Section 132(4) of the Income Tax Act

Income-tax Act, 2025: ss.247, 249, 251

Section 132(4) falls under section 132 of the Income-tax Act, 1961, which corresponds to section 247 (Search and seizure), section 249 (Reasons not to be disclosed) and section 251 (Copying, extraction, retention and release of books of account and documents seized or requisitioned) of the Income-tax Act, 2025.

Read section 247 of the 2025 ActRead section 249 of the 2025 ActRead section 251 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

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 of the 3,819 judgments on BharatTax that turn on this section.

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.

Dhakeshwari Cotton Mills Ltd. v. CIT
26 ITR 775 · 1954 · Supreme Court
1,061
citing judgments

Corroborative evidence is essential to support evidence found on third-party premises, and an assessment cannot be based on suspicion, surmises, or conjecture.

Kishanchand Chellaram v. CIT
125 ITR 713 · 1980 · Supreme Court
962
citing judgments

An assessee is entitled to be confronted with evidence used against them and to an opportunity for cross-examination, especially when that evidence is from a third party or a retracted statement. Failure to provide such an opportunity violates the principles of natural justice.

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 on Section 132(4)

DCIT, CC-2(2), Kolkata vs. Bijay Kumar Garodia, Kolkata

In the result the appeal of the Revenue is hereby dismissed and CO filed by the assessee become infructuous and dismissed

ITA 514/KOL/2026[2018-19]Status: DisposedITAT Kolkata22 Sept 2026AY 2018-19

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyi.T.A. No.514/Kol/2026 Assessment Year: 2018-19 Dcit, Cc-2(2)...........................…....……….……………….…………...... Appellant Office Of The Dcit, Cc-2(2), Kolkata, Aayakar Bhawan Poorva, 4Th Floor, 110 Shantipally, E.M. Bypass, Kolkata- 700107 Vs. Bijay Kumar Garodia........................…………………………………....Respondent Cf 361, Salt Lake City Kolkata, 700064, West Bengal, Kolkata [Pan: Accpg4986F] C.O No.36/Kol/2026 (In I.T.A. No. 514/Kol/2026) Assessment Year: 2018-19 Bijay Kumar Garodia………….....………………..............................Cross-Objector Cf 361, Salt Lake City Kolkata, 700064, West Bengal, Kolkata [Pan: Accpg4986F] Vs. Dcit, Cc-2(2)..........................…………………….…..….......……...…..Appellant Office Of The Dcit, Cc-2(2), Kolkata, Aayakar Bhawan Poorva, 4Th Floor, 110 Shantipally, E.M. Bypass, Kolkata- 700107 Appearances By: Shri P.J. Bhide, Fca, Appeared On Behalf Of The Appellant. Shri Sandip Mandal, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : 11August, 2026 Date Of Pronouncing The Order : September 22 , 2026

Section 132Section 143Section 147Section 148Section 37(1)Section 68

Deputy Commissioner of Income Tax, Chennai vs. Narayana Mines, Tambaram

In the result, the appeal of the Revenue in IT(SS)A No

ITSSA 20/CHNY/2026[2022-23]Status: DisposedITAT Chennai21 Sept 2026AY 2022-23

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.2285 & 2286/Chny/2026 ननिाारण वर्ा / Assessment Years : 2020-21 & 2021-22 Narayana Mines The Deputy Commissioner Of O.No.29 N.No.5, 3Rd Cross Street Vs. Income-Tax Ramesh Nagar, Tambaram Central Circle 1(4) Chennai – 600 045. Chennai. (प्रत्यर्थी/Respondent) [Pan: Aagfn3501R] (अपीलार्थी/Appellant) It(Ss)A No.19 /Chny/2026 ननिाारण वर्ा / Assessment Year : 2021-22 The Deputy Commissioner Of Income-Tax Narayana Mines Central Circle 1(4) Vs. O.No.29 N.No.5, 3Rd Cross Street, Chennai. Ramesh Nagar, Tambaram, Chennai – 600 045. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) सुनवाई की तारीख/Date Of Hearing : 25.08.2026 It(Ss)A No. 20/Chny/2026 ननिाारण वर्ा / Assessment Year : 2022-23 The Deputy Commissioner Of Income-Tax Narayana Mines O.No.29 N.No.5, 3Rd Cross Street, Central Circle 1(4) Vs. Chennai. Ramesh Nagar, Tambaram, Chennai – 600 045. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) सुनवाई की तारीख/Date Of Hearing : 18.09.2026 Department By : Ms. R. Anita, Cit Respondent By : Shri. R.Venkata Raman, Ca घोर्णा की तारीख/Date Of Pronouncement : 21.09.2026 आदेश /O R D E R Per Bench : These Four Appeals, Preferred By The Assessee As Well As The Revenue, Are Directed Against The Separate Orders, All Dated 15.04.2026, Passed By The Learned Commissioner Of Income Tax (Appeals)-18, Chennai [Hereinafter

For Respondent: Ms. R. Anita, CIT
Section 132Section 132(4)Section 139(1)Section 148

Deputy Commissioner of Income Tax, Chennai vs. Narayana Mines, Tambaram

In the result, the appeal of the Revenue in IT(SS)A No

ITSSA 19/CHNY/2026[2021-22]Status: DisposedITAT Chennai21 Sept 2026AY 2021-22

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.2285 & 2286/Chny/2026 ननिाारण वर्ा / Assessment Years : 2020-21 & 2021-22 Narayana Mines The Deputy Commissioner Of O.No.29 N.No.5, 3Rd Cross Street Vs. Income-Tax Ramesh Nagar, Tambaram Central Circle 1(4) Chennai – 600 045. Chennai. (प्रत्यर्थी/Respondent) [Pan: Aagfn3501R] (अपीलार्थी/Appellant) It(Ss)A No.19 /Chny/2026 ननिाारण वर्ा / Assessment Year : 2021-22 The Deputy Commissioner Of Income-Tax Narayana Mines Central Circle 1(4) Vs. O.No.29 N.No.5, 3Rd Cross Street, Chennai. Ramesh Nagar, Tambaram, Chennai – 600 045. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) सुनवाई की तारीख/Date Of Hearing : 25.08.2026 It(Ss)A No. 20/Chny/2026 ननिाारण वर्ा / Assessment Year : 2022-23 The Deputy Commissioner Of Income-Tax Narayana Mines O.No.29 N.No.5, 3Rd Cross Street, Central Circle 1(4) Vs. Chennai. Ramesh Nagar, Tambaram, Chennai – 600 045. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) सुनवाई की तारीख/Date Of Hearing : 18.09.2026 Department By : Ms. R. Anita, Cit Respondent By : Shri. R.Venkata Raman, Ca घोर्णा की तारीख/Date Of Pronouncement : 21.09.2026 आदेश /O R D E R Per Bench : These Four Appeals, Preferred By The Assessee As Well As The Revenue, Are Directed Against The Separate Orders, All Dated 15.04.2026, Passed By The Learned Commissioner Of Income Tax (Appeals)-18, Chennai [Hereinafter

For Respondent: Ms. R. Anita, CIT
Section 132Section 132(4)Section 139(1)Section 148

Narayana Mines, Tambaram vs. Deputy Commissioner of Income Tax, Central Circle 1(4), Chennai

In the result, the appeal of the Revenue in IT(SS)A No

ITA 2286/CHNY/2026[2021-22]Status: DisposedITAT Chennai21 Sept 2026AY 2021-22

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.2285 & 2286/Chny/2026 ननिाारण वर्ा / Assessment Years : 2020-21 & 2021-22 Narayana Mines The Deputy Commissioner Of O.No.29 N.No.5, 3Rd Cross Street Vs. Income-Tax Ramesh Nagar, Tambaram Central Circle 1(4) Chennai – 600 045. Chennai. (प्रत्यर्थी/Respondent) [Pan: Aagfn3501R] (अपीलार्थी/Appellant) It(Ss)A No.19 /Chny/2026 ननिाारण वर्ा / Assessment Year : 2021-22 The Deputy Commissioner Of Income-Tax Narayana Mines Central Circle 1(4) Vs. O.No.29 N.No.5, 3Rd Cross Street, Chennai. Ramesh Nagar, Tambaram, Chennai – 600 045. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) सुनवाई की तारीख/Date Of Hearing : 25.08.2026 It(Ss)A No. 20/Chny/2026 ननिाारण वर्ा / Assessment Year : 2022-23 The Deputy Commissioner Of Income-Tax Narayana Mines O.No.29 N.No.5, 3Rd Cross Street, Central Circle 1(4) Vs. Chennai. Ramesh Nagar, Tambaram, Chennai – 600 045. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) सुनवाई की तारीख/Date Of Hearing : 18.09.2026 Department By : Ms. R. Anita, Cit Respondent By : Shri. R.Venkata Raman, Ca घोर्णा की तारीख/Date Of Pronouncement : 21.09.2026 आदेश /O R D E R Per Bench : These Four Appeals, Preferred By The Assessee As Well As The Revenue, Are Directed Against The Separate Orders, All Dated 15.04.2026, Passed By The Learned Commissioner Of Income Tax (Appeals)-18, Chennai [Hereinafter

For Respondent: Ms. R. Anita, CIT
Section 132Section 132(4)Section 139(1)Section 148

Narayana Mines, Tambaram vs. Deputy Commissioner of Income Tax, Central Circle 1(4), Chennai

In the result, the appeal of the Revenue in IT(SS)A No

ITA 2285/CHNY/2026[2020-21]Status: DisposedITAT Chennai21 Sept 2026AY 2020-21

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.2285 & 2286/Chny/2026 ननिाारण वर्ा / Assessment Years : 2020-21 & 2021-22 Narayana Mines The Deputy Commissioner Of O.No.29 N.No.5, 3Rd Cross Street Vs. Income-Tax Ramesh Nagar, Tambaram Central Circle 1(4) Chennai – 600 045. Chennai. (प्रत्यर्थी/Respondent) [Pan: Aagfn3501R] (अपीलार्थी/Appellant) It(Ss)A No.19 /Chny/2026 ननिाारण वर्ा / Assessment Year : 2021-22 The Deputy Commissioner Of Income-Tax Narayana Mines Central Circle 1(4) Vs. O.No.29 N.No.5, 3Rd Cross Street, Chennai. Ramesh Nagar, Tambaram, Chennai – 600 045. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) सुनवाई की तारीख/Date Of Hearing : 25.08.2026 It(Ss)A No. 20/Chny/2026 ननिाारण वर्ा / Assessment Year : 2022-23 The Deputy Commissioner Of Income-Tax Narayana Mines O.No.29 N.No.5, 3Rd Cross Street, Central Circle 1(4) Vs. Chennai. Ramesh Nagar, Tambaram, Chennai – 600 045. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) सुनवाई की तारीख/Date Of Hearing : 18.09.2026 Department By : Ms. R. Anita, Cit Respondent By : Shri. R.Venkata Raman, Ca घोर्णा की तारीख/Date Of Pronouncement : 21.09.2026 आदेश /O R D E R Per Bench : These Four Appeals, Preferred By The Assessee As Well As The Revenue, Are Directed Against The Separate Orders, All Dated 15.04.2026, Passed By The Learned Commissioner Of Income Tax (Appeals)-18, Chennai [Hereinafter

For Respondent: Ms. R. Anita, CIT
Section 132Section 132(4)Section 139(1)Section 148