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)

Joint Commissioner of Income-Tax (in-Situ), Circle-1, Jamshedpur vs. Santulal Khandelwal, Adityapur

Accordingly, we find no infirmity in the order of the Ld. CIT(A) in deleting the addition of Rs.55,50,470/-. The ground raised by the Revenue on this issue is dismissed

ITA 79/RAN/2025[2022-23]Status: DisposedITAT Ranchi14 May 2026AY 2022-23

Bench: Shri Sonjoy Sarma & Shri Ratnesh Nandan Sahayi.T.A. Nos.64, 68 & 79/Ran/2025 Assessment Years: 2018-19, 2019-20 & 2022-23 Jcit (In-Situ), Circle-1, Jamshedpur…....……….……………….……Appellant Jharkhand-831001 Vs. Santulal Khandelwal.…………………………………………………....Respondent Prop Sant Steel Debashish Kunj, Main Road, Adityapur, Jamshedpur Jharkhand-831013 [Pan: Acnpk3091L] C.O No.02, 03 & 04/Ran/2025 (Arising In I.T.A. Nos. 64, 68 & 79/Ran/2025) Assessment Years: 2018-19, 2019-20 & 2022-23 Santulal Khandelwal.…………………………………………………Cross-Objector Prop Sant Steel Debashish Kunj, Main Road, Adityapur, Jamshedpur Jharkhand-831013 [Pan: Acnpk3091L] Vs. Jcit (In-Situ), Circle-1, Jamshedpur ….…..….......………..…...…..Respondent Jharkhand-831001 Appearances By: Shri Akshay Ringasia, Ar, Appeared On Behalf Of The Appellant. Shri Uday Bhaskar Jakke, Cit Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : April 16, 2026 Date Of Pronouncing The Order : May 14, 2026 Order Per Sonjoy Sarma: The Above-Captioned Appeals Filed By The Revenue & Cross Objections Filed By The Assessee Arise Out Of Separate Orders Dated 03.01.2025, 03.01.2025 & 24.01.2025 Of The Nfac, Delhi [Hereinafter Referred To As The ‘Cit(A)’], Passed Under Section 250 Of The Income-Tax

Section 147Section 250Section 69C

Joint Commissioner of Income-Tax (in-Situ), Circle-1, Jamshedpur vs. Shantulal Khandelwal, Adityapur

Accordingly, we find no infirmity in the order of the Ld. CIT(A) in deleting the addition of Rs.55,50,470/-. The ground raised by the Revenue on this issue is dismissed

ITA 68/RAN/2025[2019-20]Status: DisposedITAT Ranchi14 May 2026AY 2019-20

Bench: Shri Sonjoy Sarma & Shri Ratnesh Nandan Sahayi.T.A. Nos.64, 68 & 79/Ran/2025 Assessment Years: 2018-19, 2019-20 & 2022-23 Jcit (In-Situ), Circle-1, Jamshedpur…....……….……………….……Appellant Jharkhand-831001 Vs. Santulal Khandelwal.…………………………………………………....Respondent Prop Sant Steel Debashish Kunj, Main Road, Adityapur, Jamshedpur Jharkhand-831013 [Pan: Acnpk3091L] C.O No.02, 03 & 04/Ran/2025 (Arising In I.T.A. Nos. 64, 68 & 79/Ran/2025) Assessment Years: 2018-19, 2019-20 & 2022-23 Santulal Khandelwal.…………………………………………………Cross-Objector Prop Sant Steel Debashish Kunj, Main Road, Adityapur, Jamshedpur Jharkhand-831013 [Pan: Acnpk3091L] Vs. Jcit (In-Situ), Circle-1, Jamshedpur ….…..….......………..…...…..Respondent Jharkhand-831001 Appearances By: Shri Akshay Ringasia, Ar, Appeared On Behalf Of The Appellant. Shri Uday Bhaskar Jakke, Cit Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : April 16, 2026 Date Of Pronouncing The Order : May 14, 2026 Order Per Sonjoy Sarma: The Above-Captioned Appeals Filed By The Revenue & Cross Objections Filed By The Assessee Arise Out Of Separate Orders Dated 03.01.2025, 03.01.2025 & 24.01.2025 Of The Nfac, Delhi [Hereinafter Referred To As The ‘Cit(A)’], Passed Under Section 250 Of The Income-Tax

Section 147Section 250Section 69C

Dr. Atul Kumar, Joint Commissioner of Income-Tax (in-Situ), Circle-1 Jamshedpur, Jamshedpur vs. Santulal Khandelwal, Adityapur

Accordingly, we find no infirmity in the order of the Ld. CIT(A) in deleting the addition of Rs.55,50,470/-. The ground raised by the Revenue on this issue is dismissed

ITA 64/RAN/2025[2018-19]Status: DisposedITAT Ranchi14 May 2026AY 2018-19

Bench: Shri Sonjoy Sarma & Shri Ratnesh Nandan Sahayi.T.A. Nos.64, 68 & 79/Ran/2025 Assessment Years: 2018-19, 2019-20 & 2022-23 Jcit (In-Situ), Circle-1, Jamshedpur…....……….……………….……Appellant Jharkhand-831001 Vs. Santulal Khandelwal.…………………………………………………....Respondent Prop Sant Steel Debashish Kunj, Main Road, Adityapur, Jamshedpur Jharkhand-831013 [Pan: Acnpk3091L] C.O No.02, 03 & 04/Ran/2025 (Arising In I.T.A. Nos. 64, 68 & 79/Ran/2025) Assessment Years: 2018-19, 2019-20 & 2022-23 Santulal Khandelwal.…………………………………………………Cross-Objector Prop Sant Steel Debashish Kunj, Main Road, Adityapur, Jamshedpur Jharkhand-831013 [Pan: Acnpk3091L] Vs. Jcit (In-Situ), Circle-1, Jamshedpur ….…..….......………..…...…..Respondent Jharkhand-831001 Appearances By: Shri Akshay Ringasia, Ar, Appeared On Behalf Of The Appellant. Shri Uday Bhaskar Jakke, Cit Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : April 16, 2026 Date Of Pronouncing The Order : May 14, 2026 Order Per Sonjoy Sarma: The Above-Captioned Appeals Filed By The Revenue & Cross Objections Filed By The Assessee Arise Out Of Separate Orders Dated 03.01.2025, 03.01.2025 & 24.01.2025 Of The Nfac, Delhi [Hereinafter Referred To As The ‘Cit(A)’], Passed Under Section 250 Of The Income-Tax

Section 147Section 250Section 69C

G S Promotors and Developers, Panchkula vs. Income Tax Officer, Ward-1, Panchkula

The appeal stand partly allowed

ITA 310/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh14 May 2026AY 2017-18

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.310/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S G S Promoters & Developers Ito Ward (1) बनाम/ Vs. Sco 409, Sector – 20, Panchkula Aaykar Bhawan, Panchkula Haryana - 134112 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aahfg-8261-E (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) – Ld. Ar (Virtual) ""थ"कीओरसे/Respondent By : Sh. Manav Bansal (Cit) - Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 11-05-2026 घोषणाकीतारीख /Date Of Pronouncement : 14-05-2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017-18 Arises Out Of An Order Of Learned Addl. / Joint Commissioner Of Income Tax (Appeals)-9, Mumbai [Cit(A)] Dated 26-12-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) Of The Act On 20-12-2019. The Registry Has Noted Delay Of One Day In The Appeal Which Stands Condoned. The Assessee Is Aggrieved By Confirmation Of Disallowance U/S 40A(3) & Addition Of Rs.6.50 Lacs U/S 68. Having

For Appellant: Sh. Parikshit Aggarwal (CA) – Ld. AR (Virtual)For Respondent: Sh. Manav Bansal (CIT) - Ld. DR
Section 131Section 133(6)Section 143(3)Section 40A(3)Section 68

Ramakant Bhuvan, Khopoli, Raigad vs. ITO, Ward 4, Panvel

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

ITA 24/PUN/2026[2022-23]Status: DisposedITAT Pune11 May 2026AY 2022-23

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.24/Pun/2026 िनधा"रण वष" / Assessment Year : 2022-23 Ramakant Bhuvan, Vs. Ito, Ward-4, Panvel. Radha Niwas, Shivaji Chowk, Shilphata, Khalapur, Raigad, Khopoli, Raigad- 410203. Pan : Aaqfr7951M Appellant Respondent Assessee By : Shri Kirit Sheth & Shri Vijay Jain Revenue By : Shri Rajesh Gawali Date Of Hearing 12.03.2026 : Date Of Pronouncement 11.05.2026 : आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 31.12.2025 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2022-23. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. Ground 3 - The Ld. Cit(A) Has Erred In Sustaining The Disallowance Of Purchases Without Properly Appreciating Various Documents Furnished Before Him I.E. (A) Purchase Invoices (B) Excise Transport Permits (Form Fl - 1A) (C) Stock Register (D) Quantitative Details Certified By The Tax Auditor In Form 3Cd (E) Suppliers Ledger Account Confirmation. Your Appellant Respectfully Submits That Disallowance Of Purchase From Five Vendors Is Not Called For On Proper Appreciation Of The Above Documents.

For Appellant: Shri Kirit Sheth &For Respondent: Shri Rajesh Gawali
Section 133Section 133(6)Section 143(2)Section 143(3)Section 37(1)