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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, Visakhapatnam vs. Pusrla Subash, Visakhapatnam

In the result, the appeals of the revenue are partly allowed and the appeals of the assessee are dismissed

ITA 486/VIZ/2017[2012-13]Status: DisposedITAT Visakhapatnam25 Jan 2019AY 2012-13

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.472 & 473/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 & 2010-11) Pusarla Subhash Vs. Additional Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Range-1 Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] आयकर अपील सं./I.T.A.Nos.474 & 475/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2011-2012 & 2012-13) Pusarla Subhash Vs. Assistant Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Circle-1(1) Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.481-486/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 To 2012-13) Income Tax Officer Vs. Pusarla Subhash Ward-1(4) Prop.Sagar Durga Developers Visakhapatnam Door No.15-13-6, Krishnanagar, Maharanipeta, Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri C.V.S.Murthy, Ar रधजस्व की ओर से/ Revenue By : Shri D.K.Sonowal, Cit Dr / Shri V.Appala Raju, Dr सुनवाई की तारीख / Date Of Hearing : 02.01.2019 25.01.2019 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri C.V.S.Murthy, ARFor Respondent: Shri D.K.Sonowal, CIT DR /
Section 131Section 133ASection 143(2)Section 143(3)Section 147Section 148

obtaining plan approvals etc. and the details of investments in each project. The AO verified the payments and receipts, project-wise as per the seized material and arrived at the receipts and payments project wise as per the material found in survey, marked as annexure A/PS/4 for Madhura Meadows, page ... observed that there was difference in the receipts admitted by the assessee in the return of income and the receipts found as per the seized material, the AO estimated the income @12% on unaccounted receipts and made separate addition for unrecorded expenditure. The material available with the AO consists

ITO, Visakhapatnam vs. Pusrla Subash, Visakhapatnam

In the result, the appeals of the revenue are partly allowed and the appeals of the assessee are dismissed

ITA 485/VIZ/2017[2011-12]Status: DisposedITAT Visakhapatnam25 Jan 2019AY 2011-12

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.472 & 473/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 & 2010-11) Pusarla Subhash Vs. Additional Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Range-1 Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] आयकर अपील सं./I.T.A.Nos.474 & 475/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2011-2012 & 2012-13) Pusarla Subhash Vs. Assistant Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Circle-1(1) Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.481-486/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 To 2012-13) Income Tax Officer Vs. Pusarla Subhash Ward-1(4) Prop.Sagar Durga Developers Visakhapatnam Door No.15-13-6, Krishnanagar, Maharanipeta, Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri C.V.S.Murthy, Ar रधजस्व की ओर से/ Revenue By : Shri D.K.Sonowal, Cit Dr / Shri V.Appala Raju, Dr सुनवाई की तारीख / Date Of Hearing : 02.01.2019 25.01.2019 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri C.V.S.Murthy, ARFor Respondent: Shri D.K.Sonowal, CIT DR /
Section 131Section 133ASection 143(2)Section 143(3)Section 147Section 148

obtaining plan approvals etc. and the details of investments in each project. The AO verified the payments and receipts, project-wise as per the seized material and arrived at the receipts and payments project wise as per the material found in survey, marked as annexure A/PS/4 for Madhura Meadows, page ... observed that there was difference in the receipts admitted by the assessee in the return of income and the receipts found as per the seized material, the AO estimated the income @12% on unaccounted receipts and made separate addition for unrecorded expenditure. The material available with the AO consists

ITO, Visakhapatnam vs. Pusarla Subash, Visakhapatnam

In the result, the appeals of the revenue are partly allowed and the appeals of the assessee are dismissed

ITA 484/VIZ/2017[2010-11]Status: DisposedITAT Visakhapatnam25 Jan 2019AY 2010-11

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.472 & 473/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 & 2010-11) Pusarla Subhash Vs. Additional Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Range-1 Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] आयकर अपील सं./I.T.A.Nos.474 & 475/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2011-2012 & 2012-13) Pusarla Subhash Vs. Assistant Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Circle-1(1) Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.481-486/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 To 2012-13) Income Tax Officer Vs. Pusarla Subhash Ward-1(4) Prop.Sagar Durga Developers Visakhapatnam Door No.15-13-6, Krishnanagar, Maharanipeta, Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri C.V.S.Murthy, Ar रधजस्व की ओर से/ Revenue By : Shri D.K.Sonowal, Cit Dr / Shri V.Appala Raju, Dr सुनवाई की तारीख / Date Of Hearing : 02.01.2019 25.01.2019 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri C.V.S.Murthy, ARFor Respondent: Shri D.K.Sonowal, CIT DR /
Section 131Section 133ASection 143(2)Section 143(3)Section 147Section 148

obtaining plan approvals etc. and the details of investments in each project. The AO verified the payments and receipts, project-wise as per the seized material and arrived at the receipts and payments project wise as per the material found in survey, marked as annexure A/PS/4 for Madhura Meadows, page ... observed that there was difference in the receipts admitted by the assessee in the return of income and the receipts found as per the seized material, the AO estimated the income @12% on unaccounted receipts and made separate addition for unrecorded expenditure. The material available with the AO consists

ITO, Visakhapatnam vs. Pursrla Subash, Visakhapatnam

In the result, the appeals of the revenue are partly allowed and the appeals of the assessee are dismissed

ITA 483/VIZ/2017[2009-10]Status: DisposedITAT Visakhapatnam25 Jan 2019AY 2009-10

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.472 & 473/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 & 2010-11) Pusarla Subhash Vs. Additional Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Range-1 Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] आयकर अपील सं./I.T.A.Nos.474 & 475/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2011-2012 & 2012-13) Pusarla Subhash Vs. Assistant Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Circle-1(1) Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.481-486/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 To 2012-13) Income Tax Officer Vs. Pusarla Subhash Ward-1(4) Prop.Sagar Durga Developers Visakhapatnam Door No.15-13-6, Krishnanagar, Maharanipeta, Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri C.V.S.Murthy, Ar रधजस्व की ओर से/ Revenue By : Shri D.K.Sonowal, Cit Dr / Shri V.Appala Raju, Dr सुनवाई की तारीख / Date Of Hearing : 02.01.2019 25.01.2019 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri C.V.S.Murthy, ARFor Respondent: Shri D.K.Sonowal, CIT DR /
Section 131Section 133ASection 143(2)Section 143(3)Section 147Section 148

obtaining plan approvals etc. and the details of investments in each project. The AO verified the payments and receipts, project-wise as per the seized material and arrived at the receipts and payments project wise as per the material found in survey, marked as annexure A/PS/4 for Madhura Meadows, page ... observed that there was difference in the receipts admitted by the assessee in the return of income and the receipts found as per the seized material, the AO estimated the income @12% on unaccounted receipts and made separate addition for unrecorded expenditure. The material available with the AO consists

ITO, Visakhapatnam vs. Pusarla Subash, Visakhapatnam

In the result, the appeals of the revenue are partly allowed and the appeals of the assessee are dismissed

ITA 482/VIZ/2017[2008-09]Status: DisposedITAT Visakhapatnam25 Jan 2019AY 2008-09

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.472 & 473/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 & 2010-11) Pusarla Subhash Vs. Additional Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Range-1 Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] आयकर अपील सं./I.T.A.Nos.474 & 475/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2011-2012 & 2012-13) Pusarla Subhash Vs. Assistant Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Circle-1(1) Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.481-486/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 To 2012-13) Income Tax Officer Vs. Pusarla Subhash Ward-1(4) Prop.Sagar Durga Developers Visakhapatnam Door No.15-13-6, Krishnanagar, Maharanipeta, Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri C.V.S.Murthy, Ar रधजस्व की ओर से/ Revenue By : Shri D.K.Sonowal, Cit Dr / Shri V.Appala Raju, Dr सुनवाई की तारीख / Date Of Hearing : 02.01.2019 25.01.2019 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri C.V.S.Murthy, ARFor Respondent: Shri D.K.Sonowal, CIT DR /
Section 131Section 133ASection 143(2)Section 143(3)Section 147Section 148

obtaining plan approvals etc. and the details of investments in each project. The AO verified the payments and receipts, project-wise as per the seized material and arrived at the receipts and payments project wise as per the material found in survey, marked as annexure A/PS/4 for Madhura Meadows, page ... observed that there was difference in the receipts admitted by the assessee in the return of income and the receipts found as per the seized material, the AO estimated the income @12% on unaccounted receipts and made separate addition for unrecorded expenditure. The material available with the AO consists

ITO, Visakhapatnam vs. Pusarla Subash, Visakhapatnam

In the result, the appeals of the revenue are partly allowed and the appeals of the assessee are dismissed

ITA 481/VIZ/2017[2007-08]Status: DisposedITAT Visakhapatnam25 Jan 2019AY 2007-08

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.472 & 473/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 & 2010-11) Pusarla Subhash Vs. Additional Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Range-1 Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] आयकर अपील सं./I.T.A.Nos.474 & 475/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2011-2012 & 2012-13) Pusarla Subhash Vs. Assistant Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Circle-1(1) Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.481-486/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 To 2012-13) Income Tax Officer Vs. Pusarla Subhash Ward-1(4) Prop.Sagar Durga Developers Visakhapatnam Door No.15-13-6, Krishnanagar, Maharanipeta, Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri C.V.S.Murthy, Ar रधजस्व की ओर से/ Revenue By : Shri D.K.Sonowal, Cit Dr / Shri V.Appala Raju, Dr सुनवाई की तारीख / Date Of Hearing : 02.01.2019 25.01.2019 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri C.V.S.Murthy, ARFor Respondent: Shri D.K.Sonowal, CIT DR /
Section 131Section 133ASection 143(2)Section 143(3)Section 147Section 148

obtaining plan approvals etc. and the details of investments in each project. The AO verified the payments and receipts, project-wise as per the seized material and arrived at the receipts and payments project wise as per the material found in survey, marked as annexure A/PS/4 for Madhura Meadows, page ... observed that there was difference in the receipts admitted by the assessee in the return of income and the receipts found as per the seized material, the AO estimated the income @12% on unaccounted receipts and made separate addition for unrecorded expenditure. The material available with the AO consists

Poosarla Subhash, Visakhapatnam vs. ACIT, Visakhapatnam

In the result, the appeals of the revenue are partly allowed and the appeals of the assessee are dismissed

ITA 475/VIZ/2017[2012-13]Status: DisposedITAT Visakhapatnam25 Jan 2019AY 2012-13

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.472 & 473/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 & 2010-11) Pusarla Subhash Vs. Additional Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Range-1 Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] आयकर अपील सं./I.T.A.Nos.474 & 475/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2011-2012 & 2012-13) Pusarla Subhash Vs. Assistant Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Circle-1(1) Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.481-486/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 To 2012-13) Income Tax Officer Vs. Pusarla Subhash Ward-1(4) Prop.Sagar Durga Developers Visakhapatnam Door No.15-13-6, Krishnanagar, Maharanipeta, Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri C.V.S.Murthy, Ar रधजस्व की ओर से/ Revenue By : Shri D.K.Sonowal, Cit Dr / Shri V.Appala Raju, Dr सुनवाई की तारीख / Date Of Hearing : 02.01.2019 25.01.2019 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri C.V.S.Murthy, ARFor Respondent: Shri D.K.Sonowal, CIT DR /
Section 131Section 133ASection 143(2)Section 143(3)Section 147Section 148

obtaining plan approvals etc. and the details of investments in each project. The AO verified the payments and receipts, project-wise as per the seized material and arrived at the receipts and payments project wise as per the material found in survey, marked as annexure A/PS/4 for Madhura Meadows, page ... observed that there was difference in the receipts admitted by the assessee in the return of income and the receipts found as per the seized material, the AO estimated the income @12% on unaccounted receipts and made separate addition for unrecorded expenditure. The material available with the AO consists

Poosarla Subhash, Visakhapatnam vs. ACIT, Visakhapatnam

In the result, the appeals of the revenue are partly allowed and the appeals of the assessee are dismissed

ITA 474/VIZ/2017[2011-12]Status: DisposedITAT Visakhapatnam25 Jan 2019AY 2011-12

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.472 & 473/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 & 2010-11) Pusarla Subhash Vs. Additional Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Range-1 Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] आयकर अपील सं./I.T.A.Nos.474 & 475/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2011-2012 & 2012-13) Pusarla Subhash Vs. Assistant Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Circle-1(1) Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.481-486/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 To 2012-13) Income Tax Officer Vs. Pusarla Subhash Ward-1(4) Prop.Sagar Durga Developers Visakhapatnam Door No.15-13-6, Krishnanagar, Maharanipeta, Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri C.V.S.Murthy, Ar रधजस्व की ओर से/ Revenue By : Shri D.K.Sonowal, Cit Dr / Shri V.Appala Raju, Dr सुनवाई की तारीख / Date Of Hearing : 02.01.2019 25.01.2019 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri C.V.S.Murthy, ARFor Respondent: Shri D.K.Sonowal, CIT DR /
Section 131Section 133ASection 143(2)Section 143(3)Section 147Section 148

obtaining plan approvals etc. and the details of investments in each project. The AO verified the payments and receipts, project-wise as per the seized material and arrived at the receipts and payments project wise as per the material found in survey, marked as annexure A/PS/4 for Madhura Meadows, page ... observed that there was difference in the receipts admitted by the assessee in the return of income and the receipts found as per the seized material, the AO estimated the income @12% on unaccounted receipts and made separate addition for unrecorded expenditure. The material available with the AO consists

Poosarla Subhash, Visakhapatnam vs. ACIT, Visakhapatnam

In the result, the appeals of the revenue are partly allowed and the appeals of the assessee are dismissed

ITA 473/VIZ/2017[2010-11]Status: DisposedITAT Visakhapatnam25 Jan 2019AY 2010-11

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.472 & 473/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 & 2010-11) Pusarla Subhash Vs. Additional Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Range-1 Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] आयकर अपील सं./I.T.A.Nos.474 & 475/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2011-2012 & 2012-13) Pusarla Subhash Vs. Assistant Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Circle-1(1) Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.481-486/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 To 2012-13) Income Tax Officer Vs. Pusarla Subhash Ward-1(4) Prop.Sagar Durga Developers Visakhapatnam Door No.15-13-6, Krishnanagar, Maharanipeta, Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri C.V.S.Murthy, Ar रधजस्व की ओर से/ Revenue By : Shri D.K.Sonowal, Cit Dr / Shri V.Appala Raju, Dr सुनवाई की तारीख / Date Of Hearing : 02.01.2019 25.01.2019 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri C.V.S.Murthy, ARFor Respondent: Shri D.K.Sonowal, CIT DR /
Section 131Section 133ASection 143(2)Section 143(3)Section 147Section 148

obtaining plan approvals etc. and the details of investments in each project. The AO verified the payments and receipts, project-wise as per the seized material and arrived at the receipts and payments project wise as per the material found in survey, marked as annexure A/PS/4 for Madhura Meadows, page ... observed that there was difference in the receipts admitted by the assessee in the return of income and the receipts found as per the seized material, the AO estimated the income @12% on unaccounted receipts and made separate addition for unrecorded expenditure. The material available with the AO consists

Poosarla Subhash, Visakhapatnam vs. ACIT, Visakhapatnam

In the result, the appeals of the revenue are partly allowed and the appeals of the assessee are dismissed

ITA 472/VIZ/2017[2007-08]Status: DisposedITAT Visakhapatnam25 Jan 2019AY 2007-08

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.472 & 473/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 & 2010-11) Pusarla Subhash Vs. Additional Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Range-1 Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] आयकर अपील सं./I.T.A.Nos.474 & 475/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2011-2012 & 2012-13) Pusarla Subhash Vs. Assistant Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Circle-1(1) Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.481-486/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 To 2012-13) Income Tax Officer Vs. Pusarla Subhash Ward-1(4) Prop.Sagar Durga Developers Visakhapatnam Door No.15-13-6, Krishnanagar, Maharanipeta, Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri C.V.S.Murthy, Ar रधजस्व की ओर से/ Revenue By : Shri D.K.Sonowal, Cit Dr / Shri V.Appala Raju, Dr सुनवाई की तारीख / Date Of Hearing : 02.01.2019 25.01.2019 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri C.V.S.Murthy, ARFor Respondent: Shri D.K.Sonowal, CIT DR /
Section 131Section 133ASection 143(2)Section 143(3)Section 147Section 148

obtaining plan approvals etc. and the details of investments in each project. The AO verified the payments and receipts, project-wise as per the seized material and arrived at the receipts and payments project wise as per the material found in survey, marked as annexure A/PS/4 for Madhura Meadows, page ... observed that there was difference in the receipts admitted by the assessee in the return of income and the receipts found as per the seized material, the AO estimated the income @12% on unaccounted receipts and made separate addition for unrecorded expenditure. The material available with the AO consists