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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

Narasimmaraj Varadhan, Chennai vs. ACIT, Central Circle 3, Coimbatore

In the result, appeals filed by the assessee for all the four assessment years 2016-17 to 2019-20 are allowed

ITA 563/CHNY/2024[2019-20]Status: DisposedITAT Chennai26 Nov 2024AY 2019-20

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.: 560, 561, 562 & 563/Chny/2024 िनधा"रण वष" / Assessment Years: 2016-17, 2017-18, 2018-19 & 2019-20 Narasimmaraj Varadhan, Assistant Commissioner Of Jagadisan & Co., V. Income Tax, Chartered Accountants Central Circle -3, Residency Apartments, Coimbatore – 641 018. New No. 245, Old No. 108, T.T.K Road, Alwarpet, Chennai – 600 018. [Pan: Aaepn-4973-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : None : Shri. V. Nandakumar, Cit ""यथ" क" ओर से/Respondent By सुनवाई की तारीख/Date Of Hearing : 29.08.2024 घोषणा की तारीख/Date Of Pronouncement : 26.11.2024

For Appellant: None
Section 132Section 133ASection 133A(3)Section 153CSection 234A

quotation" impounded during survey without due regard to contemporaneous materials available on record justifying the correct disclosure of income qua impounded as well as seized materials on record. 6. The CIT (A) is not justified in relying upon a mere quotation showing alleged margin of 18% when the said material ... declared in the Return of Income. :-3-: ITA. No: 560 to 563/Chny/2024 8. The CIT(A) failed to understand the purport by seized materials showing cash payments found in JPRI Hotels case when clarification was given by the appellant that he was merely a trustee of cash receipts to expend

Narasimmaraj Varadhan, Chennai vs. ACIT, Central Circle 3, Coimbatore

In the result, appeals filed by the assessee for all the four assessment years 2016-17 to 2019-20 are allowed

ITA 562/CHNY/2024[2018-19]Status: DisposedITAT Chennai26 Nov 2024AY 2018-19

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.: 560, 561, 562 & 563/Chny/2024 िनधा"रण वष" / Assessment Years: 2016-17, 2017-18, 2018-19 & 2019-20 Narasimmaraj Varadhan, Assistant Commissioner Of Jagadisan & Co., V. Income Tax, Chartered Accountants Central Circle -3, Residency Apartments, Coimbatore – 641 018. New No. 245, Old No. 108, T.T.K Road, Alwarpet, Chennai – 600 018. [Pan: Aaepn-4973-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : None : Shri. V. Nandakumar, Cit ""यथ" क" ओर से/Respondent By सुनवाई की तारीख/Date Of Hearing : 29.08.2024 घोषणा की तारीख/Date Of Pronouncement : 26.11.2024

For Appellant: None
Section 132Section 133ASection 133A(3)Section 153CSection 234A

quotation" impounded during survey without due regard to contemporaneous materials available on record justifying the correct disclosure of income qua impounded as well as seized materials on record. 6. The CIT (A) is not justified in relying upon a mere quotation showing alleged margin of 18% when the said material ... declared in the Return of Income. :-3-: ITA. No: 560 to 563/Chny/2024 8. The CIT(A) failed to understand the purport by seized materials showing cash payments found in JPRI Hotels case when clarification was given by the appellant that he was merely a trustee of cash receipts to expend

Narasimmaraj Varadhan, Chennai vs. ACIT, Central Circle 3, Coimbatore

In the result, appeals filed by the assessee for all the four assessment years 2016-17 to 2019-20 are allowed

ITA 561/CHNY/2024[2017-18]Status: DisposedITAT Chennai26 Nov 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.: 560, 561, 562 & 563/Chny/2024 िनधा"रण वष" / Assessment Years: 2016-17, 2017-18, 2018-19 & 2019-20 Narasimmaraj Varadhan, Assistant Commissioner Of Jagadisan & Co., V. Income Tax, Chartered Accountants Central Circle -3, Residency Apartments, Coimbatore – 641 018. New No. 245, Old No. 108, T.T.K Road, Alwarpet, Chennai – 600 018. [Pan: Aaepn-4973-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : None : Shri. V. Nandakumar, Cit ""यथ" क" ओर से/Respondent By सुनवाई की तारीख/Date Of Hearing : 29.08.2024 घोषणा की तारीख/Date Of Pronouncement : 26.11.2024

For Appellant: None
Section 132Section 133ASection 133A(3)Section 153CSection 234A

quotation" impounded during survey without due regard to contemporaneous materials available on record justifying the correct disclosure of income qua impounded as well as seized materials on record. 6. The CIT (A) is not justified in relying upon a mere quotation showing alleged margin of 18% when the said material ... declared in the Return of Income. :-3-: ITA. No: 560 to 563/Chny/2024 8. The CIT(A) failed to understand the purport by seized materials showing cash payments found in JPRI Hotels case when clarification was given by the appellant that he was merely a trustee of cash receipts to expend

Narasimmaraj Varadhan, Chennai vs. ACIT, Central Circle 3, Coimbatore

In the result, appeals filed by the assessee for all the four assessment years 2016-17 to 2019-20 are allowed

ITA 560/CHNY/2024[2016-17]Status: DisposedITAT Chennai26 Nov 2024AY 2016-17

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.: 560, 561, 562 & 563/Chny/2024 िनधा"रण वष" / Assessment Years: 2016-17, 2017-18, 2018-19 & 2019-20 Narasimmaraj Varadhan, Assistant Commissioner Of Jagadisan & Co., V. Income Tax, Chartered Accountants Central Circle -3, Residency Apartments, Coimbatore – 641 018. New No. 245, Old No. 108, T.T.K Road, Alwarpet, Chennai – 600 018. [Pan: Aaepn-4973-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : None : Shri. V. Nandakumar, Cit ""यथ" क" ओर से/Respondent By सुनवाई की तारीख/Date Of Hearing : 29.08.2024 घोषणा की तारीख/Date Of Pronouncement : 26.11.2024

For Appellant: None
Section 132Section 133ASection 133A(3)Section 153CSection 234A

quotation" impounded during survey without due regard to contemporaneous materials available on record justifying the correct disclosure of income qua impounded as well as seized materials on record. 6. The CIT (A) is not justified in relying upon a mere quotation showing alleged margin of 18% when the said material ... declared in the Return of Income. :-3-: ITA. No: 560 to 563/Chny/2024 8. The CIT(A) failed to understand the purport by seized materials showing cash payments found in JPRI Hotels case when clarification was given by the appellant that he was merely a trustee of cash receipts to expend

Assistant Commissioner of Income-Tax, Madurai vs. Alba Industries Limited, Chennai

ITA 284/CHNY/2024[2016-17]Status: DisposedITAT Chennai26 Nov 2024AY 2016-17

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.282 To 287/Chny/2024 निर्धारणवर्ष/Assessment Years: 2014-15 To 2019-20 & Cross-Objection Nos.20 To 25/Chny/2024 निर्धारणवर्ष/Assessment Years: 2014-15 To 2019-20 The Acit, Central Circle-1, Madurai-625 002. (अपीलार्थी/Appellant) V. M/S. Alba Industries Ltd., No.32/2, Halls Road, Egmore, Chennai-600 008. [Pan: Aabcb 5758 J] (प्रत्यर्थी/Respondent / Objector) Cross- Department By Assessee By सुनवाईकीतारीख/Date Of Hearing घोषणाकीतारीख /Date Of Pronouncement Mr. R. Clement Ramesh Kumar, Cit Mr. S. Sridhar, Advocate 04.09.2024 26.11.2024 आदेश / Order Per Aby T. Varkey, Jm: These Appeals Preferred By The Revenue & The Cross-Objections By The Assessee Are Arising Out Of The Appellate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-19, Chennai [In Short 'Cit(A)'] In Relation To The Assessment Orders All Dated 27.08.2021 Passed U/S 143(3)/153A Of The Income-Tax Act, 1961 [In Short `The Act'] For The

Section 132Section 132(4)Section 143(3)Section 153A

action of not rejecting the books of accounts but making separate additions based on inflation of expenses, on the basis of seized material. He further submitted that, if the Ld. CIT(A)'s action of rejecting the books of accounts is upheld, then the profits ought to be estimated

Assistant Commissioner of Income-Tax, Madurai vs. Alba Industries Limited, Chennai

ITA 282/CHNY/2024[2014-15]Status: DisposedITAT Chennai26 Nov 2024AY 2014-15

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.282 To 287/Chny/2024 निर्धारणवर्ष/Assessment Years: 2014-15 To 2019-20 & Cross-Objection Nos.20 To 25/Chny/2024 निर्धारणवर्ष/Assessment Years: 2014-15 To 2019-20 The Acit, Central Circle-1, Madurai-625 002. (अपीलार्थी/Appellant) V. M/S. Alba Industries Ltd., No.32/2, Halls Road, Egmore, Chennai-600 008. [Pan: Aabcb 5758 J] (प्रत्यर्थी/Respondent / Cross- Objector) Department By : Mr. R. Clement Ramesh Kumar, Cit Assessee By : Mr. S. Sridhar, Advocate सुनवाईकीतारीख/Date Of Hearing : 04.09.2024 घोषणाकीतारीख /Date Of Pronouncement : 26.11.2024 आदेश / Order Per Aby T. Varkey, Jm: These Appeals Preferred By The Revenue & The Cross-Objections By The Assessee Are Arising Out Of The Appellate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-19, Chennai [In Short 'Cit(A)'] In Relation To The Assessment Orders All Dated 27.08.2021 Passed U/S 143(3)/153A Of The Income-Tax Act, 1961 [In Short `The Act'] For The

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. R. Clement Ramesh
Section 132Section 132(4)Section 143(3)Section 153A

action of not rejecting the books of accounts but making separate additions based on inflation of expenses, on the basis of seized material. He further submitted that, if the Ld. CIT(A)'s action of rejecting the books of accounts is upheld, then the profits ought to be estimated

Assistant Commissioner of Income-Tax, Madurai vs. Beach Minerals Sands Company, Tirunelveli

ITA 1475/CHNY/2023[2017-18]Status: DisposedITAT Chennai26 Nov 2024AY 2017-18

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.1473 To 1475/Chny/2023 निर्धारणवर्ष/Assessment Years: 2015-16 To 2017-18 & Cross-Objection Nos. 28 To 30/Chny/2024 निर्धारणवर्ष/Assessment Years: 2015-16 To 2017-18 & आयकर अपील सं./Ita Nos.13 & 14/Chny/2024 निर्धारणवर्ष/Assessment Years: 2013-14 & 2014-15 & Cross-Objection Nos. 26 & 27/Chny/2024 निर्धारणवर्ष/Assessment Years: 2013-14 & 2014-15 The Acit, Central Circle-1, Madurai-625 002. (अपीलार्थी/Appellant) V. M/S.Beach Minerals Sands Co, 132, Tiruchendur Road, Kuttam, Tirunelveli-627 651. [Pan: Aacfb 5680 P] (प्रत्यर्थी/Respondent / Cross- Objector) Department By : Mr. R. Clement Ramesh Kumar, Cit Assessee By : Mr. S. Sridhar, Advocate सुनवाईकीतारीख/Date Of Hearing : 04.09.2024 घोषणाकीतारीख /Date Of Pronouncement : 26.11.2024 आदेश / Order Per Aby T. Varkey, Jm: These Appeals Preferred By The Revenue & The Cross-Objections By The Assessee Are Arising Out Of The Appellate Orders Passed By The Learned

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. R. Clement Ramesh
Section 132Section 132(4)Section 143(3)Section 153A

action of not rejecting the books of accounts but making separate additions based on inflation of expenses, on the basis of seized material. He further submitted that, if the Ld. CIT(A)'s action of rejecting the books of accounts is upheld, then the profits ought to be estimated