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“Section 133(6)”

Section References (mined)Section 133Section 133(6)6,687 judgments

The decision most relied on for Section 133(6) is CIT v. Simit P. Sheth (356 ITR 451), cited in 1,465 judgments on BharatTax.

Leading authorities on Section 133(6)

CIT v. Simit P. Sheth
356 ITR 451 · 2013 · High Court
1,465
citing judgments

Additions for alleged bogus purchases should be restricted to the profit element, not the entire turnover. The profit element is often estimated at 12.5% of the purported bogus purchases.

CIT v. Orissa Corporation Pvt. Ltd.
159 ITR 78 · 1986 · Supreme Court
897
citing judgments

When an assessee provides the identity and address of a creditor or investor for a cash credit or share capital under Section 68, the burden shifts to the Department to establish lack of genuineness or creditworthiness, requiring it to conduct further inquiries; mere non-compliance by third parties to summons cannot be the sole basis for an adverse inference against the assessee.

Raymond Woollen Mills Ltd. v. ITO
236 ITR 34 · 1999 · Supreme Court
862
citing judgments

For reassessment proceedings under Section 148, the Assessing Officer only needs prima facie material to have a reason to believe income has escaped assessment. Conclusive proof or evaluation of the sufficiency and correctness of such material is not required at the stage of issuing the notice.

CIT v. Lovely Exports (P) Ltd.
216 CTR 195 · 2008 · Supreme Court
854
citing judgments

If an assessee company receives share application money from alleged bogus shareholders and provides their details to the Assessing Officer, no addition can be made under Section 68 in the company's hands; the Department must proceed against the shareholders by reopening their individual assessments.

CIT v. Tata Elxsi Ltd.
349 ITR 98 · 2012 · High Court
818
citing judgments

When computing deduction under Section 10A, if communication or telecommunication expenses are excluded from export turnover, they must also be excluded from total turnover to maintain consistency and apply the ordinary meaning of 'turnover' in context.

CIT v. Bholanath Poly Fab. Pvt. Ltd.
355 ITR 290 · 2013 · High Court
712
citing judgments

If an assessee makes purchases from bogus parties, but the underlying goods are genuinely acquired and sold, only the profit margin embedded in such purchases, and not the entire value of the bogus purchases, should be added to the assessee's income.

(Central)-1 v. NRA Iron & Steel (P) Ltd.
103 Taxmann.com 48 · 2019 · Supreme Court
696
citing judgments

When assessing cash credits, share capital, or loans, the assessee bears the onus to prove the identity, creditworthiness, and genuineness of transactions. This burden is not discharged merely by documentary evidence if field inquiries reveal accommodation entries or dealings with paper/shell companies.

CIT v. Daulat Ram Rawatmull
87 ITR 349 · 1973 · Supreme Court
525
citing judgments

The onus to prove that an apparent transaction or explanation is not real lies with the person who claims it to be so. If an assessee provides a plausible explanation for a transaction, the revenue must establish that the apparent transaction is not genuine.

Judgments citing Section 133(6)

Shreesh Kumar Tripathi, Banda vs. Income Tax Officer Ward 2(2)(5), Banda

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 111/ALLD/2025[2017-18]Status: DisposedITAT Allahabad28 Aug 2025AY 2017-18

Bench: Sh. Subhash Malguria & Sh. Nikhil Choudharya.Y. 2017-18 Shreesh Kumar Tripathi, Vs. Income Tax Officer, A-44, Avas Vikash Colony Head Ward-2(2)(5), Banda Post-Banda 210001, U.P. Pan:Agrpt7458C (Appellant) (Respondent) Assessee By: Ms. Mamta Pandey, Adv Revenue By: Sh. A.K. Singh, Sr. Dr Date Of Hearing: 06.08.2025 Date Of Pronouncement: 28.08.2025 O R D E R Per Nikhil Choudhary, A.M.: [ This Is An Appeal Filed By The Assessee Against The Orders Of The Ld. Cit(A), Nfac Passed Under Section 250 Of The Income Tax Act, 1961 On 28.03.2025, Wherein The Ld. Cit(A) Has Dismissed The Appeal Of The Assessee Filed Against The Orders Of The Ito, Ward-2(2)(5), Banda Passed On 22.12.2019, Under Section 144 Of The Income Tax Act. The Grounds Of Appeal Are As Under:- “A. Because The Appellant Authority Has Failed To Provide Fair, Real & Reasonable Opportunity Of Being Heard, In The Form-35 Petitioner Clearly Mentioned That Notices/Communication May Not Be Send On Email Mode. In This Case No Notice For Hearing Has Been Issued In Physical Mode. B. Because The Learned Assessing Officer As Well As Commissioner (Appeals) Has Passed The Order Based On Incorrect Appreciation Of Facts, Leading To An Erroneous Conclusion. C. Because Assessment Order As Well As Order-In-Appeal Has Been Passed In Ex-Parte Manner Without Giving Reasonable Opportunity Of Being Heard. D. Because The Findings Recorded In The Impugned Order Are Contrary To The Material Evidence Available On Record, Resulting In A Flawed Assessment. E. Because Appellant Was Not Aware About The Issuance Of Notices At The Proceedings Stage Because He Got Registered Himself After Order Passed By The Assessing Officer.

For Appellant: Ms. Mamta Pandey, AdvFor Respondent: Sh. A.K. Singh, Sr. DR
Section 133(6)Section 142(1)Section 144Section 250

therefore it was decided to proceed under section 144 of the Income Tax Act. The ld. AO obtained information from the bank under section 133(6) of the Income Tax Act and on perusal of the same, he observed that the total cash deposit in the bank account

Sonalben Sanjaysinh Vihol, Ahmedabad vs. The Income Tax Officer, Ward-1, Patan

In the result, both the appeals of the assessee are treated as allowed for statistical purposes

ITA 1828/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad28 Aug 2025AY 2016-17

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.1827/Ahd/2024 & 1828/Ahd/2024 िनधा"रण वष" /Assessment Years : 2014-15 & 2016-17 Respectively Sonalben Sanjaysinh Vihol The Income Tax Officer बनाम/ C/31, Ishan Residency Ward-1, V/S. R C Technical Road Patan – 384 265 Ghatlodia Ahmedabad – 380 061 (Gujarat) "थायी लेखा सं./Pan: Alxpv 4350 Q (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Shri Chirag Shah, Ar Revenue By : Shri Abhijit, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 20/08/2025 घोषणा की तारीख /Date Of Pronouncement: 28/08/2025 आदेश/O R D E R Per Sanjay Garg: Both The Captioned Appeals Have Been Preferred By The Assessee Against The Separate Orders Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Of Even Date 30/07/2024 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Years (Ays) 2014-2015 & 2016-17. Ita Nos.1827 & 1828/Ahd/2024 Sonalben Sanjaysinh Vihol Vs. Ito Asst.Year: 2014-15 & 2016-17

For Appellant: Shri Chirag Shah, ARFor Respondent: Shri Abhijit, Sr.DR
Section 144Section 250Section 69A

other persons, then the AO will pass the assessment order accordingly. It is also directed, in exercise of powers u/s.254 read with section 133(6) of the Act, that if the AO found that the transactions belonged to some other persons, whose income has escaped assessment, the AO will

Sonalben Sanjaysinh Vihol, Ahmedabad vs. The Income Tax Officer, Ward-1, Patan

In the result, both the appeals of the assessee are treated as allowed for statistical purposes

ITA 1827/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad28 Aug 2025AY 2014-15

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.1827/Ahd/2024 & 1828/Ahd/2024 िनधा"रण वष" /Assessment Years : 2014-15 & 2016-17 Respectively Sonalben Sanjaysinh Vihol The Income Tax Officer बनाम/ C/31, Ishan Residency Ward-1, V/S. R C Technical Road Patan – 384 265 Ghatlodia Ahmedabad – 380 061 (Gujarat) "थायी लेखा सं./Pan: Alxpv 4350 Q (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Shri Chirag Shah, Ar Revenue By : Shri Abhijit, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 20/08/2025 घोषणा की तारीख /Date Of Pronouncement: 28/08/2025 आदेश/O R D E R Per Sanjay Garg: Both The Captioned Appeals Have Been Preferred By The Assessee Against The Separate Orders Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Of Even Date 30/07/2024 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Years (Ays) 2014-2015 & 2016-17. Ita Nos.1827 & 1828/Ahd/2024 Sonalben Sanjaysinh Vihol Vs. Ito Asst.Year: 2014-15 & 2016-17

For Appellant: Shri Chirag Shah, ARFor Respondent: Shri Abhijit, Sr.DR
Section 144Section 250Section 69A

other persons, then the AO will pass the assessment order accordingly. It is also directed, in exercise of powers u/s.254 read with section 133(6) of the Act, that if the AO found that the transactions belonged to some other persons, whose income has escaped assessment, the AO will