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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

ITO Ward 2(3)(7), Surat vs. Pankaj Kumar Jain, Surat

Accordingly, following the same, this ground is appeal of assessee is allowed

ITA 268/SRT/2019[2014-15]Status: DisposedITAT Surat13 Dec 2019AY 2014-15

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं./I.T.A No.189/Srt/2019 "नधा"रण वष"/Assessment Year: 2014-15 Pankaj Kanwarlal Jain(Huf), V The Income Tax Officer, Pro. Of M/S.Mahek Diamond, S Ward-2(3)(8), Surat. 302, Santok Diamond, . Somnath Mahadevni Sheri, Haripura, Surat. [Pan: Aahhp 8601 E] अपीलाथ" / Appellant ""यथ"/Respondent आ.अ.सं./I.T.A No.268/Srt/2019 "नधा"रण वष"/Assessment Year: 2014-15 The Income Tax Vs Pankaj Kanwarlal Jain(Huf), Officer, . Pro. Of M/S.Mahek Diamond, Ward-2(3)(8), Surat. 302, Santok Diamond, Somnath Mahadevni Sheri, Haripura, Surat. [Pan: Aahhp 8601 E] अपीलाथ" / Appellant ""यथ"/Respondent आ.अ.सं./I.T.A No.188/Srt/2019 "नधा"रण वष"/Assessment Year: 2011-12 Pankaj Kanwarlal Jain, V The Income Tax Officer, Ward-2(3)(8), Surat. Pro. Of M/S.Madhav Gems, S 203, Nishit Diamond Complex, . B/H World Diamond Centre, Hat Falia, Hripura, Surat. [Pan: Aczpj 5175 G] अपीलाथ" / Appellant ""यथ"/Respondent

Section 143(2)Section 143(3)

assessing officer accepted similar purchases in the scrutiny assessment order under section 143(3) of the Income Tax Act on the identical facts. Similarly, seized material was also considered in that year. The Ld. CIT, Surat, however, did not agree with the assessment order of the A.O. and initiated revision

Pankaj Kanwarlal Jain(HUF), Surat vs. ITO Ward 2(3)(8), Surat

Accordingly, following the same, this ground is appeal of assessee is allowed

ITA 189/SRT/2019[2014-15]Status: DisposedITAT Surat13 Dec 2019AY 2014-15

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं./I.T.A No.189/Srt/2019 "नधा"रण वष"/Assessment Year: 2014-15 Pankaj Kanwarlal Jain(Huf), V The Income Tax Officer, Pro. Of M/S.Mahek Diamond, S Ward-2(3)(8), Surat. 302, Santok Diamond, . Somnath Mahadevni Sheri, Haripura, Surat. [Pan: Aahhp 8601 E] अपीलाथ" / Appellant ""यथ"/Respondent आ.अ.सं./I.T.A No.268/Srt/2019 "नधा"रण वष"/Assessment Year: 2014-15 The Income Tax Vs Pankaj Kanwarlal Jain(Huf), Officer, . Pro. Of M/S.Mahek Diamond, Ward-2(3)(8), Surat. 302, Santok Diamond, Somnath Mahadevni Sheri, Haripura, Surat. [Pan: Aahhp 8601 E] अपीलाथ" / Appellant ""यथ"/Respondent आ.अ.सं./I.T.A No.188/Srt/2019 "नधा"रण वष"/Assessment Year: 2011-12 Pankaj Kanwarlal Jain, V The Income Tax Officer, Ward-2(3)(8), Surat. Pro. Of M/S.Madhav Gems, S 203, Nishit Diamond Complex, . B/H World Diamond Centre, Hat Falia, Hripura, Surat. [Pan: Aczpj 5175 G] अपीलाथ" / Appellant ""यथ"/Respondent

Section 143(2)Section 143(3)

assessing officer accepted similar purchases in the scrutiny assessment order under section 143(3) of the Income Tax Act on the identical facts. Similarly, seized material was also considered in that year. The Ld. CIT, Surat, however, did not agree with the assessment order of the A.O. and initiated revision

Pankaj Kumar Jain, Surat vs. ITO, Ward-2(3)(8), Surat

Accordingly, following the same, this ground is appeal of assessee is allowed

ITA 188/SRT/2019[2011-12]Status: DisposedITAT Surat13 Dec 2019AY 2011-12

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं./I.T.A No.189/Srt/2019 "नधा"रण वष"/Assessment Year: 2014-15 Pankaj Kanwarlal Jain(Huf), V The Income Tax Officer, Pro. Of M/S.Mahek Diamond, S Ward-2(3)(8), Surat. 302, Santok Diamond, . Somnath Mahadevni Sheri, Haripura, Surat. [Pan: Aahhp 8601 E] अपीलाथ" / Appellant ""यथ"/Respondent आ.अ.सं./I.T.A No.268/Srt/2019 "नधा"रण वष"/Assessment Year: 2014-15 The Income Tax Vs Pankaj Kanwarlal Jain(Huf), Officer, . Pro. Of M/S.Mahek Diamond, Ward-2(3)(8), Surat. 302, Santok Diamond, Somnath Mahadevni Sheri, Haripura, Surat. [Pan: Aahhp 8601 E] अपीलाथ" / Appellant ""यथ"/Respondent आ.अ.सं./I.T.A No.188/Srt/2019 "नधा"रण वष"/Assessment Year: 2011-12 Pankaj Kanwarlal Jain, V The Income Tax Officer, Ward-2(3)(8), Surat. Pro. Of M/S.Madhav Gems, S 203, Nishit Diamond Complex, . B/H World Diamond Centre, Hat Falia, Hripura, Surat. [Pan: Aczpj 5175 G] अपीलाथ" / Appellant ""यथ"/Respondent

Section 143(2)Section 143(3)

assessing officer accepted similar purchases in the scrutiny assessment order under section 143(3) of the Income Tax Act on the identical facts. Similarly, seized material was also considered in that year. The Ld. CIT, Surat, however, did not agree with the assessment order of the A.O. and initiated revision

Assistant Commissioner of Income Tax, Central Circle-1, Visakhapatnam vs. Sunray Green Space Private Limited, Visakhapatnam

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

ITA 274/VIZ/2018[2014-15]Status: DisposedITAT Visakhapatnam11 Dec 2019AY 2014-15

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.273/Viz/2018 & 274/Viz/2018 (निर्धारण वर्ा/Assessment Year : 2013-2014 & 2014-15) Asst.Commissioner Of Vs. M/S Sunray Green Income Tax Space Pvt. Ltd. Central Circle-1 D.No.10-50-40 Visakhapatnam Excelsior Apartments Ramnagar Visakhapatnam [Pan :Aaqcs 8494M] (प्रत्यर्थी/ Respondent) (अपीलार्थी/ Appellant) Cross Objection No.48/Viz/2018 & 49/Viz/2018 (Arising Out Of I.T.A.No.273/Viz/2018 & 274/Viz/2018) (निर्धारण वर्ा/Assessment Year : 2013-2014 & 2014-15) M/S Sunray Green Vs. Asst.Commissioner Of Space Pvt. Ltd. Income Tax D.No.10-50-40 Central Circle-1 Excelsior Apartments, Ramnagar Visakhapatnam Visakhapatnam [Pan :Aaqcs 8494M] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT, DR
Section 131Section 132Section 153ASection 271A

also in the residential premises of the partners / directors of the assessee firm. When the Income Tax department questioned the differences noticed in the seized material, Sri I.A.Raja Varma, Managing Partner of the assessee firm has given a statement on oath accepting to pay tax on the income in respect

Assistant Commissioner of Income Tax, Central Circle-1, Visakhapatnam vs. Sunray Green Space Private Limited, Visakhapatnam

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

ITA 273/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam11 Dec 2019AY 2013-14

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.273/Viz/2018 & 274/Viz/2018 (निर्धारण वर्ा/Assessment Year : 2013-2014 & 2014-15) Asst.Commissioner Of Vs. M/S Sunray Green Income Tax Space Pvt. Ltd. Central Circle-1 D.No.10-50-40 Visakhapatnam Excelsior Apartments Ramnagar Visakhapatnam [Pan :Aaqcs 8494M] (प्रत्यर्थी/ Respondent) (अपीलार्थी/ Appellant) Cross Objection No.48/Viz/2018 & 49/Viz/2018 (Arising Out Of I.T.A.No.273/Viz/2018 & 274/Viz/2018) (निर्धारण वर्ा/Assessment Year : 2013-2014 & 2014-15) M/S Sunray Green Vs. Asst.Commissioner Of Space Pvt. Ltd. Income Tax D.No.10-50-40 Central Circle-1 Excelsior Apartments, Ramnagar Visakhapatnam Visakhapatnam [Pan :Aaqcs 8494M] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT, DR
Section 131Section 132Section 153ASection 271A

also in the residential premises of the partners / directors of the assessee firm. When the Income Tax department questioned the differences noticed in the seized material, Sri I.A.Raja Varma, Managing Partner of the assessee firm has given a statement on oath accepting to pay tax on the income in respect