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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 2(1), Chenai vs. C.Vijaya Baskar, Pudukottai

In the result, ITA Nos.695 to 702/Chny/2023 stands dismissed

ITA 700/CHNY/2023[2016-17]Status: DisposedITAT Chennai28 Feb 2025AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं. / Ita No.695/Chny/2023 (िनधा(रणवष( / Assessment Year: 2011-12) & 2. आयकरअपील सं. / Ita No.696/Chny/2023 (िनधा(रणवष( / Assessment Year: 2012-13) & 3. आयकरअपील सं. / Ita No.697/Chny/2023 (िनधा(रणवष( / Assessment Year: 2013-14) & 4. आयकरअपील सं. / Ita No.698/Chny/2023 (िनधा(रणवष( / Assessment Year: 2014-15) & 5. आयकरअपील सं. / Ita No.699/Chny/2023 (िनधा(रणवष( / Assessment Year: 2015-16) & 6. आयकरअपील सं. / Ita No.700/Chny/2023 (िनधा(रणवष( / Assessment Year: 2016-17) & 7. आयकरअपील सं. / Ita No.701/Chny/2023 (िनधा(रणवष( / Assessment Year: 2017-18) & 8. आयकरअपील सं. / Ita No.702/Chny/2023 (िनधा(रणवष( / Assessment Year: 2018-19) Dcit Shri C. Vijayabaskar बनाम/ Central Circle-2(1) #14/28-1, Sowrastra Street, Chennai. Illupur, Pudukottai-622 102. Vs.

For Appellant: S/Shri Nithyaesh Natraj, Vaibav R. VenkateshFor Respondent: Shri A.P. Srinivas (Sr. Standing Counsel for department)- Ld. Sr. Counsel
Section 143(3)

wherein the assessment framed on 27.12.2019 was set aside and Ld. AO was directed to pass fresh assessment order after providing copies of seized material to the assessee and after providing him the opportunity to cross-examine the witnesses. Subsequently, the assessee preferred another application before Interim Board for Settlement ... details of month-wise share of profits received by the assessee during the period from June, 2014 to October, 2016 available in the said seized material, the amounts allegedly received by the assessee from M/s SRS Mining was quantified at Rs.49.40 Crores, Rs.4.20 Crores and Rs.31.85 Crores

DCIT Central Circle 2(1), Chenai vs. C.Vijaya Baskar, Pudukottai

In the result, ITA Nos.695 to 702/Chny/2023 stands dismissed

ITA 697/CHNY/2023[2013-14]Status: DisposedITAT Chennai28 Feb 2025AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं. / Ita No.695/Chny/2023 (िनधा(रणवष( / Assessment Year: 2011-12) & 2. आयकरअपील सं. / Ita No.696/Chny/2023 (िनधा(रणवष( / Assessment Year: 2012-13) & 3. आयकरअपील सं. / Ita No.697/Chny/2023 (िनधा(रणवष( / Assessment Year: 2013-14) & 4. आयकरअपील सं. / Ita No.698/Chny/2023 (िनधा(रणवष( / Assessment Year: 2014-15) & 5. आयकरअपील सं. / Ita No.699/Chny/2023 (िनधा(रणवष( / Assessment Year: 2015-16) & 6. आयकरअपील सं. / Ita No.700/Chny/2023 (िनधा(रणवष( / Assessment Year: 2016-17) & 7. आयकरअपील सं. / Ita No.701/Chny/2023 (िनधा(रणवष( / Assessment Year: 2017-18) & 8. आयकरअपील सं. / Ita No.702/Chny/2023 (िनधा(रणवष( / Assessment Year: 2018-19) Dcit Shri C. Vijayabaskar बनाम/ Central Circle-2(1) #14/28-1, Sowrastra Street, Chennai. Illupur, Pudukottai-622 102. Vs.

For Appellant: S/Shri Nithyaesh Natraj, Vaibav R. VenkateshFor Respondent: Shri A.P. Srinivas (Sr. Standing Counsel for department)- Ld. Sr. Counsel
Section 143(3)

wherein the assessment framed on 27.12.2019 was set aside and Ld. AO was directed to pass fresh assessment order after providing copies of seized material to the assessee and after providing him the opportunity to cross-examine the witnesses. Subsequently, the assessee preferred another application before Interim Board for Settlement ... details of month-wise share of profits received by the assessee during the period from June, 2014 to October, 2016 available in the said seized material, the amounts allegedly received by the assessee from M/s SRS Mining was quantified at Rs.49.40 Crores, Rs.4.20 Crores and Rs.31.85 Crores

ACIT, New Delhi vs. M/S New World Buildcon Pvt. Ltd., New Delhi

ITA 5051/DEL/2012[2006-07]Status: DisposedITAT Delhi28 Feb 2025AY 2006-07

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmanassessment Year: 2006-07 With Assessment Year: 2007-08 With Assessment Year: 2008-09 Vs. M/S. New World Buildcon Pvt. Acit, Central Circle-22, Ltd., New Delhi 401, Vipps Centre, 2 Community Complex, Masjid Moth, Greater Kailash-Ii, New Delhi Pan: Aaccn1600L (Appellant) (Respondent) With C.O. No.120/Del/2015 [In Ita No.5051/Del/2012] Assessment Year: 2006-07 With C.O. No.218/Del/2012 [In Ita No.4011/Del/2011] Assessment Year: 2007-08 With C.O. No.1/Del/2025 [In Ita No.4010/Del/2011] Assessment Year: 2008-09 M/S. New World Buildcon Pvt. Vs. Acit, Ltd., Central Circle-22, 401, Vipps Centre, 2 New Delhi Community Complex, Masjid Moth, Greater Kailash-Ii, New Delhi Pan: Aaccn1600L (Appellant) (Respondent)

Section 143(3)Section 153C

assessment findings that the Assessing Officer had rightly added the on-money sum of Rs.8.99 crores going by the contents of the seized material (annexure-6, page 67) 6 | P a g e ITA Nos.5051/Del/2012; 4011 & 4010/Del/2011 & C.O. Nos.120/Del/2015; 218/Del/2012 & 1/Del/2025 compiled at page 4 in the paper-book ... trigger section 153C proceedings resulting in the impugned addition. 7. Faced with this situation, learned CIT(DR)’s case is that contents of such seized material carry presumption of correctness under section 292C of the Act. We are of the considered view that the above statutory presumption is applicable only

ACIT, New Delhi vs. M/S. New World Buildcon Pvt. Ltd., New Delhi

ITA 4010/DEL/2011[2008-09]Status: DisposedITAT Delhi28 Feb 2025AY 2008-09

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmanassessment Year: 2006-07 With Assessment Year: 2007-08 With Assessment Year: 2008-09 Vs. M/S. New World Buildcon Pvt. Acit, Central Circle-22, Ltd., New Delhi 401, Vipps Centre, 2 Community Complex, Masjid Moth, Greater Kailash-Ii, New Delhi Pan: Aaccn1600L (Appellant) (Respondent) With C.O. No.120/Del/2015 [In Ita No.5051/Del/2012] Assessment Year: 2006-07 With C.O. No.218/Del/2012 [In Ita No.4011/Del/2011] Assessment Year: 2007-08 With C.O. No.1/Del/2025 [In Ita No.4010/Del/2011] Assessment Year: 2008-09 M/S. New World Buildcon Pvt. Vs. Acit, Ltd., Central Circle-22, 401, Vipps Centre, 2 New Delhi Community Complex, Masjid Moth, Greater Kailash-Ii, New Delhi Pan: Aaccn1600L (Appellant) (Respondent)

Section 143(3)Section 153C

assessment findings that the Assessing Officer had rightly added the on-money sum of Rs.8.99 crores going by the contents of the seized material (annexure-6, page 67) 6 | P a g e ITA Nos.5051/Del/2012; 4011 & 4010/Del/2011 & C.O. Nos.120/Del/2015; 218/Del/2012 & 1/Del/2025 compiled at page 4 in the paper-book ... trigger section 153C proceedings resulting in the impugned addition. 7. Faced with this situation, learned CIT(DR)’s case is that contents of such seized material carry presumption of correctness under section 292C of the Act. We are of the considered view that the above statutory presumption is applicable only