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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

Dr. Shruti Ramrao Shujole, DCIT Central Circle-1(2), Ahmedabad, Aaykar Bhawan Ashram Road Ahmedabad vs. Gsg Abode LLP, Navrangpura Ahmedabad

ITA 665/AHD/2024[2020-21]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2020-21

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaप्रत्यर्थी / Respondent Sl. No(S) आयकर अपील सं / It(Ss)A/Ita No(S)/Co No. निर्धारण वर्ष/ Assess- Ment Year(S) अपीलार्थी / Appellant बनाम/Vs. 2019-20 1. It(Ss)A No. 21/Ahd/2024 Dcit Central Circle-1(2) Ahmedabad - 380 009 Gsg Abode Llp 1001, 10Th Floor Safal Profitaire, Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) 2. Co No. 32/Ahd/2024 (In Itss)A No.21/Ahd/2024) 2019-20 (Revenue) Gsg Abode Llp 1001, 10Th Floor Safal Profitaire, Corporate Road Navrangpura Ahmedabad - 380 006 Pan:Aatfg 0941 R (Assessee) Dcit Central Circle- 1(2) Ahmedabad - 380 009 3.

Section 153CSection 69B

document as correct and the other part as incorrect. 9.4. He has further submitted that there was no mention in the aforesaid seized material i.e. Whatsapp message/Excel-sheet about any payment of on- money to any of the sellers. That neither the name of any of the seller nor the details ... discuss and adjudicate the appeals relating to GSG Abode LLP. 10.2. The AO, in this case, after appreciation of all the evidence viz. the seized material, the statement recorded of searched person Shri Suresh Ranchodbhai Thakkar as well as of the sellers and purchasers, could derive the conclusion

Dr. Shruti Ramrao Shejole, Aaykar Bhawan Ashram Road vs. Hitendrakumar Bhailalbhai Patel, Navjivan Post Naranpura

ITA 664/AHD/2024[2020-21]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2020-21

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) / Co By : It(Ss)A/Ita Assess- No(S) अपीलाथ' / !(थ' / No(S) /Co No. Ment Appellant बनाम/Vs. Respondent Year(S) 1. It(Ss)A No. 2019-20 Dcit Central Gsg Abode Llp 21/Ahd/2024 Circle-1(2) 1001, 10Th Floor Ahmedabad – 380 Safal Profitaire, 009 Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) (Revenue) 2. Co No. 2019-20 Gsg Abode Llp Dcit Central Circle- 32/Ahd/2024 1001, 10Th Floor 1(2) (In Itss)A Safal Profitaire, Ahmedabad – 380 009 No.21/Ahd/2024) Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) 3. Ita 2020-21 Dcit Central Csg Abode Llp 665/Ahd/2024 Circle-1(2) Ahmedabad-380 006 Ahmedabad- -380 009 4. It(Ss)A 2019-20 Dcit, Cen.Cir-1(2) Hitendrakumar 19/Ahd/2024 Ahmedabad- Bhailalbhai Patel -380 009 4A Bhailalbhai Bhavan 4A Ketan Society Nr.Sardar Patel Colony Navjivan Post Naranpura-380 014 Pan: Afupp 4221 K 5. It(Ss)A 2019-20 Dcit, Cen.Cir-1(2) Janki Dharmik Patel 20/Ahd/2024 Ahmedabad Ahmeeabad-380 009 Pan: Anjpp 8960 E

Section 153CSection 69B

document as correct and the other part as incorrect. 9.4. He has further submitted that there was no mention in the aforesaid seized material i.e. Whatsapp message/Excel-sheet about any payment of on- money to any of the sellers. That neither the name of any of the seller nor the details ... discuss and adjudicate the appeals relating to GSG Abode LLP. 10.2. The AO, in this case, after appreciation of all the evidence viz. the seized material, the statement recorded of searched person Shri Suresh Ranchodbhai Thakkar as well as of the sellers and purchasers, could derive the conclusion

Dr. Shruti Ramrao Shejole, Aashram Road vs. Harshadkumar Kantilal Savaliya, Iscon Temple Ahmedabad

ITA 663/AHD/2024[2020-21]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2020-21

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) / Co By : It(Ss)A/Ita Assess- No(S) अपीलाथ' / !(थ' / No(S) /Co No. Ment Appellant बनाम/Vs. Respondent Year(S) 1. It(Ss)A No. 2019-20 Dcit Central Gsg Abode Llp 21/Ahd/2024 Circle-1(2) 1001, 10Th Floor Ahmedabad – 380 Safal Profitaire, 009 Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) (Revenue) 2. Co No. 2019-20 Gsg Abode Llp Dcit Central Circle- 32/Ahd/2024 1001, 10Th Floor 1(2) (In Itss)A Safal Profitaire, Ahmedabad – 380 009 No.21/Ahd/2024) Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) 3. Ita 2020-21 Dcit Central Csg Abode Llp 665/Ahd/2024 Circle-1(2) Ahmedabad-380 006 Ahmedabad- -380 009 4. It(Ss)A 2019-20 Dcit, Cen.Cir-1(2) Hitendrakumar 19/Ahd/2024 Ahmedabad- Bhailalbhai Patel -380 009 4A Bhailalbhai Bhavan 4A Ketan Society Nr.Sardar Patel Colony Navjivan Post Naranpura-380 014 Pan: Afupp 4221 K 5. It(Ss)A 2019-20 Dcit, Cen.Cir-1(2) Janki Dharmik Patel 20/Ahd/2024 Ahmedabad Ahmeeabad-380 009 Pan: Anjpp 8960 E

Section 153CSection 69B

document as correct and the other part as incorrect. 9.4. He has further submitted that there was no mention in the aforesaid seized material i.e. Whatsapp message/Excel-sheet about any payment of on- money to any of the sellers. That neither the name of any of the seller nor the details ... discuss and adjudicate the appeals relating to GSG Abode LLP. 10.2. The AO, in this case, after appreciation of all the evidence viz. the seized material, the statement recorded of searched person Shri Suresh Ranchodbhai Thakkar as well as of the sellers and purchasers, could derive the conclusion

DCIT, Central Circle-1(2), Ahmedabad, Aaykar Bhawan Ashram Road Ahmedabad vs. Kantibhai Tapubhai Savalia, Scon Tample Ahmedabad

ITA 662/AHD/2024[2020-21]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2020-21

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) / Co By : It(Ss)A/Ita Assess- No(S) अपीलाथ' / !(थ' / No(S) /Co No. Ment Appellant बनाम/Vs. Respondent Year(S) 1. It(Ss)A No. 2019-20 Dcit Central Gsg Abode Llp 21/Ahd/2024 Circle-1(2) 1001, 10Th Floor Ahmedabad – 380 Safal Profitaire, 009 Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) (Revenue) 2. Co No. 2019-20 Gsg Abode Llp Dcit Central Circle- 32/Ahd/2024 1001, 10Th Floor 1(2) (In Itss)A Safal Profitaire, Ahmedabad – 380 009 No.21/Ahd/2024) Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) 3. Ita 2020-21 Dcit Central Csg Abode Llp 665/Ahd/2024 Circle-1(2) Ahmedabad-380 006 Ahmedabad- -380 009 4. It(Ss)A 2019-20 Dcit, Cen.Cir-1(2) Hitendrakumar 19/Ahd/2024 Ahmedabad- Bhailalbhai Patel -380 009 4A Bhailalbhai Bhavan 4A Ketan Society Nr.Sardar Patel Colony Navjivan Post Naranpura-380 014 Pan: Afupp 4221 K 5. It(Ss)A 2019-20 Dcit, Cen.Cir-1(2) Janki Dharmik Patel 20/Ahd/2024 Ahmedabad Ahmeeabad-380 009 Pan: Anjpp 8960 E

Section 153CSection 69B

document as correct and the other part as incorrect. 9.4. He has further submitted that there was no mention in the aforesaid seized material i.e. Whatsapp message/Excel-sheet about any payment of on- money to any of the sellers. That neither the name of any of the seller nor the details ... discuss and adjudicate the appeals relating to GSG Abode LLP. 10.2. The AO, in this case, after appreciation of all the evidence viz. the seized material, the statement recorded of searched person Shri Suresh Ranchodbhai Thakkar as well as of the sellers and purchasers, could derive the conclusion

Deputy Commissioner of Income Tax, Central Circle-4(3), Kolkata vs. Raja Shelters Private Limited, Kolkata

ITA 1176/KOL/2025[2014-15]Status: DisposedITAT Kolkata18 Sept 2025AY 2014-15

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyita Nos.1174 & 1176/Kol/2025 Assessment Years: 2011-12 & 2014-15 Dcit, Central Circle-4(3), Kolkata.……………………….……….……….……Appellant Vs. Raja Shelters Pvt. Ltd…………………….…………………….....……...…..…..Respondent 25A, S. P. Mukherjee Road, Kol- 700025. [Pan: Aadcr5073Q] Appearances By: Shri Sanat Kr. Raha, Cit-Dr, Appeared On Behalf Of The Appellant. Shri Miraj D. Shah, Ar, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 11, 2025 Date Of Pronouncing The Order : September 18, 2025 Order Per Pradip Kumar Choubey: Both The Captioned Appeals Have Been Preferred By The Revenue For The Assessment Years 2011-12 & 2014-15 Against Separate Orders Dated 27.02.2025 & 28.02.2025 Of The Commissioner Of Income Tax (Appeals)-27, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Issues Involved In Both The Appeals Are Common & Relate To The Same Assessee, Therefore, These Appeals Have Been Heard Together & Are Being Disposed Of By This Consolidated Order.

Section 127Section 132Section 133ASection 139Section 142(1)Section 143(2)Section 153ASection 250Section 271(1)(c)Section 68

amounting to Rs.60,00,000/- received in the guise of bogus share application money, details of which were obtained from the seized material vide GG/3 seized from the office of the assessee. 2. That on the facts and in the circumstances of the case, the instant case falls under

Deputy Commissioner of Income Tax, Central Circle-4(3), Kolkata vs. Raja Shelters Private Limited, Kolkata

ITA 1174/KOL/2025[2011-12]Status: DisposedITAT Kolkata18 Sept 2025AY 2011-12

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyita Nos.1174 & 1176/Kol/2025 Assessment Years: 2011-12 & 2014-15 Dcit, Central Circle-4(3), Kolkata.……………………….……….……….……Appellant Vs. Raja Shelters Pvt. Ltd…………………….…………………….....……...…..…..Respondent 25A, S. P. Mukherjee Road, Kol- 700025. [Pan: Aadcr5073Q] Appearances By: Shri Sanat Kr. Raha, Cit-Dr, Appeared On Behalf Of The Appellant. Shri Miraj D. Shah, Ar, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 11, 2025 Date Of Pronouncing The Order : September 18, 2025 Order Per Pradip Kumar Choubey: Both The Captioned Appeals Have Been Preferred By The Revenue For The Assessment Years 2011-12 & 2014-15 Against Separate Orders Dated 27.02.2025 & 28.02.2025 Of The Commissioner Of Income Tax (Appeals)-27, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Issues Involved In Both The Appeals Are Common & Relate To The Same Assessee, Therefore, These Appeals Have Been Heard Together & Are Being Disposed Of By This Consolidated Order.

Section 127Section 132Section 133ASection 139Section 142(1)Section 143(2)Section 153ASection 250Section 271(1)(c)Section 68

amounting to Rs.60,00,000/- received in the guise of bogus share application money, details of which were obtained from the seized material vide GG/3 seized from the office of the assessee. 2. That on the facts and in the circumstances of the case, the instant case falls under

Deputy Commissioner of Income Tax, Central Circle-4(3), Kolkata vs. Raja Shelters Private Limited, Kolkata

In the result, both the captioned appeals of the revenue are dismissed

ITA 1173/KOL/2025[2009-10]Status: DisposedITAT Kolkata18 Sept 2025AY 2009-10

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyita Nos.1173 & 1175/Kol/2025 Assessment Years: 2009-10 & 2013-14 Dcit, Central Circle-4(3), Kolkata.……………………….……….……….……Appellant Vs. Raja Shelters Pvt. Ltd…………………….…………………….....……...…..…..Respondent 25A, S. P. Mukherjee Road, Kol- 700025. [Pan: Aadcr5073Q] Appearances By: Shri Sanat Kr. Raha, Cit-Dr, Appeared On Behalf Of The Appellant. Shri Miraj D. Shah, Ar, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 11, 2025 Date Of Pronouncing The Order : September 18, 2025 Order Per Pradip Kumar Choubey: Both The Captioned Appeals Have Been Preferred By The Revenue For The Assessment Years 2009-10 & 2013-14 Against Separate Orders Dated 21.02.2025 & 25.02.2025 Of The Commissioner Of Income Tax (Appeals)-27, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Issues Involved In Both The Appeals Are Common & Relate To The Same Assessee, Therefore, These Appeals Have Been Heard Together & Are Being Disposed Of By This Consolidated Order.

Section 127Section 132(1)Section 133ASection 139Section 142(1)Section 143(2)Section 153ASection 250Section 68

Income-tax Act., 1961amounting to Rs.15,00,000/- received in the guise of bogus share application money, details of which were obtained from the seized material vide GG/3 seized from the office of the assessee. 2. The Ld. CIT(A)-27, Kolkata has erred in deleting the addition amounting