← All Phrases

“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

Urmila M Gala, Mumbai vs. DCIT Cen Cir 12, Mumbai

In the result, appeal of the assessee is allowed

ITA 905/MUM/2016[2004-05]Status: DisposedITAT Mumbai01 Mar 2018AY 2004-05

Bench: S/Sh.Rajendra & Amarjit Singhआयकर अपील सं./I.T.A./905/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2004-05 िनधा"रण िनधा"रण वष" वष" आयकर अपील सं./I.T.A./906/Mum/2016,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2005-06 वष" आयकर अपील सं./I.T.A./4681/Mum/2016,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year:2006-07 वष" Smt. Urmila M. Gala Dcit, Central Circle-12 93, Dadiseth Agiary Lane Mumbai. Vs. Kalbadevi, Mumbai-400 002. Pan:Aafpg 3176 J (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri Abhijit Patankar-Dr अपीलाथ" क" ओर से /Assessee By: Shri Hari S. Raheja सुनवाई क" तारीख / Date Of Hearing: 14/12/2017 घोषणा क" तारीख / Date Of Pronouncement: 01.03.2018 लेखा लेखा सद"य लेखा लेखा सद"य सद"य, राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार/ Per Rajendra, Am- अनुसार Challenging The Orders Of The Cit(A)- 48,Mumbai,The Assessee Has Filed The Appeals For The Above Mentioned Assessment Years (Ay.S).The Assessee,An Individual, Derives Income From Salary, Business/Profession & Other Sources.The Details Of The Date Of Filing Of Return Of Income,Returned Income, Income Assessed, Etc. Are Tabulated Below:- Ay. Roi Filed On Returned Income Assessment Dt. Assessed Income Cit(A)Order Dt 2004-05 30.03.2011 Rs.8,29,210/- 20.03.2013 (Rs.1.16 Crores) 23/12/2015 2005-06 30.03.2011 Rs.9,52,770/- 20.03.2013 (Rs.38.36 Lakhs) 24/12/2015 2006-07 30.03.2011 Rs.7,85,840/- 20.3.2013 (Rs.10.77 Lakhs) 25/04/2016

For Appellant: Shri Hari S. RahejaFor Respondent: Shri Abhijit Patankar-DR
Section 132Section 132(1)Section 144Section 145Section 68

seized during the search or seizure proceedings carried out at the residential premises of the assessee,that the addition made in absence of seized material had to be deleted.He referred to the case of Allcargo Global Logistics Ltd. (18 ITR (Trib) 106) and stated that in the case of Darshak ... seizure proceedings were carried out in the case of the assessee. The order of the AO is not based on any of the seized material, that in the case of Shri Darshak Gala (supra), the Tribunal on similar facts had allowed the appeal. We would like to reproduce the relevant

Rosy Blue Securities P.Ltd, Mumbai vs. Asst CIT Cen Cir 46, Mumbai

In the result, these appeals by the assessee stand allowed

ITA 1201/MUM/2016[2007-08]Status: DisposedITAT Mumbai01 Mar 2018AY 2007-08

Bench: Shri Shamim Yahya, Am & Shri Ram Lal Negi, Jm आयकर अपील सं./I.T.A. Nos.1201 & 1220/Mum/2016 ("नधा"रण वष" / Assessment Years: 2007-08 & 2008-09) M/S. Rosy Blue Securities Pvt. Ltd. Asst.Cit-46, बनाम/ 154-C, Mittal Court, Aaykar Bhavan, M. K. Marg, Nariman Point, Mumbai-400 021 Mumbai-400 020 Vs. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacr 4082 Q (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Nitesh Josh ""यथ" क" ओर से/Respondent By : Shri Ram Tiwari

For Appellant: Shri Nitesh JoshFor Respondent: Shri Ram Tiwari
Section 143(3)Section 153A

abated. The present assessment has been done u/s.153A. In the present assessment u/s.153A which is an assessment pursuant to search and seizure action, no seized material has been referred to for making of this addition. The Hon’ble jurisdictional High Court in the case of CIT vs. Continental Warehousing Corporation ... assessment u/s. 153A pursuant to search and seizure action where assessment has already been done earlier, no addition can be made dehorse any seized material. The ld. Departmental Representative could not point out any incriminating material found in search and fairly agreed that the addition in the present case