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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

The Asst. Commissioner of Income-Tax, Guntur vs. Sri G.V.S.L. Kantha Rao, Guntur

In the result the appeal of the revenue is dismissed

ITA 108/VIZ/2017[1995-2002]Status: DisposedITAT Visakhapatnam20 Sept 2018AY 1995-2002

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.108/Viz/2017 (धििाारण िर्ा/Block Assessment Period: 1995-2002) The Asst.Commissioner Of Vs. Sri G.V.S.L.Kantha Rao Income-Tax S/O Grandhi Subba Rao Circle-1(1) D.No.2507011, 3Rd Lane Guntur Ramanamakshetram Guntur [Pan :Ahepg4370L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर से/ Appellant By : Shri V.Appala Raju, Dr प्रत्यार्थी की ओर से/ Respondent By : Shri G.V.N.Hari, Ar सुनवाई की तारीख / Date Of Hearing : 12.09.2018 20 .09.2018 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri V.Appala Raju, DRFor Respondent: Shri G.V.N.Hari, AR
Section 132Section 271DSection 3

Shri P.Bhaskara Rao, the employee of the assessee, incriminating material was found marked as Annexure A/PBR/7. In page No.5 and 6 of the seized material there was a noting of Rs.30 lakhs given to Shri Manik Rao and Rs.10 lakhs given to ANR. It is further indicated by the payment ... assessee has given money to Mr. Manik Rao, would also be negated. Thus, under these circumstances, we can only examine the contents of the seized material and then come to a conclusion, whether it is a loan given or loan taken. There is no corroborative evidence to suggest the order

Dnyaneshwar Dhondiba Tupe, Pune vs. Assistant Commissioner of Income-Tax

ITA 2118/PUN/2013[2006-07]Status: DisposedITAT Pune19 Sept 2018AY 2006-07

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अऩीऱ सं. / Ita No.2108/Pun/2013 यनधाारण वषा / Assessment Year : 2006-07 Shri Sandip Bhanudas Tupe, S. No. 202, Sade-Stra-Nali, Near Vitthal Mandir, Hadapsar, Pune – 411028 Pan : Aampt1909M .......अऩीऱाथी / Appellant बनाम / V/S. Assistant Commissioner Of Income Tax, Central Circle – 2(1), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / Ita No.2109/Pun/2013 यनधाारण वषा / Assessment Year : 2006-07 Shri Sopan Dhondiba Tupe, S. No. 202, Sade-Stra-Nali, Near Vitthal Mandir, Hadapsar, Pune – 411028 Pan : Aajpt0436E .......अऩीऱाथी / Appellant बनाम / V/S. Assistant Commissioner Of Income Tax, Central Circle – 2(1), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / Ita Nos.2110 & 2111/Pun/2013 यनधाारण वषा / Assessment Years : 2006-07 & 2009-10

Section 132Section 132(4)Section 143(3)Section 147

assessee further submitted that even the findings of Commissioner of Income Tax (Appeals) on Bagwan plots is based purely on the entries in the seized material. The Commissioner of Income Tax (Appeals) has made addition in a mechanical manner without proper application of mind and without making proper enquiries ... verify the veracity of entries in the seized material. The ld. Counsel for the assessee asserted that the authorities below should have made enquiries to verify the correctness of transactions, as various loose papers seized during search showed same transactions with different amounts. There were inconsistency in the documents seized

Bhanudas Dhondiba Tupe, Pune vs. Assistant Commissioner of Income-Tax

ITA 2117/PUN/2013[2006-07]Status: DisposedITAT Pune19 Sept 2018AY 2006-07

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अऩीऱ सं. / Ita No.2108/Pun/2013 यनधाारण वषा / Assessment Year : 2006-07 Shri Sandip Bhanudas Tupe, S. No. 202, Sade-Stra-Nali, Near Vitthal Mandir, Hadapsar, Pune – 411028 Pan : Aampt1909M .......अऩीऱाथी / Appellant बनाम / V/S. Assistant Commissioner Of Income Tax, Central Circle – 2(1), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / Ita No.2109/Pun/2013 यनधाारण वषा / Assessment Year : 2006-07 Shri Sopan Dhondiba Tupe, S. No. 202, Sade-Stra-Nali, Near Vitthal Mandir, Hadapsar, Pune – 411028 Pan : Aajpt0436E .......अऩीऱाथी / Appellant बनाम / V/S. Assistant Commissioner Of Income Tax, Central Circle – 2(1), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / Ita Nos.2110 & 2111/Pun/2013 यनधाारण वषा / Assessment Years : 2006-07 & 2009-10

Section 132Section 132(4)Section 143(3)Section 147

assessee further submitted that even the findings of Commissioner of Income Tax (Appeals) on Bagwan plots is based purely on the entries in the seized material. The Commissioner of Income Tax (Appeals) has made addition in a mechanical manner without proper application of mind and without making proper enquiries ... verify the veracity of entries in the seized material. The ld. Counsel for the assessee asserted that the authorities below should have made enquiries to verify the correctness of transactions, as various loose papers seized during search showed same transactions with different amounts. There were inconsistency in the documents seized

Bhanudas Dhondiba Tupe, Pune vs. Assistant Commissioner of Income-Tax

ITA 2116/PUN/2013[2005-06]Status: DisposedITAT Pune19 Sept 2018AY 2005-06

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अऩीऱ सं. / Ita No.2108/Pun/2013 यनधाारण वषा / Assessment Year : 2006-07 Shri Sandip Bhanudas Tupe, S. No. 202, Sade-Stra-Nali, Near Vitthal Mandir, Hadapsar, Pune – 411028 Pan : Aampt1909M .......अऩीऱाथी / Appellant बनाम / V/S. Assistant Commissioner Of Income Tax, Central Circle – 2(1), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / Ita No.2109/Pun/2013 यनधाारण वषा / Assessment Year : 2006-07 Shri Sopan Dhondiba Tupe, S. No. 202, Sade-Stra-Nali, Near Vitthal Mandir, Hadapsar, Pune – 411028 Pan : Aajpt0436E .......अऩीऱाथी / Appellant बनाम / V/S. Assistant Commissioner Of Income Tax, Central Circle – 2(1), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / Ita Nos.2110 & 2111/Pun/2013 यनधाारण वषा / Assessment Years : 2006-07 & 2009-10

Section 132Section 132(4)Section 143(3)Section 147

assessee further submitted that even the findings of Commissioner of Income Tax (Appeals) on Bagwan plots is based purely on the entries in the seized material. The Commissioner of Income Tax (Appeals) has made addition in a mechanical manner without proper application of mind and without making proper enquiries ... verify the veracity of entries in the seized material. The ld. Counsel for the assessee asserted that the authorities below should have made enquiries to verify the correctness of transactions, as various loose papers seized during search showed same transactions with different amounts. There were inconsistency in the documents seized

Ramdas Bhanudastupe, Pune vs. Assistant Commissioner of Income-Tax

ITA 2113/PUN/2013[2006-07]Status: DisposedITAT Pune19 Sept 2018AY 2006-07

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अऩीऱ सं. / Ita No.2108/Pun/2013 यनधाारण वषा / Assessment Year : 2006-07 Shri Sandip Bhanudas Tupe, S. No. 202, Sade-Stra-Nali, Near Vitthal Mandir, Hadapsar, Pune – 411028 Pan : Aampt1909M .......अऩीऱाथी / Appellant बनाम / V/S. Assistant Commissioner Of Income Tax, Central Circle – 2(1), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / Ita No.2109/Pun/2013 यनधाारण वषा / Assessment Year : 2006-07 Shri Sopan Dhondiba Tupe, S. No. 202, Sade-Stra-Nali, Near Vitthal Mandir, Hadapsar, Pune – 411028 Pan : Aajpt0436E .......अऩीऱाथी / Appellant बनाम / V/S. Assistant Commissioner Of Income Tax, Central Circle – 2(1), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / Ita Nos.2110 & 2111/Pun/2013 यनधाारण वषा / Assessment Years : 2006-07 & 2009-10

Section 132Section 132(4)Section 143(3)Section 147

assessee further submitted that even the findings of Commissioner of Income Tax (Appeals) on Bagwan plots is based purely on the entries in the seized material. The Commissioner of Income Tax (Appeals) has made addition in a mechanical manner without proper application of mind and without making proper enquiries ... verify the veracity of entries in the seized material. The ld. Counsel for the assessee asserted that the authorities below should have made enquiries to verify the correctness of transactions, as various loose papers seized during search showed same transactions with different amounts. There were inconsistency in the documents seized

Badrinath Dhondiba Tupe, Pune vs. Assistant Commissioner of Income-Tax

ITA 2112/PUN/2013[2006-07]Status: DisposedITAT Pune19 Sept 2018AY 2006-07

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अऩीऱ सं. / Ita No.2108/Pun/2013 यनधाारण वषा / Assessment Year : 2006-07 Shri Sandip Bhanudas Tupe, S. No. 202, Sade-Stra-Nali, Near Vitthal Mandir, Hadapsar, Pune – 411028 Pan : Aampt1909M .......अऩीऱाथी / Appellant बनाम / V/S. Assistant Commissioner Of Income Tax, Central Circle – 2(1), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / Ita No.2109/Pun/2013 यनधाारण वषा / Assessment Year : 2006-07 Shri Sopan Dhondiba Tupe, S. No. 202, Sade-Stra-Nali, Near Vitthal Mandir, Hadapsar, Pune – 411028 Pan : Aajpt0436E .......अऩीऱाथी / Appellant बनाम / V/S. Assistant Commissioner Of Income Tax, Central Circle – 2(1), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / Ita Nos.2110 & 2111/Pun/2013 यनधाारण वषा / Assessment Years : 2006-07 & 2009-10

Section 132Section 132(4)Section 143(3)Section 147

assessee further submitted that even the findings of Commissioner of Income Tax (Appeals) on Bagwan plots is based purely on the entries in the seized material. The Commissioner of Income Tax (Appeals) has made addition in a mechanical manner without proper application of mind and without making proper enquiries ... verify the veracity of entries in the seized material. The ld. Counsel for the assessee asserted that the authorities below should have made enquiries to verify the correctness of transactions, as various loose papers seized during search showed same transactions with different amounts. There were inconsistency in the documents seized

Vitthal Dhondiba Tupe, Pune vs. Assistant Commissioner of Income-Tax

ITA 2111/PUN/2013[2009-10]Status: DisposedITAT Pune19 Sept 2018AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अऩीऱ सं. / Ita No.2108/Pun/2013 यनधाारण वषा / Assessment Year : 2006-07 Shri Sandip Bhanudas Tupe, S. No. 202, Sade-Stra-Nali, Near Vitthal Mandir, Hadapsar, Pune – 411028 Pan : Aampt1909M .......अऩीऱाथी / Appellant बनाम / V/S. Assistant Commissioner Of Income Tax, Central Circle – 2(1), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / Ita No.2109/Pun/2013 यनधाारण वषा / Assessment Year : 2006-07 Shri Sopan Dhondiba Tupe, S. No. 202, Sade-Stra-Nali, Near Vitthal Mandir, Hadapsar, Pune – 411028 Pan : Aajpt0436E .......अऩीऱाथी / Appellant बनाम / V/S. Assistant Commissioner Of Income Tax, Central Circle – 2(1), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / Ita Nos.2110 & 2111/Pun/2013 यनधाारण वषा / Assessment Years : 2006-07 & 2009-10

Section 132Section 132(4)Section 143(3)Section 147

assessee further submitted that even the findings of Commissioner of Income Tax (Appeals) on Bagwan plots is based purely on the entries in the seized material. The Commissioner of Income Tax (Appeals) has made addition in a mechanical manner without proper application of mind and without making proper enquiries ... verify the veracity of entries in the seized material. The ld. Counsel for the assessee asserted that the authorities below should have made enquiries to verify the correctness of transactions, as various loose papers seized during search showed same transactions with different amounts. There were inconsistency in the documents seized

Vitthal Dhondiba Tupe, Pune vs. Assistant Commissioner of Income-Tax

ITA 2110/PUN/2013[2006-07]Status: DisposedITAT Pune19 Sept 2018AY 2006-07

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अऩीऱ सं. / Ita No.2108/Pun/2013 यनधाारण वषा / Assessment Year : 2006-07 Shri Sandip Bhanudas Tupe, S. No. 202, Sade-Stra-Nali, Near Vitthal Mandir, Hadapsar, Pune – 411028 Pan : Aampt1909M .......अऩीऱाथी / Appellant बनाम / V/S. Assistant Commissioner Of Income Tax, Central Circle – 2(1), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / Ita No.2109/Pun/2013 यनधाारण वषा / Assessment Year : 2006-07 Shri Sopan Dhondiba Tupe, S. No. 202, Sade-Stra-Nali, Near Vitthal Mandir, Hadapsar, Pune – 411028 Pan : Aajpt0436E .......अऩीऱाथी / Appellant बनाम / V/S. Assistant Commissioner Of Income Tax, Central Circle – 2(1), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / Ita Nos.2110 & 2111/Pun/2013 यनधाारण वषा / Assessment Years : 2006-07 & 2009-10

Section 132Section 132(4)Section 143(3)Section 147

assessee further submitted that even the findings of Commissioner of Income Tax (Appeals) on Bagwan plots is based purely on the entries in the seized material. The Commissioner of Income Tax (Appeals) has made addition in a mechanical manner without proper application of mind and without making proper enquiries ... verify the veracity of entries in the seized material. The ld. Counsel for the assessee asserted that the authorities below should have made enquiries to verify the correctness of transactions, as various loose papers seized during search showed same transactions with different amounts. There were inconsistency in the documents seized

Sopan Dhondiba Tupe, Pune vs. Assistant Commissioner of Income-Tax

ITA 2109/PUN/2013[2006-07]Status: DisposedITAT Pune19 Sept 2018AY 2006-07

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अऩीऱ सं. / Ita No.2108/Pun/2013 यनधाारण वषा / Assessment Year : 2006-07 Shri Sandip Bhanudas Tupe, S. No. 202, Sade-Stra-Nali, Near Vitthal Mandir, Hadapsar, Pune – 411028 Pan : Aampt1909M .......अऩीऱाथी / Appellant बनाम / V/S. Assistant Commissioner Of Income Tax, Central Circle – 2(1), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / Ita No.2109/Pun/2013 यनधाारण वषा / Assessment Year : 2006-07 Shri Sopan Dhondiba Tupe, S. No. 202, Sade-Stra-Nali, Near Vitthal Mandir, Hadapsar, Pune – 411028 Pan : Aajpt0436E .......अऩीऱाथी / Appellant बनाम / V/S. Assistant Commissioner Of Income Tax, Central Circle – 2(1), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / Ita Nos.2110 & 2111/Pun/2013 यनधाारण वषा / Assessment Years : 2006-07 & 2009-10

Section 132Section 132(4)Section 143(3)Section 147

assessee further submitted that even the findings of Commissioner of Income Tax (Appeals) on Bagwan plots is based purely on the entries in the seized material. The Commissioner of Income Tax (Appeals) has made addition in a mechanical manner without proper application of mind and without making proper enquiries ... verify the veracity of entries in the seized material. The ld. Counsel for the assessee asserted that the authorities below should have made enquiries to verify the correctness of transactions, as various loose papers seized during search showed same transactions with different amounts. There were inconsistency in the documents seized

Sandip Bhanudas Tupe, Pune vs. Assistant Commissioner of Income-Tax

ITA 2108/PUN/2013[2006-07]Status: DisposedITAT Pune19 Sept 2018AY 2006-07

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अऩीऱ सं. / Ita No.2108/Pun/2013 यनधाारण वषा / Assessment Year : 2006-07 Shri Sandip Bhanudas Tupe, S. No. 202, Sade-Stra-Nali, Near Vitthal Mandir, Hadapsar, Pune – 411028 Pan : Aampt1909M .......अऩीऱाथी / Appellant बनाम / V/S. Assistant Commissioner Of Income Tax, Central Circle – 2(1), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / Ita No.2109/Pun/2013 यनधाारण वषा / Assessment Year : 2006-07 Shri Sopan Dhondiba Tupe, S. No. 202, Sade-Stra-Nali, Near Vitthal Mandir, Hadapsar, Pune – 411028 Pan : Aajpt0436E .......अऩीऱाथी / Appellant बनाम / V/S. Assistant Commissioner Of Income Tax, Central Circle – 2(1), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / Ita Nos.2110 & 2111/Pun/2013 यनधाारण वषा / Assessment Years : 2006-07 & 2009-10

Section 132Section 132(4)Section 143(3)Section 147

assessee further submitted that even the findings of Commissioner of Income Tax (Appeals) on Bagwan plots is based purely on the entries in the seized material. The Commissioner of Income Tax (Appeals) has made addition in a mechanical manner without proper application of mind and without making proper enquiries ... verify the veracity of entries in the seized material. The ld. Counsel for the assessee asserted that the authorities below should have made enquiries to verify the correctness of transactions, as various loose papers seized during search showed same transactions with different amounts. There were inconsistency in the documents seized