← All Phrases

“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

Krishnamoorthy Ramlingam Mudaliyar, Mumbai vs. Assistant Commissioner of Income Tax, Central Circle-3 Thane, Mumbai

In the result, all the appeals of the assessee are partly allowed for statistical purposes, and the appeal of the Revenue is dismissed

ITA 2894/MUM/2022[2015-2016]Status: DisposedITAT Mumbai10 Aug 2023AY 2015-2016

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.2894/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T.A. No.2895/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T.A. No.2893/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2017-18) Krishnamoorthy Ramlingam Acit, Central Circle-3 बिधम/ Mudaliyar 6Th Floor, Room No. 12, Vs. Flat No. 904, Maa Laxmi Ashar It Park, Road-16- Avenue, Sector-36, Plot No. Z, Wagle Industrial 27, Kamothe, Navi Estate, Thane-(W)- Mumbai-410218. 400604. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Ajzpm6207H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं/ I.T.A. No.313/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2017-18) Acit, Central Circle-3 बिधम/ Krishnamoorthy 6Th Floor, Room No. 12, Ramlingam Mudaliyar Vs. Ashar It Park, Road-16-Z, Flat No. 904, Maa Laxmi Wagle Industrial Estate, Avenue, Sector-36, Plot Thane-(W)-400604. No. 27, Kamothe, Navi Mumbai-410218. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Ajzpm6207H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent)

For Appellant: Shri Satyaprakash SinghFor Respondent: Shri Rameshvar P Meena/Nimesh

income of company M/s Varad Infra Projects Put Ltd was proposed. However, during the assessment proceedings, it was observed on the basis of seized material that Shri Krishna Mudaliyar had advanced huge amounts in cash to the company M/s VIL and has also received payments in cash on various dates

Krishnamoorthy Ramlinngam Mudaliyar, Mumbai vs. Assistant Commissioner of Income Tax, Central Circle -3 Thane, Mumbai

In the result, all the appeals of the assessee are partly allowed for statistical purposes, and the appeal of the Revenue is dismissed

ITA 2893/MUM/2022[2017-18]Status: DisposedITAT Mumbai10 Aug 2023AY 2017-18

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.2894/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T.A. No.2895/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T.A. No.2893/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2017-18) Krishnamoorthy Ramlingam Acit, Central Circle-3 बिधम/ Mudaliyar 6Th Floor, Room No. 12, Vs. Flat No. 904, Maa Laxmi Ashar It Park, Road-16- Avenue, Sector-36, Plot No. Z, Wagle Industrial 27, Kamothe, Navi Estate, Thane-(W)- Mumbai-410218. 400604. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Ajzpm6207H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं/ I.T.A. No.313/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2017-18) Acit, Central Circle-3 बिधम/ Krishnamoorthy 6Th Floor, Room No. 12, Ramlingam Mudaliyar Vs. Ashar It Park, Road-16-Z, Flat No. 904, Maa Laxmi Wagle Industrial Estate, Avenue, Sector-36, Plot Thane-(W)-400604. No. 27, Kamothe, Navi Mumbai-410218. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Ajzpm6207H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent)

For Appellant: Shri Satyaprakash SinghFor Respondent: Shri Rameshvar P Meena/Nimesh

income of company M/s Varad Infra Projects Put Ltd was proposed. However, during the assessment proceedings, it was observed on the basis of seized material that Shri Krishna Mudaliyar had advanced huge amounts in cash to the company M/s VIL and has also received payments in cash on various dates

Shri Noor Shergil, Assistant Official Liquidator, High Court, Bombay As An Official Liquidator for M/S Srk Sheltors P Ltd., Pune, Mumbai vs. Deputy Commissioner of Income-Tax, Circle - 6, Pune

In the result, the appeal filed by the assessee stands dismissed

ITA 187/PUN/2018[2014-15]Status: DisposedITAT Pune09 Aug 2023AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.187/Pun/2018 िनधा"रण वष" / Assessment Year : 2014-15 M/S. Srk Shelters Pvt. Ltd., Vs. Dcit, Circle-6, Pune. Hinjewadi It Phase-2, Opp. Bharat Petrol Pump, Behind Icici Bank, Hinjewadi, Pune- 411057. Pan : Aancs8018A Appellant Respondent Assessee By : None Revenue By : Shri M. G. Jasnani Date Of Hearing : 08.08.2023 Date Of Pronouncement : 09.08.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-4, Pune [‘The Cit(A)’] Dated 13.11.2017 For The Assessment Year 2014-15. 2. Briefly, The Facts Of The Case Are That The Appellant Is A Private Limited Company Engaged In The Business Of Real Estate. The Return Of Income For The Assessment Year 2014-15 Was Filed On 27.11.2014

For Appellant: NoneFor Respondent: Shri M. G. Jasnani
Section 133ASection 143(3)

account of alleged on-money consideration in the project “Skywing” carried out by the assessee company. It is undisputed fact that as per the seized material, it is found that the appellant had received on-money consideration of Rs.5,09,10,063/- in the project “Skywing”, the details of which ... course of assessment proceedings before the Assessing Officer, the appellant had denied having receipt on-money 6 consideration, the amount shown in the seized material at Page No.71, Sl. No.9 only indicates the rough estimate not the actual sale consideration. Further, during the course of assessment proceedings for the assessment

DCIT, Madurai vs. M/S Beach Mineraals Company, Tirunelveli Chennai

In the result appeal of the assessee is partly allowed

ITA 532/CHNY/2023[2013]Status: DisposedITAT Chennai09 Aug 2023

Bench: Shri V. Durga Rao & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 366/Chny/2023 निर्धारण वर्ष / Assessment Year : 2013-14 M/S. Beach Minerals Company 125, Triuchendur Road, Tirunelveli Kuttam, Kuttam B.O. 627 651 Tamil Nadu. Pan : Aajfb3329C .......अपीलार्थी / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax, Central Circle-1, Madurai. ……प्रत्यर्थी / Respondent आयकर अपील सं. / Ita No. 532/Chny/2023 निर्धारण वर्ष / Assessment Year : 2013-14 The Deputy Commissioner Of Income Tax, Central Circle-1, Madurai. .......अपीलार्थी / Appellant बनाम / V/S. M/S. Beach Minerals Company 125, Triuchendur Road

For Appellant: Mr. Arjun Raj, CAFor Respondent: Mr. R. Clement Ramesh Kumar, CIT
Section 132Section 143(3)Section 145(3)Section 153A

ought 3 M/s. Beach Minerals Company Vs. ACIT, CC-1, Madurai ITA Nos. 366 & 532/Chny/2023 to have appreciated that lack of valid seized materials for the purpose of quantifying the income escaped from taxation in terms of Section 153A of the Act would vitiate the additions made in the search ... find fault with the method of accounting but additions were made in the order u/s.143(3) r.w.s.153A on the basis of incriminating seized materials and for the reason that the assessee had not given proper explanation in respect of inflated expenses and unexplained credit entries found

M/S Beach Mineraals Company, Tirunelveli Kuttam Kuttam B.O vs. ACIT Central Circle-1, Madurai

In the result appeal of the assessee is partly allowed

ITA 366/CHNY/2023[2013-14]Status: DisposedITAT Chennai09 Aug 2023AY 2013-14

Bench: Shri V. Durga Rao & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 366/Chny/2023 निर्धारण वर्ष / Assessment Year : 2013-14 M/S. Beach Minerals Company 125, Triuchendur Road, Tirunelveli Kuttam, Kuttam B.O. 627 651 Tamil Nadu. Pan : Aajfb3329C .......अपीलार्थी / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax, Central Circle-1, Madurai. ……प्रत्यर्थी / Respondent आयकर अपील सं. / Ita No. 532/Chny/2023 निर्धारण वर्ष / Assessment Year : 2013-14 The Deputy Commissioner Of Income Tax, Central Circle-1, Madurai. .......अपीलार्थी / Appellant बनाम / V/S. M/S. Beach Minerals Company 125, Triuchendur Road

For Appellant: Mr. Arjun Raj, CAFor Respondent: Mr. R. Clement Ramesh Kumar, CIT
Section 132Section 143(3)Section 145(3)Section 153A

ought 3 M/s. Beach Minerals Company Vs. ACIT, CC-1, Madurai ITA Nos. 366 & 532/Chny/2023 to have appreciated that lack of valid seized materials for the purpose of quantifying the income escaped from taxation in terms of Section 153A of the Act would vitiate the additions made in the search ... find fault with the method of accounting but additions were made in the order u/s.143(3) r.w.s.153A on the basis of incriminating seized materials and for the reason that the assessee had not given proper explanation in respect of inflated expenses and unexplained credit entries found