT v. Abhisar Buildwell (P.) Ltd. (149 Taxmann.com 399), cited in 2,379 judgments on BharatTax.

Leading authorities on seized material

Pr. CIT v. Abhisar Buildwell (P.) Ltd.
149 Taxmann.com 399 · 2023 · Supreme Court
2,379
citing judgments

No income can be quantified or disallowance made under Section 153A of the Income-tax Act unless it is justified on the basis of material seized during the course of the search.

CIT v. Calcutta Knitwears
362 ITR 673 · 2014 · Supreme Court
528
citing judgments

For initiating proceedings under Section 153C, the Assessing Officer of the searched person must record a satisfaction that seized material pertains to a third party, and the Assessing Officer of that third party must also record satisfaction that the material has a nexus to undisclosed income.

ACIT v. Serajuddin & Co.
163 Taxmann.com 118 · 2024 · Supreme Court
500
citing judgments

Strict adherence to approval protocols under Section 153D, including those in the Departmental Manual of Office Procedure, is essential for search assessments. An assessment is invalid if the approving authority fails to apply its mind or consider all relevant seized material before granting approval.

CIT v. Murli Agro Products Ltd.
49 Taxmann.com 172 · 2014 · High Court
331
citing judgments

In assessments under Section 153A, additions for unabated assessment years are permissible only if based on seized or incriminating material discovered during the search.

ARN Infrastructure India Ltd. v. Asstt. CIT
394 ITR 569 · 2017 · High Court
282
citing judgments

For initiating proceedings under Section 153C, seized documents must be incriminating and specifically relate to the assessment years for which assessments are reopened. A document relevant only for one year cannot be used to reopen other assessment years without being incriminating for those years.

CIT v. Ashwani Gupta
322 ITR 396 · 2010 · High Court
262
citing judgments

Proceedings become fatal if principles of natural justice are violated, such as when seized material is not provided to the assessee or cross-examination of a person whose statement the Assessing Officer relies upon is denied.

CIT v. Jasjit Singh
155 Taxmann.com 155 · 2023 · Supreme Court
235
citing judgments

For assessments under Section 153C concerning a non-searched person, the relevant date for calculating the block of assessment years is the date on which the jurisdictional Assessing Officer of that person assumes possession of the seized material, not the date of the original search. This date determines the look-back period for reopening assessments under Section 153A read with 153C.

Saksham Commodities Ltd. v. Income Tax Officer
161 Taxmann.com 485 · 2024 · High Court
196
citing judgments

Recording satisfaction under Section 153C for initiating proceedings against a third person is not a mechanical exercise; it requires a finding that seized material has a direct bearing on the third person's income, and improper satisfaction vitiates the assessment. Abatement under the second proviso to Section 153A is an inevitable consequence of a search, irrespective of the Assessing Officer's opinion on the material's impact.

Judgments citing seized material

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

legal grounds by the appellant. C.O Nos. 46, 47 & 49/Del/2020 DCIT Vs. HarpreetKochar 9.2.2 The appellant had raised the issue that there is no seized material relevant to this disclosed transaction of claim of exemption u/s 54F by the appellant and the assessment for this year was a completed year ... Singh referred in the assessment order had nothing incriminating in relation to this transaction and apart from that there is no reference to any seized material in the whole assessment order. Therefore, it was vehemently argued that the disallowance made is without jurisdiction since it is not based

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

legal grounds by the appellant. C.O Nos. 46, 47 & 49/Del/2020 DCIT Vs. HarpreetKochar 9.2.2 The appellant had raised the issue that there is no seized material relevant to this disclosed transaction of claim of exemption u/s 54F by the appellant and the assessment for this year was a completed year ... Singh referred in the assessment order had nothing incriminating in relation to this transaction and apart from that there is no reference to any seized material in the whole assessment order. Therefore, it was vehemently argued that the disallowance made is without jurisdiction since it is not based

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

assessee read as under: - 1. The Ld. CIT(A) erred in relying on bland, illegible and uncorroborated entries found recorded in the seized material. 2. The Ld. CIT(A) erred in relying on the statement of Managing Partner recorded during the search as the only conclusive evidence ignoring the entries ... seized material on record. 3. The Ld. CIT(A) ought to have allowed set off of all the payments found recorded in the same seized material as business expenses against business receipts contained therein without being selective as per the provisions of section

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

assessee read as under: - 1. The Ld. CIT(A) erred in relying on bland, illegible and uncorroborated entries found recorded in the seized material. 2. The Ld. CIT(A) erred in relying on the statement of Managing Partner recorded during the search as the only conclusive evidence ignoring the entries ... seized material on record. 3. The Ld. CIT(A) ought to have allowed set off of all the payments found recorded in the same seized material as business expenses against business receipts contained therein without being selective as per the provisions of section

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

assessee read as under: - 1. The Ld. CIT(A) erred in relying on bland, illegible and uncorroborated entries found recorded in the seized material. 2. The Ld. CIT(A) erred in relying on the statement of Managing Partner recorded during the search as the only conclusive evidence ignoring the entries ... seized material on record. 3. The Ld. CIT(A) ought to have allowed set off of all the payments found recorded in the same seized material as business expenses against business receipts contained therein without being selective as per the provisions of section

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

assessee read as under: - 1. The Ld. CIT(A) erred in relying on bland, illegible and uncorroborated entries found recorded in the seized material. 2. The Ld. CIT(A) erred in relying on the statement of Managing Partner recorded during the search as the only conclusive evidence ignoring the entries ... seized material on record. 3. The Ld. CIT(A) ought to have allowed set off of all the payments found recorded in the same seized material as business expenses against business receipts contained therein without being selective as per the provisions of section

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

assessee read as under: - 1. The Ld. CIT(A) erred in relying on bland, illegible and uncorroborated entries found recorded in the seized material. 2. The Ld. CIT(A) erred in relying on the statement of Managing Partner recorded during the search as the only conclusive evidence ignoring the entries ... seized material on record. 3. The Ld. CIT(A) ought to have allowed set off of all the payments found recorded in the same seized material as business expenses against business receipts contained therein without being selective as per the provisions of section

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

assessee read as under: - 1. The Ld. CIT(A) erred in relying on bland, illegible and uncorroborated entries found recorded in the seized material. 2. The Ld. CIT(A) erred in relying on the statement of Managing Partner recorded during the search as the only conclusive evidence ignoring the entries ... seized material on record. 3. The Ld. CIT(A) ought to have allowed set off of all the payments found recorded in the same seized material as business expenses against business receipts contained therein without being selective as per the provisions of section

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

assessee read as under: - 1. The Ld. CIT(A) erred in relying on bland, illegible and uncorroborated entries found recorded in the seized material. 2. The Ld. CIT(A) erred in relying on the statement of Managing Partner recorded during the search as the only conclusive evidence ignoring the entries ... seized material on record. 3. The Ld. CIT(A) ought to have allowed set off of all the payments found recorded in the same seized material as business expenses against business receipts contained therein without being selective as per the provisions of section

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

assessee read as under: - 1. The Ld. CIT(A) erred in relying on bland, illegible and uncorroborated entries found recorded in the seized material. 2. The Ld. CIT(A) erred in relying on the statement of Managing Partner recorded during the search as the only conclusive evidence ignoring the entries ... seized material on record. 3. The Ld. CIT(A) ought to have allowed set off of all the payments found recorded in the same seized material as business expenses against business receipts contained therein without being selective as per the provisions of section

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

assessee read as under: - 1. The Ld. CIT(A) erred in relying on bland, illegible and uncorroborated entries found recorded in the seized material. 2. The Ld. CIT(A) erred in relying on the statement of Managing Partner recorded during the search as the only conclusive evidence ignoring the entries ... seized material on record. 3. The Ld. CIT(A) ought to have allowed set off of all the payments found recorded in the same seized material as business expenses against business receipts contained therein without being selective as per the provisions of section

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

assessee read as under: - 1. The Ld. CIT(A) erred in relying on bland, illegible and uncorroborated entries found recorded in the seized material. 2. The Ld. CIT(A) erred in relying on the statement of Managing Partner recorded during the search as the only conclusive evidence ignoring the entries ... seized material on record. 3. The Ld. CIT(A) ought to have allowed set off of all the payments found recorded in the same seized material as business expenses against business receipts contained therein without being selective as per the provisions of section

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

The appeals of the assessee stand partly allowed

ITA 3246/CHNY/2024[2018-19]Status: DisposedITAT Chennai27 Jun 2025AY 2018-19

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

assessee read as under: - 1. The Ld. CIT(A) erred in relying on bland, illegible and uncorroborated entries found recorded in the seized material. 2. The Ld. CIT(A) erred in relying on the statement of Managing Partner recorded during the search as the only conclusive evidence ignoring the entries ... seized material on record. 3. The Ld. CIT(A) ought to have allowed set off of all the payments found recorded in the same seized material as business expenses against business receipts contained therein without being selective as per the provisions of section

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

The appeals of the assessee stand partly allowed

ITA 3245/CHNY/2024[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

assessee read as under: - 1. The Ld. CIT(A) erred in relying on bland, illegible and uncorroborated entries found recorded in the seized material. 2. The Ld. CIT(A) erred in relying on the statement of Managing Partner recorded during the search as the only conclusive evidence ignoring the entries ... seized material on record. 3. The Ld. CIT(A) ought to have allowed set off of all the payments found recorded in the same seized material as business expenses against business receipts contained therein without being selective as per the provisions of section

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

The appeals of the assessee stand partly allowed

ITA 3244/CHNY/2024[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

assessee read as under: - 1. The Ld. CIT(A) erred in relying on bland, illegible and uncorroborated entries found recorded in the seized material. 2. The Ld. CIT(A) erred in relying on the statement of Managing Partner recorded during the search as the only conclusive evidence ignoring the entries ... seized material on record. 3. The Ld. CIT(A) ought to have allowed set off of all the payments found recorded in the same seized material as business expenses against business receipts contained therein without being selective as per the provisions of section

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

The appeals of the assessee stand partly allowed

ITA 3243/CHNY/2024[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

assessee read as under: - 1. The Ld. CIT(A) erred in relying on bland, illegible and uncorroborated entries found recorded in the seized material. 2. The Ld. CIT(A) erred in relying on the statement of Managing Partner recorded during the search as the only conclusive evidence ignoring the entries ... seized material on record. 3. The Ld. CIT(A) ought to have allowed set off of all the payments found recorded in the same seized material as business expenses against business receipts contained therein without being selective as per the provisions of section

Smt.Prema Devi, L/R of Late.Shri. Dharmichand, Chennai vs. DCIT, Chennai

ITA 566/CHNY/2023[2011-12]Status: DisposedITAT Chennai27 Jun 2025AY 2011-12

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 563 To 567/Chny/2023 निर्धारण वर्ष / Assessment Years: 2008-09 To 2012-13 Smt. Prema Devi, L/R. Of Late. Shri. Dharmichand Jain, Vs. No.37, Arumuga Achari Street, Triplicane, Chennai – 600 005. The Deputy Commissioner Of Income Tax, Central Circle 2(1), Chennai - 600 034. [Pan:Avspp-5090-L] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. D. Anand, Advocate प्रत्यर्थी की ओर से/Respondent By : Ms. E. Pavuna Sundari, C.I.T. सुनवाई की तारीख/Date Of Hearing : 05.05.2025 घोषणा की तारीख/Date Of Pronouncement : 27.06.2025 आदेश /Order Per S. R. Raghunatha, Am: These Five Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Learned Commissioner Of Income Tax (Appeals)-19, Chennai, Dated 14.02.2023 & Pertains To Assessment Years 2008-09 To 2012-13. Since, Facts Are Identical & Issues Are Common, For The Sake Of Convenience, The Appeals Filed By The Assessee Are Being Heard Together & Disposed Off, By This Consolidated Order. :-2-:

For Appellant: Shri. D. Anand, AdvocateFor Respondent: Ms. E. Pavuna Sundari, C.I.T
Section 153CSection 153D

initiated only after objective satisfaction is reached by the assessing officer of the searched person and connected person on the basis of seized material. In the instant case since the diary is the only seized material no objective satisfaction could be reached by the AO which would vest jurisdiction

Smt.Prema Devi, L/R of Late.Shri. Dharmichand, Chennai vs. DCIT, Chennai

ITA 565/CHNY/2023[2010-11]Status: DisposedITAT Chennai27 Jun 2025AY 2010-11

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 563 To 567/Chny/2023 निर्धारण वर्ष / Assessment Years: 2008-09 To 2012-13 Smt. Prema Devi, L/R. Of Late. Shri. Dharmichand Jain, No.37, Arumuga Achari Street, Triplicane, Chennai – 600 005. [Pan:Avspp-5090-L] (अपीलार्थी/Appellant) अपीलार्थी की ओर से/Appellant By सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख/Date Of Pronouncement Per S. R. Raghunatha, Am: Vs. The Deputy Commissioner Of Income Tax, Central Circle 2(1), Chennai - 600 034. (प्रत्यर्थी/Respondent) Shri. D. Anand, Advocate Ms. E. Pavuna Sundari, C.I.T. 05.05.2025 27.06.2025 आदेश /Order These Five Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Learned Commissioner Of Income Tax (Appeals)-19, Chennai, Dated 14.02.2023 & Pertains To Assessment Years 2008-09 To 2012-13. Since, Facts Are Identical & Issues Are Common, For The Sake Of Convenience, The Appeals Filed By The Assessee Are Being Heard Together & Disposed Off, By This Consolidated Order. :-2-:

Section 153CSection 153D

initiated only after objective satisfaction is reached by the assessing officer of the searched person and connected person on the basis of seized material. In the instant case since the diary is the only seized material no objective satisfaction could be reached by the AO which would vest jurisdiction ... that the relevant date for reckoning limitation is the date on which such satisfaction is recorded: “The AO must be satisfied that the seized material pertains to such other person... The period of six years has to be reckoned backward from the assessment year in which such satisfaction is recorded