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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

Ketkiben Samirbhai Jani, Junagadh vs. ITO, Ward-1, Junagadh

ITA 544/RJT/2025[2019-20]Status: DisposedITAT Rajkot23 Oct 2025AY 2019-20

Bench: Dr. Arjun Lal Sainiआयकर अपीलसं./Ita No.544/Rjt/2025 निर्धारणवर्ष / Assessment Year: (2019-20) (Hybrid Hearing) Ketkiben Samirbhai Jani 11/12 Vs. Ito, Ward-1 Chamber Building,, Jaishree Talkies Road, Near Sardar Patel Bhavan, Junagadh. 362001, Bhoothnath Chambers, College Road, Junagadh 362001 स्थायी लेखासं./जीआइआरसं./Pan/Gir No.: Abupj1530B (Appellant) (Respondent) Appellant By : Shri Samir Jani, Ld. Ar Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr Date Of Hearing : 18/09/2025 Date Of Pronouncement : 23/10/2025 आदेश / Order Per, Dr. Arjun Lal Saini Am: Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year 2019-20, Is Directed Against The Order Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) By National Faceless Appeal Centre (Nfac), Delhi/Commissioner Of Income-Tax (Appeals), Dated 18/08/2025, Which In Turn Arises Out Of An Order Passed By The Assessing Officer Dated 21/03/2024, U/S 147 Of The Income Tax Act, 1961. Page 1

For Appellant: Shri Samir Jani, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 132Section 147Section 148Section 250Section 69A

explained by the assessee, and no rebuttal evidence has been placed on record to Page 3 ITA NO. 544/RJT/2025 Ketkiben Samirbhai Jani, counter the seized material or to support her claim that no on-money payment was made. Therefore, ld.CIT(A) held that assessing officer has rightly invoked the provisions

Assistant Commissioner of Income Tax, Central Circle-2, Madurai vs. Transworld Garnet India Pvt Ltd., Chennai

ITA 1875/CHNY/2025[2015-16]Status: DisposedITAT Chennai23 Oct 2025AY 2015-16

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos.:1872, 1873, 1875, 1877 & 1878/Chny/2025 निर्धारण वर्ष / Assessment Years: 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 Acit, Central Circle -2, Madurai. Vs. Transworld Garnet India Pvt. Ltd., 500, Pantheaon Road, Egmore S.O., Chennai - 600 008. [Pan: Aaact-3408-N] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. R.Venkata Raman, C.A. प्रत्यर्थी की ओर से/Respondent By : Shri. Shiva Srinivas, C.I.T. सुनवाई की तारीख /Date Of Hearing : 24.09.2025 घोषणा की तारीख/Date Of Pronouncement : 23.10.2025 आदेश /Order Per S. R. Raghunatha, Am : These Five Appeals Preferred By The Revenue Are Directed Against The Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-19, Chennai [Hereinafter Referred To As “The Id.Cit(A)”]. The Impugned Orders Of The Id.Cit(A) Arise Out Of The Assessment Orders Framed By The Assistant Commissioner Of Income Tax, Central Circle-2, Madurai [Hereinafter Referred To As “The Ao”], In Respect Of The Assessment Years 2013-14 To 2017-18. The Particulars Of The Respective Appeals Filed By The Revenue Are Set Out Hereinbelow:- S. No

For Appellant: Shri. R.Venkata Raman, C.AFor Respondent: Shri. Shiva Srinivas, C.I.T
Section 132Section 132(4)Section 142(1)Section 143(2)Section 153ASection 40A(3)

Subsequently, the AO issued notices u/s.143(2) of the Act, followed by notices u/s.142(1) of the Act, calling for details. After considering the seized material and statements recorded u/s.132(4) of the Act, the AO completed the impugned assessments u/s.153A r.w.s 143(3) of the Act making the following ... Rs.5,41,05,184/-; Unaccounted cash receipts of Rs.16,18,61,715/-; and Inflated expenses of Rs.16,92,44,747/- (Based on the seized material, the AO discussed in the assessment order that this addition pertained to A.Y.2015-16. However, in the computation section of the assessment order, the AO inadvertently

Deputy Commissioner of Income Tax, Central Circle 2(2), Chennai vs. Ethirajulu Vajravel Kumaran, Tiruvannamalai

ITA 1655/CHNY/2025[2021-22]Status: DisposedITAT Chennai21 Oct 2025AY 2021-22

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos.: 1650, 1651, 1652, 1653, 1654 & 1655/Chny/2025 निर्धारण वर्ष/Assessment Years: 2015-16, 2017-18, 2018-19, 2019-20, 2020-21 & 2021-22 The Dcit, Central Circle 2 (2), Chennai. Ethirajulu Vajravel Kumaran, 50A, Bhavaji Nagar, 2Nd Street, Chengam Road, Tiruvannamalai - 606 601. (अपीलार्थी/Appellant) अपीलार्थी की ओर से/Appellant By प्रत्यर्थी की ओर से/Respondent By सुनवाई की तारीख/Date Of Hearing Pan: Alipk 1937H (प्रत्यर्थी/Respondent) : Shri Shiva Srinivas, Cit : Shri R. Venkata Raman, Ca : 03.09.2025 घोषणा की तारीख/Date Of Pronouncement : 21.10.2025 आदेश/Order Per George George K: These Six Appeals Filed By The Revenue Are Directed Against Different Orders Of Commissioner Of Income Tax (Appeal), Chennai-19, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called 'The Act'). The Orders Of Cit(A) Arise Out Of Orders Of Ao Imposing Penalties U/S.271(1)(C) / 270A / 271Aa Of The Act. The Relevant Assessment Years Are 2015-16, 2017-18, To 2021-22. The Details Of The Respective Appeals Preferred By The Revenue Are As Under: - S. No.

Section 132Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 250Section 271(1)(c)

regard to the proposed addition of Rs.56,00,000/-, the assessee contended that the said addition was made solely on the basis of certain seized material which neither pertained to nor belonged to the assessee. It was further submitted that the impugned transactions were not referable to the relevant assessment

Deputy Commissioner of Income Tax, Central Circle 2(2), Chennai vs. Ethirajulu Vajravel Kumaran, Thiruvannamalai

ITA 1654/CHNY/2025[2020-21]Status: DisposedITAT Chennai21 Oct 2025AY 2020-21

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos.: 1650, 1651, 1652, 1653, 1654 & 1655/Chny/2025 निर्धारण वर्ष/Assessment Years: 2015-16, 2017-18, 2018-19, 2019-20, 2020-21 & 2021-22 The Dcit, Central Circle 2 (2), Chennai. (अपीलार्थी/Appellant) Vs. Ethirajulu Vajravel Kumaran, 50A, Bhavaji Nagar, 2Nd Street, Chengam Road, Tiruvannamalai - 606 601. Pan: Alipk 1937H (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By प्रत्यर्थी की ओर से/Respondent By सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख/Date Of Pronouncement : Shri Shiva Srinivas, Cit : Shri R. Venkata Raman, Ca : 03.09.2025 : 21.10.2025 आदेश/Order Per George George K: These Six Appeals Filed By The Revenue Are Directed Against Different Orders Of Commissioner Of Income Tax (Appeal), Chennai-19, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called 'The Act'). The Orders Of Cit(A) Arise Out Of Orders Of Ao Imposing Penalties U/S.271(1)(C) / 270A / 271Aa Of The Act. The Relevant Assessment Years Are 2015-16, 2017-18, To 2021-22. The Details Of The Respective Appeals Preferred By The Revenue Are As Under: - S. No.

Section 132Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 250Section 271(1)(c)

regard to the proposed addition of Rs.56,00,000/-, the assessee contended that the said addition was made solely on the basis of certain seized material which neither pertained to nor belonged to the assessee. It was further submitted that the impugned transactions were not referable to the relevant assessment

Deputy Commissioner of Income Tax, Central Circle 2(2), Chennai vs. Ethirajulu Vajravel Kumaran, Thiruvannamalai

ITA 1653/CHNY/2025[2019-20]Status: DisposedITAT Chennai21 Oct 2025AY 2019-20

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos.: 1650, 1651, 1652, 1653, 1654 & 1655/Chny/2025 निर्धारण वर्ष/Assessment Years: 2015-16, 2017-18, 2018-19, 2019-20, 2020-21 & 2021-22 The Dcit, Central Circle 2 (2), Chennai. (अपीलार्थी/Appellant) अपीलार्थी की ओर से/Appellant By प्रत्यर्थी की ओर से/Respondent By सुनवाई की तारीख/Date Of Hearing Vs. Ethirajulu Vajravel Kumaran, 50A, Bhavaji Nagar, 2Nd Street, Chengam Road, Tiruvannamalai - 606 601. Pan: Alipk 1937H (प्रत्यर्थी/Respondent) : Shri Shiva Srinivas, Cit : Shri R. Venkata Raman, Ca : 03.09.2025 घोषणा की तारीख/Date Of Pronouncement : 21.10.2025 आदेश/Order Per George George K: These Six Appeals Filed By The Revenue Are Directed Against Different Orders Of Commissioner Of Income Tax (Appeal), Chennai-19, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called 'The Act'). The Orders Of Cit(A) Arise Out Of Orders Of Ao Imposing Penalties U/S.271(1)(C) / 270A / 271Aa Of The Act. The Relevant Assessment Years Are 2015-16, 2017-18, To 2021-22. The Details Of The Respective Appeals Preferred By The Revenue Are As Under: - S. No.

Section 132Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 250Section 271(1)(c)

regard to the proposed addition of Rs.56,00,000/-, the assessee contended that the said addition was made solely on the basis of certain seized material which neither pertained to nor belonged to the assessee. It was further submitted that the impugned transactions were not referable to the relevant assessment

Deputy Commissioner of Income Tax, Central Circle 2(2), Chennai vs. Ethirajulu Vajravel Kumaran, Tiruvannamalai

ITA 1652/CHNY/2025[2018-19]Status: DisposedITAT Chennai21 Oct 2025AY 2018-19

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos.: 1650, 1651, 1652, 1653, 1654 & 1655/Chny/2025 निर्धारण वर्ष/Assessment Years: 2015-16, 2017-18, 2018-19, 2019-20, 2020-21 & 2021-22 The Dcit, Central Circle 2 (2), Chennai. Ethirajulu Vajravel Kumaran, 50A, Bhavaji Nagar, 2Nd Street, Chengam Road, Tiruvannamalai - 606 601. (अपीलार्थी/Appellant) Vs. Pan: Alipk 1937H (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri Shiva Srinivas, Cit प्रत्यर्थी की ओर से/Respondent By : Shri R. Venkata Raman, Ca सुनवाई की तारीख/Date Of Hearing : 03.09.2025 घोषणा की तारीख/Date Of Pronouncement : 21.10.2025 आदेश/Order Per George George K: These Six Appeals Filed By The Revenue Are Directed Against Different Orders Of Commissioner Of Income Tax (Appeal), Chennai-19, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called 'The Act'). The Orders Of Cit(A) Arise Out Of Orders Of Ao Imposing Penalties U/S.271(1)(C) / 270A / 271Aa Of The Act. The Relevant Assessment Years Are 2015-16, 2017-18, To 2021-22. The Details Of The Respective Appeals Preferred By The Revenue Are As Under: - S. No.

For Appellant: Shri Shiva Srinivas, CITFor Respondent: Shri R. Venkata Raman, CA
Section 132Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 250Section 271(1)(c)

regard to the proposed addition of Rs.56,00,000/-, the assessee contended that the said addition was made solely on the basis of certain seized material which neither pertained to nor belonged to the assessee. It was further submitted that the impugned transactions were not referable to the relevant assessment

Deputy Commissioner of Income Tax, Central Circle 2(2), Chennai vs. Ethirajulu Vajravel Kumaran, Tiruvannamalai

ITA 1651/CHNY/2025[2017-18]Status: DisposedITAT Chennai21 Oct 2025AY 2017-18

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos.: 1650, 1651, 1652, 1653, 1654 & 1655/Chny/2025 निर्धारण वर्ष/Assessment Years: 2015-16, 2017-18, 2018-19, 2019-20, 2020-21 & 2021-22 The Dcit, Central Circle 2 (2), Chennai. (अपीलार्थी/Appellant) अपीलार्थी की ओर से/Appellant By प्रत्यर्थी की ओर से/Respondent By सुनवाई की तारीख/Date Of Hearing Vs. Ethirajulu Vajravel Kumaran, 50A, Bhavaji Nagar, 2Nd Street, Chengam Road, Tiruvannamalai - 606 601. Pan: Alipk 1937H (प्रत्यर्थी/Respondent) : Shri Shiva Srinivas, Cit : Shri R. Venkata Raman, Ca : 03.09.2025 घोषणा की तारीख/Date Of Pronouncement : 21.10.2025 आदेश/Order Per George George K: These Six Appeals Filed By The Revenue Are Directed Against Different Orders Of Commissioner Of Income Tax (Appeal), Chennai-19, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called 'The Act'). The Orders Of Cit(A) Arise Out Of Orders Of Ao Imposing Penalties U/S.271(1)(C) / 270A / 271Aa Of The Act. The Relevant Assessment Years Are 2015-16, 2017-18, To 2021-22. The Details Of The Respective Appeals Preferred By The Revenue Are As Under: - S. No.

Section 132Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 250Section 271(1)(c)

regard to the proposed addition of Rs.56,00,000/-, the assessee contended that the said addition was made solely on the basis of certain seized material which neither pertained to nor belonged to the assessee. It was further submitted that the impugned transactions were not referable to the relevant assessment

Deputy Commissioner of Income Tax, Central Circle 2(2), Chennai vs. Ethirajulu Vajravel Kumaran, Chennai

ITA 1650/CHNY/2025[2015-16]Status: DisposedITAT Chennai21 Oct 2025AY 2015-16

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos.: 1650, 1651, 1652, 1653, 1654 & 1655/Chny/2025 निर्धारण वर्ष/Assessment Years: 2015-16, 2017-18, 2018-19, 2019-20, 2020-21 & 2021-22 The Dcit, Central Circle 2 (2), Chennai. (अपीलार्थी/Appellant) अपीलार्थी की ओर से/Appellant By प्रत्यर्थी की ओर से/Respondent By सुनवाई की तारीख/Date Of Hearing Vs. Ethirajulu Vajravel Kumaran, 50A, Bhavaji Nagar, 2Nd Street, Chengam Road, Tiruvannamalai - 606 601. Pan: Alipk 1937H (प्रत्यर्थी/Respondent) : Shri Shiva Srinivas, Cit : Shri R. Venkata Raman, Ca : 03.09.2025 घोषणा की तारीख/Date Of Pronouncement : 21.10.2025 आदेश/Order Per George George K: These Six Appeals Filed By The Revenue Are Directed Against Different Orders Of Commissioner Of Income Tax (Appeal), Chennai-19, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called 'The Act'). The Orders Of Cit(A) Arise Out Of Orders Of Ao Imposing Penalties U/S.271(1)(C) / 270A / 271Aa Of The Act. The Relevant Assessment Years Are 2015-16, 2017-18, To 2021-22. The Details Of The Respective Appeals Preferred By The Revenue Are As Under: - S. No.

Section 132Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 250Section 271(1)(c)

regard to the proposed addition of Rs.56,00,000/-, the assessee contended that the said addition was made solely on the basis of certain seized material which neither pertained to nor belonged to the assessee. It was further submitted that the impugned transactions were not referable to the relevant assessment