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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

Umesh J. Israni, Mumbai vs. Asst Cen Cir 24 & 26, Mumbai

In the result, both the appeals are allowed

ITA 4022/MUM/2014[2005-06]Status: DisposedITAT Mumbai14 Oct 2015AY 2005-06

Bench: Shri N.K. Billaiya & Shri Sanjay Gargआयकर अपील सं/ I.T.A. No.8793/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.4022/Mum/2014 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.8552/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 The Acit, M/S. Satnam Sakhi & बनाम/ Central Circle-24 & 26, Associates, Vs. Aayakar Bhavan, Ramashray Chawl, Mumbai 7, Kasturba Cross Road, Borivali (W), Mumbai-400 066 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abbfs 0501N

For Appellant: Ms. Neelam C. JadhavFor Respondent: Shri Manjunatha R
Section 143(3)Section 153A

possession of the assessee, no adverse inference can be drawn against the assessee. 13. We have given a thoughtful consideration to the impugned seized materials relied upon by the AO. The relevant documents have been exhibited elsewhere. A perusal of these documents shows that the entries made in these papers

Ghanshyam L. Bodani, Mumbai vs. ACIT CC 24 &26, Mumbai

In the result, both the appeals are allowed

ITA 507/MUM/2011[2005-06]Status: DisposedITAT Mumbai14 Oct 2015AY 2005-06

Bench: Shri N.K. Billaiya & Shri Sanjay Gargआयकर अपील सं/ I.T.A. No.8793/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.4022/Mum/2014 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.8552/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 The Acit, M/S. Satnam Sakhi & बनाम/ Central Circle-24 & 26, Associates, Vs. Aayakar Bhavan, Ramashray Chawl, Mumbai 7, Kasturba Cross Road, Borivali (W), Mumbai-400 066 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abbfs 0501N

For Appellant: Ms. Neelam C. JadhavFor Respondent: Shri Manjunatha R
Section 143(3)Section 153A

possession of the assessee, no adverse inference can be drawn against the assessee. 13. We have given a thoughtful consideration to the impugned seized materials relied upon by the AO. The relevant documents have been exhibited elsewhere. A perusal of these documents shows that the entries made in these papers

Umesh I Ishrani, Mumbai vs. ACIT CC 24 & 26, Mumbai

In the result, both the appeals are allowed

ITA 8793/MUM/2010[2005-06]Status: DisposedITAT Mumbai14 Oct 2015AY 2005-06

Bench: Shri N.K. Billaiya & Shri Sanjay Gargआयकर अपील सं/ I.T.A. No.8793/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.4022/Mum/2014 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.8552/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 The Acit, M/S. Satnam Sakhi & बनाम/ Central Circle-24 & 26, Associates, Vs. Aayakar Bhavan, Ramashray Chawl, Mumbai 7, Kasturba Cross Road, Borivali (W), Mumbai-400 066 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abbfs 0501N

For Appellant: Ms. Neelam C. JadhavFor Respondent: Shri Manjunatha R
Section 143(3)Section 153A

possession of the assessee, no adverse inference can be drawn against the assessee. 13. We have given a thoughtful consideration to the impugned seized materials relied upon by the AO. The relevant documents have been exhibited elsewhere. A perusal of these documents shows that the entries made in these papers

ACIT 24 & 26, Mumbai vs. Satnam Sakhi & Assoiates, Mumbai

In the result, both the appeals are allowed

ITA 8552/MUM/2010[2005-06]Status: DisposedITAT Mumbai14 Oct 2015AY 2005-06

Bench: Shri N.K. Billaiya & Shri Sanjay Gargआयकर अपील सं/ I.T.A. No.8793/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.4022/Mum/2014 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.8552/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 The Acit, M/S. Satnam Sakhi & बनाम/ Central Circle-24 & 26, Associates, Vs. Aayakar Bhavan, Ramashray Chawl, Mumbai 7, Kasturba Cross Road, Borivali (W), Mumbai-400 066 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abbfs 0501N

For Appellant: Ms. Neelam C. JadhavFor Respondent: Shri Manjunatha R
Section 143(3)Section 153A

possession of the assessee, no adverse inference can be drawn against the assessee. 13. We have given a thoughtful consideration to the impugned seized materials relied upon by the AO. The relevant documents have been exhibited elsewhere. A perusal of these documents shows that the entries made in these papers

ACIT Cen Cir 20, Mumbai vs. Purnandu Jain, Mumbai

In the result, appeal of the revenue is dismissed

ITA 3521/MUM/2012[2005-06]Status: DisposedITAT Mumbai09 Oct 2015AY 2005-06

Bench: Shri R.C.Sharma, Am & Shri Pawan Singh, Jm आमकय अऩीर सिं./Ita No.3521/Mum/2012 (नििाारण वषा / Assessment Year :2005-2006) Dcit, Central Cir-20, Mumbai Vs. Shri Purnandu Jain, B- 201, Minoo Minar, Veera Desai Road, Andheri(W), Mumbai-400053 स्थममी रेखम सिं./ जीआइआय सिं./ Pan/Gir No. : Aacpj 7016 P (अऩीरमथी /Appellant) (प्रत्मथी / Respondent) .. यनधमवरयती की ओर से /Assessee By : Shri B.S.Bist यमजस्र् की ओर से /Revenue By : Shri Devendra Mehta सुनर्मई की तमयीख / Date Of Hearing : 11/08/2015 घोषणम की तमयीख/Date Of Pronouncement 9/10/2015 आदेश / O R D E R Per R.C.Sharma (A.M): This Is An Appeal Filed By The Revenue Against The Order Of Cit(A), Mumbai, For The Assessment Year 2005-06, In The Matter Of Imposition Of Penalty U/S.271(1)(C) Of The I.T.Act. 2. There Is A Delay Of 66 Days In Filing The Appeal By Revenue. Considering The Reasons Given For Delay, We Condone The Delay Of 66 Days In Filing The Appeal By The Revenue & The Appeal Is Heard On Merits. 3. Rival Contentions Have Been Heard & Record Perused. Facts In Brief Are That A Search & Seizure Action U/S.132 Of The Act, Was Conducted In The Case Of Ankur Group On 26-4-2007. The Assessee Is A Member Of Ankur Group. In Response To The Notice U/S.153A Of The Act

For Appellant: Shri B.S.BistFor Respondent: Shri Devendra Mehta
Section 132Section 139(1)Section 153ASection 271(1)(c)

appellant has admitted additional income in his assessment. Disclosure of this additional income seems to be voluntary and additions are not based on any seized material found during the search. Further it is also to be appreciated that if at all any additions is to be made it should ... admitted the additional income in his assessment. The disclosure of this additional income was voluntary and the additions are not based on any seized material found during the course of search. The detailed finding recorded by the CIT(A) as per para -8 of his appellate order has not been

Sayed Ahmed Abbas Naqvi, Mumbai vs. DCIT Cen Cir 2, Mumbai

In the result, the assessee’s appeals are partly allowed

ITA 2807/MUM/2010[2004-05]Status: DisposedITAT Mumbai09 Oct 2015AY 2004-05

Bench: Shri D. Manmohan, Vp & Shri Sanjay Arora, Am आयकर अपील सं./I.T.A. Nos. 2807 & 2808/Mum/2010 ("नधा"रण वष" / Assessment Years: 2004-05 & 2005-06) Syed Ahmed Abbas Naqvi Dy. Cit, Central Circle-2, बनाम/ 705, Sea Creast No. 2, Mumbai J. P. Road, Seven Bunglows, Vs. Andheri (W), Mumbai-400 061 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Abvpn 7551 K (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Rajiv Khandelwal ""यथ" क" ओर से/Respondent By : Shri Girish Dave & Ms.Kadambari Dave सुनवाई क" तार"ख / : 09.09.2015 Date Of Hearing घोषणा क" तार"ख / : 09.10.2015 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: The Assessee, An Individual, Is A Mumbai Based Interior Designer. He, Along With His Wife, Muskan Naqvi, Was Subject To Search Action U/S.132 Of The Income Tax Act, 1961 (‘The Act’ Hereinafter) By The Investigation Wing (Mumbai) Of The Revenue At Their Residence, On 05.01.2007, As A Part Of The Search Operations On Hasan Ali Khan (Hak) Group. The Case Was Subsequently Centralized With Central Circle-2, Mumbai On 20.03.2007 & Assessment For The Different Years Framed U/S.153A R/W S. 143(3) Of The Act. We Are In These Appeals Concerned With The Assessments For Assessment Years (A.Ys.) 2004-05 & 2005-06, Made Vide Assessment Orders Dated 31.12.2008

For Appellant: Shri Rajiv KhandelwalFor Respondent: Shri Girish Dave &
Section 132Section 153A

addition for the following year, i.e., A.Y. 2006-07, as well; the same having been confirmed in first appeal: Sr. No. Reference to Seized material AY Amount APB pg. 1 Page no. 53 (*) 2004-05 1,41,742/- 113 2 Page