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“Section 132(4)”

Section References (mined)Section 132Section 132(4)5,206 judgments

The decision most relied on for Section 132(4) is Pr. CIT v. Abhisar Buildwell (P.) Ltd. (149 Taxmann.com 399), cited in 2,379 judgments on BharatTax.

Leading authorities on Section 132(4)

Pr. CIT v. Abhisar Buildwell (P.) Ltd.
149 Taxmann.com 399 · 2023 · Supreme Court
2,379
citing judgments

An assessment under section 153A is without jurisdiction if there is an absence of incriminating material for an unabated assessment year.

Andaman Timber Industries v. CCE
281 CTR 241 · 2015 · Supreme Court
1,335
citing judgments

An assessee must be given an opportunity to cross-examine third parties whose statements are relied upon for adverse findings. Failure to provide this opportunity is a serious flaw rendering the order a nullity.

Pr. CIT v. Meeta Gutgutia
395 ITR 526 · 2017 · High Court
1,226
citing judgments

In search assessments under Section 153A, additions to income are permissible only if incriminating material is found during the search; in the absence of such material, completed assessments cannot be disturbed. A statement recorded under Section 132(4) and later retracted may not, on its own, constitute sufficient incriminating evidence for making additions.

CIT v. SSA’s Emerald Meadows
73 Taxmann.com 248 · 2016 · Supreme Court
953
citing judgments

A notice issued under Section 274 read with Section 271(1)(c) is invalid if it fails to specify whether penalty proceedings are for concealment of particulars of income or furnishing inaccurate particulars of income. Such lack of specificity vitiates the penalty proceedings.

PCIT v. Best Infrastructure (India) (P.) Ltd.
397 ITR 82 · 2017 · High Court
786
citing judgments

A statement recorded under Section 132(4) of the Income Tax Act, 1961, does not by itself constitute incriminating material for making additions to income.

McDowell & Co. Ltd. v. CTO
154 ITR 148 · 1985 · Supreme Court
741
citing judgments

The Supreme Court held that while legitimate tax planning is permissible, transactions structured as a "colourable device" or "subterfuge" solely to avoid tax are impermissible. It mandates a judicial shift to look beyond the form to the substance of a transaction, allowing the lifting of the corporate veil in tax evasion arrangements.

Pullangode Rubber Produce Co. Ltd. v. State of Kerala
91 ITR 18 · 1973 · Supreme Court
666
citing judgments

Admissions, whether made through entries in account books or statements, are important pieces of evidence but are not conclusive. An assessee has the right to demonstrate that an admission made by them is incorrect or can be retracted.

Commissioner of Income Tax v. Harjeev Aggarwal
290 CTR 263 · 2016 · High Court
583
citing judgments

Assessment based solely on a statement recorded under Section 132(4) of the Income Tax Act requires the statement to be relatable to incriminating material or evidence found during the search, especially when considering Section 158BB(1) which restricts computation of undisclosed income to evidence found during search.

Judgments citing Section 132(4)

Sricharan Devineni, Hyderabad vs. DCIT, Central Circle-1(2), Hyderabad

ITA 1573/HYD/2025[2022-23]Status: DisposedITAT Hyderabad11 Feb 2026AY 2022-23

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdia(In आयकर अपीलसं./I.T.A. No.1559/Hyd/2025 (निर्धारणवर्ष/ Assessment Year:2023-24) Nagalakshmi Devineni, Hyderabad. Pan: Afnpd6112N Vs. Dcit, Central Circle-1(2), Hyderabad. (अपीलार्थी/ Appellant) (प्रत्यर्थी / Respondent) (In आयकर अपीलसं./I.T.A. No.1563/Hyd/2025 (निर्धारणवर्ष/ Assessment Year:2021-22) Sri Venkat Devineni, Hyderabad. Pan: Alipd6384R Vs. Dcit, Central Circle-1(2), Hyderabad. (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) (In आयकर अपीलसं./I.T.A. No.1573/Hyd/2025 (निर्धारणवर्ष/ Assessment Year:2022-23) Sricharan Devineni, Hyderabad. Pan: Bgjpd6383B Vs. Dcit, Central Circle-1(2), Hyderabad. (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) करदाताकाप्रतिनिधित्व/ Assessee Represented By राजस्वकाप्रतिनिधित्व/ Department Represented By : Shri H. Srinivasulu, Advocate : Dr. Sachin Kumar, Sr. Ar सुनवाईसमाप्तहोनेकीतिथि/ Date Of Conclusion Of Hearing घोषणा की तारीख/ Date Of Pronouncement

Section 1Section 132

also conducted in the case of Shri Charan Devineni, son of the assessee, on the same date, and his statement was recorded under section 132(4) of the Act. Subsequently, the case of the assessee was selected for scrutiny and a notice under section 143(2) of the Act Page ... guntas situated at Somann Gurthy Village, Vikarabad, for a registered consideration of Rs.12,57,000/-. Based solely on the statement recorded under section 132(4) of the assessee's son, the Learned Assessing Officer (“Ld. AO”) treated the purchase price of the land at Rs.10 lakhs per acre, thereby estimating

Sri Venkat Devineni, Hyderabad vs. DCIT., Central Circle-1(2), Hyderabad

ITA 1563/HYD/2025[2021-22]Status: DisposedITAT Hyderabad11 Feb 2026AY 2021-22

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdia(In आयकर अपीलसं./I.T.A. No.1559/Hyd/2025 (निर्धारणवर्ष/ Assessment Year:2023-24) Nagalakshmi Devineni, Hyderabad. Pan: Afnpd6112N (अपीलार्थी/ Appellant) Vs. Dcit, Central Circle-1(2), Hyderabad. (प्रत्यर्थी / Respondent) (In आयकर अपीलसं./I.T.A. No.1563/Hyd/2025 (निर्धारणवर्ष/ Assessment Year:2021-22) Sri Venkat Devineni, Hyderabad. Pan: Alipd6384R (अपीलार्थी/ Appellant) Vs. Dcit, Central Circle-1(2), Hyderabad. (प्रत्यर्थी/ Respondent) (In आयकर अपीलसं./I.T.A. No.1573/Hyd/2025 (निर्धारणवर्ष/ Assessment Year:2022-23) Sricharan Devineni, Hyderabad. Pan: Bgjpd6383B (अपीलार्थी/ Appellant) Vs. Dcit, Central Circle-1(2), Hyderabad. (प्रत्यर्थी/ Respondent) करदाताकाप्रतिनिधित्व/ Assessee Represented By राजस्वकाप्रतिनिधित्व/ Department Represented By : Shri H. Srinivasulu, Advocate : Dr. Sachin Kumar, Sr. Ar सुनवाईसमाप्तहोनेकीतिथि/ Date Of Conclusion Of Hearing घोषणा की तारीख/ Date Of Pronouncement

Section 132

also conducted in the case of Shri Charan Devineni, son of the assessee, on the same date, and his statement was recorded under section 132(4) of the Act. Subsequently, the case of the assessee was selected for scrutiny and a notice under section 143(2) of the Act Page ... guntas situated at Somann Gurthy Village, Vikarabad, for a registered consideration of Rs.12,57,000/-. Based solely on the statement recorded under section 132(4) of the assessee's son, the Learned Assessing Officer (“Ld. AO”) treated the purchase price of the land at Rs.10 lakhs per acre, thereby estimating

Nagalakshmi Devineni, Hyderabad vs. DCIT, Central Circle-1(2), Hyderabad

In the result, the appeal of the assessee in ITA no

ITA 1559/HYD/2025[2023-24]Status: DisposedITAT Hyderabad11 Feb 2026AY 2023-24

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdia(In आयकर अपीलसं./I.T.A. No.1559/Hyd/2025 ("नधा"रणवष"/ Assessment Year:2023-24) Nagalakshmi Devineni, Vs. Dcit, Hyderabad. Central Circle-1(2), Pan: Afnpd6112N Hyderabad. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) (In आयकर अपीलसं./I.T.A. No.1563/Hyd/2025 ("नधा"रणवष"/ Assessment Year:2021-22) Sri Venkat Devineni, Vs. Dcit, Hyderabad. Central Circle-1(2), Pan: Alipd6384R Hyderabad. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) (In आयकर अपीलसं./I.T.A. No.1573/Hyd/2025 ("नधा"रणवष"/ Assessment Year:2022-23) Sricharan Devineni, Vs. Dcit, Hyderabad. Central Circle-1(2), Pan: Bgjpd6383B Hyderabad. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) करदाताका""त"न"ध"व/ : Shri H. Srinivasulu, Advocate Assessee Represented By राज"वका""त"न"ध"व/ : Dr. Sachin Kumar, Sr. Ar Department Represented By

Section 132Section 132(4)

also conducted in the case of Shri Charan Devineni, son of the assessee, on the same date, and his statement was recorded under section 132(4) of the Act. Subsequently, the case of the assessee was selected for scrutiny and a notice under section 143(2) of the Act Page ... guntas situated at Somann Gurthy Village, Vikarabad, for a registered consideration of Rs.12,57,000/-. Based solely on the statement recorded under section 132(4) of the assessee’s son, the Learned Assessing Officer (“Ld. AO”) treated the purchase price of the land at Rs.10 lakhs per acre, thereby estimating