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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

ACIT, New Delhi vs. Sh. Vinod Bahal, Ghaziabad

ITA 1857/DEL/2012[2007-08]Status: DisposedITAT Delhi07 Mar 2016AY 2007-08

Bench: Shri I.C. Sudhir & Shri Prashant Maharishi Assessment Year: 2007-08 Assistant Cit, Vs. Shri Vinod Bahal, Central Cir-2, Ka-11, Kavi Nagar, New Delhi. Ghaziabad (Up) (Pan: Acdpb2262N) (Appellant) (Respondent) Cross Obj. No. 208/Del/2012 ( Ita No. 1857/Del/2012) Assessment Year: 2007-08 Shri Vinod Bahal, Vs. Assistant Cit, Ka-11, Kavi Nagar, Central Circle-2, Ghaziabad (Up) New Delhi. (Pan: Acdpb2262N) (Appellant) (Respondent) Assessee By: Shri Akhilesh Kumar, Adv. Department By: Shri Kartar Singh, Cit( Dr) Date Of Hearing : 09.12.2015 Date Of Pronouncement: 07:03.2016 Order Per I.C. Sudhir:The Revenue Has Questioned First Appellate Order On The Following Grounds: I) On The Facts & In The Circumstances Of The Case, The Learned Cit(Appeals) Has Erred In Law & On Facts In Deleting The Addition Of Rs.4,50,00,000 Made By The A.O. On Account Of 2 Undisclosed Capital Gain On Sale Of Shares Of M/S. Bahalsons Properties Pvt. Ltd. Ii) The Order Of The Learned Cit(Appeals) Is Erroneous & Is Not Tenable On Facts & In Law.

For Appellant: Shri Akhilesh Kumar, AdvFor Respondent: Shri Kartar Singh, CIT( DR)
Section 132Section 139(1)Section 14(3)Section 143(3)Section 153CSection 54E

return declaring income of Rs.1,15,53,740. The assessee also demanded copy of letter of handing over material to Assessing Officer, copy of seized material belonging to assessee, copy of statement recorded etc. vide letter dated 19.10.2010. The assessee also raised objection against the issuance of notice under ... document or material belonging to assessee is found in the search. b) Neither there is any “satisfaction” nor there is any ‘handing over” of seized material in terms of provisions of sec. 153C of the I.T. Act. c) Neither any material/statement of Sh. Sri Gopal Gupta/satisfaction note etc. as referred

DCIT Cen Cir 40, Mumbai vs. Gibs Computers Ltd, Mumbai

ITA 2066/MUM/2013[2007-08]Status: DisposedITAT Mumbai04 Mar 2016AY 2007-08

Bench: S/Sh. B.R. Baskaran & Sandeep Gosainआयकर अपी अपील संसंसंसं/.Ita No.2066/Mum/2013,िनधा"रण िनधा"रण वष" वष"/Assessment Year-2007-08 आयकर आयकर आयकर अपी अपी िनधा"रण िनधा"रण वष" वष" आयकर अपील अपील संसंसंसं/.Ita No. 2071/Mum/2013,िनधा"रण िनधा"रण वष" वष"/Assessment Year- 2008-09 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Dcit-Central Circle-40 M/S.Gibs Computers Ltd. 6Th Room No.653, Floor, Radha Bhavan, 121 Nagindas Aayakar Bhavan, M.K. Road Vs Master Road Mumbai-20. Mumbai-400 023. Pan: Aabcg 0096 L (अपीलाथ" /Appellant) (""यथ" / Respondent) िनधा"रती िनधा"रती ओर ओर सेसेसेसे/Assessee By : S/Shri Rajiv Khandelwal & Neelkanth Khandelwal राज"व क" ओर से/ Revenue By : Ms. Sasmita Misra--Cit-Dr, िनधा"रती िनधा"रती ओर ओर सुनवाई सुनवाई क" क" तारीख तारीख सुनवाई सुनवाई क" क" तारीख तारीख / Date Of Hearing : 10.02.2016 घोषणा क" तारीख / Date Of Pronouncement : 04.03.2016 Order लेखा सद"य लेखा सद"य बी बी.आर आर. बा बा"करन "करन केकेकेके अनुसार अनुसार/ Per B.R. Baskaran, Am- लेखा लेखा सद"य सद"य बी बी आर आर बा बा "करन "करन अनुसार अनुसार The Revenue Has Filed These Two Appeals Challenging The Orders Passed By Ld Cit(A)-36, Mumbai For Assessment Years 2007-08 & 2008-09. Since Issue Urged In Both The Appeals Is Identical In Nature, These Appeals Were Heard Together & Are Being Disposed Of By This Common Order, For The Sake Of Convenience. 2. The Revenue Is Aggrieved By The Decision Of Ld Cit(A) In Deleting The Additions Made By The Ao U/S 68 Of The Act.

For Appellant: S/Shri Rajiv Khandelwal and Neelkanth KhandelwalFor Respondent: Ms. Sasmita Misra--CIT-DR
Section 68

passed the assessment order in violation of the Principles of natural justice in as much as he had neither Provided copies of the seized material to the assessee nor had he allowed the assessee to cross-examine one Mr. Manoj Aggarwal on the basis of whose statement the said addition ... regular returns. " 7. 1 The Hon'ble High Court has held that once there is violation of Principles of natural justice by not providing seized material to the assessee as well as cross examination of the persons on whose statements, the Assessing Officer relied upon, amounts to denial of opportunity