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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

DCIT, Central Circle-2(2), Chennai vs. M/S.Minal Constractors and Builders Pvt Lit., Chennai

In the result, all the appeals filed by the Revenue are dismissed

ITA 646/CHNY/2023[2021-23]Status: DisposedITAT Chennai21 Feb 2024AY 2021-23

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.642/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner Of Vs. M/S. Mukunda Land Developers Pvt. Ltd., Plot No. 198, 13Th Cross Street, Sri Income Tax, Central Circle 2(2), Investigation Building, Sai Nagar, Okkiam Thoraipakkam, Chennai 34. Chennai 600 097. [Pan:Aahcp7751K] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.643/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner Of M/S. Mugilan Structurals Pvt. Ltd., Plot No. 198, 13Th Cross Street, Sri Sai Income Tax, Central Circle 2(2), Vs. Investigation Building, Nagar, Okkiam Thoraipakkam, Chennai 34. Chennai 600 097. [Pan:Aajcm3182D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.644/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner Of M/S. Mac Quality Builders Pvt. Ltd., Plot No. 198, 13Th Cross Street, Sri Sai Income Tax, Central Circle 2(2), Investigation Building, Nagar, Okkiam Thoraipakkam, Vs. Chennai 34. Chennai 600 097. [Pan:Aaecv8582B] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 139(1)Section 2(22)(e)

Power Services Ltd and M/s IG3 Infra Ltd contained information relating to the appellant company. The Assessing Officer stated that the said seized material contained the balance sheets of M/s IG3 Infra Limited as on 31.03.2020 & 03.11.2020. On analysing the said balance sheets, the Assessing Officer noted that the Capital ... works said to have been undertaken by the appellant and four other group companies for M/s. IG3 Infra Limited found in the seized material at page Nos.1-21 of ANN/BS/IG/LS/S-4, the Assessing Officer has noted that all the invoices are almost similar and the same are without much details

DCIT, Central Circle-2(2), Chennai vs. M/S. Meadow Infrastructure Pvt Lit., Chennai

In the result, all the appeals filed by the Revenue are dismissed

ITA 645/CHNY/2023[2021-22]Status: DisposedITAT Chennai21 Feb 2024AY 2021-22

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.642/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner Of Vs. M/S. Mukunda Land Developers Pvt. Ltd., Plot No. 198, 13Th Cross Street, Sri Income Tax, Central Circle 2(2), Investigation Building, Sai Nagar, Okkiam Thoraipakkam, Chennai 34. Chennai 600 097. [Pan:Aahcp7751K] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.643/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner Of M/S. Mugilan Structurals Pvt. Ltd., Plot No. 198, 13Th Cross Street, Sri Sai Income Tax, Central Circle 2(2), Vs. Investigation Building, Nagar, Okkiam Thoraipakkam, Chennai 34. Chennai 600 097. [Pan:Aajcm3182D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.644/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner Of M/S. Mac Quality Builders Pvt. Ltd., Plot No. 198, 13Th Cross Street, Sri Sai Income Tax, Central Circle 2(2), Investigation Building, Nagar, Okkiam Thoraipakkam, Vs. Chennai 34. Chennai 600 097. [Pan:Aaecv8582B] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 139(1)Section 2(22)(e)

Power Services Ltd and M/s IG3 Infra Ltd contained information relating to the appellant company. The Assessing Officer stated that the said seized material contained the balance sheets of M/s IG3 Infra Limited as on 31.03.2020 & 03.11.2020. On analysing the said balance sheets, the Assessing Officer noted that the Capital ... works said to have been undertaken by the appellant and four other group companies for M/s. IG3 Infra Limited found in the seized material at page Nos.1-21 of ANN/BS/IG/LS/S-4, the Assessing Officer has noted that all the invoices are almost similar and the same are without much details

DCIT, Central Circle-2(2), Chennai vs. M/S.Mac Quality Builders Pvt Lit., Chennai

In the result, all the appeals filed by the Revenue are dismissed

ITA 644/CHNY/2023[2021-22]Status: DisposedITAT Chennai21 Feb 2024AY 2021-22

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.642/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner Of Vs. M/S. Mukunda Land Developers Pvt. Ltd., Plot No. 198, 13Th Cross Street, Sri Income Tax, Central Circle 2(2), Investigation Building, Sai Nagar, Okkiam Thoraipakkam, Chennai 34. Chennai 600 097. [Pan:Aahcp7751K] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.643/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner Of M/S. Mugilan Structurals Pvt. Ltd., Plot No. 198, 13Th Cross Street, Sri Sai Income Tax, Central Circle 2(2), Vs. Investigation Building, Nagar, Okkiam Thoraipakkam, Chennai 34. Chennai 600 097. [Pan:Aajcm3182D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.644/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner Of M/S. Mac Quality Builders Pvt. Ltd., Plot No. 198, 13Th Cross Street, Sri Sai Income Tax, Central Circle 2(2), Investigation Building, Nagar, Okkiam Thoraipakkam, Vs. Chennai 34. Chennai 600 097. [Pan:Aaecv8582B] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 139(1)Section 2(22)(e)

Power Services Ltd and M/s IG3 Infra Ltd contained information relating to the appellant company. The Assessing Officer stated that the said seized material contained the balance sheets of M/s IG3 Infra Limited as on 31.03.2020 & 03.11.2020. On analysing the said balance sheets, the Assessing Officer noted that the Capital ... works said to have been undertaken by the appellant and four other group companies for M/s. IG3 Infra Limited found in the seized material at page Nos.1-21 of ANN/BS/IG/LS/S-4, the Assessing Officer has noted that all the invoices are almost similar and the same are without much details

DCIT, Central Circle-2(2), Chennai vs. M/S. Mukilanstructurals Pvt Lit., Chennai

In the result, all the appeals filed by the Revenue are dismissed

ITA 643/CHNY/2023[2021-22]Status: DisposedITAT Chennai21 Feb 2024AY 2021-22

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.642/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner Of Vs. M/S. Mukunda Land Developers Pvt. Ltd., Plot No. 198, 13Th Cross Street, Sri Income Tax, Central Circle 2(2), Investigation Building, Sai Nagar, Okkiam Thoraipakkam, Chennai 34. Chennai 600 097. [Pan:Aahcp7751K] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.643/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner Of M/S. Mugilan Structurals Pvt. Ltd., Plot No. 198, 13Th Cross Street, Sri Sai Income Tax, Central Circle 2(2), Vs. Investigation Building, Nagar, Okkiam Thoraipakkam, Chennai 34. Chennai 600 097. [Pan:Aajcm3182D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.644/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner Of M/S. Mac Quality Builders Pvt. Ltd., Plot No. 198, 13Th Cross Street, Sri Sai Income Tax, Central Circle 2(2), Investigation Building, Nagar, Okkiam Thoraipakkam, Vs. Chennai 34. Chennai 600 097. [Pan:Aaecv8582B] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 139(1)Section 2(22)(e)

Power Services Ltd and M/s IG3 Infra Ltd contained information relating to the appellant company. The Assessing Officer stated that the said seized material contained the balance sheets of M/s IG3 Infra Limited as on 31.03.2020 & 03.11.2020. On analysing the said balance sheets, the Assessing Officer noted that the Capital ... works said to have been undertaken by the appellant and four other group companies for M/s. IG3 Infra Limited found in the seized material at page Nos.1-21 of ANN/BS/IG/LS/S-4, the Assessing Officer has noted that all the invoices are almost similar and the same are without much details

DCIT, Central Circle-2(2), Chennai vs. M/S. Mukunda Land Developers Pvt Lit., Chennai

In the result, all the appeals filed by the Revenue are dismissed

ITA 642/CHNY/2023[2021-22]Status: DisposedITAT Chennai21 Feb 2024AY 2021-22

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.642/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner Of Vs. M/S. Mukunda Land Developers Pvt. Ltd., Plot No. 198, 13Th Cross Street, Sri Income Tax, Central Circle 2(2), Investigation Building, Sai Nagar, Okkiam Thoraipakkam, Chennai 34. Chennai 600 097. [Pan:Aahcp7751K] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.643/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner Of M/S. Mugilan Structurals Pvt. Ltd., Plot No. 198, 13Th Cross Street, Sri Sai Income Tax, Central Circle 2(2), Vs. Investigation Building, Nagar, Okkiam Thoraipakkam, Chennai 34. Chennai 600 097. [Pan:Aajcm3182D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.644/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner Of M/S. Mac Quality Builders Pvt. Ltd., Plot No. 198, 13Th Cross Street, Sri Sai Income Tax, Central Circle 2(2), Investigation Building, Nagar, Okkiam Thoraipakkam, Vs. Chennai 34. Chennai 600 097. [Pan:Aaecv8582B] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 139(1)Section 2(22)(e)

Power Services Ltd and M/s IG3 Infra Ltd contained information relating to the appellant company. The Assessing Officer stated that the said seized material contained the balance sheets of M/s IG3 Infra Limited as on 31.03.2020 & 03.11.2020. On analysing the said balance sheets, the Assessing Officer noted that the Capital ... works said to have been undertaken by the appellant and four other group companies for M/s. IG3 Infra Limited found in the seized material at page Nos.1-21 of ANN/BS/IG/LS/S-4, the Assessing Officer has noted that all the invoices are almost similar and the same are without much details

DCIT, Centralcircle-2(2), Chennai vs. Surendra Reddy Chirla, Chennai

In the result, all the appeals stand dismissed

ITA 792/CHNY/2023[2019-20]Status: DisposedITAT Chennai20 Feb 2024AY 2019-20

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.789/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & आयकरअपील सं./ Ita No.790/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) & आयकरअपील सं./ Ita No.791/Chny/2023 (िनधा*रण वष* / Assessment Year: 2019-20) & आयकरअपील सं./ Ita No.792/Chny/2023 (िनधा*रण वष* / Assessment Year: 2019-20) Dcit Shri Surendra Reddy Chirla बनाम Central Circle-2(2) No.4, Ii Cross Street, Chennai-34. Sterling Road, Nungambakkam, / Vs. Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagpr-3181-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri V.Nandakumar (Cit)-Ld.Dr " थ"कीओरसे/Respondent By : Shri D.Anand (Advocate)-Ld.Ar सुनवाईकीतारीख/Date Of Hearing : 29-11-2023 घोषणाकीतारीख /Date Of Pronouncement : 20-02-2024

For Appellant: Shri V.Nandakumar (CIT)-Ld.DRFor Respondent: Shri D.Anand (Advocate)-Ld.AR
Section 269SSection 271(1)Section 271DSection 271E

specified sum as alleged. The assessee also submitted that it had no connection with the cash payments and receipts as mentioned in the seized material and it was completely one-sided entries by other group. No documentary evidence was collected from assessee’s place pertaining to aforesaid cash entries ... issuance of show-cause notice issued on 05.08.2022. This confirmation letter will not be corroborative evidence to rebut the contention narrated in the seized material. Finally, Ld. Addl. CIT imposed penalty of Rs.75 Lacs u/s 271D which was subjected to assessee’s further appeal before first appellate authority. Appellate proceedings

DCIT, Centralcircle-2(2), Chennai vs. Surendra Reddy Chirla, Chennai

In the result, all the appeals stand dismissed

ITA 791/CHNY/2023[2019-20]Status: DisposedITAT Chennai20 Feb 2024AY 2019-20

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.789/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & आयकरअपील सं./ Ita No.790/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) & आयकरअपील सं./ Ita No.791/Chny/2023 (िनधा*रण वष* / Assessment Year: 2019-20) & आयकरअपील सं./ Ita No.792/Chny/2023 (िनधा*रण वष* / Assessment Year: 2019-20) Dcit Shri Surendra Reddy Chirla बनाम Central Circle-2(2) No.4, Ii Cross Street, Chennai-34. Sterling Road, Nungambakkam, / Vs. Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagpr-3181-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri V.Nandakumar (Cit)-Ld.Dr " थ"कीओरसे/Respondent By : Shri D.Anand (Advocate)-Ld.Ar सुनवाईकीतारीख/Date Of Hearing : 29-11-2023 घोषणाकीतारीख /Date Of Pronouncement : 20-02-2024

For Appellant: Shri V.Nandakumar (CIT)-Ld.DRFor Respondent: Shri D.Anand (Advocate)-Ld.AR
Section 269SSection 271(1)Section 271DSection 271E

specified sum as alleged. The assessee also submitted that it had no connection with the cash payments and receipts as mentioned in the seized material and it was completely one-sided entries by other group. No documentary evidence was collected from assessee’s place pertaining to aforesaid cash entries ... issuance of show-cause notice issued on 05.08.2022. This confirmation letter will not be corroborative evidence to rebut the contention narrated in the seized material. Finally, Ld. Addl. CIT imposed penalty of Rs.75 Lacs u/s 271D which was subjected to assessee’s further appeal before first appellate authority. Appellate proceedings

DCIT, Centralcircle-2(2), Chennai vs. Surendra Reddy Chirla, Chennai

In the result, all the appeals stand dismissed

ITA 790/CHNY/2023[2017-18]Status: DisposedITAT Chennai20 Feb 2024AY 2017-18

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.789/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & आयकरअपील सं./ Ita No.790/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) & आयकरअपील सं./ Ita No.791/Chny/2023 (िनधा*रण वष* / Assessment Year: 2019-20) & आयकरअपील सं./ Ita No.792/Chny/2023 (िनधा*रण वष* / Assessment Year: 2019-20) Dcit Shri Surendra Reddy Chirla बनाम Central Circle-2(2) No.4, Ii Cross Street, Chennai-34. Sterling Road, Nungambakkam, / Vs. Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagpr-3181-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri V.Nandakumar (Cit)-Ld.Dr " थ"कीओरसे/Respondent By : Shri D.Anand (Advocate)-Ld.Ar सुनवाईकीतारीख/Date Of Hearing : 29-11-2023 घोषणाकीतारीख /Date Of Pronouncement : 20-02-2024

For Appellant: Shri V.Nandakumar (CIT)-Ld.DRFor Respondent: Shri D.Anand (Advocate)-Ld.AR
Section 269SSection 271(1)Section 271DSection 271E

specified sum as alleged. The assessee also submitted that it had no connection with the cash payments and receipts as mentioned in the seized material and it was completely one-sided entries by other group. No documentary evidence was collected from assessee’s place pertaining to aforesaid cash entries ... issuance of show-cause notice issued on 05.08.2022. This confirmation letter will not be corroborative evidence to rebut the contention narrated in the seized material. Finally, Ld. Addl. CIT imposed penalty of Rs.75 Lacs u/s 271D which was subjected to assessee’s further appeal before first appellate authority. Appellate proceedings

DCIT, Centralcircle-2(2), Chennai vs. Surendra Reddy Chirla, Chennai

In the result, all the appeals stand dismissed

ITA 789/CHNY/2023[2016-17]Status: DisposedITAT Chennai20 Feb 2024AY 2016-17

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.789/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & आयकरअपील सं./ Ita No.790/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) & आयकरअपील सं./ Ita No.791/Chny/2023 (िनधा*रण वष* / Assessment Year: 2019-20) & आयकरअपील सं./ Ita No.792/Chny/2023 (िनधा*रण वष* / Assessment Year: 2019-20) Dcit Shri Surendra Reddy Chirla बनाम Central Circle-2(2) No.4, Ii Cross Street, Chennai-34. Sterling Road, Nungambakkam, / Vs. Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagpr-3181-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri V.Nandakumar (Cit)-Ld.Dr " थ"कीओरसे/Respondent By : Shri D.Anand (Advocate)-Ld.Ar सुनवाईकीतारीख/Date Of Hearing : 29-11-2023 घोषणाकीतारीख /Date Of Pronouncement : 20-02-2024

For Appellant: Shri V.Nandakumar (CIT)-Ld.DRFor Respondent: Shri D.Anand (Advocate)-Ld.AR
Section 269SSection 271(1)Section 271DSection 271E

specified sum as alleged. The assessee also submitted that it had no connection with the cash payments and receipts as mentioned in the seized material and it was completely one-sided entries by other group. No documentary evidence was collected from assessee’s place pertaining to aforesaid cash entries ... issuance of show-cause notice issued on 05.08.2022. This confirmation letter will not be corroborative evidence to rebut the contention narrated in the seized material. Finally, Ld. Addl. CIT imposed penalty of Rs.75 Lacs u/s 271D which was subjected to assessee’s further appeal before first appellate authority. Appellate proceedings