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

Arvind Kumar Aggarwal, Ambala City vs. DCIT, Central Circle-2, Chandigarh, DCIT Central Circle Chandigarh

ITA 346/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh09 Mar 2026AY 2017-18

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.343/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 2. आयकर अपील सं. / Ita No.344/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No.345/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 4. आयकर अपील सं. / Ita No.445/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita No.346/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Arvind Kumar Aggarwal Dcit (Central-2) बनाम/ C/O Sh. Rajiv Goel & Associates Cr Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpa-8832-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajiv Goel & Sh. Dhruv Goel (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Meenkashi Vohra (Cit) - Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 10-12-2025 घोषणाकीतारीख /Date Of Pronouncement : 09-03-2026

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 132Section 139(1)Section 143(3)Section 153ASection 153A(1)(b)Section 153DSection 69

Arvind Kumar Aggarwal, Arvind Kumar Aggarwal Ambala City vs. DCIT, Central Circle-2, Chandigarh, Central Circle

ITA 345/CHANDI/2025[2014-15]Status: DisposedITAT Chandigarh09 Mar 2026AY 2014-15

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.343/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 2. आयकर अपील सं. / Ita No.344/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No.345/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 4. आयकर अपील सं. / Ita No.445/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita No.346/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Arvind Kumar Aggarwal Dcit (Central-2) बनाम/ C/O Sh. Rajiv Goel & Associates Cr Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpa-8832-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajiv Goel & Sh. Dhruv Goel (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Meenkashi Vohra (Cit) - Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 10-12-2025 घोषणाकीतारीख /Date Of Pronouncement : 09-03-2026

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 132Section 139(1)Section 143(3)Section 153ASection 153A(1)(b)Section 153DSection 69

Arvind Kumar Aggarwal, Ambala City vs. DCIT, Central Circle-2, Chandigarh, Central Circle Chandigarh

ITA 344/CHANDI/2025[2013-14]Status: DisposedITAT Chandigarh09 Mar 2026AY 2013-14

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.343/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 2. आयकर अपील सं. / Ita No.344/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No.345/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 4. आयकर अपील सं. / Ita No.445/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita No.346/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Arvind Kumar Aggarwal Dcit (Central-2) बनाम/ C/O Sh. Rajiv Goel & Associates Cr Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpa-8832-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajiv Goel & Sh. Dhruv Goel (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Meenkashi Vohra (Cit) - Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 10-12-2025 घोषणाकीतारीख /Date Of Pronouncement : 09-03-2026

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 132Section 139(1)Section 143(3)Section 153ASection 153A(1)(b)Section 153DSection 69

Arvind Kumar Aggarwal, Ambala City vs. DCIT, Central Circle-2 Chandigarh, DCIT Central Circle Chandigarh

ITA 343/CHANDI/2025[2012-13]Status: DisposedITAT Chandigarh09 Mar 2026AY 2012-13

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.343/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 2. आयकर अपील सं. / Ita No.344/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No.345/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 4. आयकर अपील सं. / Ita No.445/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita No.346/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Arvind Kumar Aggarwal Dcit (Central-2) बनाम/ C/O Sh. Rajiv Goel & Associates Cr Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpa-8832-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajiv Goel & Sh. Dhruv Goel (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Meenkashi Vohra (Cit) - Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 10-12-2025 घोषणाकीतारीख /Date Of Pronouncement : 09-03-2026

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 132Section 139(1)Section 143(3)Section 153ASection 153A(1)(b)Section 153DSection 69

Somasundaram Vigneshwaran, Madurai vs. ACIT (Central Circle) -1, Mudarai, Madurai

In the result, the appeal of the assessee is dismissed

ITA 1728/CHNY/2025[2022-23]Status: DisposedITAT Chennai04 Mar 2026AY 2022-23

Bench: Shri S.S. Viswanethra Ravi & Ms. Padmavathy, S.आयकर अपील सं./I.T.A. No.1728/Chny/2025 िनधा"रण वष"/Assessment Year: 2022-23 Somasundaram Vigneshwaran, Vs. The Assistant Commissioner Of Meenakshi Kovil Street, Income Tax, Sri Meenakshi Complex, 1St Floor, Central Circle 1, Madurai 625 001. Madurai. [Pan: Akppv0081K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri Shiva Srinivas, Cit सुनवाई की तारीख/ Date Of Hearing : 25.02.2026 घोषणा की तारीख /Date Of Pronouncement : 04.03.2026 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 17.04.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals) 19, Chennai For The Assessment Year 2022-23. 2. When The Appeal Was Taken Up For Hearing, None Appeared On Behalf Of The Assessee Nor Filed Any Adjournment Petition. On Examination Of The Record, It Is Noted That The Assessee Filed This Appeal On 14.06.2025 & After Scrutiny, The Registry, Itat Chennai Benches Issued Notice

For Appellant: NoneFor Respondent: Shri Shiva Srinivas, CIT
Section 131Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 69A