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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

M/S Vatsalya Builders & Development Pvt Ltd, Nagpur vs. ACIT Central Circle1(2), Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 87/NAG/2018[2013-2014]Status: DisposedITAT Nagpur31 Oct 2023AY 2013-2014

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.85 To 87 & 210/Nag/2018 िनधा"रण वष" / Assessment Years : 2011-12 To 2014-15 M/S. Vatsalya Builders & Vs. Acit, Central Circle- Developers Pvt. Ltd., 1(2), Nagpur. 202, Ganesh Chambers, Dhantoli, Nagpur- 440012. Pan : Aabcv6745K Appellant Respondent Assessee By : Shri Mukesh Agrawal Revenue By : Shri Kailash G. Kanojiya Date Of Hearing : 17.10.2023 Date Of Pronouncement : 31.10.2023 आदेश / Order Per Inturi Rama Rao, Am : These Are The Appeals Filed By The Assessee Directed Against The Different Orders Of Ld. Commissioner Of Income Tax (Appeals)- 3, Nagpur [‘The Cit(A)’] Dated 26.02.2018 & 22.06.2018 For The Assessment Years 2011-12 To 2014-15 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.85/Nag/2018 For The Assessment Year 2011-12 Are Stated Herein.

For Appellant: Shri Mukesh AgrawalFor Respondent: Shri Kailash G. Kanojiya
Section 115BSection 14Section 143(3)Section 153ASection 68Section 69C

Rs.10,87,92,566/- and the same was revised on 09.12.2016 at total loss of Rs.2,19,86,444/-. On the basis of the seized material, the appellant had disclosed an amount of Rs.33,78,714/- on account of unexplained source of expenditure of commission paid in cash, which

M/S Vatsalya Builders & Development Pvt Ltd, Nagpur vs. ACIT Central Circle1(2), Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 86/NAG/2018[2012-2013]Status: DisposedITAT Nagpur31 Oct 2023AY 2012-2013

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.85 To 87 & 210/Nag/2018 िनधा"रण वष" / Assessment Years : 2011-12 To 2014-15 M/S. Vatsalya Builders & Vs. Acit, Central Circle- Developers Pvt. Ltd., 1(2), Nagpur. 202, Ganesh Chambers, Dhantoli, Nagpur- 440012. Pan : Aabcv6745K Appellant Respondent Assessee By : Shri Mukesh Agrawal Revenue By : Shri Kailash G. Kanojiya Date Of Hearing : 17.10.2023 Date Of Pronouncement : 31.10.2023 आदेश / Order Per Inturi Rama Rao, Am : These Are The Appeals Filed By The Assessee Directed Against The Different Orders Of Ld. Commissioner Of Income Tax (Appeals)- 3, Nagpur [‘The Cit(A)’] Dated 26.02.2018 & 22.06.2018 For The Assessment Years 2011-12 To 2014-15 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.85/Nag/2018 For The Assessment Year 2011-12 Are Stated Herein.

For Appellant: Shri Mukesh AgrawalFor Respondent: Shri Kailash G. Kanojiya
Section 115BSection 14Section 143(3)Section 153ASection 68Section 69C

Rs.10,87,92,566/- and the same was revised on 09.12.2016 at total loss of Rs.2,19,86,444/-. On the basis of the seized material, the appellant had disclosed an amount of Rs.33,78,714/- on account of unexplained source of expenditure of commission paid in cash, which

M/S Vatsalya Builders & Development Pvt Ltd, Nagpur vs. ACIT Central Circle1(2), Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 85/NAG/2018[2011-2012]Status: DisposedITAT Nagpur31 Oct 2023AY 2011-2012

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.85 To 87 & 210/Nag/2018 िनधा"रण वष" / Assessment Years : 2011-12 To 2014-15 M/S. Vatsalya Builders & Vs. Acit, Central Circle- Developers Pvt. Ltd., 1(2), Nagpur. 202, Ganesh Chambers, Dhantoli, Nagpur- 440012. Pan : Aabcv6745K Appellant Respondent Assessee By : Shri Mukesh Agrawal Revenue By : Shri Kailash G. Kanojiya Date Of Hearing : 17.10.2023 Date Of Pronouncement : 31.10.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Assessee Directed Against The Different Orders Of Ld. Commissioner Of Income Tax (Appeals)- 3, Nagpur [‘The Cit(A)’] Dated 26.02.2018 & 22.06.2018 For The Assessment Years 2011-12 To 2014-15 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.85/Nag/2018 For The Assessment Year 2011-12 Are Stated Herein.

For Appellant: Shri Mukesh AgrawalFor Respondent: Shri Kailash G. Kanojiya
Section 115BSection 14Section 143(3)Section 153ASection 68Section 69C

Rs.10,87,92,566/- and the same was revised on 09.12.2016 at total loss of Rs.2,19,86,444/-. On the basis of the seized material, the appellant had disclosed an amount of Rs.33,78,714/- on account of unexplained source of expenditure of commission paid in cash, which

M/S Vatsalya Builders, Nagpur vs. Assistant Comissioner of Income Tax Centarl Circle 1(2), Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 210/NAG/2018[2014-15]Status: DisposedITAT Nagpur31 Oct 2023AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.85 To 87 & 210/Nag/2018 िनधा"रण वष" / Assessment Years : 2011-12 To 2014-15 M/S. Vatsalya Builders & Vs. Acit, Central Circle- Developers Pvt. Ltd., 1(2), Nagpur. 202, Ganesh Chambers, Dhantoli, Nagpur- 440012. Pan : Aabcv6745K Appellant Respondent Assessee By : Shri Mukesh Agrawal Revenue By : Shri Kailash G. Kanojiya Date Of Hearing : 17.10.2023 Date Of Pronouncement : 31.10.2023 आदेश / Order Per Inturi Rama Rao, Am : These Are The Appeals Filed By The Assessee Directed Against The Different Orders Of Ld. Commissioner Of Income Tax (Appeals)- 3, Nagpur [‘The Cit(A)’] Dated 26.02.2018 & 22.06.2018 For The Assessment Years 2011-12 To 2014-15 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.85/Nag/2018 For The Assessment Year 2011-12 Are Stated Herein.

For Appellant: Shri Mukesh AgrawalFor Respondent: Shri Kailash G. Kanojiya
Section 115BSection 14Section 143(3)Section 153ASection 68Section 69C

Rs.10,87,92,566/- and the same was revised on 09.12.2016 at total loss of Rs.2,19,86,444/-. On the basis of the seized material, the appellant had disclosed an amount of Rs.33,78,714/- on account of unexplained source of expenditure of commission paid in cash, which

Deputy Commissioner of Income Tax, Central Circle-1, Guntur vs. Polisetty Somasundaram Pvt Ltd, Guntur

In the result, appeal of the Revenue is dismissed and the Cross Objection raised by the assessee is disposed off as mentioned herein above

ITA 248/VIZ/2022[2015-16]Status: DisposedITAT Visakhapatnam31 Oct 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.248/Viz/2022 ("नधा"रण वष" / Assessment Year :2015-16) The Deputy Commissioner Of Vs. M/S. Polisetty Income Tax, Central Circle-1, Somasundaram Pvt Ltd., 3Rd Floor, Rajkamal Complex, D.No. 3-30-17, Sundaram Lakshmipuram Main Road, Colony, Ring Road, Guntur-522 007, Gujjanagundla, Guntur, Andhra Pradesh. Andhra Pradesh-522006. Pan: Aabcp 3168 Q (अपीलाथ"/ Appellant) (""यथ"/ Respondent) C.O. No. 03/Viz/2023 (In आयकर अपील सं./ I.T.A. No.248/Viz/2022) ("नधा"रण वष" / Assessment Year :2015-16) M/S. Polisetty Somasundaram Pvt Vs. The Deputy Commissioner Of Ltd., Income Tax, Central Circle-1, D.No. 3-30-17, Sundaram Colony, 3Rd Floor, Rajkamal Complex, Ring Road, Gujjanagundla, Lakshmipuram Main Road, Guntur, Andhra Pradesh-522006. Guntur-522 007, Pan: Aabcp 3168 Q Andhra Pradesh. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Gvn Hari, Ar ""याथ" क" ओर से / Revenue By : Dr Satya Sai Rath, Cit-Dr

For Appellant: Sri GVN Hari, ARFor Respondent: Dr Satya Sai Rath, CIT-DR
Section 132Section 132(4)Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 153A

computation of income under the Act……….” 7. Further, we find that the Ld. AO has not brought on record any material to corroborate the seized material warranting addition of bogus purchases to the extent of Rs. 14.47 Crs. In these circumstances, we find that the Ld. CIT(A) has rightly