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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. Kumaralayam Properties Pvt. Ltd., Chennai vs. ACIT, CC - 3 (2), Chennai

The appeals stand partly allowed for statistical purposes

ITA 333/CHNY/2020[2015-16]Status: DisposedITAT Chennai29 Mar 2023AY 2015-16

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.329/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.330/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2012-13) & आयकरअपील सं./ Ita No.331/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2013-14) & आयकरअपील सं./ Ita No.332/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2014-15) & आयकरअपील सं./ Ita No.333/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2015-16) M/S. Kumaralayam Properties Pvt. Ltd. Acit बनाम/ 2B, Ii Floor, Royal Court, Central Circle-3(2), No.41, Venkatanarayana Road, T.Nagar, Chennai. Vs. Chennai-600 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacck-4608-F (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri K. Meenakshi Sundaram, (Itp)-Ld. Ar !थ"कीओरसे/Respondent By : Shri M. Rajan, (Cit)-Ld. Dr सुनवाईकीतारीख/ : 04-01-2023 Date Of Hearing घोषणाकीतारीख / : 29-03-2023 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri K. Meenakshi Sundaram, (ITP)-Ld. ARFor Respondent: Shri M. Rajan, (CIT)-Ld. DR
Section 153A

arguments of Ld. AR and justified the impugned additions. The Ld. CIT-DR submitted that the additions have been made on the basis of seized material. Having heard rival submissions and after perusal of case records, our adjudication would be as under. 3.1 From the facts, it emerges that ... Rs.811.05 Lacs. However, the assessee’s submissions reflected land advances of Rs.2306.43 Lacs from STN. The Ld. AO noted that the entries found in seized material from assessee as well as from STN matched only to the extent of Rs.811.05 Lacs and there was variation of Rs.1495.38 Lacs

M/S. Kumaralayam Properties Pvt. Ltd., Chennai vs. ACIT, CC - 3 (2), Chennai

The appeals stand partly allowed for statistical purposes

ITA 332/CHNY/2020[2014-15]Status: DisposedITAT Chennai29 Mar 2023AY 2014-15

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.329/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.330/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2012-13) & आयकरअपील सं./ Ita No.331/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2013-14) & आयकरअपील सं./ Ita No.332/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2014-15) & आयकरअपील सं./ Ita No.333/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2015-16) M/S. Kumaralayam Properties Pvt. Ltd. Acit बनाम/ 2B, Ii Floor, Royal Court, Central Circle-3(2), No.41, Venkatanarayana Road, T.Nagar, Chennai. Vs. Chennai-600 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacck-4608-F (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri K. Meenakshi Sundaram, (Itp)-Ld. Ar !थ"कीओरसे/Respondent By : Shri M. Rajan, (Cit)-Ld. Dr सुनवाईकीतारीख/ : 04-01-2023 Date Of Hearing घोषणाकीतारीख / : 29-03-2023 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri K. Meenakshi Sundaram, (ITP)-Ld. ARFor Respondent: Shri M. Rajan, (CIT)-Ld. DR
Section 153A

arguments of Ld. AR and justified the impugned additions. The Ld. CIT-DR submitted that the additions have been made on the basis of seized material. Having heard rival submissions and after perusal of case records, our adjudication would be as under. 3.1 From the facts, it emerges that ... Rs.811.05 Lacs. However, the assessee’s submissions reflected land advances of Rs.2306.43 Lacs from STN. The Ld. AO noted that the entries found in seized material from assessee as well as from STN matched only to the extent of Rs.811.05 Lacs and there was variation of Rs.1495.38 Lacs

M/S. Kumaralayam Properties Pvt. Ltd., Chennai vs. ACIT, CC - 3 (2), Chennai

The appeals stand partly allowed for statistical purposes

ITA 331/CHNY/2020[2013-14]Status: DisposedITAT Chennai29 Mar 2023AY 2013-14

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.329/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.330/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2012-13) & आयकरअपील सं./ Ita No.331/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2013-14) & आयकरअपील सं./ Ita No.332/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2014-15) & आयकरअपील सं./ Ita No.333/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2015-16) M/S. Kumaralayam Properties Pvt. Ltd. Acit बनाम/ 2B, Ii Floor, Royal Court, Central Circle-3(2), No.41, Venkatanarayana Road, T.Nagar, Chennai. Vs. Chennai-600 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacck-4608-F (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri K. Meenakshi Sundaram, (Itp)-Ld. Ar !थ"कीओरसे/Respondent By : Shri M. Rajan, (Cit)-Ld. Dr सुनवाईकीतारीख/ : 04-01-2023 Date Of Hearing घोषणाकीतारीख / : 29-03-2023 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri K. Meenakshi Sundaram, (ITP)-Ld. ARFor Respondent: Shri M. Rajan, (CIT)-Ld. DR
Section 153A

arguments of Ld. AR and justified the impugned additions. The Ld. CIT-DR submitted that the additions have been made on the basis of seized material. Having heard rival submissions and after perusal of case records, our adjudication would be as under. 3.1 From the facts, it emerges that ... Rs.811.05 Lacs. However, the assessee’s submissions reflected land advances of Rs.2306.43 Lacs from STN. The Ld. AO noted that the entries found in seized material from assessee as well as from STN matched only to the extent of Rs.811.05 Lacs and there was variation of Rs.1495.38 Lacs

M/S. Kumaralayam Properties Pvt. Ltd., Chennai vs. ACIT, CC - 3 (2), Chennai

The appeals stand partly allowed for statistical purposes

ITA 330/CHNY/2020[2012-13]Status: DisposedITAT Chennai29 Mar 2023AY 2012-13

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.329/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.330/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2012-13) & आयकरअपील सं./ Ita No.331/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2013-14) & आयकरअपील सं./ Ita No.332/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2014-15) & आयकरअपील सं./ Ita No.333/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2015-16) M/S. Kumaralayam Properties Pvt. Ltd. Acit बनाम/ 2B, Ii Floor, Royal Court, Central Circle-3(2), No.41, Venkatanarayana Road, T.Nagar, Chennai. Vs. Chennai-600 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacck-4608-F (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri K. Meenakshi Sundaram, (Itp)-Ld. Ar !थ"कीओरसे/Respondent By : Shri M. Rajan, (Cit)-Ld. Dr सुनवाईकीतारीख/ : 04-01-2023 Date Of Hearing घोषणाकीतारीख / : 29-03-2023 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri K. Meenakshi Sundaram, (ITP)-Ld. ARFor Respondent: Shri M. Rajan, (CIT)-Ld. DR
Section 153A

arguments of Ld. AR and justified the impugned additions. The Ld. CIT-DR submitted that the additions have been made on the basis of seized material. Having heard rival submissions and after perusal of case records, our adjudication would be as under. 3.1 From the facts, it emerges that ... Rs.811.05 Lacs. However, the assessee’s submissions reflected land advances of Rs.2306.43 Lacs from STN. The Ld. AO noted that the entries found in seized material from assessee as well as from STN matched only to the extent of Rs.811.05 Lacs and there was variation of Rs.1495.38 Lacs

M/S. Kumaralayam Properties Pvt. Ltd., Chennai vs. ACIT, CC - 3 (2), Chennai

The appeals stand partly allowed for statistical purposes

ITA 329/CHNY/2020[2011-12]Status: DisposedITAT Chennai29 Mar 2023AY 2011-12

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.329/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.330/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2012-13) & आयकरअपील सं./ Ita No.331/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2013-14) & आयकरअपील सं./ Ita No.332/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2014-15) & आयकरअपील सं./ Ita No.333/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2015-16) M/S. Kumaralayam Properties Pvt. Ltd. Acit बनाम/ 2B, Ii Floor, Royal Court, Central Circle-3(2), No.41, Venkatanarayana Road, T.Nagar, Chennai. Vs. Chennai-600 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacck-4608-F (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri K. Meenakshi Sundaram, (Itp)-Ld. Ar !थ"कीओरसे/Respondent By : Shri M. Rajan, (Cit)-Ld. Dr सुनवाईकीतारीख/ : 04-01-2023 Date Of Hearing घोषणाकीतारीख / : 29-03-2023 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri K. Meenakshi Sundaram, (ITP)-Ld. ARFor Respondent: Shri M. Rajan, (CIT)-Ld. DR
Section 153A

arguments of Ld. AR and justified the impugned additions. The Ld. CIT-DR submitted that the additions have been made on the basis of seized material. Having heard rival submissions and after perusal of case records, our adjudication would be as under. 3.1 From the facts, it emerges that ... Rs.811.05 Lacs. However, the assessee’s submissions reflected land advances of Rs.2306.43 Lacs from STN. The Ld. AO noted that the entries found in seized material from assessee as well as from STN matched only to the extent of Rs.811.05 Lacs and there was variation of Rs.1495.38 Lacs

ACIT Cent. Cir -7(1), Mumbai vs. Dr. D.Y.Patil Education Society, Mumbai

In the result, the appeal filed by the revenue is dismissed and appeal filed by the assessee as well as CO are allowed

ITA 2299/MUM/2021[2017-18]Status: DisposedITAT Mumbai29 Mar 2023AY 2017-18

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 2298/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T.A. No. 2299/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2017-18) Acit, Cc-7(1) बिधम/ Dr. D. Y. Patil Education R. No. 676B, 6Th Floor, Society Vs. Aayakar Bhavan, M. K. 869, E, Ward, Kasaba Road, Mumbai-400020. Vawada, Kolhapur-416006. & आयकर अपील सं/ I.T.A. No. 1957/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2017-18) बिधम/ Dr. D. Y. Patil Education Dcit, Central Circle-7(1) 6Th Floor, Aayakar Bhavan, M. Society Vs. 869, E, Ward, Kasaba K. Road, Mumbai-400020. Vawada, Kolhapur-416006. Cross Objection No. 63/Mum/2022 Arising Out Of I.T.A. No.2298/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2016-17) बिधम/ Dr. D. Y. Patil Education Acit, Cc-7(1) R. No. 676B, 6Th Floor, Society Vs. 869, E, Ward, Kasaba Aayakar Bhavan, M. K. Road, Vawada, Kolhapur-416006. Mumbai-400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaatd8919M (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Smt. Riddhi Mishra (Dr)/Smt. Mahita Nair Assessee By: Shri Dharmesh Shah/Dhaval Shah सुनवाई की तारीख / Date Of Hearing: 19/01/2023 घोषणा की तारीख /Date Of Pronouncement: 29/03/2023

For Appellant: Shri Dharmesh Shah/Dhaval ShahFor Respondent: Smt. Riddhi Mishra (DR)/Smt
Section 132Section 143(3)Section 153C

also apparent from perusal of first proviso to Section 153C(1) of the Act that the substitution of date of handing over of seized material in place of date of initiation of search, as mentioned therein, was only for the purpose to determine the years of abatement of assessment proceedings ... ITAT/D Bench/2022-23] even though the satisfaction note of AO (DCIT-CC- 7(1), Mumbai was recorded on 18.09.2018, the relevant seized material was received on 07.07.2017 itself by the office of AO (DCIT-CC-7(1), Mumbai. Therefore, the date of receipt of documents/books of account is taken note

ACIT CC -7(1), Mumbai vs. Dr. D.Y.Patil Education Society, Mumbai

In the result, the appeal filed by the revenue is dismissed and appeal filed by the assessee as well as CO are allowed

ITA 2298/MUM/2021[2016-17]Status: DisposedITAT Mumbai29 Mar 2023AY 2016-17

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 2298/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T.A. No. 2299/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2017-18) Acit, Cc-7(1) बिधम/ Dr. D. Y. Patil Education R. No. 676B, 6Th Floor, Society Vs. Aayakar Bhavan, M. K. 869, E, Ward, Kasaba Road, Mumbai-400020. Vawada, Kolhapur-416006. & आयकर अपील सं/ I.T.A. No. 1957/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2017-18) बिधम/ Dr. D. Y. Patil Education Dcit, Central Circle-7(1) 6Th Floor, Aayakar Bhavan, M. Society Vs. 869, E, Ward, Kasaba K. Road, Mumbai-400020. Vawada, Kolhapur-416006. Cross Objection No. 63/Mum/2022 Arising Out Of I.T.A. No.2298/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2016-17) बिधम/ Dr. D. Y. Patil Education Acit, Cc-7(1) R. No. 676B, 6Th Floor, Society Vs. 869, E, Ward, Kasaba Aayakar Bhavan, M. K. Road, Vawada, Kolhapur-416006. Mumbai-400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaatd8919M (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Smt. Riddhi Mishra (Dr)/Smt. Mahita Nair Assessee By: Shri Dharmesh Shah/Dhaval Shah सुनवाई की तारीख / Date Of Hearing: 19/01/2023 घोषणा की तारीख /Date Of Pronouncement: 29/03/2023

For Appellant: Shri Dharmesh Shah/Dhaval ShahFor Respondent: Smt. Riddhi Mishra (DR)/Smt
Section 132Section 143(3)Section 153C

also apparent from perusal of first proviso to Section 153C(1) of the Act that the substitution of date of handing over of seized material in place of date of initiation of search, as mentioned therein, was only for the purpose to determine the years of abatement of assessment proceedings ... ITAT/D Bench/2022-23] even though the satisfaction note of AO (DCIT-CC- 7(1), Mumbai was recorded on 18.09.2018, the relevant seized material was received on 07.07.2017 itself by the office of AO (DCIT-CC-7(1), Mumbai. Therefore, the date of receipt of documents/books of account is taken note

D.Y.Patil Education Society, Kolhapur vs. DCIT Cent. Cir 7(1), Mumbai

In the result, the appeal filed by the revenue is dismissed and appeal filed by the assessee as well as CO are allowed

ITA 1957/MUM/2021[2017-18]Status: DisposedITAT Mumbai29 Mar 2023AY 2017-18

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 2298/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T.A. No. 2299/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2017-18) Acit, Cc-7(1) बिधम/ Dr. D. Y. Patil Education R. No. 676B, 6Th Floor, Society Vs. Aayakar Bhavan, M. K. 869, E, Ward, Kasaba Road, Mumbai-400020. Vawada, Kolhapur-416006. & आयकर अपील सं/ I.T.A. No. 1957/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2017-18) बिधम/ Dr. D. Y. Patil Education Dcit, Central Circle-7(1) 6Th Floor, Aayakar Bhavan, M. Society Vs. 869, E, Ward, Kasaba K. Road, Mumbai-400020. Vawada, Kolhapur-416006. Cross Objection No. 63/Mum/2022 Arising Out Of I.T.A. No.2298/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2016-17) बिधम/ Dr. D. Y. Patil Education Acit, Cc-7(1) R. No. 676B, 6Th Floor, Society Vs. 869, E, Ward, Kasaba Aayakar Bhavan, M. K. Road, Vawada, Kolhapur-416006. Mumbai-400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaatd8919M (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Smt. Riddhi Mishra (Dr)/Smt. Mahita Nair Assessee By: Shri Dharmesh Shah/Dhaval Shah सुनवाई की तारीख / Date Of Hearing: 19/01/2023 घोषणा की तारीख /Date Of Pronouncement: 29/03/2023

For Appellant: Shri Dharmesh Shah/Dhaval ShahFor Respondent: Smt. Riddhi Mishra (DR)/Smt
Section 132Section 143(3)Section 153C

also apparent from perusal of first proviso to Section 153C(1) of the Act that the substitution of date of handing over of seized material in place of date of initiation of search, as mentioned therein, was only for the purpose to determine the years of abatement of assessment proceedings ... ITAT/D Bench/2022-23] even though the satisfaction note of AO (DCIT-CC- 7(1), Mumbai was recorded on 18.09.2018, the relevant seized material was received on 07.07.2017 itself by the office of AO (DCIT-CC-7(1), Mumbai. Therefore, the date of receipt of documents/books of account is taken note

M/S. Bajrangbali Steel Industries Pvt. Ltd, Rourkla vs. ACIT, Central Circle, Sambalpur

In the result, appeals of the assessee in IT(SS)A No

ITA 109/CTK/2022[2020-21]Status: DisposedITAT Cuttack28 Mar 2023AY 2020-21

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ (तऱाशियाां और अशिग्रहण)/It(Ss)A Nos.31 To 33/Ctk/2022 (ननधाारण वषा / Assessment Year : 2016-2017 To 2018-2019) M/S Bee Pee Rollers Pvt. Ltd., Vs Acit, Central Circle, Sambalpur Lal Building, Kachery Road, Rourkela, Sundergarh, Odisha-769012 Pan No. :Aabcb 3593 P & आयकर अऩीऱ (तऱाशियाां और अशिग्रहण)/It(Ss)A Nos.34 To 39/Ctk/2022 & आयकर अऩीऱ/Ita No.109/Ctk/2022 (ननधाारण वषा / Assessment Year : 2014-2017 To 2020-2021) M/S Bajrangbali Steel Industries Pvt. Vs Acit, Central Circle, Sambalpur Ltd., Lal Building, Kachery Road, Rourkela, Sundergarh, Odisha-769012 Pan No. :Aabcb 3594 L & आयकर अऩीऱ (तऱाशियाां और अशिग्रहण)/It(Ss)A Nos.40 To 44/Ctk/2022 (ननधाारण वषा / Assessment Year : 2014-2015 To 2018-2019) M/S Bajrangbali Re-Rollers Pvt. Ltd. Vs Acit, Central Circle, Sambalpur Lal Building, Kachery Road, Rourkela, Sundergarh, Odisha-769012 Pan No. :Aaccb 6678 A (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri S.K.Tulsiyan, Advocate With Shri B.K. Tibrewal, Ca & Ms. Nisha Rachh, Ca Shri M.K.Gautam, Pr.Cit(Osd) राजस्व की ओर से /Revenue By : सुनवाई की तारीख / Date Of Hearing : 28/03/2023 घोषणा की तारीख/Date Of Pronouncement : 28/03/2023

For Appellant: Shri S.K.Tulsiyan, Advocate with Shri
Section 133ASection 153ASection 292CSection 69Section 69C

proceedings u/s.153A of the Act was valid. It was the submission that the supporting documents such as the invoices etc. in respect of the seized materials had not been found in the course of search. It was the submission that on the basis of the information ... search or other post-search material or information available with Assessing Officer which can be related to evidence found. It was further held that seized material could also be relied upon to draw inference that there were similar transactions throughout period of six years covered by section 153A