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

St Xaviers Education Trust, Aurangabad vs. Principal Commissioner of Income Tax ( Central ) Nagpur, Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 687/PUN/2023[2015-16]Status: DisposedITAT Pune26 Sept 2023AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.680 To 684/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Lawrence Education Vs. Pcit, Central, Nagpur. Trust, Gut No.42, Sunderwadi, Zalta Circle, Aurangabad- 431003. Pan : Aaats5598P Appellant Respondent आयकर अपील सं. / Ita Nos.685 To 689/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Xaviers Education Trust, Vs. Pcit, Central, Nagpur. R-7/1, Town Center, Cidco, Maharashtra- 431003 Pan : Aacts4140D Appellant Respondent Assessee By : Shri Sachin P. Kumar Revenue By : Shri Ajay Kumar Kesari Date Of Hearing : 07.09.2023 Date Of Pronouncement : 26.09.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Pr. Commissioner Of Ita Nos.685 To 689/Pun/2023 Income Tax (Central), Nagpur [‘Pcit’] Dated 31.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Years 2013-14 To 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Ten Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.680/Pun/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Sachin P. KumarFor Respondent: Shri Ajay Kumar Kesari
Section 10Section 131Section 133ASection 139Section 143(3)Section 148Section 263

St Xaviers Education Trust, Aurangabad vs. Principal Commissioner of Income Tax(Central) Nagpur, Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 686/PUN/2023[2014-15]Status: DisposedITAT Pune26 Sept 2023AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.680 To 684/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Lawrence Education Vs. Pcit, Central, Nagpur. Trust, Gut No.42, Sunderwadi, Zalta Circle, Aurangabad- 431003. Pan : Aaats5598P Appellant Respondent आयकर अपील सं. / Ita Nos.685 To 689/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Xaviers Education Trust, Vs. Pcit, Central, Nagpur. R-7/1, Town Center, Cidco, Maharashtra- 431003 Pan : Aacts4140D Appellant Respondent Assessee By : Shri Sachin P. Kumar Revenue By : Shri Ajay Kumar Kesari Date Of Hearing : 07.09.2023 Date Of Pronouncement : 26.09.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Pr. Commissioner Of Ita Nos.685 To 689/Pun/2023 Income Tax (Central), Nagpur [‘Pcit’] Dated 31.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Years 2013-14 To 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Ten Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.680/Pun/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Sachin P. KumarFor Respondent: Shri Ajay Kumar Kesari
Section 10Section 131Section 133ASection 139Section 143(3)Section 148Section 263

St Xaviers Education Trust, Aurangabad vs. Principal Commissioner of Income Tax( Central) Nagpur, Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 685/PUN/2023[2013-14]Status: DisposedITAT Pune26 Sept 2023AY 2013-14

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.680 To 684/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Lawrence Education Vs. Pcit, Central, Nagpur. Trust, Gut No.42, Sunderwadi, Zalta Circle, Aurangabad- 431003. Pan : Aaats5598P Appellant Respondent आयकर अपील सं. / Ita Nos.685 To 689/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Xaviers Education Trust, Vs. Pcit, Central, Nagpur. R-7/1, Town Center, Cidco, Maharashtra- 431003 Pan : Aacts4140D Appellant Respondent Assessee By : Shri Sachin P. Kumar Revenue By : Shri Ajay Kumar Kesari Date Of Hearing : 07.09.2023 Date Of Pronouncement : 26.09.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Pr. Commissioner Of Ita Nos.685 To 689/Pun/2023 Income Tax (Central), Nagpur [‘Pcit’] Dated 31.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Years 2013-14 To 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Ten Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.680/Pun/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Sachin P. KumarFor Respondent: Shri Ajay Kumar Kesari
Section 10Section 131Section 133ASection 139Section 143(3)Section 148Section 263

St. Lawrence Education Trust, Aurangabad vs. Principal Commissioner of Income Tax Central Nagpur, Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 684/PUN/2023[2017-18]Status: DisposedITAT Pune26 Sept 2023AY 2017-18

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.680 To 684/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Lawrence Education Vs. Pcit, Central, Nagpur. Trust, Gut No.42, Sunderwadi, Zalta Circle, Aurangabad- 431003. Pan : Aaats5598P Appellant Respondent आयकर अपील सं. / Ita Nos.685 To 689/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Xaviers Education Trust, Vs. Pcit, Central, Nagpur. R-7/1, Town Center, Cidco, Maharashtra- 431003 Pan : Aacts4140D Appellant Respondent Assessee By : Shri Sachin P. Kumar Revenue By : Shri Ajay Kumar Kesari Date Of Hearing : 07.09.2023 Date Of Pronouncement : 26.09.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Pr. Commissioner Of Ita Nos.685 To 689/Pun/2023 Income Tax (Central), Nagpur [‘Pcit’] Dated 31.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Years 2013-14 To 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Ten Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.680/Pun/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Sachin P. KumarFor Respondent: Shri Ajay Kumar Kesari
Section 10Section 131Section 133ASection 139Section 143(3)Section 148Section 263

St. Lawrence Education Trust, Aurangabad vs. Principal Commissioner of Income Tax (Central) Nagpur, Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 683/PUN/2023[2016-17]Status: DisposedITAT Pune26 Sept 2023AY 2016-17

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.680 To 684/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Lawrence Education Vs. Pcit, Central, Nagpur. Trust, Gut No.42, Sunderwadi, Zalta Circle, Aurangabad- 431003. Pan : Aaats5598P Appellant Respondent आयकर अपील सं. / Ita Nos.685 To 689/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Xaviers Education Trust, Vs. Pcit, Central, Nagpur. R-7/1, Town Center, Cidco, Maharashtra- 431003 Pan : Aacts4140D Appellant Respondent Assessee By : Shri Sachin P. Kumar Revenue By : Shri Ajay Kumar Kesari Date Of Hearing : 07.09.2023 Date Of Pronouncement : 26.09.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Pr. Commissioner Of Ita Nos.685 To 689/Pun/2023 Income Tax (Central), Nagpur [‘Pcit’] Dated 31.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Years 2013-14 To 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Ten Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.680/Pun/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Sachin P. KumarFor Respondent: Shri Ajay Kumar Kesari
Section 10Section 131Section 133ASection 139Section 143(3)Section 148Section 263

St. Lawrence Education Trust, Aurangabad vs. Principal Commissioner of Income Tax Central Nagpur, Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 682/PUN/2023[2015-16]Status: DisposedITAT Pune26 Sept 2023AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.680 To 684/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Lawrence Education Vs. Pcit, Central, Nagpur. Trust, Gut No.42, Sunderwadi, Zalta Circle, Aurangabad- 431003. Pan : Aaats5598P Appellant Respondent आयकर अपील सं. / Ita Nos.685 To 689/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Xaviers Education Trust, Vs. Pcit, Central, Nagpur. R-7/1, Town Center, Cidco, Maharashtra- 431003 Pan : Aacts4140D Appellant Respondent Assessee By : Shri Sachin P. Kumar Revenue By : Shri Ajay Kumar Kesari Date Of Hearing : 07.09.2023 Date Of Pronouncement : 26.09.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Pr. Commissioner Of Ita Nos.685 To 689/Pun/2023 Income Tax (Central), Nagpur [‘Pcit’] Dated 31.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Years 2013-14 To 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Ten Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.680/Pun/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Sachin P. KumarFor Respondent: Shri Ajay Kumar Kesari
Section 10Section 131Section 133ASection 139Section 143(3)Section 148Section 263

St. Lawrence Education Trust, Aurangabad vs. Principal Commissioner of Income Tax Central Nagpur, Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 681/PUN/2023[2014-15]Status: DisposedITAT Pune26 Sept 2023AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.680 To 684/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Lawrence Education Vs. Pcit, Central, Nagpur. Trust, Gut No.42, Sunderwadi, Zalta Circle, Aurangabad- 431003. Pan : Aaats5598P Appellant Respondent आयकर अपील सं. / Ita Nos.685 To 689/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Xaviers Education Trust, Vs. Pcit, Central, Nagpur. R-7/1, Town Center, Cidco, Maharashtra- 431003 Pan : Aacts4140D Appellant Respondent Assessee By : Shri Sachin P. Kumar Revenue By : Shri Ajay Kumar Kesari Date Of Hearing : 07.09.2023 Date Of Pronouncement : 26.09.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Pr. Commissioner Of Ita Nos.685 To 689/Pun/2023 Income Tax (Central), Nagpur [‘Pcit’] Dated 31.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Years 2013-14 To 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Ten Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.680/Pun/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Sachin P. KumarFor Respondent: Shri Ajay Kumar Kesari
Section 10Section 131Section 133ASection 139Section 143(3)Section 148Section 263

St. Lawrence Education Trust, Aurangabad vs. Principal Commissioner of Income Tax, Central, Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 680/PUN/2023[2013-14]Status: DisposedITAT Pune26 Sept 2023AY 2013-14

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.680 To 684/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Lawrence Education Vs. Pcit, Central, Nagpur. Trust, Gut No.42, Sunderwadi, Zalta Circle, Aurangabad- 431003. Pan : Aaats5598P Appellant Respondent आयकर अपील सं. / Ita Nos.685 To 689/Pun/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2017-18 St. Xaviers Education Trust, Vs. Pcit, Central, Nagpur. R-7/1, Town Center, Cidco, Maharashtra- 431003 Pan : Aacts4140D Appellant Respondent Assessee By : Shri Sachin P. Kumar Revenue By : Shri Ajay Kumar Kesari Date Of Hearing : 07.09.2023 Date Of Pronouncement : 26.09.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Pr. Commissioner Of Ita Nos.685 To 689/Pun/2023 Income Tax (Central), Nagpur [‘Pcit’] Dated 31.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Years 2013-14 To 2017-18 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Ten Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.680/Pun/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Sachin P. KumarFor Respondent: Shri Ajay Kumar Kesari
Section 10Section 131Section 133ASection 139Section 143(3)Section 148Section 263

Assistant Commissioner of Income Tax (Central), Bilaspur vs. M/S Jagannathdas Harichandmal Jewellers Pvt. Ltd, Raigarh

In the result appeal of revenue is partly allowed in terms of our observations herein above

ITA 106/RPR/2022[2012-13]Status: DisposedITAT Raipur22 Sept 2023AY 2012-13

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.106/Rpr/2022 िनधा"रण वष" /Assessment Year: 2012-13 The Assistant Commissioner Of Vs M/S. Jagannathdas Harichandmal Income Tax (Central), Bilaspur Jewellers Pvt. Ltd. Sadar Bazar, Raigarh (C.G.) Pan: Aaccj2840G (अपीलाथ" /Appellant) (""यथ" / Respondent) .. िनधा"रती क" ओर से /Assessee By : Shri Sunil Kumar Agrawal, Ca राज"व क" ओर से /Revenue By : Shri Choudhary N.C. Roy, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 14/07/2023 घोषणा क" तार"ख/Date Of Pronouncement : 22/09/2023 आदेश / O R D E R Per Arun Khodpia, Am : The Captioned Appeal Is Filed By The Revenue Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals)-3, Bhopal, Dated 16.03.2022 Which In Turn Arises From The Order By Ld. Assessing Officer U/S 143(3) R.W.S. 147 Dated 30.12.2018 For A.Y.2012-13. The Grounds Of The Appeal Raised By The Revenue Are As Under: “ 1. Whether On The Fact & In The Circumstances Of The Case In Law, While Holding Assessment Passed U/S 147 R.W.S. 143(3) Of Act As Invalid & Void-Ab-Initio, The Ld. Cit(A) Completely Ignored The Fact That During The Course Of Survey, The Assessee Failed To Discharge Its Burden In Establishing 'The Identity, Creditworthiness & Genuineness Of The Transactions As Required U/S 68 Of The Income Tac Act. Ld. Cit(A) Erred In Ignoring That Reassessment Proceeding Are Based On Fresh Facts/Information Rather Than Change Of Opinion. 2. Whether On The Fact & In The Circumstances Of The Case In Law, The Ld.Cit(A) Erred In Ignoring That Confirmation Of Concealment Of Income/Disclosure Made In Statement Recorded During Survey U/S 133A Of Act Is An Information, Though Not Conclusive, Which May Be Used In Regular Assessment Or Reassessment Proceedings.

For Appellant: Shri Sunil Kumar Agrawal, CAFor Respondent: Shri Choudhary N.C. Roy, Sr. DR
Section 133ASection 143(3)Section 147Section 148Section 68