← 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

DCIT Cen Cir 1(3), Mumbai vs. Studio Aesthetic Health & Hospitality P.Ltd, Mumbai

In the result, the appeals by the Revenue are allowed and the cross objection by the assessee stands dismissed

ITA 2525/MUM/2015[2010-11]Status: DisposedITAT Mumbai15 Nov 2017AY 2010-11

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./I.T.A. Nos. 2525 & 2526/Mum/2015 ("नधा"रण वष" / Assessment Years: 2010-11 & 2011-12) Dy. Cit-Central Circle-1(3), Studio Aethetic Health & Room No. 905, Old Cgo Building Hospitality Pvt. Ltd. बनाम/ Annex, M. K. Road, Mumbai-20 No.1, Home Worth, 7Th Cross Road, Gulmohar Colony, Vs. Jvpd Scheme, Vile Parle (W), Mumbai-400 056 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aancs 6615 D (Revenue) : (Assessee) C.O. Nos. 232 & 233/Mum/2017 (Arising Out Of Ita Nos. 2525 & 2526/Mum/2015) ("नधा"रण वष" / Assessment Years: 2010-11 & 2011-12) Studio Aethetic Health & Hospitality Dy. Cit-Central Circle-1(3), Pvt. Ltd. Room No. 905, Old Cgo Building बनाम/ No.1, Home Worth, Annex, M. K. Road, Mumbai-20 7Th Cross Road, Gulmohar Colony, Vs. Jvpd Scheme, Vile Parle (W), Mumbai-400 056 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aancs 6615 D (Assessee) (Revenue) : Revenue By : Shri Rahul Raman : Shri Naresh Kumar With Assessee By Shri Yogesh Joijode सुनवाई क" तार"ख / : 12.09.2017 Date Of Hearing घोषणा क" तार"ख / : 15.11.2017 Date Of Pronouncement C.O. Nos. 232 & 233/Mum/2017 आदेश / O R D E R Per Shamim Yahya, A. M.: These Are Appeals By The Revenue & The Cross Objections By The Assessee Emanating Out Of The Respective Orders Of The Commissioner Of Income Tax (Appeals), Mumbai (‘Cit(A)’ For Short) For The Assessment Years 2010-11 & 2011-12. Since The Issues Are Identical & The Appeals Were Heard Together, These Are Being Consolidated & Disposed Off By This Common Order.

For Respondent: Shri Rahul Raman
Section 132Section 132(4)Section 133ASection 143(3)Section 153D

provided with the documents seized and was asked to submit his explanation before 07.12.2012. However, the assessee did not offer any comment on the seized material. Thereafter, the Assessing Officer did not find cogency in the retraction by Smt. Madhu Chopra. He referred to various case laws in this regard ... Counsel of the assessee further submitted that since the assessment u/s. 153 has been made and the assessment is not based upon any incriminating seized material upon search, the jurisdiction of the assessment is bad in law. He further submitted that the statement of Smt. Madhu Chopra which is being