Section 132 of the Income Tax Act

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

Section 132 of the Income-tax Act, 1961 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 is National Thermal Power Co. Ltd. v. CIT (229 ITR 383), cited in 5,834 of the 14,598 judgments on BharatTax that turn on this section.

Leading authorities on Section 132

National Thermal Power Co. Ltd. v. CIT
229 ITR 383 · 1998 · Supreme Court
5,834
citing judgments

Appellate authorities can consider new claims and additional grounds if the relevant facts are already on record. The purpose of assessment is to correctly determine tax liability, allowing both parties to raise issues.

CIT v. Kabul Chawla
380 ITR 573 · 2016 · High Court
3,235
citing judgments

In a search assessment under Section 153A, additions can only be made for completed or non-abated assessment years if incriminating material relevant to those years is found during the search, although notice under Section 153A(1) is mandatorily issued for six assessment years preceding the search.

CIT v. Vegetable Products Ltd.
88 ITR 192 · 1973 · Supreme Court
2,664
citing judgments

When two equally plausible interpretations of a taxing provision are possible, or when conflicting views exist from non-jurisdictional High Courts, the interpretation that favors the assessee must be adopted.

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.

CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd.
374 ITR 645 · 2015 · High Court
1,823
citing judgments

In Section 153A proceedings, the scope of assessment extends to abated proceedings, enabling an assessee to raise fresh legal claims that could have been made in regular assessment proceedings.

CIT v. Sinhgad Technical Education Society
397 ITR 344 · 2017 · Supreme Court
1,589
citing judgments

For assessments under Section 153C, a notice is legally unsustainable if there is no incriminating material correlated to the specific assessment years for which reassessment is sought.

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.

Jute Corporation of India Ltd. v. CIT
187 ITR 688 · 1991 · Supreme Court
1,372
citing judgments

The Commissioner of Income Tax (Appeals) possesses co-terminus powers with the Assessing Officer and can direct the Assessing Officer to perform actions he failed to do, but cannot introduce a new source of income in the assessment. The appellate assessment must be confined to the items of income that were the subject matter of the original assessment.

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.

Judgments on Section 132

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