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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

M/S. Kashish Enterprise, Bhuj vs. The Income Tax Officer, Ward-2, Bhuj

In the result, appeal of the assessee is dismissed

ITA 256/RJT/2014[2009-10]Status: DisposedITAT Rajkot15 Oct 2018AY 2009-10

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 256/Rjt/2014 "नधा"रण वष"/Assessment Year: 2009-10 M/S. Kashish Enterprise Vs. Ito, Poonam Apartment, New Ward – 2, Station Road, Bhuj-Kutch Bhuj. अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri M. J. Ranpura, A.R. Revenue By : Shri Praveen Verma, Sr. D. R. सुनवाई क" तार"ख/Date Of Hearing : 28.08.2018 घोषणा क" तार"ख /Date Of Pronouncement : 15.10.2018 आदेश/O R D E R Per Waseem Ahmed: The Captioned Appeal Has Been Filed At The Instance Of The Assessee Against The Appellate Order Of The Learned Commissioner Of Income-Tax (Appeals)-Ii, Rajkot [“Cit(A)” In Short] Relevant To Assessment Year 2009-10. 2. Assessee Has Raised The Following Grounds Of Appeal:- "1.0 The Grounds Of Appeal Mentioned Hereunder Are Without Prejudice To One Another. 2.0 The Ld Cit(A)-Ii, Rajkot [Cit(A)] Erred In Facts As Also In Retaining Levy Of Penalty U/S 271(1)(C) Of The Act On Income Of Rs.55,53,360/-. The Penalty U/S 271(1)(C) Of The Act May Kindly Be Deleted. 3.0 The Honor’S Appellant Craves Leave To Add, Amend, Alter Or Withdraw Any Or More Grounds Of Appeal On Or Before The Hearing Of Appeal.”

For Appellant: Shri M. J. Ranpura, A.RFor Respondent: Shri Praveen Verma, Sr. D. R
Section 133ASection 143(3)Section 145(3)Section 147Section 148Section 271(1)Section 271(1)(c)Section 274

annexure no.B-1 to B- 27. 4.1 The assessee during the relevant year was constructing the commercial complex known as Kashish Arcade. As per the seized material bearing no B-27, it was found that certain transactions were made by the assessee without recording in the books of accounts. The assessee