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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

ACIT Central Circle 1(2), Chennai vs. S.Mohan Kumar, Chennai

In the result, appeal filed by the assessee for the

ITA 91/CHNY/2020[2008-09]Status: DisposedITAT Chennai21 Mar 2022AY 2008-09

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A.Nos.89 To 91/Chny/2020 ("नधा"रणवष" / Assessment Years: 2006-07, 2007-08 & 2008-09) Vs Mr. S. Mohan Kumar Assistant Commissioner Of Income Tax, 18, Hunters Road, Central Circle-1(2) Choolai, Chennai-600 112. Chennai Pan: Aagpm 3050N (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.Nos.464 & 465/Chny/2020 ("नधा"रणवष" / Assessment Years: 2007-08 & 2008-09) Mr. S. Mohan Kumar Vs Assistant Commissioner Of 18, Hunters Road, Income Tax, Choolai, Chennai-600 112. Central Circle-1(2) Chennai Pan: Aagpm 3050N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. P.V. Pradeep Kumar, CIT
Section 132Section 143(3)Section 154

made in original assessment as the assesse has failed to explain the investment and produce necessary details. 4.7 The assesse has taken copies of seized material but, failed to furnish detailed analysis basing on the material and instead field general objections. These are considered and found to be not acceptable ... from borrowers. 19. The learned A.R for the assessee submitted that the assessee has maintained proper books of account which is evident from the seized materials found during the course of search, as per which advances made to various borrowers has been found recorded in books of account maintained

ACIT Central Circle 1(2), Chennai vs. S.Mohan Kumar, Chennai

In the result, appeal filed by the assessee for the

ITA 90/CHNY/2020[2007-08]Status: DisposedITAT Chennai21 Mar 2022AY 2007-08

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A.Nos.89 To 91/Chny/2020 ("नधा"रणवष" / Assessment Years: 2006-07, 2007-08 & 2008-09) Vs Mr. S. Mohan Kumar Assistant Commissioner Of Income Tax, 18, Hunters Road, Central Circle-1(2) Choolai, Chennai-600 112. Chennai Pan: Aagpm 3050N (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.Nos.464 & 465/Chny/2020 ("नधा"रणवष" / Assessment Years: 2007-08 & 2008-09) Mr. S. Mohan Kumar Vs Assistant Commissioner Of 18, Hunters Road, Income Tax, Choolai, Chennai-600 112. Central Circle-1(2) Chennai Pan: Aagpm 3050N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. P.V. Pradeep Kumar, CIT
Section 132Section 143(3)Section 154

made in original assessment as the assesse has failed to explain the investment and produce necessary details. 4.7 The assesse has taken copies of seized material but, failed to furnish detailed analysis basing on the material and instead field general objections. These are considered and found to be not acceptable ... from borrowers. 19. The learned A.R for the assessee submitted that the assessee has maintained proper books of account which is evident from the seized materials found during the course of search, as per which advances made to various borrowers has been found recorded in books of account maintained

ACIT Central Circle 1(2), Chennai vs. S.Mohan Kumar, Chennai

In the result, appeal filed by the assessee for the

ITA 89/CHNY/2020[2006-07]Status: DisposedITAT Chennai21 Mar 2022AY 2006-07

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A.Nos.89 To 91/Chny/2020 ("नधा"रणवष" / Assessment Years: 2006-07, 2007-08 & 2008-09) Vs Mr. S. Mohan Kumar Assistant Commissioner Of Income Tax, 18, Hunters Road, Central Circle-1(2) Choolai, Chennai-600 112. Chennai Pan: Aagpm 3050N (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.Nos.464 & 465/Chny/2020 ("नधा"रणवष" / Assessment Years: 2007-08 & 2008-09) Mr. S. Mohan Kumar Vs Assistant Commissioner Of 18, Hunters Road, Income Tax, Choolai, Chennai-600 112. Central Circle-1(2) Chennai Pan: Aagpm 3050N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. P.V. Pradeep Kumar, CIT
Section 132Section 143(3)Section 154

made in original assessment as the assesse has failed to explain the investment and produce necessary details. 4.7 The assesse has taken copies of seized material but, failed to furnish detailed analysis basing on the material and instead field general objections. These are considered and found to be not acceptable ... from borrowers. 19. The learned A.R for the assessee submitted that the assessee has maintained proper books of account which is evident from the seized materials found during the course of search, as per which advances made to various borrowers has been found recorded in books of account maintained

Shri Mohan Kumar, Chennai vs. ACIT, CC - 1 (2), Chennai

In the result, appeal filed by the assessee for the

ITA 465/CHNY/2020[2008-09]Status: DisposedITAT Chennai21 Mar 2022AY 2008-09

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A.Nos.89 To 91/Chny/2020 ("नधा"रणवष" / Assessment Years: 2006-07, 2007-08 & 2008-09) Vs Mr. S. Mohan Kumar Assistant Commissioner Of Income Tax, 18, Hunters Road, Central Circle-1(2) Choolai, Chennai-600 112. Chennai Pan: Aagpm 3050N (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.Nos.464 & 465/Chny/2020 ("नधा"रणवष" / Assessment Years: 2007-08 & 2008-09) Mr. S. Mohan Kumar Vs Assistant Commissioner Of 18, Hunters Road, Income Tax, Choolai, Chennai-600 112. Central Circle-1(2) Chennai Pan: Aagpm 3050N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. P.V. Pradeep Kumar, CIT
Section 132Section 143(3)Section 154

made in original assessment as the assesse has failed to explain the investment and produce necessary details. 4.7 The assesse has taken copies of seized material but, failed to furnish detailed analysis basing on the material and instead field general objections. These are considered and found to be not acceptable ... from borrowers. 19. The learned A.R for the assessee submitted that the assessee has maintained proper books of account which is evident from the seized materials found during the course of search, as per which advances made to various borrowers has been found recorded in books of account maintained

Shri Mohan Kumar, Chennai vs. ACIT, CC - 1 (2), Chennai

In the result, appeal filed by the assessee for the

ITA 464/CHNY/2020[2007-08]Status: DisposedITAT Chennai21 Mar 2022AY 2007-08

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A.Nos.89 To 91/Chny/2020 ("नधा"रणवष" / Assessment Years: 2006-07, 2007-08 & 2008-09) Vs Mr. S. Mohan Kumar Assistant Commissioner Of Income Tax, 18, Hunters Road, Central Circle-1(2) Choolai, Chennai-600 112. Chennai Pan: Aagpm 3050N (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.Nos.464 & 465/Chny/2020 ("नधा"रणवष" / Assessment Years: 2007-08 & 2008-09) Mr. S. Mohan Kumar Vs Assistant Commissioner Of 18, Hunters Road, Income Tax, Choolai, Chennai-600 112. Central Circle-1(2) Chennai Pan: Aagpm 3050N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. P.V. Pradeep Kumar, CIT
Section 132Section 143(3)Section 154

made in original assessment as the assesse has failed to explain the investment and produce necessary details. 4.7 The assesse has taken copies of seized material but, failed to furnish detailed analysis basing on the material and instead field general objections. These are considered and found to be not acceptable ... from borrowers. 19. The learned A.R for the assessee submitted that the assessee has maintained proper books of account which is evident from the seized materials found during the course of search, as per which advances made to various borrowers has been found recorded in books of account maintained

Sri Sarvalakshmi Chit Funds India P Ltd, Chennai vs. ACIT Central Circle-3(2), Chennai

In the result, appeals filed by the assessee for the

ITA 356/CHNY/2020[2013-14]Status: DisposedITAT Chennai18 Mar 2022AY 2013-14

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपीलसं./I.T.A.Nos.113 To 119/Chny/2020 ("नधा"रणवष" / Assessment Years: 2009-10 To 2015-16) Mr. J.Srinivasan, Vs Assistant Commissioner Of 12B, Thanikachalam Street, Income Tax, Perambur, Central Circle-3(2) Chennai-600 011. Chennai. Pan: Aovps 4456H (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./I.T.A.Nos.354 To 356/Chny/2020 ("नधा"रणवष" / Assessment Years: 2011-12 To 2013-14) Vs Assistant Commissioner Of M/S. Sri Sarvalakshmi Chit Funds India Pvt.Ltd. Income Tax, 1St Floor, No.95 & 296, Paper Mills Road Central Circle-3(2) Perambur, Chennai. Chennai-600 011. Pan: Aaocs 6783K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Durgesh Sumrott, CIT &

without jurisdiction. 3. For that the Commissioner of Income Tax Appeals failed to appreciate that the additions made are without any link to the seized material. 4. For that the Commissioner of Income Tax (Appeals) failed to appreciate that the Assessing Officer had rejected the revised financial statements and books ... Officer for all assessment years. Before the learned CIT(A), the assessee claimed that he has reconstructed his books of account with reference to seized materials and has reconciled undisclosed income determined by the Assessing Officer to the undisclosed income offered by the assessee in returns filed in response

Sri Sarvalakshmi Chit Funds India P Ltd, Chennai vs. ACIT Central Circle-3(2), Chennai

In the result, appeals filed by the assessee for the

ITA 355/CHNY/2020[2012-13]Status: DisposedITAT Chennai18 Mar 2022AY 2012-13

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपीलसं./I.T.A.Nos.113 To 119/Chny/2020 ("नधा"रणवष" / Assessment Years: 2009-10 To 2015-16) Mr. J.Srinivasan, Vs Assistant Commissioner Of 12B, Thanikachalam Street, Income Tax, Perambur, Central Circle-3(2) Chennai-600 011. Chennai. Pan: Aovps 4456H (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./I.T.A.Nos.354 To 356/Chny/2020 ("नधा"रणवष" / Assessment Years: 2011-12 To 2013-14) Vs Assistant Commissioner Of M/S. Sri Sarvalakshmi Chit Funds India Pvt.Ltd. Income Tax, 1St Floor, No.95 & 296, Paper Mills Road Central Circle-3(2) Perambur, Chennai. Chennai-600 011. Pan: Aaocs 6783K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Durgesh Sumrott, CIT &

without jurisdiction. 3. For that the Commissioner of Income Tax Appeals failed to appreciate that the additions made are without any link to the seized material. 4. For that the Commissioner of Income Tax (Appeals) failed to appreciate that the Assessing Officer had rejected the revised financial statements and books ... Officer for all assessment years. Before the learned CIT(A), the assessee claimed that he has reconstructed his books of account with reference to seized materials and has reconciled undisclosed income determined by the Assessing Officer to the undisclosed income offered by the assessee in returns filed in response

Sri Sarvalakshmi Chit Funds India P Ltd, Chennai vs. ACIT Central Circle-3(2), Chennai

In the result, appeals filed by the assessee for the

ITA 354/CHNY/2020[2011-12]Status: DisposedITAT Chennai18 Mar 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपीलसं./I.T.A.Nos.113 To 119/Chny/2020 ("नधा"रणवष" / Assessment Years: 2009-10 To 2015-16) Mr. J.Srinivasan, Vs Assistant Commissioner Of 12B, Thanikachalam Street, Income Tax, Perambur, Central Circle-3(2) Chennai-600 011. Chennai. Pan: Aovps 4456H (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./I.T.A.Nos.354 To 356/Chny/2020 ("नधा"रणवष" / Assessment Years: 2011-12 To 2013-14) Vs Assistant Commissioner Of M/S. Sri Sarvalakshmi Chit Funds India Pvt.Ltd. Income Tax, 1St Floor, No.95 & 296, Paper Mills Road Central Circle-3(2) Perambur, Chennai. Chennai-600 011. Pan: Aaocs 6783K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Durgesh Sumrott, CIT &

without jurisdiction. 3. For that the Commissioner of Income Tax Appeals failed to appreciate that the additions made are without any link to the seized material. 4. For that the Commissioner of Income Tax (Appeals) failed to appreciate that the Assessing Officer had rejected the revised financial statements and books ... Officer for all assessment years. Before the learned CIT(A), the assessee claimed that he has reconstructed his books of account with reference to seized materials and has reconciled undisclosed income determined by the Assessing Officer to the undisclosed income offered by the assessee in returns filed in response

Shri J. Srinivasan, Chennai vs. ACIT, Central Circle - 3 (2), Chennai

In the result, appeals filed by the assessee for the

ITA 119/CHNY/2020[2015-16]Status: DisposedITAT Chennai18 Mar 2022AY 2015-16

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपीलसं./I.T.A.Nos.113 To 119/Chny/2020 ("नधा"रणवष" / Assessment Years: 2009-10 To 2015-16) Mr. J.Srinivasan, Vs Assistant Commissioner Of 12B, Thanikachalam Street, Income Tax, Perambur, Central Circle-3(2) Chennai-600 011. Chennai. Pan: Aovps 4456H (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./I.T.A.Nos.354 To 356/Chny/2020 ("नधा"रणवष" / Assessment Years: 2011-12 To 2013-14) Vs Assistant Commissioner Of M/S. Sri Sarvalakshmi Chit Funds India Pvt.Ltd. Income Tax, 1St Floor, No.95 & 296, Paper Mills Road Central Circle-3(2) Perambur, Chennai. Chennai-600 011. Pan: Aaocs 6783K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Durgesh Sumrott, CIT &

without jurisdiction. 3. For that the Commissioner of Income Tax Appeals failed to appreciate that the additions made are without any link to the seized material. 4. For that the Commissioner of Income Tax (Appeals) failed to appreciate that the Assessing Officer had rejected the revised financial statements and books ... Officer for all assessment years. Before the learned CIT(A), the assessee claimed that he has reconstructed his books of account with reference to seized materials and has reconciled undisclosed income determined by the Assessing Officer to the undisclosed income offered by the assessee in returns filed in response

Shri J. Srinivasan, Chennai vs. ACIT, Central Circle - 3 (2), Chennai

In the result, appeals filed by the assessee for the

ITA 118/CHNY/2020[2014-15]Status: DisposedITAT Chennai18 Mar 2022AY 2014-15

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपीलसं./I.T.A.Nos.113 To 119/Chny/2020 ("नधा"रणवष" / Assessment Years: 2009-10 To 2015-16) Mr. J.Srinivasan, Vs Assistant Commissioner Of 12B, Thanikachalam Street, Income Tax, Perambur, Central Circle-3(2) Chennai-600 011. Chennai. Pan: Aovps 4456H (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./I.T.A.Nos.354 To 356/Chny/2020 ("नधा"रणवष" / Assessment Years: 2011-12 To 2013-14) Vs Assistant Commissioner Of M/S. Sri Sarvalakshmi Chit Funds India Pvt.Ltd. Income Tax, 1St Floor, No.95 & 296, Paper Mills Road Central Circle-3(2) Perambur, Chennai. Chennai-600 011. Pan: Aaocs 6783K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Durgesh Sumrott, CIT &

without jurisdiction. 3. For that the Commissioner of Income Tax Appeals failed to appreciate that the additions made are without any link to the seized material. 4. For that the Commissioner of Income Tax (Appeals) failed to appreciate that the Assessing Officer had rejected the revised financial statements and books ... Officer for all assessment years. Before the learned CIT(A), the assessee claimed that he has reconstructed his books of account with reference to seized materials and has reconciled undisclosed income determined by the Assessing Officer to the undisclosed income offered by the assessee in returns filed in response

Shri J. Srinivasan, Chennai vs. ACIT, Central Circle - 3 (2), Chennai

In the result, appeals filed by the assessee for the

ITA 117/CHNY/2020[2013-14]Status: DisposedITAT Chennai18 Mar 2022AY 2013-14

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपीलसं./I.T.A.Nos.113 To 119/Chny/2020 ("नधा"रणवष" / Assessment Years: 2009-10 To 2015-16) Mr. J.Srinivasan, Vs Assistant Commissioner Of 12B, Thanikachalam Street, Income Tax, Perambur, Central Circle-3(2) Chennai-600 011. Chennai. Pan: Aovps 4456H (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./I.T.A.Nos.354 To 356/Chny/2020 ("नधा"रणवष" / Assessment Years: 2011-12 To 2013-14) Vs Assistant Commissioner Of M/S. Sri Sarvalakshmi Chit Funds India Pvt.Ltd. Income Tax, 1St Floor, No.95 & 296, Paper Mills Road Central Circle-3(2) Perambur, Chennai. Chennai-600 011. Pan: Aaocs 6783K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Durgesh Sumrott, CIT &

without jurisdiction. 3. For that the Commissioner of Income Tax Appeals failed to appreciate that the additions made are without any link to the seized material. 4. For that the Commissioner of Income Tax (Appeals) failed to appreciate that the Assessing Officer had rejected the revised financial statements and books ... Officer for all assessment years. Before the learned CIT(A), the assessee claimed that he has reconstructed his books of account with reference to seized materials and has reconciled undisclosed income determined by the Assessing Officer to the undisclosed income offered by the assessee in returns filed in response

Shri J. Srinivasan, Chennai vs. ACIT, Central Circle - 3 (2), Chennai

In the result, appeals filed by the assessee for the

ITA 116/CHNY/2020[2012-13]Status: DisposedITAT Chennai18 Mar 2022AY 2012-13

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपीलसं./I.T.A.Nos.113 To 119/Chny/2020 ("नधा"रणवष" / Assessment Years: 2009-10 To 2015-16) Mr. J.Srinivasan, Vs Assistant Commissioner Of 12B, Thanikachalam Street, Income Tax, Perambur, Central Circle-3(2) Chennai-600 011. Chennai. Pan: Aovps 4456H (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./I.T.A.Nos.354 To 356/Chny/2020 ("नधा"रणवष" / Assessment Years: 2011-12 To 2013-14) Vs Assistant Commissioner Of M/S. Sri Sarvalakshmi Chit Funds India Pvt.Ltd. Income Tax, 1St Floor, No.95 & 296, Paper Mills Road Central Circle-3(2) Perambur, Chennai. Chennai-600 011. Pan: Aaocs 6783K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Durgesh Sumrott, CIT &

without jurisdiction. 3. For that the Commissioner of Income Tax Appeals failed to appreciate that the additions made are without any link to the seized material. 4. For that the Commissioner of Income Tax (Appeals) failed to appreciate that the Assessing Officer had rejected the revised financial statements and books ... Officer for all assessment years. Before the learned CIT(A), the assessee claimed that he has reconstructed his books of account with reference to seized materials and has reconciled undisclosed income determined by the Assessing Officer to the undisclosed income offered by the assessee in returns filed in response

Shri J. Srinivasan, Chennai vs. ACIT, Central Circle - 3 (2), Chennai

In the result, appeals filed by the assessee for the

ITA 115/CHNY/2020[2011-12]Status: DisposedITAT Chennai18 Mar 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपीलसं./I.T.A.Nos.113 To 119/Chny/2020 ("नधा"रणवष" / Assessment Years: 2009-10 To 2015-16) Mr. J.Srinivasan, Vs Assistant Commissioner Of 12B, Thanikachalam Street, Income Tax, Perambur, Central Circle-3(2) Chennai-600 011. Chennai. Pan: Aovps 4456H (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./I.T.A.Nos.354 To 356/Chny/2020 ("नधा"रणवष" / Assessment Years: 2011-12 To 2013-14) Vs Assistant Commissioner Of M/S. Sri Sarvalakshmi Chit Funds India Pvt.Ltd. Income Tax, 1St Floor, No.95 & 296, Paper Mills Road Central Circle-3(2) Perambur, Chennai. Chennai-600 011. Pan: Aaocs 6783K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Durgesh Sumrott, CIT &

without jurisdiction. 3. For that the Commissioner of Income Tax Appeals failed to appreciate that the additions made are without any link to the seized material. 4. For that the Commissioner of Income Tax (Appeals) failed to appreciate that the Assessing Officer had rejected the revised financial statements and books ... Officer for all assessment years. Before the learned CIT(A), the assessee claimed that he has reconstructed his books of account with reference to seized materials and has reconciled undisclosed income determined by the Assessing Officer to the undisclosed income offered by the assessee in returns filed in response

Shri J. Srinivasan, Chennai vs. ACIT, Central Circle - 3 (2), Chennai

In the result, appeals filed by the assessee for the

ITA 114/CHNY/2020[2010-11]Status: DisposedITAT Chennai18 Mar 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपीलसं./I.T.A.Nos.113 To 119/Chny/2020 ("नधा"रणवष" / Assessment Years: 2009-10 To 2015-16) Mr. J.Srinivasan, Vs Assistant Commissioner Of 12B, Thanikachalam Street, Income Tax, Perambur, Central Circle-3(2) Chennai-600 011. Chennai. Pan: Aovps 4456H (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./I.T.A.Nos.354 To 356/Chny/2020 ("नधा"रणवष" / Assessment Years: 2011-12 To 2013-14) Vs Assistant Commissioner Of M/S. Sri Sarvalakshmi Chit Funds India Pvt.Ltd. Income Tax, 1St Floor, No.95 & 296, Paper Mills Road Central Circle-3(2) Perambur, Chennai. Chennai-600 011. Pan: Aaocs 6783K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Durgesh Sumrott, CIT &

without jurisdiction. 3. For that the Commissioner of Income Tax Appeals failed to appreciate that the additions made are without any link to the seized material. 4. For that the Commissioner of Income Tax (Appeals) failed to appreciate that the Assessing Officer had rejected the revised financial statements and books ... Officer for all assessment years. Before the learned CIT(A), the assessee claimed that he has reconstructed his books of account with reference to seized materials and has reconciled undisclosed income determined by the Assessing Officer to the undisclosed income offered by the assessee in returns filed in response

Shri J. Srinivasan, Chennai vs. ACIT, Central Circle - 3 (2), Chennai

In the result, appeals filed by the assessee for the

ITA 113/CHNY/2020[2009-10]Status: DisposedITAT Chennai18 Mar 2022AY 2009-10

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपीलसं./I.T.A.Nos.113 To 119/Chny/2020 ("नधा"रणवष" / Assessment Years: 2009-10 To 2015-16) Mr. J.Srinivasan, Vs Assistant Commissioner Of 12B, Thanikachalam Street, Income Tax, Perambur, Central Circle-3(2) Chennai-600 011. Chennai. Pan: Aovps 4456H (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./I.T.A.Nos.354 To 356/Chny/2020 ("नधा"रणवष" / Assessment Years: 2011-12 To 2013-14) Vs Assistant Commissioner Of M/S. Sri Sarvalakshmi Chit Funds India Pvt.Ltd. Income Tax, 1St Floor, No.95 & 296, Paper Mills Road Central Circle-3(2) Perambur, Chennai. Chennai-600 011. Pan: Aaocs 6783K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Durgesh Sumrott, CIT &

without jurisdiction. 3. For that the Commissioner of Income Tax Appeals failed to appreciate that the additions made are without any link to the seized material. 4. For that the Commissioner of Income Tax (Appeals) failed to appreciate that the Assessing Officer had rejected the revised financial statements and books ... Officer for all assessment years. Before the learned CIT(A), the assessee claimed that he has reconstructed his books of account with reference to seized materials and has reconciled undisclosed income determined by the Assessing Officer to the undisclosed income offered by the assessee in returns filed in response