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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, CC - 3(4), Kolkata vs. Rameswara Infrstructures Ltd, Kolkata

In the result, the captioned appeals filed by the revenue and cross- objections filed by the assessee are dismissed

ITA 2694/KOL/2024[2021-22]Status: DisposedITAT Kolkata22 Sept 2025AY 2021-22

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyita Nos.2693 & 2694/Kol/2024 Assessment Years: 2020-21 & 2021-22 Acit, Central Circle-3(4), Kolkata.….……………….……….……….……Appellant Vs. Rameswara Infrastructures Ltd ………………………….....……...…..…..Respondent 19A, Sarat Bose Road Lr Sarani Kolkata-20. [Pan: Aaecr0505J] C.O. 20 & 21/Kol/2025 (In Ita Nos.2693 & 2694/Kol/2024) Assessment Years: 2020-21 & 2021-22 Rameswara Infrastructures Ltd.….……….. ……….……….……….……Cross-Objector 19A, Sarat Bose Road Lr Sarani Kolkata-20. [Pan: Aaecr0505J] Vs. Acit, Central Circle-3(4), Kolkata...………………………...…..…………….Respondent Appearances By: Shri Manish Tiwari, Fca, Appeared On Behalf Of The Assessee. Shri Raja Sengupta, Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : September 17, 2025 Date Of Pronouncing The Order : September 22, 2025 Order Per Pradip Kumar Choubey:

Section 115BSection 139Section 139(1)Section 143(1)Section 143(2)Section 153CSection 250Section 68

Copy of Bank statement f) Copy of bank statement of appellant company 3. Copies of bank statements of appellant company 4. Explanation of seized material SMC-01, SMC-02 & SMC-03 5. Copy of recorded statement of Surendra Kumar Khetawat 6. Copy of disclosure petition dated 27.01.2021 filed before DDIT

ACIT, CC - 3(4), Kolkata vs. Rameswara Infrastructures Ltd, Kolkata

In the result, the captioned appeals filed by the revenue and cross- objections filed by the assessee are dismissed

ITA 2693/KOL/2024[2020-21]Status: DisposedITAT Kolkata22 Sept 2025AY 2020-21

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyita Nos.2693 & 2694/Kol/2024 Assessment Years: 2020-21 & 2021-22 Acit, Central Circle-3(4), Kolkata.….……………….……….……….……Appellant Vs. Rameswara Infrastructures Ltd ………………………….....……...…..…..Respondent 19A, Sarat Bose Road Lr Sarani Kolkata-20. [Pan: Aaecr0505J] C.O. 20 & 21/Kol/2025 (In Ita Nos.2693 & 2694/Kol/2024) Assessment Years: 2020-21 & 2021-22 Rameswara Infrastructures Ltd.….……….. ……….……….……….……Cross-Objector 19A, Sarat Bose Road Lr Sarani Kolkata-20. [Pan: Aaecr0505J] Vs. Acit, Central Circle-3(4), Kolkata...………………………...…..…………….Respondent Appearances By: Shri Manish Tiwari, Fca, Appeared On Behalf Of The Assessee. Shri Raja Sengupta, Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : September 17, 2025 Date Of Pronouncing The Order : September 22, 2025 Order Per Pradip Kumar Choubey:

Section 115BSection 139Section 139(1)Section 143(1)Section 143(2)Section 153CSection 250Section 68

Copy of Bank statement f) Copy of bank statement of appellant company 3. Copies of bank statements of appellant company 4. Explanation of seized material SMC-01, SMC-02 & SMC-03 5. Copy of recorded statement of Surendra Kumar Khetawat 6. Copy of disclosure petition dated 27.01.2021 filed before DDIT

ACIT, CC - 3(4), Kolkata vs. Rameswara Infrastructures Ltd, Kolkata

In the result, the appeal filed by the revenue is dismissed and 11

ITA 2692/KOL/2024[2019-20]Status: DisposedITAT Kolkata22 Sept 2025AY 2019-20

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2019-20 Acit, Central Circle-3(4), Kolkata.….……………….……….……….……Appellant Vs. Rameswara Infrastructures Ltd ………………………….....……...…..…..Respondent 19A, Sarat Bose Road Lr Sarani Kolkata-20. [Pan: Aaecr0505J] C.O. 19/Kol/2025 (In Ita Nos.2692 /Kol/2024) Assessment Year: 2019-20 Rameswara Infrastructures Ltd.….……………. ….……….……….……Cross-Objector 19A, Sarat Bose Road Lr Sarani Kolkata-20. [Pan: Aaecr0505J] Vs. Acit, Central Circle-3(4), Kolkata...………………………...…..…………….Respondent Appearances By: Shri Manish Tiwari, Fca, Appeared On Behalf Of The Assessee. Shri Raja Sengupta, Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : September 17, 2025 Date Of Pronouncing The Order : September 22, 2025 Order Per Pradip Kumar Choubey:

Section 139Section 139(1)Section 143(1)Section 143(2)Section 153ASection 153CSection 250Section 68

when there was no incriminating documents found in the course of search and seizure operation. The ld. AR had explained the seized materials in its paper- book and submits that there has been no connection of the seized materials with the assessee. He has placed reliance of the judgment ... Upon hearing the submissions of the counsels of the respective parties, we have perused the facts of the case and find that the seized materials with its explanation which have been given by the assessee in its paper-book are as under: ITA No.2692/Kol/2024 & C.O. 19/Kol/2025 Rameswara Infrastructures

Vasudev Garg, Faridabad vs. DCIT Central Circle 1 Faridabad, Faridabad

ITA 3176/DEL/2025[2019-20]Status: DisposedITAT Delhi22 Sept 2025AY 2019-20

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 3169/Del/2025 : Asstt. Year : 2012-13 Ita No. 3170/Del/2025 : Asstt. Year : 2013-14 Ita No. 3171/Del/2025 : Asstt. Year : 2014-15 Ita No. 3172/Del/2025 : Asstt. Year : 2015-16 Ita No. 3173/Del/2025 : Asstt. Year : 2016-17 Ita No. 3174/Del/2025 : Asstt. Year : 2017-18 Ita No. 3175/Del/2025 : Asstt. Year : 2018-19 Ita No. 3176/Del/2025 : Asstt. Year : 2019-20 Vasudev Garg, Vs Dcit, Fca 50, Mukesh Colony, Ballabgarh, Central Circle-1, Faridabad, Haryana-121004 Faridabad, Haryana-121001 (Appellant) (Respondent) Pan No. Aflpg8975Q Assessee By : Dr. Rakesh Gupta, Adv. & Sh. Somil Agarwal, Adv. Revenue By : Sh. Dayainder Singh Sidhu, Cit-Dr Date Of Hearing: 22.09.2025 Date Of Pronouncement: 22.09.2025 Order Per Satbeer Singh Godara: The Assessee’S Eight Appeals

For Appellant: Dr. Rakesh Gupta, Adv. &For Respondent: Sh. Dayainder Singh Sidhu, CIT-DR
Section 143(3)Section 153ASection 153DSection 254(1)

allegation of non-application of mind. They demonstrate that the Addl. CIT not only examined the draft order but also satisfied himself safeguards. 3. Seized Material Forms Integral Part of Assessment Records  It is a settled proposition that seized documents form part of the assessment records and are continuously referred ... approval, the entire body of records including seized documents stood before the approving authority. Hence, the allegation that approval was granted without consideration of seized material is devoid of merit. 4. No Inference of Mechanical Approval  The approval letter itself makes it evident that the Addl. CIT had perused

Vasudev Garg, Faridabad vs. DCIT Central Circle 1 Faridabad, Faridabad

ITA 3175/DEL/2025[2018-19]Status: DisposedITAT Delhi22 Sept 2025AY 2018-19

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 3169/Del/2025 : Asstt. Year : 2012-13 Ita No. 3170/Del/2025 : Asstt. Year : 2013-14 Ita No. 3171/Del/2025 : Asstt. Year : 2014-15 Ita No. 3172/Del/2025 : Asstt. Year : 2015-16 Ita No. 3173/Del/2025 : Asstt. Year : 2016-17 Ita No. 3174/Del/2025 : Asstt. Year : 2017-18 Ita No. 3175/Del/2025 : Asstt. Year : 2018-19 Ita No. 3176/Del/2025 : Asstt. Year : 2019-20 Vasudev Garg, Vs Dcit, Fca 50, Mukesh Colony, Ballabgarh, Central Circle-1, Faridabad, Haryana-121004 Faridabad, Haryana-121001 (Appellant) (Respondent) Pan No. Aflpg8975Q Assessee By : Dr. Rakesh Gupta, Adv. & Sh. Somil Agarwal, Adv. Revenue By : Sh. Dayainder Singh Sidhu, Cit-Dr Date Of Hearing: 22.09.2025 Date Of Pronouncement: 22.09.2025 Order Per Satbeer Singh Godara: The Assessee’S Eight Appeals

For Appellant: Dr. Rakesh Gupta, Adv. &For Respondent: Sh. Dayainder Singh Sidhu, CIT-DR
Section 143(3)Section 153ASection 153DSection 254(1)

allegation of non-application of mind. They demonstrate that the Addl. CIT not only examined the draft order but also satisfied himself safeguards. 3. Seized Material Forms Integral Part of Assessment Records  It is a settled proposition that seized documents form part of the assessment records and are continuously referred ... approval, the entire body of records including seized documents stood before the approving authority. Hence, the allegation that approval was granted without consideration of seized material is devoid of merit. 4. No Inference of Mechanical Approval  The approval letter itself makes it evident that the Addl. CIT had perused