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

Mr Anil Govind Wable, Ahmednagar vs. Deputy Commissioner of Income Tax, Circle, Ahmednagar

The appeal of the assessee is allowed for statistical purpose

ITA 788/PUN/2023[2017-18]Status: DisposedITAT Pune01 Nov 2023AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri G. D. Padmahshaliआयकर अपील सं. / Ita No. 788/Pun/2023 निर्धारण वर्ष / Assessment Year : 2017-18 Anil Govind Wable 6106, Sarjepura, Ahmednagar – 414 001 Pan: Aabpw5018K . . . . . . . अपीलार्थी / Appellant बनामम / V/S Dy. Commissioner Of Income Tax, Circle, Ahmednagar. . . . . . . प्रत्यर्थी / Respondent द्वारा / Appearances Assessee By: Mr Prasad Bhandari & Ravindra Darekar Revenue By: Mr Ramnath P Murkunde सुनवाई की तारीख / Date Of Conclusive Hearing : 27/09/2023 घोषणा की तारीख / Date Of Pronouncement : 01/11/2023 आदेश / Order Per G. D. Padmahshali, Am; This Appeal Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-11, Pune Dt. 12/05/2023 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short ‘The Act’], Which Ascended Out Of Assessment Order Dt. 12/12/2019 Passed U/S 143(3) By Dy. Commissioner Of Income Tax, Circle, Ahmednagar [For Short ‘Ao’] For Assessment Year 2017-18 [For Short ‘Ay’].

For Appellant: Mr Prasad Bhandari & Ravindra DarekarFor Respondent: Mr Ramnath P Murkunde
Section 115BSection 133ASection 143(3)Section 250Section 69C

M/S Al Kanz Money Exchange Pvt Ltd, Thrissur vs. ITO, Ward 1(1), Thrissur

In the result, the assessee’s appeal is partly allowed and partly allowed for statistical purposes

ITA 902/COCH/2022[2017-18]Status: DisposedITAT Cochin30 Oct 2023AY 2017-18

Bench: Shri Sanjay Arora & Shri Manomohan Dasal Kanz Money Exchange Pvt. Ltd The Income Tax Officer 551, Kalliarambil Memorial Bldg. Ward – 1(1), Kaipamangalam P.O. Vs. Thrissur Moonnupedika, Thrissur 680681 [Pan:Aahca8425H] (Appellant) (Respondent) Assessee By: Shri P.K. Jayan, Ca Revenue By: Smt. J.M. Jamuna Devi, Sr. D.R. Date Of Hearing: 11.10.2023 Date Of Pronouncement: 30.10.2023 O R D E R Per Sanjay Arora, Am This Is An Appeal By The Assessee Directed Against The Part-Allowance Of It’S Appeal Contesting It’S Assessment Under Section 143(3) Of The Income Tax Act, 1961 (The Act) Dated 20.12.2019 For Assessment Year (Ay) 2017-18, By The Commissioner Of Income Tax Appeals-3, Kochi [Cit(A)] Vide His Order Dated 28.07.2022. 2. The Assessee-Company Is In The Business Of Money Exchange, I.E., Buying & Selling Foreign Exchange. As Explained To Us During Hearing, Persons Visiting Kerala From Abroad Are It’S Clients, Who Tender Foreign Currency Thereto, Which In Turn Is Exchanged By The Assessee With Authorised Dealers, Earning A Small Commission. It Has Necessary Approvals From The Regulatory Authorities. It Returned An Income Of Rs.(-)21,523For The Year, Which Was Initially Subject To A Limited Scrutiny In View Of Large Cash Withdrawals (From The Bank). The Scope Was Later Enhanced To Complete

For Appellant: Shri P.K. Jayan, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 133ASection 143(3)Section 271ASection 292C