Section 133(6) of the Income Tax Act

Income-tax Act, 2025: s.252

Section 133(6) falls under section 133 of the Income-tax Act, 1961, which corresponds to section 252 (Power to call for information) of the Income-tax Act, 2025.

Read section 252 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 133(6) is CIT v. Simit P. Sheth (356 ITR 451), cited in 1,465 of the 7,227 judgments on BharatTax that turn on this section.

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.

MALPE VISHWANATH ACHARYA AND OTHERS v. STATE OF MAHARASHTRA AND ANOTHER. 365 32
9 SCC 1 · 2018 · Supreme Court
533
citing judgments
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.

CIT v. P. Mohanakala
291 ITR 278 · 2007 · Supreme Court
525
citing judgments

The Supreme Court emphasized that in the absence of concrete rebuttal by the assessee, circumstantial evidence holds significant weight, applying the doctrine of preponderance of probability, particularly when assessing undisclosed income or unexplained cash credits.

Judgments on Section 133(6)

Mr Ataur Rahman, Kolkata vs. The ITO, WD-54(4), Kolkata

In the result, the appeal filed by the Assessee, is allowed for statistical purposes

ITA 347/KOL/2016[2009-2010]Status: DisposedITAT Kolkata14 Mar 2018AY 2009-2010

Bench: Shri A. T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.347/Kol/2016 ("नधा"रणवष" / Assessment Year: 2009-10) Mr. Ataur Rahman Vs. The I.T.O, Wd-54(4), Kolkata Rafi Ahmed Kidwai Road, 3Rd 2B Jala Lane, Mominpur, Kolkata Floor, Kolkata – 700 016. – 700 027. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aedpr 6801 H (Appellant) .. (Respondent) Assessee By :Shri M. Tiwari Respondent By:Shriarindam Bhattacharjee, Addl. Cit सुनवाईक"तार"ख/ Date Of Hearing : 18/01/2018 घोषणाक"तार"ख/Date Of Pronouncement : 14/03/2018 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year 2009-10, Is Directed Against An Order Passed By The Commissioner Of Income Tax (Appeals)-21, Kolkata, In Appeal No.1008/Ito, Wd- 22(4)/Cit(A)-21/Kol/2014-15, Dated 15.12.2015, Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer U/S 143(3) Of The I.T. Act, 1961 (Hereinafter Referred To As The ‘Act’), Dated 23.12.2011. 2.The Grounds Of Appeal Raised By The Assessee Reads As Follows: “1.That The Learned Commissioner Of Income Tax(Appeals) Has Unjustifiably Confirmed The Addition Of Rs.15,21,500/- Made By Assessing Officer Treating The Said Amount As Unexplained Cash Of The Appellant From Undisclosed Sources. 2. That The Learned Commissioner Of Income Tax(Appeals) Has Erred In Not Considering Lessee Deed Of The Property & Considering The Income Under The Head Capital Gain & Business Income. 3. That The Appellate Order As Passed In Against Facts & Is Bad In Law.”

For Appellant: Shri M. TiwariFor Respondent: ShriArindam Bhattacharjee, Addl. CIT
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 69A

ACIT, Corporate Circle-1(2), Bhubaneswar vs. M/S. Swosti Premium Limited, Bhubaneswar

In the result, appeal of the Revenue is dismissed

ITA 91/CTK/2017[2012-13]Status: DisposedITAT Cuttack12 Mar 2018AY 2012-13

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपीऱ सं./Ita No.91/Ctk/2017 (नििाारण वषा / Assessment Year : 2012-2013) Acit, Corporate Circle-1(2), Vs. M/S Swosti Premium Ltd., Bhubaneswar P-1, Jayadev Vihar, Bhubaneswar स्थायी लेखा सं./ Pan No. : Aadcs 8693 K (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. राजस्व की ओर से /Revenue By : Shri D.K.Pradhan, Dr निर्ाारिती की ओर से /Assessee By : Shri Sumanta Kumar Nayak, Ar सुनवाई की तारीख / Date Of Hearing : 22/03/2018 घोषणा की तारीख/Date Of Pronouncement 23/03/2018 आदेश / O R D E R Per Shri Pavan Kumar Gadale, Jm: The Revenue Has Filed This Appeal Against The Order Of Cit(A)-1, Bhubaneswar Dated 02.11.2016 On The Following Grounds Of Appeal:- 1. On The Facts & Circumstances Of The Case, The Ld. Cit(A) Is Not Justified In Law As Well As On Facts In Deleting The Addition Of Rs.17,03,000/- On Account Of Difference In Closing Stock. 2. On The Facts & Circumstances Of The Case, The Ld. Cit(A) Is Not Justified In Law As Well As Facts In Deleting The Addition Of Rs.2,06,26,000/- On Account Of Difference In Sundry Debtors. 2. Brief Facts Of The Case Are That The Assessee Is Engaged In The Business Of Lodging, Boarding & Restaurant & Filed Return Of Income On 19.03.2015 By Disclosing Total Income At Nil For The Assessment Year 2012-2013. Subsequently The Case Was Selected For Scrutiny & Notices U/S.143(2) & 142(1) Were Issued To The Assessee. In Compliance, Ld. Ar Of The Assessee Appeared From Time To Time Along With Relevant Documents. The Ao Found That In The Inventories Disclosed Under The Head Current Assets, Loans & Advances In Schedule 5 Of The Balance Sheet Closing

For Appellant: Shri Sumanta Kumar Nayak, ARFor Respondent: Shri D.K.Pradhan, DR
Section 133(6)Section 143(2)Section 143(3)

Sunil Mohan Lahori, Mumbai vs. Assistant Commissioner of Income Tax 21(3), Mumbai

Appeal stands partly allowed for statistical purposes

ITA 5948/MUM/2017[2009-10]Status: DisposedITAT Mumbai07 Mar 2018AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.5948/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) Sunil Mohan Lahori Assistant Commissioner Of 9, Janta Industrial Compound Income-Tax 21(3) बिधम/ 162, Senapati Bapat Marg Mumbai Opp.Phoenix Mall Vs. Lower Parel (West) Mumbai-400 013 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. Aaapl-4422-H (अपीलाथी /Appellant) (प्रत्यथी / Respondent) : & Stay Application No. 91/Mum/2018 [Arising Out Of I.T.A. No. 5948/Mum/2017] [नििाारण वषा /Assessment Year 2009-10] Sunil Mohan Lahori Assistant Commissioner Of 9, Janta Industrial Compound Income-Tax 21(3) बिधम/ 162, Senapati Bapat Marg Mumbai Opp.Phoenix Mall Vs. Lower Parel (West) Mumbai-400 013 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. Aaapl-4422-H (अपीलाथी /Appellant) (प्रत्यथी / Respondent) : Assessee By : Himanshu Gandhi.Ld.Ar Revenue By : Aarju Garodia, Ld. Dr सुनवाई की तारीख / : 28/02/2018 Date Of Hearing घोषणा की तारीख / : 07/03/2018 Date Of Pronouncement

For Appellant: Himanshu Gandhi.Ld.ARFor Respondent: Aarju Garodia, Ld. DR
Section 144Section 147Section 148Section 37Section 41Section 41(1)Section 68Section 69C

Bharat Wire Ropes Ltd, Mumbai vs. DCIT (OSD) 10(3), Mumbai

In the result, this appeal by the assessee stands allowed for statistical purposes

ITA 5438/MUM/2015[2011-12]Status: DisposedITAT Mumbai05 Mar 2018AY 2011-12

Bench: Shri Shamim Yahya, Am & Shri Pawan Singh, Jm आयकर अपील सं./I.T.A. No. 5438/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12) M/S. Bharat Wire Ropes Ltd. Dcit(Osd)-10(3) बनाम/ Aayakar Bhavan, 4Th Floor, A-701, Trade World Building, Kamla City, Lower Parel (W), Room No. 517, M. K. Road, Vs. Mumbai-400 013 Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aabcb 2180 N (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Mitesh N. Shah ""यथ" क" ओर से/Respondent By : Shri T. A. Khan सुनवाई क" तार"ख / : 14.12.2017 Date Of Hearing घोषणा क" तार"ख / : 05.03.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Assessee Is Directed Against The Order By The Commissioner Of Income Tax (Appeals) Dated 15.10.2015 & Pertains To The Assessment Year 2011- 12. 2. There Are Two Effective Grounds Raised In This Appeal Which Reads As Under: 1. A) On The Facts & In The Circumstances Of The Case & In Law, The Cit(A) Erred In Confirming The Addition To The Extent Of 12.5%, Being Profit Element Embedded In The Alleged Bogus Purchases Of Rs.2,66,19,848/-, Made By The 2 M/S. Bharat Wire Ropes Ltd. A.O. To The Income Of The Appellant On The Basis Of Information Of The Sales Tax Department About Suspicious Dealers.

For Appellant: Shri Mitesh N. ShahFor Respondent: Shri T. A. Khan
Section 133(6)Section 143(3)