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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

Kapil Gupta, Sirmaur vs. ACIT Central Circle Shimla, Shimla

The appeals stand partly allowed in terms of our above order

ITA 1013/CHANDI/2025[2023-24]Status: DisposedITAT Chandigarh29 Jan 2026AY 2023-24

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1010/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) & 2. आयकर अपील सं. / Ita No.1011/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2021-22) 3. आयकर अपील सं. / Ita No.1012/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) & 4. आयकर अपील सं. / Ita No.1013/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2023-24) Shri Kapil Gupta Acit (Central) C/O M/S Himgiri Beverages बनाम/ Vs. Shimla (Hp) -171001 Kala Amb – 173030 (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Addpg-0399-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Ajay Jain (Ca) A/W Sh. Lovesh Bansal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) & Shri Rajat Kumar Kureel (Cit) – Ld. Drs Date Of Final Hearing : 27-01-2026 Date Of Pronouncement : 29-01-2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2020-21 To 2023-24 Arises Out Of Separate Orders Of Learned First

For Appellant: Sh. Ajay Jain (CA) a/w Sh. LoveshFor Respondent: Smt. Kusum Bansal (CIT) & Shri
Section 127Section 143(2)Section 143(3)Section 148Section 148BSection 28Section 69Section 69A

accounts and no such books have been found maintained either at the residential premises or at the business premises of the assessee. The seized material is in the shape of three diaries for calendar years 2020, 2021 and 2022. These diaries contained accounted and unaccounted transaction as done ... revenue, we would estimate profit margin on unaccounted sales of 11,17,100 number of boxes as sold by the assessee as per seized material. The Ld. AR has quantified the unaccounted sales at Rs.44.26 Crores by taking certain rates per box and pleaded for estimation of profit margin

Kapil Gupta, Sirmaur vs. ACIT Central Circle Shimla, Shimla

The appeals stand partly allowed in terms of our above order

ITA 1012/CHANDI/2025[2022-23]Status: DisposedITAT Chandigarh29 Jan 2026AY 2022-23

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1010/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) & 2. आयकर अपील सं. / Ita No.1011/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2021-22) 3. आयकर अपील सं. / Ita No.1012/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) & 4. आयकर अपील सं. / Ita No.1013/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2023-24) Shri Kapil Gupta Acit (Central) C/O M/S Himgiri Beverages बनाम/ Vs. Shimla (Hp) -171001 Kala Amb – 173030 (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Addpg-0399-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Ajay Jain (Ca) A/W Sh. Lovesh Bansal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) & Shri Rajat Kumar Kureel (Cit) – Ld. Drs Date Of Final Hearing : 27-01-2026 Date Of Pronouncement : 29-01-2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2020-21 To 2023-24 Arises Out Of Separate Orders Of Learned First

For Appellant: Sh. Ajay Jain (CA) a/w Sh. LoveshFor Respondent: Smt. Kusum Bansal (CIT) & Shri
Section 127Section 143(2)Section 143(3)Section 148Section 148BSection 28Section 69Section 69A

accounts and no such books have been found maintained either at the residential premises or at the business premises of the assessee. The seized material is in the shape of three diaries for calendar years 2020, 2021 and 2022. These diaries contained accounted and unaccounted transaction as done ... revenue, we would estimate profit margin on unaccounted sales of 11,17,100 number of boxes as sold by the assessee as per seized material. The Ld. AR has quantified the unaccounted sales at Rs.44.26 Crores by taking certain rates per box and pleaded for estimation of profit margin

Kapil Gupta, Sirmaur vs. ACIT Central Circle Shimla, Shimla

The appeals stand partly allowed in terms of our above order

ITA 1011/CHANDI/2025[2021-22]Status: DisposedITAT Chandigarh29 Jan 2026AY 2021-22

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1010/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) & 2. आयकर अपील सं. / Ita No.1011/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2021-22) 3. आयकर अपील सं. / Ita No.1012/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) & 4. आयकर अपील सं. / Ita No.1013/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2023-24) Shri Kapil Gupta Acit (Central) C/O M/S Himgiri Beverages बनाम/ Vs. Shimla (Hp) -171001 Kala Amb – 173030 (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Addpg-0399-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Ajay Jain (Ca) A/W Sh. Lovesh Bansal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) & Shri Rajat Kumar Kureel (Cit) – Ld. Drs Date Of Final Hearing : 27-01-2026 Date Of Pronouncement : 29-01-2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2020-21 To 2023-24 Arises Out Of Separate Orders Of Learned First

For Appellant: Sh. Ajay Jain (CA) a/w Sh. LoveshFor Respondent: Smt. Kusum Bansal (CIT) & Shri
Section 127Section 143(2)Section 143(3)Section 148Section 148BSection 28Section 69Section 69A

accounts and no such books have been found maintained either at the residential premises or at the business premises of the assessee. The seized material is in the shape of three diaries for calendar years 2020, 2021 and 2022. These diaries contained accounted and unaccounted transaction as done ... revenue, we would estimate profit margin on unaccounted sales of 11,17,100 number of boxes as sold by the assessee as per seized material. The Ld. AR has quantified the unaccounted sales at Rs.44.26 Crores by taking certain rates per box and pleaded for estimation of profit margin

Kapil Gupta, Sirmaur vs. ACIT Central Shimla, Shimla

The appeals stand partly allowed in terms of our above order

ITA 1010/CHANDI/2025[2020-21]Status: DisposedITAT Chandigarh29 Jan 2026AY 2020-21

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1010/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) & 2. आयकर अपील सं. / Ita No.1011/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2021-22) 3. आयकर अपील सं. / Ita No.1012/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) & 4. आयकर अपील सं. / Ita No.1013/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2023-24) Shri Kapil Gupta Acit (Central) C/O M/S Himgiri Beverages बनाम/ Vs. Shimla (Hp) -171001 Kala Amb – 173030 (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Addpg-0399-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Ajay Jain (Ca) A/W Sh. Lovesh Bansal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) & Shri Rajat Kumar Kureel (Cit) – Ld. Drs Date Of Final Hearing : 27-01-2026 Date Of Pronouncement : 29-01-2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2020-21 To 2023-24 Arises Out Of Separate Orders Of Learned First

For Appellant: Sh. Ajay Jain (CA) a/w Sh. LoveshFor Respondent: Smt. Kusum Bansal (CIT) & Shri
Section 127Section 143(2)Section 143(3)Section 148Section 148BSection 28Section 69Section 69A

accounts and no such books have been found maintained either at the residential premises or at the business premises of the assessee. The seized material is in the shape of three diaries for calendar years 2020, 2021 and 2022. These diaries contained accounted and unaccounted transaction as done ... revenue, we would estimate profit margin on unaccounted sales of 11,17,100 number of boxes as sold by the assessee as per seized material. The Ld. AR has quantified the unaccounted sales at Rs.44.26 Crores by taking certain rates per box and pleaded for estimation of profit margin

Vaaan Infra Private Limited, Haryana vs. Deputy Commissioner of Income Tax, Central Circle, New Delhi

ITA 1525/DEL/2025[2020-21]Status: DisposedITAT Delhi28 Jan 2026AY 2020-21

Bench: Sh. Satbeer Singh Godara & Sh. Manish Agarwalita No. 1524/Del/2025 : Asstt. Year: 2019-20 Ita No. 1525/Del/2025 : Asstt. Year: 2020-21 Vaaan Infra Pvt. Ltd., Vs Dcit, Villa-8, Block-Ii, Eros Garden, Central Circle-30, Charmwood Village, Surajkund New Delhi-110055 Road, Faridabad-121009 (Appellant) (Respondent) Pan No. Aadcv5910G Assessee By : Sh. Shiv Kumar Lath, Ca, Sh. Harish Kumar Choudhary, Ca & Sh. Mohit Choudhary, Ca Revenue By : Ms. Amish S. Gupt, Cit-Dr Date Of Hearing: 28.01.2026 Date Of Pronouncement: 28.01.2026 Order Per Satbeer Singh Godara: These Assessee’S Twin Appeals For Assessment Years 2019- 20 & 2020-21 Arise Against The Cit(A)-30, New Delhi’S Din & Order Nos. Itba/Apl/M/250/2024-25/1072166771(1) & 1072172353(1) Both Dated 15.01.2025, In Proceedings U/S 153C R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Shiv Kumar Lath, CAFor Respondent: Ms. Amish S. Gupt, CIT-DR
Section 153C

itself as the assessee has filed a copy(ies) of the Assessing Officer’s corresponding satisfaction note before us which nowhere indicate that the seized material has been held as having any bearing on determination of it’s income. 4. Faced with this situation, learned CIT-DR vehemently argues that ... assessee’s favour that the Assessing Officer of the known search person/third party must indicate in his latter satisfaction note that the corresponding seized material does have bearing of determination of it’s total income. We thus conclude in this factual backdrop that both the impugned section 153C satisfaction forming

Vaaan Infra Private Limited, Faridabad vs. Deputy Commissioner of Income Tax, Jhandewalan Extension

ITA 1524/DEL/2025[2019-20]Status: DisposedITAT Delhi28 Jan 2026AY 2019-20

Bench: Sh. Satbeer Singh Godara & Sh. Manish Agarwalita No. 1524/Del/2025 : Asstt. Year: 2019-20 Ita No. 1525/Del/2025 : Asstt. Year: 2020-21 Vaaan Infra Pvt. Ltd., Vs Dcit, Villa-8, Block-Ii, Eros Garden, Central Circle-30, Charmwood Village, Surajkund New Delhi-110055 Road, Faridabad-121009 (Appellant) (Respondent) Pan No. Aadcv5910G Assessee By : Sh. Shiv Kumar Lath, Ca, Sh. Harish Kumar Choudhary, Ca & Sh. Mohit Choudhary, Ca Revenue By : Ms. Amish S. Gupt, Cit-Dr Date Of Hearing: 28.01.2026 Date Of Pronouncement: 28.01.2026 Order Per Satbeer Singh Godara: These Assessee’S Twin Appeals For Assessment Years 2019- 20 & 2020-21 Arise Against The Cit(A)-30, New Delhi’S Din & Order Nos. Itba/Apl/M/250/2024-25/1072166771(1) & 1072172353(1) Both Dated 15.01.2025, In Proceedings U/S 153C R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Shiv Kumar Lath, CAFor Respondent: Ms. Amish S. Gupt, CIT-DR
Section 153C

itself as the assessee has filed a copy(ies) of the Assessing Officer’s corresponding satisfaction note before us which nowhere indicate that the seized material has been held as having any bearing on determination of it’s income. 4. Faced with this situation, learned CIT-DR vehemently argues that ... assessee’s favour that the Assessing Officer of the known search person/third party must indicate in his latter satisfaction note that the corresponding seized material does have bearing of determination of it’s total income. We thus conclude in this factual backdrop that both the impugned section 153C satisfaction forming