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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

The DCIT, Central Circle-2, Surat vs. M/S. M.D. Infra Developers, Surat

In the result, Assessee’s appeal, in ITA No

ITA 3094/AHD/2016[2013-14]Status: DisposedITAT Surat06 May 2022AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita Nos.3058 To 3059/Ahd/2016 & आयकरअपीलसं./Ita No.3085/Ahd/2016 ("नधा"रणवष" / Assessment Years: (2011-12 To 2012-13 & 2013-14) (Physical Court Hearing) M/S. M. D. Infra Developers, Vs. The Dcit, Central Circle-2, 128, Mamta Park Society, Kapodra, Surat. Varachha Road, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aasfm7357A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3093 To 3094/Ahd/2016 ("नधा"रणवष" / Assessment Years: (2012-13 To 2013-14) (Physical Court Hearing) The Dcit, Central Circle-2, Vs. M/S. M. D. Infra Developers, Surat. 128, Mamta Park Society, Kapodra, Varachha Road, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aasfm7357A (Assessee) (Respondent) Assessee By Shri Mitish S. Modi, C.A & Shri Akshay Modi, Ca Shri H. P. Meena, Cit(Dr) Respondent By Date Of Hearing 25/03/2022 Date Of Pronouncement 06/05/2022 आदेश / O R D E R Per Bench: Captioned Five Appeals Filed By The Assessee & Revenue, Pertaining To Assessment Years (Ay) 2011-12, 2012-13 & 2013-14 Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-4, Surat [In Short “The Ld. Cit(A)”], Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer Under Section 144 R.W.S 153A Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”).

Section 144Section 40A(3)Section 69B

assessing officer allowed a lot of time to the assessee-firm to present their case. The assessee was afforded necessary facility of inspection of seized material and also was requested to explain the contents of the said papers. However, the assessee did not prefer to avail the opportunities of submitting ... principal of natural justice allowed Shri Naresh Talaviya to consult the other partners. All of them after appreciation of the evidentiary value of the seized material and discussion, made the disclosure under consideration. Further, the Shri Naresh Talaviya has stated that he was not given opportunity to consult with accountant

M/S. M.D.Infra Developers, Surat vs. The Deputy Commissioner of Income Tax, Central Circle-2, Surat

In the result, Assessee’s appeal, in ITA No

ITA 3085/AHD/2016[2013-14]Status: DisposedITAT Surat06 May 2022AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita Nos.3058 To 3059/Ahd/2016 & आयकरअपीलसं./Ita No.3085/Ahd/2016 ("नधा"रणवष" / Assessment Years: (2011-12 To 2012-13 & 2013-14) (Physical Court Hearing) M/S. M. D. Infra Developers, Vs. The Dcit, Central Circle-2, 128, Mamta Park Society, Kapodra, Surat. Varachha Road, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aasfm7357A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3093 To 3094/Ahd/2016 ("नधा"रणवष" / Assessment Years: (2012-13 To 2013-14) (Physical Court Hearing) The Dcit, Central Circle-2, Vs. M/S. M. D. Infra Developers, Surat. 128, Mamta Park Society, Kapodra, Varachha Road, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aasfm7357A (Assessee) (Respondent) Assessee By Shri Mitish S. Modi, C.A & Shri Akshay Modi, Ca Shri H. P. Meena, Cit(Dr) Respondent By Date Of Hearing 25/03/2022 Date Of Pronouncement 06/05/2022 आदेश / O R D E R Per Bench: Captioned Five Appeals Filed By The Assessee & Revenue, Pertaining To Assessment Years (Ay) 2011-12, 2012-13 & 2013-14 Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-4, Surat [In Short “The Ld. Cit(A)”], Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer Under Section 144 R.W.S 153A Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”).

Section 144Section 40A(3)Section 69B

assessing officer allowed a lot of time to the assessee-firm to present their case. The assessee was afforded necessary facility of inspection of seized material and also was requested to explain the contents of the said papers. However, the assessee did not prefer to avail the opportunities of submitting ... principal of natural justice allowed Shri Naresh Talaviya to consult the other partners. All of them after appreciation of the evidentiary value of the seized material and discussion, made the disclosure under consideration. Further, the Shri Naresh Talaviya has stated that he was not given opportunity to consult with accountant

M/S. M.D.Infra Developers, Surat vs. The Deputy Commissioner of Income Tax, Central Circle-2, Surat

In the result, Assessee’s appeal, in ITA No

ITA 3059/AHD/2016[2012-13]Status: DisposedITAT Surat06 May 2022AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita Nos.3058 To 3059/Ahd/2016 & आयकरअपीलसं./Ita No.3085/Ahd/2016 ("नधा"रणवष" / Assessment Years: (2011-12 To 2012-13 & 2013-14) (Physical Court Hearing) M/S. M. D. Infra Developers, Vs. The Dcit, Central Circle-2, 128, Mamta Park Society, Kapodra, Surat. Varachha Road, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aasfm7357A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3093 To 3094/Ahd/2016 ("नधा"रणवष" / Assessment Years: (2012-13 To 2013-14) (Physical Court Hearing) The Dcit, Central Circle-2, Vs. M/S. M. D. Infra Developers, Surat. 128, Mamta Park Society, Kapodra, Varachha Road, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aasfm7357A (Assessee) (Respondent) Assessee By Shri Mitish S. Modi, C.A & Shri Akshay Modi, Ca Shri H. P. Meena, Cit(Dr) Respondent By Date Of Hearing 25/03/2022 Date Of Pronouncement 06/05/2022 आदेश / O R D E R Per Bench: Captioned Five Appeals Filed By The Assessee & Revenue, Pertaining To Assessment Years (Ay) 2011-12, 2012-13 & 2013-14 Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-4, Surat [In Short “The Ld. Cit(A)”], Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer Under Section 144 R.W.S 153A Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”).

Section 144Section 40A(3)Section 69B

assessing officer allowed a lot of time to the assessee-firm to present their case. The assessee was afforded necessary facility of inspection of seized material and also was requested to explain the contents of the said papers. However, the assessee did not prefer to avail the opportunities of submitting ... principal of natural justice allowed Shri Naresh Talaviya to consult the other partners. All of them after appreciation of the evidentiary value of the seized material and discussion, made the disclosure under consideration. Further, the Shri Naresh Talaviya has stated that he was not given opportunity to consult with accountant