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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

Srinivasan Charitable and Educational Trust, Perambalur vs. ACIT, Central Circle-2, Trichy

In the result, appeals filed by the assessee and appeal filed by the

ITA 31/CHNY/2024[2018-19]Status: DisposedITAT Chennai08 Nov 2024AY 2018-19

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.28, 29, 30, 31, 55, 56 & 57/Chny/2024 निर्धारण वर्ष/Assessment Years: 2013-14, 2015-16, 2016-17, 2018-19, 2012-13, 2014-15 & 2017-18 M/S. Srinivasan Charitable & Educational Trust, No.274-C, Thuraiyur Road, Perambalur-621 212. Tamil Nadu. [Pan: Aagts 1793 N] (अपीलार्थी/Appellant) V. The Acit, Central Circle-2, Trichy. (प्रत्यर्थी/Respondent) The Acit, Central Circle-2, Trichy. आयकर अपील सं./Ita No.522/Chny/2024 निर्धारण वर्ष/Assessment Year: 2014-15 V. Srinivasan Charitable & (अपीलार्थी/Appellant) Educational Trust, No.274-C, Thuraiyur Road, Perambalur-621 212. Tamil Nadu. [Pan: Aagts 1793 N] (प्रत्यर्थी/Respondent) Assessee By Mr. G. Baskar, Advocate Department By Mr. Nilay Baran Som, Cit सुनवाईकीतारीख/Date Of Hearing 22.08.2024 घोषणाकीतारीख /Date Of Pronouncement 08.11.2024 आदेश / O R Der Per Aby T. Varkey, Jm

Section 12ASection 132Section 143(2)Section 153ASection 153C

आयकर अपीलीय अधिकरण, 'ए' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'A' BENCH: CHENNΑΙ श्री एबी टी. वर्की, न्यायिक

Deputy Commisioner of Income Tax, Chennai vs. Anbu Infratech Private Ltd, Karichipalayam

ITA 1128/CHNY/2024[2018-19]Status: DisposedITAT Chennai06 Nov 2024AY 2018-19

Bench: Shri Mahavir Singh, Vice- & Shri Manoj Kumar Aggarwalआयकर अपीलसं./I.T.A.No.1128/Chny/2024 (निर्धारणवर्ष / Assessment Year: 2018-19) The Deputy Commissioner Of Vs Anbu Infratech Pvt. Ltd., Income Tax, 3/74, Pappampalayam, Central Circle-2(1), Nallipalayam, Chennai. Karichipalayam – 637 201. (अपीलार्थी/Appellant) Pan:Aajca-6772-H (प्रत्यर्थी/Respondent) अपीलार्थीकीओरसे / Appellant By : Mr. R.Clement Ramesh Kumar, Cit प्रत्यर्थीकी ओरसे/Respondent By : Mr. M.V.Prasad, Fca & Mr.Rajendra Kumar, Irs (Retd) सुनवाईकीतारीख/Date Of Hearing : 28.08.2024 घोषणाकीतारीख / Date Of Pronouncement : 06. 11.2024 आदेश / Order Per Mahavir Singh, Vp: This Appeal By The Revenue Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals), Chennai In Order No.Itba/Apl/S/250/2023-24/1061245710(1) Dated 21.02.2024. The Assessment Was Framed By The Deputy Commissioner Of Income Tax, Central Circle 2(1), Chennai For The Assessment Year 2018-19 U/S.153C Of The Income Tax Act, 1961 (Hereinafter The 'Act') Vide Order Dated 28.09.2021. 2.

For Appellant: Mr. R.Clement Ramesh KumarFor Respondent: Mr. M.V.Prasad, FCA &
Section 153CSection 69C

Rs.4,00,00,000/- made towards unexplained expenditure u/s.69C in respect of trade payable settled outside the books of account as evidenced by seized material coupled with sworn statement of Shri A.N.Boopathy, Director of the assessee company. 2.1 The Ld.CIT(A) erred in deleting addition with observation that the names ... account. 2.2 The Ld.CIT(A) erred in holding that the statement of Shri A.N.Boopathy, Director of the assessee company is not corroborated by the seized material. The CIT(A) failed to appreciate that statement is corroborated by seized loose sheets which indicated the difference in balance of 'trade payables-others