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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

Mekala Kameswara Rao, Sattenapalli vs. The Deputy Commissioner of Income Tax, Central Circle, Vijayawada

In the result, appeal filed by the assessee is dismissed

ITA 581/VIZ/2018[2008-09]Status: DisposedITAT Visakhapatnam30 Nov 2022AY 2008-09

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. Nos.579 To 585/Viz/2018 ("नधा"रण वष" / Assessment Years: 2006-07 To 2012-13) Mekala Kameswara Rao, Vs. Dy. Commissioner Of Income Vaddavalli (V), Tax, Sattenapalli. Central Circle, Pan: Aqjpm 0582 A Vijayawada. आयकर अपील सं./ I.T.A. Nos.586 To 592/Viz/2018 ("नधा"रण वष" / Assessment Years: 2006-07 To 2012-13) Mekala Kameswara Rao, Vs. Dy. Commissioner Of Income Vaddavalli (V), Tax, Sattenapalli. Central Circle, Pan: Aqjpm 0582 A Vijayawada. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : None ""याथ" क" ओर से / Respondent By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: NoneFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 133ASection 142(1)Section 144Section 153CSection 271(1)(b)Section 276C

real estate business with Sri Ravipati Nageswara Rao is clearly brought out in the statements recorded on various dates. The transactions in the seized material is owned up by the appellant before the ADIT (Inv.). Therefore, the satisfaction of the Assessing Officer is not abstract in this case ... certain that the seized material relates to the appellant’s real estate business. Thus, the appellant’s contention that the material is not belonging to the appellant for the AY 2006-07 is not correct, hence rejected. In view of the above facts and circumstances, the legal ground raised

Mekala Kameswara Rao, Sattenapalli vs. The Deputy Commissioner of Income Tax, Central Circle, Vijayawada

In the result, appeal filed by the assessee is dismissed

ITA 580/VIZ/2018[2007-08]Status: DisposedITAT Visakhapatnam30 Nov 2022AY 2007-08

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. Nos.579 To 585/Viz/2018 ("नधा"रण वष" / Assessment Years: 2006-07 To 2012-13) Mekala Kameswara Rao, Vs. Dy. Commissioner Of Income Vaddavalli (V), Tax, Sattenapalli. Central Circle, Pan: Aqjpm 0582 A Vijayawada. आयकर अपील सं./ I.T.A. Nos.586 To 592/Viz/2018 ("नधा"रण वष" / Assessment Years: 2006-07 To 2012-13) Mekala Kameswara Rao, Vs. Dy. Commissioner Of Income Vaddavalli (V), Tax, Sattenapalli. Central Circle, Pan: Aqjpm 0582 A Vijayawada. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : None ""याथ" क" ओर से / Respondent By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: NoneFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 133ASection 142(1)Section 144Section 153CSection 271(1)(b)Section 276C

real estate business with Sri Ravipati Nageswara Rao is clearly brought out in the statements recorded on various dates. The transactions in the seized material is owned up by the appellant before the ADIT (Inv.). Therefore, the satisfaction of the Assessing Officer is not abstract in this case ... certain that the seized material relates to the appellant’s real estate business. Thus, the appellant’s contention that the material is not belonging to the appellant for the AY 2006-07 is not correct, hence rejected. In view of the above facts and circumstances, the legal ground raised

Mekala Kameswara Rao, Sattenapalli vs. The Deputy Commissioner of Income Tax, Central Circle, Vijayawada

In the result, appeal filed by the assessee is dismissed

ITA 579/VIZ/2018[2006-07]Status: DisposedITAT Visakhapatnam30 Nov 2022AY 2006-07

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. Nos.579 To 585/Viz/2018 ("नधा"रण वष" / Assessment Years: 2006-07 To 2012-13) Mekala Kameswara Rao, Vs. Dy. Commissioner Of Income Vaddavalli (V), Tax, Sattenapalli. Central Circle, Pan: Aqjpm 0582 A Vijayawada. आयकर अपील सं./ I.T.A. Nos.586 To 592/Viz/2018 ("नधा"रण वष" / Assessment Years: 2006-07 To 2012-13) Mekala Kameswara Rao, Vs. Dy. Commissioner Of Income Vaddavalli (V), Tax, Sattenapalli. Central Circle, Pan: Aqjpm 0582 A Vijayawada. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : None ""याथ" क" ओर से / Respondent By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: NoneFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 133ASection 142(1)Section 144Section 153CSection 271(1)(b)Section 276C

real estate business with Sri Ravipati Nageswara Rao is clearly brought out in the statements recorded on various dates. The transactions in the seized material is owned up by the appellant before the ADIT (Inv.). Therefore, the satisfaction of the Assessing Officer is not abstract in this case ... certain that the seized material relates to the appellant’s real estate business. Thus, the appellant’s contention that the material is not belonging to the appellant for the AY 2006-07 is not correct, hence rejected. In view of the above facts and circumstances, the legal ground raised

Kumar P. Gera, Pune vs. Pr. Commissioner of Income-Tax, Central, Pune

ITA 704/PUN/2018[2008-09]Status: DisposedITAT Pune29 Nov 2022AY 2008-09

Bench: Hon’Ble Shri S.S. Godara & Shri G. D. Padmahshaliआयकर अपीऱ सं. / Ita No.704/Pun/2018 निर्धारण वषा / Assessment Year : 2008-2009 Shri Kumar P Gera 200, Gera Plaza, Boat Club Rd., Pune. . . . . . . . अऩीऱाथी / Appellant Pan : Aaypg8748B बिधम / V/S. Pr. Commissioner Of Income Tax, . . . . . . . प्रत्यथी / Respondent Central, Pune - 411037 द्वारा / Appearances Assessee By : Shri S. K. Tyagi & R. S. Soniminde Revenue By : Shri M. G. Jasnani सुनवाई की तारीख / Date Of Conclusive Hearing : 06/10/2022 घोषणा की तारीख / Date Of Pronouncement : 29/11/2022 आदेश / Order Per G. D. Padmahshali, Am; The Present Appeal For The Assessment Year [For Short “Ay”] 2008-09 Is Assailed Against The Revisionary Order Of Principal Commissioner Of Income Tax (Central), Pune [For Short “Pcit”] Dt. 20/03/2018 Passed U/S 263 Of The Income-Tax Act,1961 [For Short “The Act”] Which Stemmed Out Of Order Dropping Penalty [For Short “Po”] Dt. 29/04/2016 Passed By The Dcit, Central Circle-1(3), Pune [For Short “Ao”] U/S 271(1)(C) Of The Act.

For Appellant: Shri S. K. Tyagi & R. S. SonimindeFor Respondent: Shri M. G. Jasnani
Section 132Section 143Section 263Section 271(1)Section 271(1)(c)

person of Gera Group, upon whom a search u/s 132 of the Act was carried out on 11/09/2014 and from the seized material the appellant found received a cash of ₹104.76Lakhs from undisclosed which the assessee admitted as his income from undisclosed sources and offered to tax during