As per case facts, several petitioners challenged reassessment notices issued under Sections 147/148 of the Income-tax Act, 1961, alleging they originated from material found during searches under Sections 132/132A. Petitioners ... argued that such search-derived material, particularly when concerning "other persons," mandates proceedings under the special provisions of Section 153C, which requires a prior satisfaction note from the searched person's Assessing Officer, thereby precluding direct invocation of Sections 147/148. The Revenue, conversely, contended that Sections 147/148 are general provisions applicable to all instances of escaped income, including search-related information, especially if subsequent post-search developments or independent sources provide fresh information. The central question arose whether a jurisdictional Assessing Officer can bypass the mandatory satisfaction procedure of Section 153C for "other persons" and directly invoke Sections 147/148 based solely on incriminating material unearthed during a search, or if Sections 153A/153C offer the exclusive procedural framework for such cases. Finally, the court ruled that for "other persons," a mandatory satisfaction note by the searched person's Assessing Officer is a jurisdictional prerequisite for Section 153C proceedings. Without this essential satisfaction, the jurisdictional Assessing Officer cannot assume jurisdiction under Section 153C, nor can they invoke Sections 147/148 based *solely* on this un-satisfied incriminating material. However, Sections 147/148 remain applicable if information stems from independent sources, or for "searched persons" under Section 153A, provided all statutory conditions for reassessment are fulfilled.