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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)

DCIT, CC-I, Chandigarh vs. M/S Manohar Infrastructure & Construction Pvt. Ltd., Chandigarh

Appeal stands partly allowed

ITA 1306/CHANDI/2017[2012-13]Status: DisposedITAT Chandigarh07 Oct 2025AY 2012-13

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1285/Chandi/2017 (िनधा"रण वष" / Assessment Year: 2011-12) & 2. आयकर अपील सं. / Ita No.1286/Chandi/2017 (िनधा"रण वष" / Assessment Year: 2012-13) M/S Manohar Infrastructure & Dcit Constructions Pvt. Ltd. Central Circle-1 बनाम/ Vs. Sco No 139-141 Sector 17-C Chandigarh. Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaecm-8616-P (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. आयकर अपील सं. / Ita No.1306/Chandi/2017 (िनधा"रण वष" / Assessment Year: 2012-13) Dcit M/S Manohar Infrastructure & बनाम/ Central Circle-1 Constructions Pvt. Ltd. Chandigarh. Sco No 139-141 Sector 17-C Vs. Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaecm-8616-P (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Harry Rikhy (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Shri Sarabjeet Singh (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 09-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 01/10/2025

For Appellant: Shri Harry Rikhy (Advocate) – Ld. ARFor Respondent: Shri Sarabjeet Singh (CIT) – Ld. DR
Section 131Section 132(1)Section 132(4)Section 153ASection 153A(1)(b)

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT

Manohar Infrastructure and Constructions Pvt. Ltd., Chandigarh vs. DCIT, CC-1, Chandigarh

Appeal stands partly allowed

ITA 1286/CHANDI/2017[2012-13]Status: DisposedITAT Chandigarh07 Oct 2025AY 2012-13

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1285/Chandi/2017 (िनधा"रण वष" / Assessment Year: 2011-12) & 2. आयकर अपील सं. / Ita No.1286/Chandi/2017 (िनधा"रण वष" / Assessment Year: 2012-13) M/S Manohar Infrastructure & Dcit Constructions Pvt. Ltd. Central Circle-1 बनाम/ Vs. Sco No 139-141 Sector 17-C Chandigarh. Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaecm-8616-P (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. आयकर अपील सं. / Ita No.1306/Chandi/2017 (िनधा"रण वष" / Assessment Year: 2012-13) Dcit M/S Manohar Infrastructure & बनाम/ Central Circle-1 Constructions Pvt. Ltd. Chandigarh. Sco No 139-141 Sector 17-C Vs. Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaecm-8616-P (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Harry Rikhy (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Shri Sarabjeet Singh (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 09-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 01/10/2025

For Appellant: Shri Harry Rikhy (Advocate) – Ld. ARFor Respondent: Shri Sarabjeet Singh (CIT) – Ld. DR
Section 131Section 132(1)Section 132(4)Section 153ASection 153A(1)(b)

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT

Manohar Infrastructure and Constructions Pvt. Ltd., Chandigarh vs. DCIT, CC-1, Chandigarh

Appeal stands partly allowed

ITA 1285/CHANDI/2017[2011-12]Status: DisposedITAT Chandigarh07 Oct 2025AY 2011-12

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1285/Chandi/2017 (िनधा"रण वष" / Assessment Year: 2011-12) & 2. आयकर अपील सं. / Ita No.1286/Chandi/2017 (िनधा"रण वष" / Assessment Year: 2012-13) M/S Manohar Infrastructure & Dcit Constructions Pvt. Ltd. Central Circle-1 बनाम/ Vs. Sco No 139-141 Sector 17-C Chandigarh. Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaecm-8616-P (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. आयकर अपील सं. / Ita No.1306/Chandi/2017 (िनधा"रण वष" / Assessment Year: 2012-13) Dcit M/S Manohar Infrastructure & बनाम/ Central Circle-1 Constructions Pvt. Ltd. Chandigarh. Sco No 139-141 Sector 17-C Vs. Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaecm-8616-P (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Harry Rikhy (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Shri Sarabjeet Singh (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 09-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 01/10/2025

For Appellant: Shri Harry Rikhy (Advocate) – Ld. ARFor Respondent: Shri Sarabjeet Singh (CIT) – Ld. DR
Section 131Section 132(1)Section 132(4)Section 153ASection 153A(1)(b)

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT

Dy. Commissioner of Income Tax, Central Circle 4(1), Mumbai vs. Khopoli Investments Ltd, Mumbai

In the result, both Assessee’s and Revenue’s appeals are dismissed

ITA 3846/MUM/2025[2014-15]Status: DisposedITAT Mumbai07 Oct 2025AY 2014-15

Bench: Shri Anikesh Banerjee & Shri Prabhash Shankarkhopoli Investments V/S. Deputy Commissioner Of Limited बनाम Income Tax, Central Circle– 206, 1St Floor, Dalamal 4(1), 420, 4Th Floor,Kautilya House, J.B. Marg Nariman Bhavan, Bandra Kurla Complex, Point, Mumbai – 400 021, G-Block, Bandra East, Mumbai Maharashtra – 400 051, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaack1740J Appellant/अपीलाथी .. Respondent/प्रतिवादी Deputy Commissioner Of Income V/S. Khopoli Investments Tax, Central Circle–4(1), 420, बनाम Limited 4Th Floor, Kautilya Bhavan, 206, 1St Floor, Dalamal Bandra Kurla Complex, G-Block, House, J.B. Marg Bandra East, Mumbai – 400 051, Nariman Point, Mumbai – Maharashtra 400 021, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaack1740J Appellant/अपीलार्थी .. Respondent/प्रतिवादी Assessee By : Shri Priyank Ghia,Ar Revenue By: Shri Ritesh Misra, (Cit Dr) Date Of Hearing 07.08.2025 Date Of Pronouncement 07.10.2025 आदेश / O R D E R Per Prabhash Shankar [A.M.] :- 1. The Above Captioned Appeal Ita No. 3789/Mum/2025 Is Preferred By The Assessee & Ita No. 3846/Mum/2025 Is Filed By P A G E | 2

For Appellant: Shri Priyank Ghia,ARFor Respondent: Shri Ritesh Misra, (CIT DR)
Section 132Section 132(4)Section 143(3)Section 68

IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER

Khopoli Investments Limited, Mumbai vs. Deputy Commissioner of Income Tax -4, Mumbai

In the result, both Assessee’s and Revenue’s appeals are dismissed

ITA 3789/MUM/2025[2014-15]Status: DisposedITAT Mumbai07 Oct 2025AY 2014-15

Bench: Shri Anikesh Banerjee & Shri Prabhash Shankarkhopoli Investments V/S. Deputy Commissioner Of Limited बनाम Income Tax, Central Circle– 206, 1St Floor, Dalamal 4(1), 420, 4Th Floor,Kautilya House, J.B. Marg Nariman Bhavan, Bandra Kurla Complex, Point, Mumbai – 400 021, G-Block, Bandra East, Mumbai Maharashtra – 400 051, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaack1740J Appellant/अपीलाथी .. Respondent/प्रतिवादी Deputy Commissioner Of Income V/S. Khopoli Investments Tax, Central Circle–4(1), 420, बनाम Limited 4Th Floor, Kautilya Bhavan, 206, 1St Floor, Dalamal Bandra Kurla Complex, G-Block, House, J.B. Marg Bandra East, Mumbai – 400 051, Nariman Point, Mumbai – Maharashtra 400 021, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaack1740J Appellant/अपीलार्थी .. Respondent/प्रतिवादी Assessee By : Shri Priyank Ghia,Ar Revenue By: Shri Ritesh Misra, (Cit Dr) Date Of Hearing 07.08.2025 Date Of Pronouncement 07.10.2025 आदेश / O R D E R Per Prabhash Shankar [A.M.] :- 1. The Above Captioned Appeal Ita No. 3789/Mum/2025 Is Preferred By The Assessee & Ita No. 3846/Mum/2025 Is Filed By P A G E | 2

For Appellant: Shri Priyank Ghia,ARFor Respondent: Shri Ritesh Misra, (CIT DR)
Section 132Section 132(4)Section 143(3)Section 68

IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER