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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

Kamdhenu Cement, Delhi vs. DCIT Central Circle-30, Delhi

ITA 1067/DEL/2025[2020-21]Status: DisposedITAT Delhi12 Jan 2026AY 2020-21

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR
Section 1Section 132Section 153CSection 153C(1)(a)

learned CIT-DR could hardly dispute that the above extracted section 153C satisfaction note does not throw any light as to whether the corresponding seized material belonged, pertained or related to the assessee; as the case may be. She vehemently argues that it is nowhere necessary for the Assessing Officer

Kamdhenu Cement, Delhi vs. DCIT Central Circle-30, Delhi

ITA 1066/DEL/2025[2019-20]Status: DisposedITAT Delhi12 Jan 2026AY 2019-20

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR
Section 1Section 132Section 153CSection 153C(1)(a)

learned CIT-DR could hardly dispute that the above extracted section 153C satisfaction note does not throw any light as to whether the corresponding seized material belonged, pertained or related to the assessee; as the case may be. She vehemently argues that it is nowhere necessary for the Assessing Officer

Kamdhenu Cement, Delhi vs. DCIT, Central Circle-30, Delhi

ITA 1065/DEL/2025[2018-19]Status: DisposedITAT Delhi12 Jan 2026AY 2018-19

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR
Section 1Section 132Section 153CSection 153C(1)(a)

learned CIT-DR could hardly dispute that the above extracted section 153C satisfaction note does not throw any light as to whether the corresponding seized material belonged, pertained or related to the assessee; as the case may be. She vehemently argues that it is nowhere necessary for the Assessing Officer

Shri Ram Ready Mix Concrete Private Limited, Delhi vs. DCIT Central Circle-30, Delhi

ITA 1064/DEL/2025[2021-22]Status: DisposedITAT Delhi12 Jan 2026AY 2021-22

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR
Section 1Section 132Section 153CSection 153C(1)(a)

learned CIT-DR could hardly dispute that the above extracted section 153C satisfaction note does not throw any light as to whether the corresponding seized material belonged, pertained or related to the assessee; as the case may be. She vehemently argues that it is nowhere necessary for the Assessing Officer

Shri Ram Ready Mix Concrete Private Limited, Delhi vs. DCIT Central Circle-30, Delhi

ITA 1063/DEL/2025[2020-21]Status: DisposedITAT Delhi12 Jan 2026AY 2020-21

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR
Section 1Section 132Section 153CSection 153C(1)(a)

learned CIT-DR could hardly dispute that the above extracted section 153C satisfaction note does not throw any light as to whether the corresponding seized material belonged, pertained or related to the assessee; as the case may be. She vehemently argues that it is nowhere necessary for the Assessing Officer

Shri Ram Ready Mix Concrete Private Limited, Delhi vs. DCIT, Central Circle-30, Delhi

ITA 1062/DEL/2025[2019-20]Status: DisposedITAT Delhi12 Jan 2026AY 2019-20

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR
Section 1Section 132Section 153CSection 153C(1)(a)

learned CIT-DR could hardly dispute that the above extracted section 153C satisfaction note does not throw any light as to whether the corresponding seized material belonged, pertained or related to the assessee; as the case may be. She vehemently argues that it is nowhere necessary for the Assessing Officer

Shri Ram Ready Mix Concrete Private Limited, Delhi vs. DCIT, Central Circle-30, Delhi

ITA 1061/DEL/2025[2018-19]Status: DisposedITAT Delhi12 Jan 2026AY 2018-19

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR
Section 1Section 132Section 153CSection 153C(1)(a)

learned CIT-DR could hardly dispute that the above extracted section 153C satisfaction note does not throw any light as to whether the corresponding seized material belonged, pertained or related to the assessee; as the case may be. She vehemently argues that it is nowhere necessary for the Assessing Officer