← All Phrases

block assessment

Search & SeizureSection 158BCSection 158BC4,282 judgments

The decision most relied on for block assessment is CIT v. RRJ Securities Ltd. (380 ITR 612), cited in 689 judgments on BharatTax.

Leading authorities on block assessment

CIT v. RRJ Securities Ltd.
380 ITR 612 · 2016 · High Court
689
citing judgments

Completed assessments can be interfered with under Section 153A or 153C only on the basis of incriminating material unearthed during the search, necessitating a direct correlation between the discovered material and the power to assess or reopen concluded assessments.

SSP Aviation Ltd. v. Deputy Commissioner of Income Tax
346 ITR 177 · 2012 · High Court
308
citing judgments

For a non-searched person under Section 153C, the relevant six assessment years are counted backward from the assessment year in which the search was conducted, as prescribed by the first proviso to Section 153C(1).

PCIT v. Ojjus Medicare (P) Ltd.
465 ITR 101 · 2024 · High Court
277
citing judgments

For assessments under Section 153C, the commencement point for calculating the six or ten assessment year block period is the date of issuing the Section 153C notice, or the date of the satisfaction note/handing over of books, as clarified by the first proviso to Section 153C(1).

Manish Maheshwari v. ACIT
289 ITR 341 · 2007 · Supreme Court
237
citing judgments

A block assessment under Chapter XIV-B of the Income-tax Act requires a prior search conducted under Section 132 or a requisition of documents/assets under Section 132A. This fundamental condition precedent applies to block assessments, including those concerning other persons under Section 158BD.

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.

Rishabchand Bhansali v. Dy. CIT
267 ITR 577 · 2004 · High Court
202
citing judgments

The previous approval required for assessment orders under provisions like Section 158BG or Section 153D is an administrative power and an internal matter, not deciding the assessee's rights. A mere irregularity in granting such administrative approval does not vitiate the assessment order.

P.R. Metrani v. CIT
287 ITR 209 · 2006 · Supreme Court
187
citing judgments

Section 132 of the Income Tax Act is a self-contained code governing search and seizure operations. The books of accounts, documents, valuables, or statements recorded during a search can be used as evidence in any subsequent proceedings under the Act, and the section outlines the conditions for issuing warrants of authorization.

CIT (Central) v. Kabul Chawla
2015 SCC OnLine DEL 11555 · 2015 · Reported
186
citing judgments

No addition can be made in respect of a completed assessment in the absence of incriminating material, especially when considering the object and purpose of Section 153-A.

Judgments citing block assessment

M/S Sahara India (Firm) Lucknow vs. Commnr. of Income Tax, Central-I

In the result, both the appeals are allowed to the extent

C.A. No.-002783-002783 - 2008Supreme Court11 Apr 2008

Bench: The Three-Judge Bench In View Of A Common Order Dated 14Th December, 2006, Passed By A Two-Judge Bench Of This Court. The Order Reads As Follows: "When The Matter Was Taken Up, Learned Counsel For The Petitioner Placed Reliance On A Decision Of This Court In Rajesh Kr. & Ors. Vs. Deputy Commissioner Of Income Tax & Ors. According To Learned Counsel For The Petitioner, Before Any Direction Can Be Issued Under Section 142 (2A) Of The Income Tax Act, 1961 (In Short ’The Act’) For Special Audit Of The Accounts Of The Assessee, There Has To Be A Pre-Decisional Hearing & An Opportunity Has To Be Granted To The Assessee For The Purpose. A Close Reading Of The Decision Shows That The Observations In This Regard Appear To Have Been Made In The Context Of The Assessments In Terms Of Section 158 Bc (Block Assessment) Of The Act. Such Assessments Are Relatable To A Case When Raid Has Been Conducted At The Premises Of An Assessee. Had That Been So, Limited To The Facts Involved In That Case, We Would Have Negatived The Contentions Of Learned Counsel For The Petitioner. But, Certain Observations Of General Nature Have Been Made. The Effect Of These Observations Appear To Be That In Every Case Where The Assessing Officer Issues A Direction In Terms Of Section 142 (2A) Of The Act, The Assessee Has To Be Heard Before Such Order Is Passed. This Does Not Appear To Us To Be The Correct Position

For Respondent: COMMISSIONER OF INCOME TAX,CENTRAL-I & ANR
Section 142Section 158Section 288

shows that the observations in this regard appear to have been made in the context of the assessments in terms of Section 158 BC (Block Assessment) of the Act. Such assessments are relatable to a case when raid has been conducted at the premises of an assessee. Had that been