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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

Shri Suresh Kumar Sharma, Jaipur vs. ITO, Ward-4(5), Jaipur

In the result, the appeal of the assessee is dismissed

ITA 456/JPR/2019[2012-13]Status: DisposedITAT Jaipur18 Mar 2020AY 2012-13

Bench: : Shri Vijay Pal Rao, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 456/Jp/2019 Fu/Kzkj.K O"Kz@Assessment Year : 2012-13 Cuke Shri Suresh Kumar Sharma The Ito Vs. 1-A-61, Shiv Shakti Colony Ward- 4(5) Shastri Nagar, Jaipur Jaipur Lfkk;H Ys[Kk La-@Thvkbzvkj La-@ Pan/Gir No.: Avrps 4770 R Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri P.C. Parwal, Ca Jktlo Dh Vksj Ls@ Revenue By : Ms. Chanchal Meena , Jcit-Dr Lquokbz Dh Rkjh[K@ Date Of Hearing : 2/03/2020 ?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 18/03/2020 Vkns'K@ Order Per Vijay Pal Rao, Jm This Appeal By The Assessee Is Directed Against The Order Of Ld. Cit(A), Ajmer Dated 15-02-2019 For The Assessment Year 2012-13. The Assessee Has Raised The Following Grounds. ‘’1.The Ld. Cit(A) Has Erred On Facts & In Law In Upholding The Validity Of The Order Passed By The Ao U/S 147 Of The I.T. Act, 1961. 2 Shri Suresh Kumar Sharma Vs Ito , Ward- 4(5), Jaipur 2.The Ld. Cit(A) Has Erred On Facts & In Law In Deciding The Appeal Without Admitting The Additional Evidence Filed Under Rule 46A.

For Appellant: Shri P.C. Parwal, CAFor Respondent: Ms. Chanchal Meena , JCIT-DR
Section 132Section 139(1)Section 147Section 148Section 153C

Shri Navrattan Kothari vs ACIT. Thus the ld.AR of the assessee submitted that reassessment of a person other than searched person based on seized material can be made u/s 153C r.w.s. 153A of the Act. Therefore, the initiation of proceedings u/s 147/148 of the Act vitiates the entire proceedings

ACIT Central Circle 2(1), Chennai vs. Arvinda Nandagopal, Chennai

In the result, the appeals filed by the Revenue are dismissed

ITA 1470/CHNY/2018[2013-14]Status: DisposedITAT Chennai13 Mar 2020AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.1468, 1469 & 1470/Chny/2018 ("नधा"रण वष" / Assessment Year: 2011-12 To 2013-14) Vs Shri Arvinda Nandagopal, The Asst. Commissioner Of No.6, 6Th Street, Rutland Gate, Income Tax, Corporate Circle – 21), Chennai – 600 006. Chennai. Pan: Aafpa6259G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri Srinivasa Rao, Cit ""यथ" क" ओर से/Respondent By : Shri K.M. Mohandass, Ca सुनवाई क" तार"ख/Date Of Hearing : 23.01.2020 घोषणा क" तार"ख /Date Of Pronouncement : 13.03.2020 आदेश /O R D E R Per Inturi Rama Rao:

For Appellant: Shri Srinivasa Rao, CITFor Respondent: Shri K.M. Mohandass, CA
Section 132Section 132(4)

much as, the investments were made prior to the assessment year 2012-13, placing reliance on the statements of the assessee and the seized material found in page 11 & 12. Thus, it is argued that cash of Rs.100 crores was available as on 31.03.2012. The sum and substance ... benefit of telescoping the addition of undisclosed income against the addition towards unexplained investment cannot be granted. He had also taken us through the seized material which is extracted below: Sl.No. Date Party’s Name Amount Remarks (Rs.) 1 21.03.12 JBA 10000000 2 RA 10000000 3 Devendran

ACIT Central Circle 2(1), Chennai vs. Arvinda Nandagopal, Chennai

In the result, the appeals filed by the Revenue are dismissed

ITA 1469/CHNY/2018[2012-13]Status: DisposedITAT Chennai13 Mar 2020AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.1468, 1469 & 1470/Chny/2018 ("नधा"रण वष" / Assessment Year: 2011-12 To 2013-14) Vs Shri Arvinda Nandagopal, The Asst. Commissioner Of No.6, 6Th Street, Rutland Gate, Income Tax, Corporate Circle – 21), Chennai – 600 006. Chennai. Pan: Aafpa6259G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri Srinivasa Rao, Cit ""यथ" क" ओर से/Respondent By : Shri K.M. Mohandass, Ca सुनवाई क" तार"ख/Date Of Hearing : 23.01.2020 घोषणा क" तार"ख /Date Of Pronouncement : 13.03.2020 आदेश /O R D E R Per Inturi Rama Rao:

For Appellant: Shri Srinivasa Rao, CITFor Respondent: Shri K.M. Mohandass, CA
Section 132Section 132(4)

much as, the investments were made prior to the assessment year 2012-13, placing reliance on the statements of the assessee and the seized material found in page 11 & 12. Thus, it is argued that cash of Rs.100 crores was available as on 31.03.2012. The sum and substance ... benefit of telescoping the addition of undisclosed income against the addition towards unexplained investment cannot be granted. He had also taken us through the seized material which is extracted below: Sl.No. Date Party’s Name Amount Remarks (Rs.) 1 21.03.12 JBA 10000000 2 RA 10000000 3 Devendran

ACIT Central Circle 2(1), Chennai vs. Arvinda Nandagopal, Chennai

In the result, the appeals filed by the Revenue are dismissed

ITA 1468/CHNY/2018[2011-12]Status: DisposedITAT Chennai13 Mar 2020AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.1468, 1469 & 1470/Chny/2018 ("नधा"रण वष" / Assessment Year: 2011-12 To 2013-14) Vs Shri Arvinda Nandagopal, The Asst. Commissioner Of No.6, 6Th Street, Rutland Gate, Income Tax, Corporate Circle – 21), Chennai – 600 006. Chennai. Pan: Aafpa6259G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri Srinivasa Rao, Cit ""यथ" क" ओर से/Respondent By : Shri K.M. Mohandass, Ca सुनवाई क" तार"ख/Date Of Hearing : 23.01.2020 घोषणा क" तार"ख /Date Of Pronouncement : 13.03.2020 आदेश /O R D E R Per Inturi Rama Rao:

For Appellant: Shri Srinivasa Rao, CITFor Respondent: Shri K.M. Mohandass, CA
Section 132Section 132(4)

much as, the investments were made prior to the assessment year 2012-13, placing reliance on the statements of the assessee and the seized material found in page 11 & 12. Thus, it is argued that cash of Rs.100 crores was available as on 31.03.2012. The sum and substance ... benefit of telescoping the addition of undisclosed income against the addition towards unexplained investment cannot be granted. He had also taken us through the seized material which is extracted below: Sl.No. Date Party’s Name Amount Remarks (Rs.) 1 21.03.12 JBA 10000000 2 RA 10000000 3 Devendran

The Assistant Commissioner of Income Tax, Central Circle-2, Rajahmundry vs. K.V.V.S.N.Associates, Tanuku

In the result, appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 111/VIZ/2018[2014-15]Status: DisposedITAT Visakhapatnam28 Feb 2020AY 2014-15

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपील सं./I.T.A.No.107/Viz/2018 To 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Asst. Commissioner Of Vs. M/S K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [Pan : Aaifk3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.22/Viz/2018 To 26/Viz/2018 (Arising Out Of I.T.A.No.107/Viz/2018 To 111/Viz/2018) (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Vs. Asst. Commissioner Of M/S K.V.V.S.N.Associates D.No.20-8-5, Nadellavari Street Income Tax Tanuku Central Circle-2 West Godavari Dist. Rajahmundry [Pan : Aaifk3522F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व कीओर से /Revenue By : Shri Ravi Shankar Narayan, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 26.02.2020 घोर्णध की तधरीख/Date Of Pronouncement : 28 .02.2020

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ravi Shankar Narayan
Section 132Section 133ASection 143(3)Section 153C

incriminating material seized u/s 132 of the act relating to the assessee for the relevant assessment years. The Ld.CIT(A) examined the seized material page-wise and found that material seized was neither pertained to the impugned the assessment years nor has impact on determination of the income the assessee ... search which has bearing on the income of the assessee. The word ‘bearing’ has very wide connotation having long ramification thus, submitted that the seized material need not necessarily indicate the undisclosed income for issue of notice u/s 153C. In the instant case, the material was found and 6 I.T.A

The Assistant Commissioner of Income Tax, Central Circle-2, Rajahmundry vs. K.V.V.S.N.Associates, Tanuku

In the result, appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 110/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam28 Feb 2020AY 2013-14

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपील सं./I.T.A.No.107/Viz/2018 To 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Asst. Commissioner Of Vs. M/S K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [Pan : Aaifk3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.22/Viz/2018 To 26/Viz/2018 (Arising Out Of I.T.A.No.107/Viz/2018 To 111/Viz/2018) (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Vs. Asst. Commissioner Of M/S K.V.V.S.N.Associates D.No.20-8-5, Nadellavari Street Income Tax Tanuku Central Circle-2 West Godavari Dist. Rajahmundry [Pan : Aaifk3522F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व कीओर से /Revenue By : Shri Ravi Shankar Narayan, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 26.02.2020 घोर्णध की तधरीख/Date Of Pronouncement : 28 .02.2020

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ravi Shankar Narayan
Section 132Section 133ASection 143(3)Section 153C

incriminating material seized u/s 132 of the act relating to the assessee for the relevant assessment years. The Ld.CIT(A) examined the seized material page-wise and found that material seized was neither pertained to the impugned the assessment years nor has impact on determination of the income the assessee ... search which has bearing on the income of the assessee. The word ‘bearing’ has very wide connotation having long ramification thus, submitted that the seized material need not necessarily indicate the undisclosed income for issue of notice u/s 153C. In the instant case, the material was found and 6 I.T.A

The Assistant Commissioner of Income Tax, Central Circle-2, Rajahmundry vs. K.V.V.S.N.Associates, Tanuku

In the result, appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 109/VIZ/2018[2012-13]Status: DisposedITAT Visakhapatnam28 Feb 2020AY 2012-13

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपील सं./I.T.A.No.107/Viz/2018 To 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Asst. Commissioner Of Vs. M/S K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [Pan : Aaifk3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.22/Viz/2018 To 26/Viz/2018 (Arising Out Of I.T.A.No.107/Viz/2018 To 111/Viz/2018) (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Vs. Asst. Commissioner Of M/S K.V.V.S.N.Associates D.No.20-8-5, Nadellavari Street Income Tax Tanuku Central Circle-2 West Godavari Dist. Rajahmundry [Pan : Aaifk3522F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व कीओर से /Revenue By : Shri Ravi Shankar Narayan, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 26.02.2020 घोर्णध की तधरीख/Date Of Pronouncement : 28 .02.2020

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ravi Shankar Narayan
Section 132Section 133ASection 143(3)Section 153C

incriminating material seized u/s 132 of the act relating to the assessee for the relevant assessment years. The Ld.CIT(A) examined the seized material page-wise and found that material seized was neither pertained to the impugned the assessment years nor has impact on determination of the income the assessee ... search which has bearing on the income of the assessee. The word ‘bearing’ has very wide connotation having long ramification thus, submitted that the seized material need not necessarily indicate the undisclosed income for issue of notice u/s 153C. In the instant case, the material was found and 6 I.T.A

The Assistant Commissioner of Income Tax, Central Circle-2, Rajahmundry vs. K.V.V.S.N.Associates, Tanuku

In the result, appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 108/VIZ/2018[2011-12]Status: DisposedITAT Visakhapatnam28 Feb 2020AY 2011-12

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपील सं./I.T.A.No.107/Viz/2018 To 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Asst. Commissioner Of Vs. M/S K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [Pan : Aaifk3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.22/Viz/2018 To 26/Viz/2018 (Arising Out Of I.T.A.No.107/Viz/2018 To 111/Viz/2018) (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Vs. Asst. Commissioner Of M/S K.V.V.S.N.Associates D.No.20-8-5, Nadellavari Street Income Tax Tanuku Central Circle-2 West Godavari Dist. Rajahmundry [Pan : Aaifk3522F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व कीओर से /Revenue By : Shri Ravi Shankar Narayan, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 26.02.2020 घोर्णध की तधरीख/Date Of Pronouncement : 28 .02.2020

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ravi Shankar Narayan
Section 132Section 133ASection 143(3)Section 153C

incriminating material seized u/s 132 of the act relating to the assessee for the relevant assessment years. The Ld.CIT(A) examined the seized material page-wise and found that material seized was neither pertained to the impugned the assessment years nor has impact on determination of the income the assessee ... search which has bearing on the income of the assessee. The word ‘bearing’ has very wide connotation having long ramification thus, submitted that the seized material need not necessarily indicate the undisclosed income for issue of notice u/s 153C. In the instant case, the material was found and 6 I.T.A