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

Sundaramahalingam Narayanan, Chennai vs. The Assistant Commissioner of Income Tax, Chennai

In the result, the appeal of the assessee stands partly allowed

ITA 446/CHNY/2025[2020-21]Status: DisposedITAT Chennai15 Jun 2026AY 2020-21

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No. 446/Chny/2025 ननिाारण वर्ा / Assessment Year : 2020-21 Sundaramahalingam Narayanan The Assistant Commissioner Of 5, Thirunagar Periyar Salai Vs. Income-Tax Ashok Nagar Central Circle 3(2) Chennai – 600083. Chennai. [Pan: Abtpn1534A ] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. N.R.Krishnamoorthy, Fca प्रत्यर्थी की ओर से/Respondent By : Ms.E.Pavuna Sundari, Cit सुनवाई की तारीख/Date Of Hearing : 11.05. 2026 घोर्णा की तारीख/Date Of Pronouncement : 15.06.2026 आदेश /O R D E R Per S. R. Raghunatha, Am : The Present Appeal Filed By The Assessee Is Directed Against The Order Dated 16.12.2024 Passed By The Learned Commissioner Of Income Tax (Appeals)-20, Chennai (Hereinafter Referred To As “The Ld.Cit(A)”), Arising From The Assessment Order Dated 17.09.2021 Passed U/S.143(3) Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) By The Assistant Commissioner

For Appellant: Shri. N.R.Krishnamoorthy, FCAFor Respondent: Ms.E.Pavuna Sundari, CIT
Section 132Section 143(3)

Sundaramahalingam Narayanan, Chennai vs. The Deputy Commissioner of Income Tax, Chennai

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

ITA 445/CHNY/2025[2018-19]Status: DisposedITAT Chennai15 Jun 2026AY 2018-19

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No. 440 & 445/Chny/2025 ननिाारण वर्ा / Assessment Year : 2018-19 Sundaramahalingam Narayanan The Dy./Asst.Commissioner Of 5, Thirunagar Periyar Salai Vs. Income-Tax Ashok Nagar Central Circle 3(2) Chennai – 600083. Chennai. [Pan: Abtpn1534A ] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. N.R.Krishnamoorthy, Fca प्रत्यर्थी की ओर से/Respondent By : Ms.E.Pavuna Sundari, Cit सुनवाई की तारीख/Date Of Hearing : 11.05. 2026 घोर्णा की तारीख/Date Of Pronouncement : 15.06.2026 आदेश /O R D E R Per Bench : These Two Appeals Filed By The Assessee Are Directed Against The Separate Orders Of The Learned Commissioner Of Income Tax (Appeals)-20, Chennai [Hereinafter Referred To As “Ld.Cit(A)”], Both Dated 16.12.2024, Arising Out Of The Separate Orders Passed By The Assistant Commissioner Of Income Tax, Central Circle-3(2), Chennai [Hereinafter Referred To As “The Ao”] U/S.153C

For Appellant: Shri. N.R.Krishnamoorthy, FCAFor Respondent: Ms.E.Pavuna Sundari, CIT
Section 132Section 143(2)Section 153C

Sundaramahalingam Narayanan, Chennai vs. The Assistant Commissioner of Income Tax, Chennai

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

ITA 440/CHNY/2025[2018-19]Status: DisposedITAT Chennai15 Jun 2026AY 2018-19

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No. 440 & 445/Chny/2025 ननिाारण वर्ा / Assessment Year : 2018-19 Sundaramahalingam Narayanan The Dy./Asst.Commissioner Of 5, Thirunagar Periyar Salai Vs. Income-Tax Ashok Nagar Central Circle 3(2) Chennai – 600083. Chennai. [Pan: Abtpn1534A ] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. N.R.Krishnamoorthy, Fca प्रत्यर्थी की ओर से/Respondent By : Ms.E.Pavuna Sundari, Cit सुनवाई की तारीख/Date Of Hearing : 11.05. 2026 घोर्णा की तारीख/Date Of Pronouncement : 15.06.2026 आदेश /O R D E R Per Bench : These Two Appeals Filed By The Assessee Are Directed Against The Separate Orders Of The Learned Commissioner Of Income Tax (Appeals)-20, Chennai [Hereinafter Referred To As “Ld.Cit(A)”], Both Dated 16.12.2024, Arising Out Of The Separate Orders Passed By The Assistant Commissioner Of Income Tax, Central Circle-3(2), Chennai [Hereinafter Referred To As “The Ao”] U/S.153C

For Appellant: Shri. N.R.Krishnamoorthy, FCAFor Respondent: Ms.E.Pavuna Sundari, CIT
Section 132Section 143(2)Section 153C

Sundaramahalingam Narayanan, Chennai vs. The Assistant Commissioner of Income Tax, Chennai

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

ITA 439/CHNY/2025[2015-16]Status: DisposedITAT Chennai15 Jun 2026AY 2015-16

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos. 432 & 439/Chny/2025 ननिाारण वर्ा / Assessment Year : 2015-16 Narayanan Sundaramahalingam The Assistant Commissioner Of Rajkumar Vs. Income Tax 27, Kanchi Natarajan Street Central Circle 3(2) Vasudevan Nagar Chennai. Ashok Nagar, Chennai – 600 083 [Pan: Adnpr5990G] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. N.R.Krishnamoorthy, Fca प्रत्यर्थी की ओर से/Respondent By : Ms. E.Pavuna Sudari, Cit सुनवाई की तारीख/Date Of Hearing : 11.05.2026 घोर्णा की तारीख/Date Of Pronouncement : 15.06.2026 आदेश /O R D E R Per Bench : The Present Appeals Of The Assessee Are Directed Against The Separate Orders Of The Learned Commissioner Of Income Tax (Appeals)-20, Chennai [Hereinafter Referred To As “The Ld.Cit(A)”] Both Dated 16.12.2024, Arising Out Of The Assessment Orders Passed U/S.153C Of The Income-Tax Act, 1961 [Hereinafter Referred To As “The Act”] By The Assistant Commissioner Of Income

For Appellant: Shri. N.R.Krishnamoorthy, FCAFor Respondent: Ms. E.Pavuna Sudari, CIT
Section 132Section 132(4)Section 153C

Narayanan Sundaramahalingam Rajkumar, Chennai vs. The Assistant Commissioner of Income Tax, Chennai

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

ITA 432/CHNY/2025[2015-16]Status: DisposedITAT Chennai15 Jun 2026AY 2015-16

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos. 432 & 439/Chny/2025 ननिाारण वर्ा / Assessment Year : 2015-16 Narayanan Sundaramahalingam The Assistant Commissioner Of Rajkumar Vs. Income Tax 27, Kanchi Natarajan Street Central Circle 3(2) Vasudevan Nagar Chennai. Ashok Nagar, Chennai – 600 083 [Pan: Adnpr5990G] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. N.R.Krishnamoorthy, Fca प्रत्यर्थी की ओर से/Respondent By : Ms. E.Pavuna Sudari, Cit सुनवाई की तारीख/Date Of Hearing : 11.05.2026 घोर्णा की तारीख/Date Of Pronouncement : 15.06.2026 आदेश /O R D E R Per Bench : The Present Appeals Of The Assessee Are Directed Against The Separate Orders Of The Learned Commissioner Of Income Tax (Appeals)-20, Chennai [Hereinafter Referred To As “The Ld.Cit(A)”] Both Dated 16.12.2024, Arising Out Of The Assessment Orders Passed U/S.153C Of The Income-Tax Act, 1961 [Hereinafter Referred To As “The Act”] By The Assistant Commissioner Of Income

For Appellant: Shri. N.R.Krishnamoorthy, FCAFor Respondent: Ms. E.Pavuna Sudari, CIT
Section 132Section 132(4)Section 153C