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

I G International Pvt Ltd., Mumbai vs. Assistant Commissioner of Income Tax- Central Circle-1(3), Mumbai

In the result, the appeal vide ITA No

ITA 143/MUM/2023[2020-21]Status: DisposedITAT Mumbai15 May 2023AY 2020-21

Bench: Shri Vikas Awasthy & Shri Amarjit Singhita Nos. 142 To 146/Mum/2023 (A.Ys.2013-14, 2015-16, 2016-17, 2017-18 & 2020-21) I.G. International Private Vs. Acit, Central Circle-1(3) Limited, 802, 8Th Floor, 9Th Floor, Pratishtha Akshar Bluechip Bhavan, M.K. Road, Building, Thane Belapur Mumbai - 400020 Road, Turbhe, Navi Mumbai – 400705 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacci2508Q Appellant .. Respondent Appellant By : Ashok Mehta & Dipesh Vora Respondent By : V.S. Mahajan Date Of Hearing 20.04.2023 Date Of Pronouncement 15.05.2023 आदेश / O R D E R Per Amarjit Singh (Am): All These 5 Appeals Filed By The Assesse Against Two Different Combined Orders Of Ld. Cit(A) Are Based On Identical Fact & Similar Issue, Therefore, For The Sake Convenience All These Appeals Are Adjudicated Together By Taking The Ita No. 146/Mum/2023 As A Lead Case & Its Finding Will Be Applied Mutatis Mutandis To The Other Appeals Wherever Applicable. “1. The Learned Assessing Officer, Erred In Reopening Assessment Under Section 147 Without Jurisdiction Based On Surmises & Conjectures. Learned Cit(A)-47 Erred In Confirming The Same.

For Appellant: Ashok Mehta &For Respondent: V.S. Mahajan
Section 133ASection 143(3)Section 147Section 148Section 234B

I G International Pvt Ltd., Mumbai vs. Assistant Commissioner of Income Tax- Central Circle-1(3), Mumbai

In the result, the appeal vide ITA No

ITA 142/MUM/2023[2017-18]Status: DisposedITAT Mumbai15 May 2023AY 2017-18

Bench: Shri Vikas Awasthy & Shri Amarjit Singhita Nos. 142 To 146/Mum/2023 (A.Ys.2013-14, 2015-16, 2016-17, 2017-18 & 2020-21) I.G. International Private Vs. Acit, Central Circle-1(3) Limited, 802, 8Th Floor, 9Th Floor, Pratishtha Akshar Bluechip Bhavan, M.K. Road, Building, Thane Belapur Mumbai - 400020 Road, Turbhe, Navi Mumbai – 400705 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacci2508Q Appellant .. Respondent Appellant By : Ashok Mehta & Dipesh Vora Respondent By : V.S. Mahajan Date Of Hearing 20.04.2023 Date Of Pronouncement 15.05.2023 आदेश / O R D E R Per Amarjit Singh (Am): All These 5 Appeals Filed By The Assesse Against Two Different Combined Orders Of Ld. Cit(A) Are Based On Identical Fact & Similar Issue, Therefore, For The Sake Convenience All These Appeals Are Adjudicated Together By Taking The Ita No. 146/Mum/2023 As A Lead Case & Its Finding Will Be Applied Mutatis Mutandis To The Other Appeals Wherever Applicable. “1. The Learned Assessing Officer, Erred In Reopening Assessment Under Section 147 Without Jurisdiction Based On Surmises & Conjectures. Learned Cit(A)-47 Erred In Confirming The Same.

For Appellant: Ashok Mehta &For Respondent: V.S. Mahajan
Section 133ASection 143(3)Section 147Section 148Section 234B

DCIT, Central Circle-1(4), Ahmedabad vs. Shri Basant R. Agarwal, Ahmedabad

ITSSA 313/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad12 May 2023AY 2014-15

Bench: Shri Waseem Ahmed. & Ms. Madhumita Royआयकरअपीलसं./It(Ss)A Nos. 309 To 313/Ahd/2019 िनधा"रणवष"/Asstt. Years: 2009-10 To 2010-11 & 2012-13 To 2014-15 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Dcit Shri Basant R. Agarwal Central Circle-1(4), 33, Shivalik Villa, Ahmedabad Opp. Saudrya Villa, Vs. Ambli Bopal Road, Ahmedabad Pan: Aaspa8045M (Applicant) (Respondent) आयकरअपीलसं./It(Ss)A No. 114/Ahd/2018 िनधा"रणवष"/Asstt. Year: 2011-12 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Dcit Shri Basant R. Agrawal, Central Circle-1(4), 33, Shivalik Villa, Ahmedabad Opp. Saudrya Villa, Vs. Ambli Bopal Road, Ahmedabad Pan: Aaspa8045M (Applicant) (Respondent) आयकरअपीलसं./Ita No. 970/Ahd/2019 िनधा"रणवष"/Asstt. Year: 2015-16 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Dcit Shri Basant R. Agarwal Central Circle-1(4), 33, Shivalik Villa, Ahmedabad Opp. Saudrya Villa, Vs. Ambli Bopal Road, Ahmedabad Pan: Agsps7541N (Applicant) (Respondent) Revenue By : Shri Sudhendu Das, Cit D.R. Assessee By : Shri Mehul K. Patel, A.R. सुनवाईक"तारीख/Date Of Hearing : 20/02/2023 घोषणाक"तारीख/Date Of Pronouncement: 12/05/2023

For Appellant: Shri Mehul K. Patel, A.RFor Respondent: Shri Sudhendu Das, CIT D.R
Section 198Section 68

DCIT, Central Circle-1(4), Ahmedabad vs. Shri Basant R. Agarwal, Ahmedabad

ITSSA 312/AHD/2019[2013-14]Status: DisposedITAT Ahmedabad12 May 2023AY 2013-14

Bench: Shri Waseem Ahmed. & Ms. Madhumita Royआयकरअपीलसं./It(Ss)A Nos. 309 To 313/Ahd/2019 िनधा"रणवष"/Asstt. Years: 2009-10 To 2010-11 & 2012-13 To 2014-15 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Dcit Shri Basant R. Agarwal Central Circle-1(4), 33, Shivalik Villa, Ahmedabad Opp. Saudrya Villa, Vs. Ambli Bopal Road, Ahmedabad Pan: Aaspa8045M (Applicant) (Respondent) आयकरअपीलसं./It(Ss)A No. 114/Ahd/2018 िनधा"रणवष"/Asstt. Year: 2011-12 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Dcit Shri Basant R. Agrawal, Central Circle-1(4), 33, Shivalik Villa, Ahmedabad Opp. Saudrya Villa, Vs. Ambli Bopal Road, Ahmedabad Pan: Aaspa8045M (Applicant) (Respondent) आयकरअपीलसं./Ita No. 970/Ahd/2019 िनधा"रणवष"/Asstt. Year: 2015-16 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Dcit Shri Basant R. Agarwal Central Circle-1(4), 33, Shivalik Villa, Ahmedabad Opp. Saudrya Villa, Vs. Ambli Bopal Road, Ahmedabad Pan: Agsps7541N (Applicant) (Respondent) Revenue By : Shri Sudhendu Das, Cit D.R. Assessee By : Shri Mehul K. Patel, A.R. सुनवाईक"तारीख/Date Of Hearing : 20/02/2023 घोषणाक"तारीख/Date Of Pronouncement: 12/05/2023

For Appellant: Shri Mehul K. Patel, A.RFor Respondent: Shri Sudhendu Das, CIT D.R
Section 198Section 68

DCIT, Central Circle-1(4), Ahmedabad vs. Shri Basant R. Agarwal, Ahmedabad

ITSSA 311/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad12 May 2023AY 2012-13

Bench: Shri Waseem Ahmed. & Ms. Madhumita Royआयकरअपीलसं./It(Ss)A Nos. 309 To 313/Ahd/2019 िनधा"रणवष"/Asstt. Years: 2009-10 To 2010-11 & 2012-13 To 2014-15 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Dcit Shri Basant R. Agarwal Central Circle-1(4), 33, Shivalik Villa, Ahmedabad Opp. Saudrya Villa, Vs. Ambli Bopal Road, Ahmedabad Pan: Aaspa8045M (Applicant) (Respondent) आयकरअपीलसं./It(Ss)A No. 114/Ahd/2018 िनधा"रणवष"/Asstt. Year: 2011-12 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Dcit Shri Basant R. Agrawal, Central Circle-1(4), 33, Shivalik Villa, Ahmedabad Opp. Saudrya Villa, Vs. Ambli Bopal Road, Ahmedabad Pan: Aaspa8045M (Applicant) (Respondent) आयकरअपीलसं./Ita No. 970/Ahd/2019 िनधा"रणवष"/Asstt. Year: 2015-16 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Dcit Shri Basant R. Agarwal Central Circle-1(4), 33, Shivalik Villa, Ahmedabad Opp. Saudrya Villa, Vs. Ambli Bopal Road, Ahmedabad Pan: Agsps7541N (Applicant) (Respondent) Revenue By : Shri Sudhendu Das, Cit D.R. Assessee By : Shri Mehul K. Patel, A.R. सुनवाईक"तारीख/Date Of Hearing : 20/02/2023 घोषणाक"तारीख/Date Of Pronouncement: 12/05/2023

For Appellant: Shri Mehul K. Patel, A.RFor Respondent: Shri Sudhendu Das, CIT D.R
Section 198Section 68