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)

Sri Balaji Metals and Minerals Private Limited, Kolkata vs. ACIT, Circle 5(1), Kolkata

In the result. The appeal of the assessee is allowed

ITA 2784/KOL/2025[2016-2017]Status: DisposedITAT Kolkata21 Apr 2026AY 2016-2017

Bench: Shrirajesh Kumar & Shripradip Kumar Choubeyassessment Year: 2016-17 Sri Balaji Metals & Minerals Private Limited.....................................................Appellant Room No.6, 3Rd Floor, 23A, Netaji Subhas Kolkata- 700001. [Pan No. Aaics1619J] Vs. Acit, Circle 5(1)..…………..…………………....……….Respondent Aayakar Bhawan, P-7, Chowringhee Square Kolkata- 700069 Appearances By: Shri A.K. Tibrewal, Fca, Adv., Appeared On Behalf Of The Appellant. Shri S.B. Chakraborthy, Addl.Sr. Dr ,Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : March 26, 2026 Date Of Pronouncing The Order : April 21 ,2026 Order Per Pradip Kumar Choubey: This Appeal Filed By The Assessee Is Directed Against The Order Dated 14.10.2025 Of The National Faceless Appeal Centre (Nfac) Passed Under Section 147 R.W.S144 Of The Assessment Year 2016-17 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”). 2. At The Outset The Ld. Ar Challenges The Very Impugned Order By Taking Legal Ground That Ld. Cit(A)Have Erred That The Ito Circle 5 (1) Kolkata Lacked Jurisdiction Over The Assessee To Take Up The Assessment Proceedings Due To Pecuniary Limit As Prescribed In The Cbdt Instruction No. 1/2011 Dated 31.01.2011. The Ld. Ar Submits That Cit(A) Did Not Consider The Case Of The Assessee On This Issue & Rejected The Same On Surmises & Conjectures. The Ld. Ar Cited Following Decisions Which Is As Follows:- 1. Pr. Commissioner Of Income Tax-Vs-Shree Shoppers Ltd. Assessment Year- 2016-17

Section 142(1)Section 147Section 148Section 148A

Shubham Constructions, Kolkata vs. D.C.I.T., Circle - 30, Kolkata

In the result, appeal of the assessee has been allowed

ITA 2647/KOL/2025[2013-2014]Status: DisposedITAT Kolkata21 Apr 2026AY 2013-2014

Bench: Shrirajesh Kumar & Shripradip Kumar Choubeyassessment Year: 2013-14 Shubham Constructions……………..………………………………...Appellant 36/1A, Garcha Road, 4Th Floor Gariahat, Kolkata West Bengal-700019 [Pan No. Abdfs8363A] Vs. Dcit, Circle 30, Kolkata………………....…………………….…….Respondent Appearances By: Shri C.M Roy,Ca,Appeared On Behalf Of The Appellant. Shris.B. Chakraborthy, Sr. Dr,Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing :March24, 2026 Date Of Pronouncing Theorder : April 21,2026 Order Per Pradip Kumar Choubey: This Appeal Filed By The Assessee Is Directed Against The Order Dated 23.09.2024 Of The Nfac, Delhi [Hereinafter Referred To As The ‘Cit(A)’] Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year 2013-14. 2. The Brief Facts Of The Case Are That, Assessee Filed Return Of Income For The Assessment Year 2013-14, Declaring Total Income At Rs.67,00,710/-. The Case Of The Assessee Was Selected For Scrutiny Notice U/S 143(2) Was Issued & In Response To The Notices, The Ld. Ar Contested The Proceedings & Furnished Some Details & Information But As Per The Assessment Officer, The Assessee Failed To Produce The Books Of Accounts Mentioned In The Audit Report & He Remained Evasive & Non-Cooperative In Furnishing Of The Information In Respect Of Unsecured Loans, Capital Introduction, Sundry Creditors Shubham Constructions & Amounts Debited Into The P & L A/C. As A Result Of Which, The Assessing Officer Made Following Additions: -

Section 133(6)Section 143(2)Section 250Section 40

Ramchandradada Kawade Punya Nagari Nagari Sahakari Pat Sanstha Maryadit, Pune vs. ITO 7(1), Pune

In the result, the appeal filed by the Revenue is dismissed

ITA 379/PUN/2026[2017-2018]Status: DisposedITAT Pune17 Apr 2026AY 2017-2018

Bench: Shri Manish Borad & Shri Pavan Kumar Gadale, Judicialmember I T A. No..379/Pun/2026 (A.Y.2017-18) Vs Ramchandradadakawade I.T.O.Ward 7(1), Punyanagarinagarisahakrai Aayakarsadan, . Pat Sanstha Maryadit, Bodhi Tower, S.No.66 Media Park, 548/2B, B T Kawade Road., Salasbury Park, Ghorpadi, Pune -411011 Pune-411037, Maharashtra. Maharashtra. Pan.No.Aaaap5734H (अपीलाथ"/Appellant) (""यथ"/Respondent) Assesseeby Shri.Rajendrakadrekar&Siddheshwarhadi,Ar Revenue By Shri.Amitbobde, Cit Dr सुनवाई क" तारीख/Date Of Hearing 08.04.2026 17.04.2026 घोषणा क" तारीख/Date Of Pronouncement Order Per Pavan Kumar Gadale, Jm: The Appeal Is Filed By The Assessee Against The Order Of National Faceless Appeal Centre (Nfac) Delhi / Cit(A) Passed U/Sec143(3)R.W.S 263 & 250 Of The Act. The Assesse Has Raised The Grounds Of Appeal Challenging The Order Of The Nfac/Cit(A) Sustaining The Denial Of Claim Of Deduction U/Sec 80P(2)(A)(I) Of The Act & Without Prejudice To Alternate/Obtaining Relief On Interest Income Earned On Deposits With The Co-Operative Banks. 2. The Brief Facts Of The Case Are That, The Assessee Is A Co- Operative Society Registered Under Maharashtra Societies

Section 133(6)Section 143(3)Section 263Section 80