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“seized material”

Search & SeizureSection 153ASection 153A12,214 judgments

The decision most relied on for seized material is CIT v. Calcutta Knitwears (362 ITR 673), cited in 528 judgments on BharatTax.

Leading authorities on seized material

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

The recording of a satisfaction note by the Assessing Officer is a jurisdictional prerequisite for assessments under Section 153C, and the six-year limitation period for such assessments is reckoned from the date this satisfaction is recorded.

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.

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.

Mumbai), DCIT v. Vipin Aggarwal
82 ITD 85 · 2002 · ITAT
237
citing judgments

Evidence corroborating entries of payments or loan/interest advancements found in seized material from a third party must specifically show the actual transfer of money from the third party to the recipient to be admissible.

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.

PCIT v. Anuj Bansal
165 Taxmann.com 2 · 2024 · High Court
181
citing judgments

An approval under Section 153D of the Income Tax Act, 1961, is considered mechanical and invalid if granted without application of mind and without perusing relevant assessment records, including seized material. This principle has been affirmed by multiple High Courts and the Supreme Court.

Judgments citing seized material

Sarat Gopal Boppana, Hyderabad vs. ACIT., Central Circle-2(3), Hyderabad

In the result, appeal filed by the assessee is allowed

ITA 635/HYD/2022[2015-16]Status: DisposedITAT Hyderabad07 Aug 2024AY 2015-16

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita No.635/Hyd/2022 & Sa No.49/Hyd/2023 (िनधा"रण वष"/Assessment Year: 2015-16) Shri Sarat Gopal Boppana Vs. Asstt. C. I. T. Hyderabad Central Circle 2(3) Pan:Afcpb8083K Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri P Murali Mohan Rao Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr सुनवाई की तारीख/Date Of Hearing: 19/06/2024 घोषणा की तारीख/Pronouncement: 07/08/2024 आदेश/Order

For Appellant: Shri P Murali Mohan Rao CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 131Section 132Section 139(1)Section 143(3)Section 153ASection 271(1)(c)Section 274

derived from sale of property is not based on any incriminating material. Although the Assessing Officer refer to page 305 to 327 of the seized material, but on perusal of the said seized material, we find that those documents are copies of sale deed documents and sale agreement ... said documents, there is no reference of any consideration received in cash. Although the seized material does not show any undisclosed income on account of Short-Term Capital Gain derived from sale of property, but the assessee has admitted additional income of Rs.1,83,88,030/- voluntarily to buy peace

DCIT, Chennai vs. New Saravana Stores Bramandamai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1650/CHNY/2023[2018-19]Status: DisposedITAT Chennai06 Aug 2024AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

sworn Statement recorded u/s 132(4) during the course of search, as against the GP rate of 37.76% as worked out based on the seized materials. 3. The ld. CIT(A) has failed to appreciate that the GP rate adopted by the AO was based on the details ... seized materials and ought to have confirmed the adoption of the same. 1.4 The Ld. AR advanced arguments and placed on record tabulation of additions made in various years. It has been submitted that the only issue that arises for our consideration is estimation of Gross Profit rate on suppressed

DCIT, Chennai vs. New Saravana Stores Bramandamai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1649/CHNY/2023[2017-18]Status: DisposedITAT Chennai06 Aug 2024AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

sworn Statement recorded u/s 132(4) during the course of search, as against the GP rate of 37.76% as worked out based on the seized materials. 3. The ld. CIT(A) has failed to appreciate that the GP rate adopted by the AO was based on the details ... seized materials and ought to have confirmed the adoption of the same. 1.4 The Ld. AR advanced arguments and placed on record tabulation of additions made in various years. It has been submitted that the only issue that arises for our consideration is estimation of Gross Profit rate on suppressed

DCIT, Chennai vs. New Saravana Stores Bramandamai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1648/CHNY/2023[2016-17]Status: DisposedITAT Chennai06 Aug 2024AY 2016-17

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

sworn Statement recorded u/s 132(4) during the course of search, as against the GP rate of 37.76% as worked out based on the seized materials. 3. The ld. CIT(A) has failed to appreciate that the GP rate adopted by the AO was based on the details ... seized materials and ought to have confirmed the adoption of the same. 1.4 The Ld. AR advanced arguments and placed on record tabulation of additions made in various years. It has been submitted that the only issue that arises for our consideration is estimation of Gross Profit rate on suppressed

DCIT, Chennai vs. New Saravana Stores Bramandamai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1647/CHNY/2023[2015-16]Status: DisposedITAT Chennai06 Aug 2024AY 2015-16

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

sworn Statement recorded u/s 132(4) during the course of search, as against the GP rate of 37.76% as worked out based on the seized materials. 3. The ld. CIT(A) has failed to appreciate that the GP rate adopted by the AO was based on the details ... seized materials and ought to have confirmed the adoption of the same. 1.4 The Ld. AR advanced arguments and placed on record tabulation of additions made in various years. It has been submitted that the only issue that arises for our consideration is estimation of Gross Profit rate on suppressed

DCIT, Central Circle 1 2, Chennai vs. New Saravana Stores Bramandamai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1646/CHNY/2023[2014-15]Status: DisposedITAT Chennai06 Aug 2024AY 2014-15

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

sworn Statement recorded u/s 132(4) during the course of search, as against the GP rate of 37.76% as worked out based on the seized materials. 3. The ld. CIT(A) has failed to appreciate that the GP rate adopted by the AO was based on the details ... seized materials and ought to have confirmed the adoption of the same. 1.4 The Ld. AR advanced arguments and placed on record tabulation of additions made in various years. It has been submitted that the only issue that arises for our consideration is estimation of Gross Profit rate on suppressed

DCIT, Chennai vs. New Saravana Stores Bramandamai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1645/CHNY/2023[2013-14]Status: DisposedITAT Chennai06 Aug 2024AY 2013-14

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

sworn Statement recorded u/s 132(4) during the course of search, as against the GP rate of 37.76% as worked out based on the seized materials. 3. The ld. CIT(A) has failed to appreciate that the GP rate adopted by the AO was based on the details ... seized materials and ought to have confirmed the adoption of the same. 1.4 The Ld. AR advanced arguments and placed on record tabulation of additions made in various years. It has been submitted that the only issue that arises for our consideration is estimation of Gross Profit rate on suppressed

DCIT, Chennai vs. Y Pondurai, Ur Nagar Park Road Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1644/CHNY/2023[2019-20]Status: DisposedITAT Chennai06 Aug 2024AY 2019-20

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

sworn Statement recorded u/s 132(4) during the course of search, as against the GP rate of 37.76% as worked out based on the seized materials. 3. The ld. CIT(A) has failed to appreciate that the GP rate adopted by the AO was based on the details ... seized materials and ought to have confirmed the adoption of the same. 1.4 The Ld. AR advanced arguments and placed on record tabulation of additions made in various years. It has been submitted that the only issue that arises for our consideration is estimation of Gross Profit rate on suppressed