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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

M/S. Anantram Agro Farms Pvt. Ltd., Chennai vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1767/CHNY/2025[2014-15]Status: DisposedITAT Chennai06 Nov 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1758 & 1759/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15, 2016-17 M/S. Hillview Renewable Power Vs. The Assistant Commissioner Of Private Limited, (Studio N) Sy No. 70, Income Tax/Dc, Narne Nagar, Beside Lanco Hills, Central Circle 1(2), Manikonda, Hyderabad 500 075. Chennai. [Pan:Aadch3040D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.1760 & 1761/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 M/S. Magnolia Ecopower Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaicm9358C] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1762/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Chetan Orchardes Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aadcc7086L] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 153A

only on the statement of search in the case of M/s. Golden Sheltors Pvt. Ltd., NKV Krishna and the alleged seized material. Therefore, it clearly shows that the impugned addition is only on the basis of the statement of the above said person and also seized material therein. In this ... addition under section 68 of the Act and made thereon under section 153A of the Act based on the statement of searched person and seized material, is not justified in the case of the assessee. 15. The above said conclusion is supported by the decision of the Hon’ble High

M/S. Harmony Renewable Energy Pvt. Ltd., Hyderabad vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1766/CHNY/2025[2014-15]Status: DisposedITAT Chennai06 Nov 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1758 & 1759/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15, 2016-17 M/S. Hillview Renewable Power Vs. The Assistant Commissioner Of Private Limited, (Studio N) Sy No. 70, Income Tax/Dc, Narne Nagar, Beside Lanco Hills, Central Circle 1(2), Manikonda, Hyderabad 500 075. Chennai. [Pan:Aadch3040D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.1760 & 1761/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 M/S. Magnolia Ecopower Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaicm9358C] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1762/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Chetan Orchardes Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aadcc7086L] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 153A

only on the statement of search in the case of M/s. Golden Sheltors Pvt. Ltd., NKV Krishna and the alleged seized material. Therefore, it clearly shows that the impugned addition is only on the basis of the statement of the above said person and also seized material therein. In this ... addition under section 68 of the Act and made thereon under section 153A of the Act based on the statement of searched person and seized material, is not justified in the case of the assessee. 15. The above said conclusion is supported by the decision of the Hon’ble High

M/S. Mahindra Agro Farms Pvt. Ltd., Chennai vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1765/CHNY/2025[2016-17]Status: DisposedITAT Chennai06 Nov 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1758 & 1759/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15, 2016-17 M/S. Hillview Renewable Power Vs. The Assistant Commissioner Of Private Limited, (Studio N) Sy No. 70, Income Tax/Dc, Narne Nagar, Beside Lanco Hills, Central Circle 1(2), Manikonda, Hyderabad 500 075. Chennai. [Pan:Aadch3040D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.1760 & 1761/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 M/S. Magnolia Ecopower Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaicm9358C] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1762/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Chetan Orchardes Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aadcc7086L] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 153A

only on the statement of search in the case of M/s. Golden Sheltors Pvt. Ltd., NKV Krishna and the alleged seized material. Therefore, it clearly shows that the impugned addition is only on the basis of the statement of the above said person and also seized material therein. In this ... addition under section 68 of the Act and made thereon under section 153A of the Act based on the statement of searched person and seized material, is not justified in the case of the assessee. 15. The above said conclusion is supported by the decision of the Hon’ble High

M/S. Ajitabh Orchardes Pvt. Ltd., Chennai vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1764/CHNY/2025[2016-17]Status: DisposedITAT Chennai06 Nov 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1758 & 1759/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15, 2016-17 M/S. Hillview Renewable Power Vs. The Assistant Commissioner Of Private Limited, (Studio N) Sy No. 70, Income Tax/Dc, Narne Nagar, Beside Lanco Hills, Central Circle 1(2), Manikonda, Hyderabad 500 075. Chennai. [Pan:Aadch3040D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.1760 & 1761/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 M/S. Magnolia Ecopower Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaicm9358C] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1762/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Chetan Orchardes Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aadcc7086L] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 153A

only on the statement of search in the case of M/s. Golden Sheltors Pvt. Ltd., NKV Krishna and the alleged seized material. Therefore, it clearly shows that the impugned addition is only on the basis of the statement of the above said person and also seized material therein. In this ... addition under section 68 of the Act and made thereon under section 153A of the Act based on the statement of searched person and seized material, is not justified in the case of the assessee. 15. The above said conclusion is supported by the decision of the Hon’ble High

M/S. Bluewater Estates Pvt. Ltd., Bangalore vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1763/CHNY/2025[2015-16]Status: DisposedITAT Chennai06 Nov 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1758 & 1759/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15, 2016-17 M/S. Hillview Renewable Power Vs. The Assistant Commissioner Of Private Limited, (Studio N) Sy No. 70, Income Tax/Dc, Narne Nagar, Beside Lanco Hills, Central Circle 1(2), Manikonda, Hyderabad 500 075. Chennai. [Pan:Aadch3040D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.1760 & 1761/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 M/S. Magnolia Ecopower Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaicm9358C] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1762/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Chetan Orchardes Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aadcc7086L] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 153A

only on the statement of search in the case of M/s. Golden Sheltors Pvt. Ltd., NKV Krishna and the alleged seized material. Therefore, it clearly shows that the impugned addition is only on the basis of the statement of the above said person and also seized material therein. In this ... addition under section 68 of the Act and made thereon under section 153A of the Act based on the statement of searched person and seized material, is not justified in the case of the assessee. 15. The above said conclusion is supported by the decision of the Hon’ble High

M/S. Chetan Orchardes Pvt. Ltd., Chennai vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1762/CHNY/2025[2014-15]Status: DisposedITAT Chennai06 Nov 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1758 & 1759/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15, 2016-17 M/S. Hillview Renewable Power Vs. The Assistant Commissioner Of Private Limited, (Studio N) Sy No. 70, Income Tax/Dc, Narne Nagar, Beside Lanco Hills, Central Circle 1(2), Manikonda, Hyderabad 500 075. Chennai. [Pan:Aadch3040D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.1760 & 1761/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 M/S. Magnolia Ecopower Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaicm9358C] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1762/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Chetan Orchardes Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aadcc7086L] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 153A

only on the statement of search in the case of M/s. Golden Sheltors Pvt. Ltd., NKV Krishna and the alleged seized material. Therefore, it clearly shows that the impugned addition is only on the basis of the statement of the above said person and also seized material therein. In this ... addition under section 68 of the Act and made thereon under section 153A of the Act based on the statement of searched person and seized material, is not justified in the case of the assessee. 15. The above said conclusion is supported by the decision of the Hon’ble High

M/S. Magnolia Ecopower Pvt. Ltd., Hyderabad vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1761/CHNY/2025[2016-17]Status: DisposedITAT Chennai06 Nov 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1758 & 1759/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15, 2016-17 M/S. Hillview Renewable Power Vs. The Assistant Commissioner Of Private Limited, (Studio N) Sy No. 70, Income Tax/Dc, Narne Nagar, Beside Lanco Hills, Central Circle 1(2), Manikonda, Hyderabad 500 075. Chennai. [Pan:Aadch3040D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.1760 & 1761/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 M/S. Magnolia Ecopower Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaicm9358C] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1762/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Chetan Orchardes Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aadcc7086L] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 153A

only on the statement of search in the case of M/s. Golden Sheltors Pvt. Ltd., NKV Krishna and the alleged seized material. Therefore, it clearly shows that the impugned addition is only on the basis of the statement of the above said person and also seized material therein. In this ... addition under section 68 of the Act and made thereon under section 153A of the Act based on the statement of searched person and seized material, is not justified in the case of the assessee. 15. The above said conclusion is supported by the decision of the Hon’ble High

M/S. Magnolia Ecopower Pvt. Ltd., Hyderabad vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1760/CHNY/2025[2014-15]Status: DisposedITAT Chennai06 Nov 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1758 & 1759/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15, 2016-17 M/S. Hillview Renewable Power Vs. The Assistant Commissioner Of Private Limited, (Studio N) Sy No. 70, Income Tax/Dc, Narne Nagar, Beside Lanco Hills, Central Circle 1(2), Manikonda, Hyderabad 500 075. Chennai. [Pan:Aadch3040D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.1760 & 1761/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 M/S. Magnolia Ecopower Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaicm9358C] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1762/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Chetan Orchardes Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aadcc7086L] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 153A

only on the statement of search in the case of M/s. Golden Sheltors Pvt. Ltd., NKV Krishna and the alleged seized material. Therefore, it clearly shows that the impugned addition is only on the basis of the statement of the above said person and also seized material therein. In this ... addition under section 68 of the Act and made thereon under section 153A of the Act based on the statement of searched person and seized material, is not justified in the case of the assessee. 15. The above said conclusion is supported by the decision of the Hon’ble High

M/S. Hillview Renewable Power Pvt. Ltd., Hyderabad vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1759/CHNY/2025[2016-17]Status: DisposedITAT Chennai06 Nov 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1758 & 1759/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15, 2016-17 M/S. Hillview Renewable Power Vs. The Assistant Commissioner Of Private Limited, (Studio N) Sy No. 70, Income Tax/Dc, Narne Nagar, Beside Lanco Hills, Central Circle 1(2), Manikonda, Hyderabad 500 075. Chennai. [Pan:Aadch3040D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.1760 & 1761/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 M/S. Magnolia Ecopower Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaicm9358C] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1762/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Chetan Orchardes Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aadcc7086L] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 153A

only on the statement of search in the case of M/s. Golden Sheltors Pvt. Ltd., NKV Krishna and the alleged seized material. Therefore, it clearly shows that the impugned addition is only on the basis of the statement of the above said person and also seized material therein. In this ... addition under section 68 of the Act and made thereon under section 153A of the Act based on the statement of searched person and seized material, is not justified in the case of the assessee. 15. The above said conclusion is supported by the decision of the Hon’ble High

M/S. Hillview Renewable Power Pvt. Ltd., Hyderabad vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1758/CHNY/2025[2014-15]Status: DisposedITAT Chennai06 Nov 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1758 & 1759/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15, 2016-17 M/S. Hillview Renewable Power Vs. The Assistant Commissioner Of Private Limited, (Studio N) Sy No. 70, Income Tax/Dc, Narne Nagar, Beside Lanco Hills, Central Circle 1(2), Manikonda, Hyderabad 500 075. Chennai. [Pan:Aadch3040D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.1760 & 1761/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 M/S. Magnolia Ecopower Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaicm9358C] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1762/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Chetan Orchardes Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aadcc7086L] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 153A

only on the statement of search in the case of M/s. Golden Sheltors Pvt. Ltd., NKV Krishna and the alleged seized material. Therefore, it clearly shows that the impugned addition is only on the basis of the statement of the above said person and also seized material therein. In this ... addition under section 68 of the Act and made thereon under section 153A of the Act based on the statement of searched person and seized material, is not justified in the case of the assessee. 15. The above said conclusion is supported by the decision of the Hon’ble High

Sri Venkatesh Developers, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-4(1), Hyderabad

In the result, appeal of the assessee is allowed

ITA 1687/HYD/2019[2009-10]Status: DisposedITAT Hyderabad04 Nov 2025AY 2009-10

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1687/Hyd/2019 (िनधा"रण वष"/Assessment Year: 2009-10) M/S Shri Venkatesh Vs. Asstt. Commissioner Of Developers, Hyderabad Income Tax, Circle 4(1) Pan:Abcfs6497A Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri K.C. Devdas, Ca राज" व "ारा/Revenue By:: Ms. Payal Gupta, Sr.Dr सुनवाई की तारीख/Date Of Hearing: 06/11/2025 घोषणा की तारीख/Pronouncement: 14/11/2025 आदेश/Order Per Madhusudan Sawdia, A.M.:

For Appellant: Shri K.C. Devdas, CAFor Respondent: : Ms. Payal Gupta, Sr.DR
Section 132Section 143(3)Section 153C

arise. 9. That the Order passed u/s 143(3) r/w section 153C is bad in law as there was no satisfaction of AO that seized material allegedly belonging to the Appellant was of incriminating nature indicating Undisclosed Income of the Appellant and in the absence of such satisfaction the proceedings ... seized during search conducted under section 132 of the Act, placed at page nos. 4 to 16 of the paper book submitted that the seized material consisted of an "Agreement of Sale-cum-General Power of Attorney" executed in February 2007, which, on its face, pertains