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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

Nalin P. Choksey, Mumbai vs. DCIT Cir 45, Mumbai

In the result, the appeal in ITA No

ITA 1769/MUM/2011[2002-03]Status: DisposedITAT Mumbai11 Dec 2015AY 2002-03

Bench: Shri Amit Shukla & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 1769/Mum/2011 ("नधा"रण वष" / Assessment Year : 2002-03) आयकर अपील सं./I.T.A. No. 1770/Mum/2011 ("नधा"रण वष" / Assessment Year : 2004-05) आयकर अपील सं./I.T.A. No. 1771/Mum/2011 ("नधा"रण वष" / Assessment Year : 2005-06) आयकर अपील सं./I.T.A. No. 1772/Mum/2011 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 1773/Mum/2011 ("नधा"रण वष" / Assessment Year : 2003-04) आयकर अपील सं./I.T.A. No. 1774/Mum/2011 ("नधा"रण वष" / Assessment Year : 2006-07) Mr. Nalin P. Choksey, बनाम/ The. Dy. Cit, Krishna Villa, Central Circle 45, V. Linking Road, Aayakar Bhavan, Santacruz (W), Mumbai – 400 020. Mumbai – 400 054. "थायी लेखा सं./Pan :Aabpc0675L (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Assessee By Shri Hari S. Raheja Respondent By : Shri Gulshan Raj सुनवाई क" तार"ख /Date Of Hearing : 19-11-2015 घोषणा क" तार"ख /Date Of Pronouncement : 11-12-2015

For Respondent: Shri Gulshan Raj
Section 132(1)Section 153A

that the original document relating to purchase of above referred TDR was seized during the course of search and forms a part of the seized material. 0………..0……….0 I hope that you will find above details/explanation in order. However, in case you still unsatisfied or should you require ... related to the evidence found, it does not mean that the assessment "can be arbitrary or made without any relevance or nexus with the seized material. Obviously an assessment has to be made under this Section only on the basis of seized material." v. In absence of any incriminating material

DCIT, Bangalore vs. M/S. Bheemaneni Builders (I) Pvt. Ltd., Bangalore

In the result, both appeals of the Revenue as well as cross objections of the assessee are allowed, for statistical purpose

ITA 1362/BANG/2010[2005-06]Status: DisposedITAT Bangalore11 Dec 2015AY 2005-06

Bench: Shri. Abraham P. George & Shri. Vijaypal Raoi.T.A Nos.1362 & 1363/Bang/2010 (Assessment Year : 2005-06 & 2006-07) Deputy Commissioner Of Income Tax, Central Circle -2(2), Bangalore .. Appellant V. M/S. Bheemaneni Builders (I) P. Ltd, [Now Known As M/S. Bbipl Infrastructure (P) Ltd, No.2/2, 3Rd Block, Rajajinagar, Dr. Rajkumar Road, Bangalore – 560 010 .. Respondent Pan : Aaccb1418N Cross Objection Nos.5 & 6/Bang/2011 (In I.T.A Nos.1362 & 1363/Bang/2010) (Assessment Year : 2005-06 & 2006-07) Assessee By : Shri. A. Shankar, Advocate Revenue By : Shri. M. Vijay Kumar, Asst. Cit Heard On : 26.11.2015 Pronounced On : 11.12.2015 O R D E R Per Abraham P. George:

For Appellant: Shri. A. Shankar, AdvocateFor Respondent: Shri. M. Vijay Kumar, Asst. CIT
Section 153C

document no. A/D/SCPL/1, was an agreement entered by one M/s. Shyamaraju & Co. Pvt Ltd, with the assessee for execution of certain civil contracts. Seized material pages 92 & 93 of B/SCPL/2, as per assessee was a work order placed by one M/s. Chathur Realtors Pvt Ltd on the assessee for execution ... that nothing what so ever regarding assessee was mentioned in these pages. CIT (A) noted that pages 126 to 130 of the very same seized material was the work contract agreement between Shyamaraju & Co.P. Ltd, and the assessee. As per the CIT (A) terms of the said agreement gave powers

Mr. Hassan Ali Khan, Pune vs. Dy.C.I.T. Central Circle-2, Mumbai

In the result, the assessee’s appeal is partly allowed

ITA 3726/MUM/2009[2000-01]Status: DisposedITAT Mumbai09 Dec 2015AY 2000-01

Bench: Shri D. Manmohan, Vp & Shri Sanjay Arora, Am आयकर अपील सं./I.T.A. No. 3726/Mum/2009 ("नधा"रण वष" / Assessment Year: 2000-01) Hassan Ali Khan Dy. Cit, Central Circle-2, बनाम/ Valentine Society, 1 Tulip, North Mumbai Main Road, Koregaon Park, Vs. Pune-411 001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aompk 8155 J (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : None ""यथ" क" ओर से/Respondent By : Shri Girish Dave & Ms.Kadambari Dave सुनवाई क" तार"ख / : 15.09.2015 Date Of Hearing घोषणा क" तार"ख / : 09.12.2015 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: Vide This Appeal The Assessee Agitates The Order By The Commissioner Of Income Tax (Appeal) Central-I, Mumbai (‘Cit(A)’ For Short) Dated 17.11.2008, Dismissing The Assessee’S Appeal Contesting Its Assessment U/S.143(3) R/W S. 147 Of The Income Tax Act, 1961 (‘The Act’ Hereinafter) For The Assessment Year (A.Y.) 2000-01 Dated 19.3.2008. 2

For Appellant: NoneFor Respondent: Shri Girish Dave &
Section 143(3)

that the non maintenance of any bank account abroad would even otherwise be of little consequence. In fact, as clarified by the A.O., the seized material itself reveals several accounts with UBS AG, Zurich (refer para 7.7 of the assessment order). The existence or the making of the pay order ... order/s was not followed, as the letter states, by fresh pay order/s. The existence of cross border transactions, or foreign bank accounts, as the seized material bears out, only strengths this presumption. Income, it is well-settled, could be brought to tax either on accrual or receipt basis