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“seized material”

Search & SeizureSection 153ASection 153A12,214 judgments

The decision most relied on for seized material is Pr. CIT v. Abhisar Buildwell (P.) Ltd. (149 Taxmann.com 399), cited in 2,379 judgments on BharatTax.

Leading authorities on seized material

Pr. CIT v. Abhisar Buildwell (P.) Ltd.
149 Taxmann.com 399 · 2023 · Supreme Court
2,379
citing judgments

No income can be quantified or disallowance made under Section 153A of the Income-tax Act unless it is justified on the basis of material seized during the course of the search.

CIT v. Calcutta Knitwears
362 ITR 673 · 2014 · Supreme Court
528
citing judgments

For initiating proceedings under Section 153C, the Assessing Officer of the searched person must record a satisfaction that seized material pertains to a third party, and the Assessing Officer of that third party must also record satisfaction that the material has a nexus to undisclosed income.

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.

CIT v. Murli Agro Products Ltd.
49 Taxmann.com 172 · 2014 · High Court
331
citing judgments

In assessments under Section 153A, additions for unabated assessment years are permissible only if based on seized or incriminating material discovered during the search.

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.

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.

Judgments citing seized material

Mohan Hotchand Khanchandani, Mumbai vs. DCIT Cen Cir 36, Mumbai

ITA 2420/MUM/2013[2008-09]Status: DisposedITAT Mumbai28 Apr 2016AY 2008-09

Bench: Shri Joginder Singh, Jm & Shri R.C.Sharma, Am आमकय अऩीर सं./Ita No.2417 To 2421/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2009-2010) Shri Mohan Hotchand Vs. Dcit Central Circle-36, Khanchandani, 114, Laungani Mumbai Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.2863 To 2866/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Dcit Central Circle-2, Mumbai- Vs. Shri Mohan Hotchand 400020 Khanchandani, 114, Laungani Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.125 To 128/Mum/2014 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Shri Mohan Hotchand Vs. Acit Central Circle-2, Khanchandani, 114, Laungani Mumbai-400020 Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Vijay C. Kothari याजस्व की ओर से /Revenue By : Shri N.P.Singh सुनवाई की तायीख / Date Of Hearing : 28/01/2016 घोषणा की तायीख/Date Of Pronouncement 28/04/2016

For Appellant: Shri Vijay C. KothariFor Respondent: Shri N.P.Singh
Section 133ASection 143(3)

Construction Pvt. Ltd. during the course of search and seizure revealed that it has accepted cash as consideration for each flat sold. From the seized material from Pranay Construction, it is also seen that the company has received cash of Rs. 40,00,000/- on 21.11.2006 just prior

Mohan Hotchand Khanchandani, Mumbai vs. DCIT Cen Cir 36, Mumbai

ITA 2419/MUM/2013[2007-08]Status: DisposedITAT Mumbai28 Apr 2016AY 2007-08

Bench: Shri Joginder Singh, Jm & Shri R.C.Sharma, Am आमकय अऩीर सं./Ita No.2417 To 2421/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2009-2010) Shri Mohan Hotchand Vs. Dcit Central Circle-36, Khanchandani, 114, Laungani Mumbai Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.2863 To 2866/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Dcit Central Circle-2, Mumbai- Vs. Shri Mohan Hotchand 400020 Khanchandani, 114, Laungani Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.125 To 128/Mum/2014 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Shri Mohan Hotchand Vs. Acit Central Circle-2, Khanchandani, 114, Laungani Mumbai-400020 Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Vijay C. Kothari याजस्व की ओर से /Revenue By : Shri N.P.Singh सुनवाई की तायीख / Date Of Hearing : 28/01/2016 घोषणा की तायीख/Date Of Pronouncement 28/04/2016

For Appellant: Shri Vijay C. KothariFor Respondent: Shri N.P.Singh
Section 133ASection 143(3)

Construction Pvt. Ltd. during the course of search and seizure revealed that it has accepted cash as consideration for each flat sold. From the seized material from Pranay Construction, it is also seen that the company has received cash of Rs. 40,00,000/- on 21.11.2006 just prior

Mohan Hotchand Khanchandani, Mumbai vs. DCIT Cen Cir 36, Mumbai

ITA 2418/MUM/2013[2006-07]Status: DisposedITAT Mumbai28 Apr 2016AY 2006-07

Bench: Shri Joginder Singh, Jm & Shri R.C.Sharma, Am आमकय अऩीर सं./Ita No.2417 To 2421/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2009-2010) Shri Mohan Hotchand Vs. Dcit Central Circle-36, Khanchandani, 114, Laungani Mumbai Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.2863 To 2866/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Dcit Central Circle-2, Mumbai- Vs. Shri Mohan Hotchand 400020 Khanchandani, 114, Laungani Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.125 To 128/Mum/2014 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Shri Mohan Hotchand Vs. Acit Central Circle-2, Khanchandani, 114, Laungani Mumbai-400020 Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Vijay C. Kothari याजस्व की ओर से /Revenue By : Shri N.P.Singh सुनवाई की तायीख / Date Of Hearing : 28/01/2016 घोषणा की तायीख/Date Of Pronouncement 28/04/2016

For Appellant: Shri Vijay C. KothariFor Respondent: Shri N.P.Singh
Section 133ASection 143(3)

Construction Pvt. Ltd. during the course of search and seizure revealed that it has accepted cash as consideration for each flat sold. From the seized material from Pranay Construction, it is also seen that the company has received cash of Rs. 40,00,000/- on 21.11.2006 just prior

Mohan Hotchand Khanchandani, Mumbai vs. DCIT Cen Cir 36, Mumbai

ITA 2417/MUM/2013[2005-06]Status: DisposedITAT Mumbai28 Apr 2016AY 2005-06

Bench: Shri Joginder Singh, Jm & Shri R.C.Sharma, Am आमकय अऩीर सं./Ita No.2417 To 2421/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2009-2010) Shri Mohan Hotchand Vs. Dcit Central Circle-36, Khanchandani, 114, Laungani Mumbai Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.2863 To 2866/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Dcit Central Circle-2, Mumbai- Vs. Shri Mohan Hotchand 400020 Khanchandani, 114, Laungani Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.125 To 128/Mum/2014 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Shri Mohan Hotchand Vs. Acit Central Circle-2, Khanchandani, 114, Laungani Mumbai-400020 Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Vijay C. Kothari याजस्व की ओर से /Revenue By : Shri N.P.Singh सुनवाई की तायीख / Date Of Hearing : 28/01/2016 घोषणा की तायीख/Date Of Pronouncement 28/04/2016

For Appellant: Shri Vijay C. KothariFor Respondent: Shri N.P.Singh
Section 133ASection 143(3)

Construction Pvt. Ltd. during the course of search and seizure revealed that it has accepted cash as consideration for each flat sold. From the seized material from Pranay Construction, it is also seen that the company has received cash of Rs. 40,00,000/- on 21.11.2006 just prior