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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

DCIT Cen Cir 8(3), Mumbai vs. Lokhandwala Infrasatructure P.Ltd, Mumbai

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

ITA 236/MUM/2015[2009-10]Status: DisposedITAT Mumbai15 Jun 2022AY 2009-10

Bench: Shri G. S. Pannu & Shri Amit Shukla, Jm आयकरअपीलसं./ I.T.A. No. 236/Mum/2015 (ननधधारणवर्ा / Assessment Year: 2009-10) M/S Lokhandwala Dcit Cen. Cir.– 8(3), Infrastructurepvt. Ltd. R. No. 659, 6Th Floor, बनाम/ 54A, Jindal Mansion, Aayakar Bhavan, M. K. Vs. Dr. G. Deshmukh Marg, Road, Mumbai-400020 Mumbai-400 020 स्थधयीलेखधसं./जीआइआरसं./ Pan No. Aaace1568L (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant By Smt. Shailja Rai, Ld. Dr : प्रत्यथीकीओरसे/Respondent By : Shri Vijay Mehta & Shri Mani Jain, Ld. Ars सुनवधईकीतधरीख/ : 01.06.2022 Date Of Hearing घोर्णधकीतधरीख / : 15.06.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeal Has Been Filed By The Revenue Against The Impugned Order Dated 28.08.2014, Passed By Ld. Cit (Appeals)-38, Mumbai For The Quantum Appeal Of Assessment Passed U/S 143(3)

For Respondent: Shri Vijay Mehta & Shri
Section 132(1)Section 143(3)Section 69A

justified in deleting the addition of Rs. 3,12,00,000/- based on rough noting in page No. 11 of Annexure-2 of the seized material as per para 8.1 to para 8.7 of impugned order." 4. "Whether in the facts and circumstances of the case ... justified in deleting the addition of Rs. 8,40,000/- based on rough noting in page No. 11 of Annexure-2 of the seized material as per para 8.9 of the impugned order." 2. The facts in brief are that, the assessee company has filed its return of income

The Dy. Commissioner of Income Tax, Central Circle-1, Surat vs. Shri Manish Kashiram Patel, Surat

In the result, appeal filed by the Revenue (in ITA No

ITA 1481/AHD/2016[2012-13]Status: DisposedITAT Surat14 Jun 2022AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita Nos.1359 & 1481/Ahd/2016 ("नधा"रणवष" / Assessment Year: (2012-13) (Virtual Court Hearing) Shankarlal C. Shah, The Acit, Central Circle-4, Vs. 199-201, Vishal Nagar Society, Surat. Udhna, Magdalla Road, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aeups4161E The Dcit, Central Circle-1, Vs. Manish Kashiram Patel, Surat. 15-16, Vanita Residency, Althan Canal Road, Althan, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ablpp5085E (Appellant)/(Revenue) (Respondent)/(Appellant)

For Appellant: Shri Tushar P Hemani, Sr. Advocate with Parimalsinh B. Parmar, and Shri Aaditya For Respondent: Shri H. P. Meena, CIT(DR) & Ms Anupama Singla, Sr. DR
Section 132Section 153ASection 153C

payment of tax on the share of profit earned by Shri Manish Patel as sufficient documentary evidence available with the department in the seized materials in search action on 22.3.2012 at the premises of Shri Khimjibhai Bhadiyadara to prove that he was one of the joint seller of the land ... officer needs to record satisfaction under section 153C of the Act, which he has failed to do so. In the assessee`s case the seized material was not found from assessee`s premises. The assessing officer has not relied on the documents found from assessee`s premises, however, he relied

Shankarlal C Shah, Surat vs. The ACIT., Circle-4, Surat

In the result, appeal filed by the Revenue (in ITA No

ITA 1359/AHD/2016[2012-13]Status: DisposedITAT Surat14 Jun 2022AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita Nos.1359 & 1481/Ahd/2016 ("नधा"रणवष" / Assessment Year: (2012-13) (Virtual Court Hearing) Shankarlal C. Shah, The Acit, Central Circle-4, Vs. 199-201, Vishal Nagar Society, Surat. Udhna, Magdalla Road, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aeups4161E The Dcit, Central Circle-1, Vs. Manish Kashiram Patel, Surat. 15-16, Vanita Residency, Althan Canal Road, Althan, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ablpp5085E (Appellant)/(Revenue) (Respondent)/(Appellant)

For Appellant: Shri Tushar P Hemani, Sr. Advocate with Parimalsinh B. Parmar, and Shri Aaditya For Respondent: Shri H. P. Meena, CIT(DR) & Ms Anupama Singla, Sr. DR
Section 132Section 153ASection 153C

payment of tax on the share of profit earned by Shri Manish Patel as sufficient documentary evidence available with the department in the seized materials in search action on 22.3.2012 at the premises of Shri Khimjibhai Bhadiyadara to prove that he was one of the joint seller of the land ... officer needs to record satisfaction under section 153C of the Act, which he has failed to do so. In the assessee`s case the seized material was not found from assessee`s premises. The assessing officer has not relied on the documents found from assessee`s premises, however, he relied