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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

Sh. Chattar Singh Tomar, Paonta Sahib vs. ITO, Nahan

ITA 53/CHANDI/2008[2004-05]Status: DisposedITAT Chandigarh23 May 2025AY 2004-05

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No. 51/Chandi/2008 (िनधा"रणवष" / Assessment Year: 2002-03) & 2. आयकरअपील सं. / Ita No. 52/Chandi/2008 (िनधा"रणवष" / Assessment Year: 2003-04) & 3. आयकरअपील सं. / Ita No. 53/Chandi/2008 (िनधा"रणवष" / Assessment Year: 2004-05) Shri Chattar Singh Tomar Ito बनाम/ Vs. (Rep. By Lh Shri Raghubir Singh) Nahan Vpo Kamrao, Tehsil Paonta Sahib, Hp "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abapt-2391-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Ajay Dhiman (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Shri Rohit Sharma (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 04-03-2025 घोषणाकीतारीख /Date Of Pronouncement : 23-05-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals Are Recalled Matters. From The Case Records, It Emerges That The Assessee’S Appeals For Assessment Years (Ay) 1999-2000 To 2004-05 Were Disposed-Off By Tribunal Vide Ita Nos.48 To 53/Chandi/2008 Common Order Dated 07-07-2008. The Assessee

For Appellant: Shri Ajay Dhiman (Advocate) – Ld. ARFor Respondent: Shri Rohit Sharma (CIT) – Ld. DR
Section 153A

compute the profits of the assessee. The GP rate would be 13.6%. In AY 2004-05, the estimation is according to seized material. As per assessment order, the assessee has only sold limestone in this year. Therefore, no indulgence is required in the impugned order on this issue. The grounds

Sh. Chattar Singh Tomar, Paonta Sahib vs. ITO, Nahan

ITA 52/CHANDI/2008[2003-04]Status: DisposedITAT Chandigarh23 May 2025AY 2003-04

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No. 51/Chandi/2008 (िनधा"रणवष" / Assessment Year: 2002-03) & 2. आयकरअपील सं. / Ita No. 52/Chandi/2008 (िनधा"रणवष" / Assessment Year: 2003-04) & 3. आयकरअपील सं. / Ita No. 53/Chandi/2008 (िनधा"रणवष" / Assessment Year: 2004-05) Shri Chattar Singh Tomar Ito बनाम/ Vs. (Rep. By Lh Shri Raghubir Singh) Nahan Vpo Kamrao, Tehsil Paonta Sahib, Hp "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abapt-2391-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Ajay Dhiman (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Shri Rohit Sharma (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 04-03-2025 घोषणाकीतारीख /Date Of Pronouncement : 23-05-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals Are Recalled Matters. From The Case Records, It Emerges That The Assessee’S Appeals For Assessment Years (Ay) 1999-2000 To 2004-05 Were Disposed-Off By Tribunal Vide Ita Nos.48 To 53/Chandi/2008 Common Order Dated 07-07-2008. The Assessee

For Appellant: Shri Ajay Dhiman (Advocate) – Ld. ARFor Respondent: Shri Rohit Sharma (CIT) – Ld. DR
Section 153A

compute the profits of the assessee. The GP rate would be 13.6%. In AY 2004-05, the estimation is according to seized material. As per assessment order, the assessee has only sold limestone in this year. Therefore, no indulgence is required in the impugned order on this issue. The grounds

Sh. Chattar Singh Tomar, Paonta Sahib vs. ITO, Nahan

ITA 51/CHANDI/2008[2002-03]Status: DisposedITAT Chandigarh23 May 2025AY 2002-03

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No. 51/Chandi/2008 (िनधा"रणवष" / Assessment Year: 2002-03) & 2. आयकरअपील सं. / Ita No. 52/Chandi/2008 (िनधा"रणवष" / Assessment Year: 2003-04) & 3. आयकरअपील सं. / Ita No. 53/Chandi/2008 (िनधा"रणवष" / Assessment Year: 2004-05) Shri Chattar Singh Tomar Ito बनाम/ Vs. (Rep. By Lh Shri Raghubir Singh) Nahan Vpo Kamrao, Tehsil Paonta Sahib, Hp "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abapt-2391-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Ajay Dhiman (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Shri Rohit Sharma (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 04-03-2025 घोषणाकीतारीख /Date Of Pronouncement : 23-05-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals Are Recalled Matters. From The Case Records, It Emerges That The Assessee’S Appeals For Assessment Years (Ay) 1999-2000 To 2004-05 Were Disposed-Off By Tribunal Vide Ita Nos.48 To 53/Chandi/2008 Common Order Dated 07-07-2008. The Assessee

For Appellant: Shri Ajay Dhiman (Advocate) – Ld. ARFor Respondent: Shri Rohit Sharma (CIT) – Ld. DR
Section 153A

compute the profits of the assessee. The GP rate would be 13.6%. In AY 2004-05, the estimation is according to seized material. As per assessment order, the assessee has only sold limestone in this year. Therefore, no indulgence is required in the impugned order on this issue. The grounds

Deputy Commissioner of Income Tax, Central Circle-16, Delhi vs. Bharat Bhushan Suri, Delhi

In the result, the appeal of Revenue is allowed for statistical purposes

ITA 2957/DEL/2023[2017-18]Status: DisposedITAT Delhi23 May 2025AY 2017-18

Bench: Shri Anubhav Sharma & Shri Avdhesh Kumar Mishraita No.2957/Del/2023, A.Y. 2017-18 Dy. Commissioner Of Income Bharat Bhushan Suri Tax, Central Circle-16, E-248, Greater Kailash I, E-2, Jhandewalan Extn. New Delhi Ara Centre, Delhi Pan: Ahnpp6394A New Delhi (Appellant) (Respondent) Appellant By Mr. Javed Akhtar, Cit(Dr) Respondent By Sh. Deepanshu Mehta, Advocate Date Of Hearing 27/02/2025 Date Of Pronouncement 23/05/2025 Order Per Avdhesh Kumar Mishra, Am This Appeal If The Revenue For The Assessment Year (Hereinafter, The ‘Ay’) 2017-18 Filed Is Directed Against The Order Dated 02.08.2023 Passed By The Commissioner Of Income Tax (Appeals)-28, New Delhi [Hereinafter, The ‘Cit(A)’].

Section 132Section 153CSection 69A

incriminating material including digital data were seized. The Assessing Officer (AO) of searched person noticed that certain information in the 2 Bharat Bhushan Suri seized material of the searched persons pertained to the assessee. The AO of the searched person therefore, passed on the said information and material ... assessee filed appeal before 4 Bharat Bhushan Suri the CIT(A) and succeeded. The Ld. CIT(A) deleted the said addition holding the seized material as dumb document. 4. At the outset, the Ld. Sr. DR submitted that the Ld. CIT(A) had erred in holding the seized material