Section 133A of the Income Tax Act

Income-tax Act, 2025: s.253

Section 133A of the Income-tax Act, 1961 corresponds to section 253 (Powers of survey) of the Income-tax Act, 2025.

Read section 253 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 133A is ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd. (291 ITR 500), cited in 1,030 of the 5,893 judgments on BharatTax that turn on this section.

Leading authorities on Section 133A

ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd.
291 ITR 500 · 2007 · Supreme Court
1,030
citing judgments

For initiating reassessment proceedings under Section 147, the Assessing Officer needs only prima facie material providing a reason to believe that income has escaped assessment. Conclusive proof or the sufficiency/correctness of the material is not required at the stage of issuing the notice under Section 148.

McDowell & Co. Ltd. v. CTO
154 ITR 148 · 1985 · Supreme Court
741
citing judgments

The Supreme Court held that while legitimate tax planning is permissible, transactions structured as a "colourable device" or "subterfuge" solely to avoid tax are impermissible. It mandates a judicial shift to look beyond the form to the substance of a transaction, allowing the lifting of the corporate veil in tax evasion arrangements.

CIT v. S. Khader Khan Son
352 ITR 480 · 2013 · Supreme Court
581
citing judgments

Statements recorded during a survey under Section 133A do not have evidentiary value as Section 133A does not empower examination on oath. Consequently, additions to income cannot be made solely based on such uncorroborated statements without other credible evidence.

CIT v. Walfort Share & Stock Brokers (P.) Ltd.
326 ITR 1 · 2010 · Supreme Court
543
citing judgments

For attracting Section 14A disallowance, there must be a proximate cause relating the expenditure to actual tax-exempt income, and such disallowance is not automatic but requires positive material. Additionally, Section 94(7) on dividend stripping only ignores losses to the extent of dividend received for assessment years post-April 1, 2002, allowing the remaining loss.

CIT v. President Industries
258 ITR 654 · 2002 · High Court
471
citing judgments

When books of account are rejected and unaccounted sales or receipts are discovered, the income addition is restricted to the net profit element embedded in these undisclosed transactions, not the entire sale proceeds or receipts, especially if corresponding purchases are not proven to be outside the books.

Sanjay Oilcake Industries v. CIT
316 ITR 274 · 2009 · High Court
460
citing judgments

In cases of alleged bogus or unverifiable purchases, rather than disallowing the entire purchase value, a reasonable profit element or a proportionate percentage of the purchases should be added back to the assessee's income.

CIT v. S. Khader Khan Son
300 ITR 157 · 2008 · High Court
452
citing judgments

A statement recorded under duress during a survey, if subsequently retracted, has no evidentiary value and cannot be the sole basis for an income-tax assessment; the assessment should instead rely on audited accounts.

Vijay Proteins Ltd. v. Asst. CIT
58 ITD 428 · 1996 · ITAT
430
citing judgments

Where purchases are found to be non-genuine or fictitious, a reasonable disallowance of 25% of such purchases or the peak credit, whichever is higher, can be made. This is applied to address unexplained expenditure under Section 69C when actual goods are likely procured from the grey market.

CIT v. Orient Craft Ltd.
354 ITR 536 · 2013 · High Court
366
citing judgments

Reassessment of income, especially after a summary assessment under Section 143(1), requires the Assessing Officer to possess fresh, tangible material to form a reason to believe that income has escaped assessment; a mere reappraisal of existing records or a change of opinion without new material is not permissible.

Paul Mathews & Sons. v. CIT
263 ITR 101 · 2003 · High Court
266
citing judgments

A statement recorded under Section 133A of the Income-tax Act has no evidentiary value because Section 133A does not empower an Income-tax Officer to examine any person on oath.

Judgments on Section 133A

Pankajkumar Atmaram Prajapati, Ahmedabad vs. The Dy. Commissioner of Income Tax, Central Circle-2(1), Ahmedabad

The appeal of the assessee is partly allowed

ITSSA 74/AHD/2022[2019-20]Status: DisposedITAT Ahmedabad03 May 2024AY 2019-20

Bench: Mrs. Annapurna Gupta & Shri Siddhartha Nautiyalit(Ss)A No. 74/Ahd/2022 िनधा"रण वष"/Assessment Year: 2019-20 Vs. Pankajkumar Atmaram Prajapati, The Deputy Commissioner Of C-207, Megha Arcade, Opp. Income-Tax, Ganesh Dwar Bungalows, Central Circle 2(1), Chainpur, New Ranip, Ahmedabad Ahmedabad-382470 Pan : Aidpp 6641 H अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" "" यथ" "" "" यथ" यथ"/ (Respondent) यथ" Assessee By : Shri Kalpesh Shah, Ar Revenue By : Dr. Darsi Suman Ratnam, Cit-Dr सुनवाई क" क" तारीख तारीख/Date Of Hearing : 05.02.2024 सुनवाई सुनवाई सुनवाई क" क" तारीख तारीख घोषणा क" क" तारीख तारीख /Date Of Pronouncement: 03.05.2024 घोषणा घोषणा घोषणा क" क" तारीख तारीख आदेश आदेश/O R D E R आदेश आदेश Per Annapurna Gupta: Present Appeal Has Been Filed By The Assessee Against Order Of The Commissioner Of Income-Tax (Appeals), Ahmedabad-12 [Hereinafter Referred To As "Cit(A)" For Short] Dated 25.03.2022 Passed Under Section 250(6) Of The Income-Tax Act, 1961 [Hereinafter Referred To As "The Act" For Short], For The Assessment Year (Ay) 2019-20. 2. At The Outset, It Is Noted That There Is A Delay Of 217 Days On The Part Of The Assessee In Filing The Appeal Before The Tribunal. In This Regard, The Assessee Has Filed An Application Dated 23.12.2022 Seeking Condonation Of The Said Delay On The Following Grounds:- “To The Income Tax Appellate Tribunal, Ahmedabad Benches, Ahmedabad

For Appellant: Shri Kalpesh Shah, ARFor Respondent: Dr. Darsi Suman Ratnam, CIT-DR
Section 132Section 133ASection 250(6)

Heera Retail (Hyderabad) Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax Circle-2(2), Hyderabad

In the result, all the appeals filed by the respective assessees are allowed for statistical purposes

ITA 413/HYD/2023[2017-18]Status: DisposedITAT Hyderabad30 Apr 2024AY 2017-18

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarappeal In No. Assessee Respondent A.Y 353/Hyd/2023 Heera Gold Exim Ltd Dy.Cit, Circle 2(2) 2015-16 Kukatpally, Hyderabad Hyderabad Pan:Aacch5458A 354/Hyd/2023 -Do- -Do- 2016-17 355/Hyd/2023 -Do- -Do- 2017-18 411/Hyd/2023 Heera Retail -Do- 2015-16 (Hyderabad) Private Ltd, Hyderabad Pan:Aacch5740D 412/Hyd/2023 -Do- -Do- 2016-17 413/Hyd/2023 -Do- -Do- 2017-18 िनधा""रती "ारा/Assessee By: Shri Mohd.Afzal, Advocate राज" व "ारा/Revenue By:: Shri Sesha Srinivas,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 30/04/2024 आदेश/Order Per Bench: The Above Batch Of Six Appeals (Ita Nos.353 To 355/Hyd/2023 Filed By Heera Gold Exim Ltd & Ita Nos.411 To 413/Hyd/2023 Filed By Heera Retail (Hyderabad) Pvt Ltd) Are Directed Against The Separate Orders Dated 27.04.2023 Of The Learned Cit (A)-11, Hyderabad Relating To A.Ys. 2015-16 To 2017-18 Respectively. Since Identical Grounds Have Been Taken In All These Appeals, Therefore, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Mohd.Afzal, AdvocateFor Respondent: : Shri Sesha Srinivas,CIT(DR)
Section 131Section 133ASection 143(1)Section 143(2)Section 148

Heera Retail (Hyderabad) Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax Circle-2(2), Hyderabad

In the result, all the appeals filed by the respective assessees are allowed for statistical purposes

ITA 412/HYD/2023[2016-17]Status: DisposedITAT Hyderabad30 Apr 2024AY 2016-17

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarappeal In No. Assessee Respondent A.Y 353/Hyd/2023 Heera Gold Exim Ltd Dy.Cit, Circle 2(2) 2015-16 Kukatpally, Hyderabad Hyderabad Pan:Aacch5458A 354/Hyd/2023 -Do- -Do- 2016-17 355/Hyd/2023 -Do- -Do- 2017-18 411/Hyd/2023 Heera Retail -Do- 2015-16 (Hyderabad) Private Ltd, Hyderabad Pan:Aacch5740D 412/Hyd/2023 -Do- -Do- 2016-17 413/Hyd/2023 -Do- -Do- 2017-18 िनधा""रती "ारा/Assessee By: Shri Mohd.Afzal, Advocate राज" व "ारा/Revenue By:: Shri Sesha Srinivas,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 30/04/2024 आदेश/Order Per Bench: The Above Batch Of Six Appeals (Ita Nos.353 To 355/Hyd/2023 Filed By Heera Gold Exim Ltd & Ita Nos.411 To 413/Hyd/2023 Filed By Heera Retail (Hyderabad) Pvt Ltd) Are Directed Against The Separate Orders Dated 27.04.2023 Of The Learned Cit (A)-11, Hyderabad Relating To A.Ys. 2015-16 To 2017-18 Respectively. Since Identical Grounds Have Been Taken In All These Appeals, Therefore, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Mohd.Afzal, AdvocateFor Respondent: : Shri Sesha Srinivas,CIT(DR)
Section 131Section 133ASection 143(1)Section 143(2)Section 148

Heera Retail (Hyderabad) Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax Circle-2(2), Hyderabad

In the result, all the appeals filed by the respective assessees are allowed for statistical purposes

ITA 411/HYD/2023[2015-16]Status: DisposedITAT Hyderabad30 Apr 2024AY 2015-16

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarappeal In No. Assessee Respondent A.Y 353/Hyd/2023 Heera Gold Exim Ltd Dy.Cit, Circle 2(2) 2015-16 Kukatpally, Hyderabad Hyderabad Pan:Aacch5458A 354/Hyd/2023 -Do- -Do- 2016-17 355/Hyd/2023 -Do- -Do- 2017-18 411/Hyd/2023 Heera Retail -Do- 2015-16 (Hyderabad) Private Ltd, Hyderabad Pan:Aacch5740D 412/Hyd/2023 -Do- -Do- 2016-17 413/Hyd/2023 -Do- -Do- 2017-18 िनधा""रती "ारा/Assessee By: Shri Mohd.Afzal, Advocate राज" व "ारा/Revenue By:: Shri Sesha Srinivas,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 30/04/2024 आदेश/Order Per Bench: The Above Batch Of Six Appeals (Ita Nos.353 To 355/Hyd/2023 Filed By Heera Gold Exim Ltd & Ita Nos.411 To 413/Hyd/2023 Filed By Heera Retail (Hyderabad) Pvt Ltd) Are Directed Against The Separate Orders Dated 27.04.2023 Of The Learned Cit (A)-11, Hyderabad Relating To A.Ys. 2015-16 To 2017-18 Respectively. Since Identical Grounds Have Been Taken In All These Appeals, Therefore, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Mohd.Afzal, AdvocateFor Respondent: : Shri Sesha Srinivas,CIT(DR)
Section 131Section 133ASection 143(1)Section 143(2)Section 148

Heera Gold Exim Limited, Hyderabad vs. DCIT., Circle 2(2), Hyderabad

In the result, all the appeals filed by the respective assessees are allowed for statistical purposes

ITA 355/HYD/2023[2017-18]Status: DisposedITAT Hyderabad30 Apr 2024AY 2017-18

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarappeal In No. Assessee Respondent A.Y 353/Hyd/2023 Heera Gold Exim Ltd Dy.Cit, Circle 2(2) 2015-16 Kukatpally, Hyderabad Hyderabad Pan:Aacch5458A 354/Hyd/2023 -Do- -Do- 2016-17 355/Hyd/2023 -Do- -Do- 2017-18 411/Hyd/2023 Heera Retail -Do- 2015-16 (Hyderabad) Private Ltd, Hyderabad Pan:Aacch5740D 412/Hyd/2023 -Do- -Do- 2016-17 413/Hyd/2023 -Do- -Do- 2017-18 िनधा""रती "ारा/Assessee By: Shri Mohd.Afzal, Advocate राज" व "ारा/Revenue By:: Shri Sesha Srinivas,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 30/04/2024 आदेश/Order Per Bench: The Above Batch Of Six Appeals (Ita Nos.353 To 355/Hyd/2023 Filed By Heera Gold Exim Ltd & Ita Nos.411 To 413/Hyd/2023 Filed By Heera Retail (Hyderabad) Pvt Ltd) Are Directed Against The Separate Orders Dated 27.04.2023 Of The Learned Cit (A)-11, Hyderabad Relating To A.Ys. 2015-16 To 2017-18 Respectively. Since Identical Grounds Have Been Taken In All These Appeals, Therefore, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Mohd.Afzal, AdvocateFor Respondent: : Shri Sesha Srinivas,CIT(DR)
Section 131Section 133ASection 143(1)Section 143(2)Section 148

Heera Gold Exim Limited, Hyderabad vs. DCIT., Circle-2(2), Hyderabad

In the result, all the appeals filed by the respective assessees are allowed for statistical purposes

ITA 354/HYD/2023[2016-17]Status: DisposedITAT Hyderabad30 Apr 2024AY 2016-17

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarappeal In No. Assessee Respondent A.Y 353/Hyd/2023 Heera Gold Exim Ltd Dy.Cit, Circle 2(2) 2015-16 Kukatpally, Hyderabad Hyderabad Pan:Aacch5458A 354/Hyd/2023 -Do- -Do- 2016-17 355/Hyd/2023 -Do- -Do- 2017-18 411/Hyd/2023 Heera Retail -Do- 2015-16 (Hyderabad) Private Ltd, Hyderabad Pan:Aacch5740D 412/Hyd/2023 -Do- -Do- 2016-17 413/Hyd/2023 -Do- -Do- 2017-18 िनधा""रती "ारा/Assessee By: Shri Mohd.Afzal, Advocate राज" व "ारा/Revenue By:: Shri Sesha Srinivas,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 30/04/2024 आदेश/Order Per Bench: The Above Batch Of Six Appeals (Ita Nos.353 To 355/Hyd/2023 Filed By Heera Gold Exim Ltd & Ita Nos.411 To 413/Hyd/2023 Filed By Heera Retail (Hyderabad) Pvt Ltd) Are Directed Against The Separate Orders Dated 27.04.2023 Of The Learned Cit (A)-11, Hyderabad Relating To A.Ys. 2015-16 To 2017-18 Respectively. Since Identical Grounds Have Been Taken In All These Appeals, Therefore, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Mohd.Afzal, AdvocateFor Respondent: : Shri Sesha Srinivas,CIT(DR)
Section 131Section 133ASection 143(1)Section 143(2)Section 148

Heera Gold Exim Limited, Kukatpally vs. DCIT., Circle 2(2), Hyderabad

In the result, all the appeals filed by the respective assessees are allowed for statistical purposes

ITA 353/HYD/2023[2015-16]Status: DisposedITAT Hyderabad30 Apr 2024AY 2015-16

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarappeal In No. Assessee Respondent A.Y 353/Hyd/2023 Heera Gold Exim Ltd Dy.Cit, Circle 2(2) 2015-16 Kukatpally, Hyderabad Hyderabad Pan:Aacch5458A 354/Hyd/2023 -Do- -Do- 2016-17 355/Hyd/2023 -Do- -Do- 2017-18 411/Hyd/2023 Heera Retail -Do- 2015-16 (Hyderabad) Private Ltd, Hyderabad Pan:Aacch5740D 412/Hyd/2023 -Do- -Do- 2016-17 413/Hyd/2023 -Do- -Do- 2017-18 िनधा""रती "ारा/Assessee By: Shri Mohd.Afzal, Advocate राज" व "ारा/Revenue By:: Shri Sesha Srinivas,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 30/04/2024 आदेश/Order Per Bench: The Above Batch Of Six Appeals (Ita Nos.353 To 355/Hyd/2023 Filed By Heera Gold Exim Ltd & Ita Nos.411 To 413/Hyd/2023 Filed By Heera Retail (Hyderabad) Pvt Ltd) Are Directed Against The Separate Orders Dated 27.04.2023 Of The Learned Cit (A)-11, Hyderabad Relating To A.Ys. 2015-16 To 2017-18 Respectively. Since Identical Grounds Have Been Taken In All These Appeals, Therefore, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Mohd.Afzal, AdvocateFor Respondent: : Shri Sesha Srinivas,CIT(DR)
Section 131Section 133ASection 143(1)Section 143(2)Section 148

Sama Jewellery Private Limited, Mumbai vs. DCIT-8(1)(1), Mumbai

In the result, the appeal is partly allowed

ITA 3988/MUM/2023[2011-12]Status: DisposedITAT Mumbai30 Apr 2024AY 2011-12

Bench: Shri Narender Kumar Choudhry & Shri Ratnesh Nandan Sahaysama Jewellery Private Dcit-8(1)(1) 6Th Floor, Limited, 313, Vasan Udyog Bhavan, Aayakar Bhawan, Off Senapati Bapat Marg, M.K. Road, Vs. Lower Parel, Mumbai 400020 Mumbai 400013. Pan No. Aaaat3419K (Appellant) (Respondent) Assessee By : Shri Himanshu Gandhi – Ca : Shri Prashant Mahajan – Sr. Ar Revenue By Date Of Hearing: 16.04.2024 Date Of Pronouncement : 30.04.2024 O R D E R Per: Ratnesh Nandan Sahay: 1. This Appeal Has Been Filed Against The Order Of The Ld. Cit Appeal Passed U/S 250 Of The Income Tax Act [The ‘Act’ In Short] Vide Din & Order No. Itba/ Nfac/S/250/2023-24/1056140099(1) Dated 15.9.2023 For The Assessment Year 2011-12. 2. The Facts Of The Case, In Brief, Are That The Appellant Is A Private Limited Company Engaged In The Business Of Manufacturing & Trading Of Jewelry. For The Assessment Year Under Consideration, The Appellant Filed Its Return Of Income Electronically On 28.09.2011 Declaring Total Income Of Rs.1,35,53,039/- Which Was Processed U/S. 143(1) Of The Income Tax Act Accepting The Returned Income. 3. In The Meantime, A Survey U/S. 133A Was Conducted In The Business Premises Of The Appellant On 04.2.2011 & Certain Discrepancy Was Sama Jewellery Private Limited; A. Y.2011-12

For Appellant: Shri Himanshu Gandhi – CA
Section 131Section 133(6)Section 133ASection 143(1)Section 143(3)Section 147Section 148Section 250