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

Rawassa Construction, Mumbai vs. DCIT Cen Cir -9, Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 26/MUM/2016[2010-11]Status: DisposedITAT Mumbai14 Dec 2020AY 2010-11

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2010-11 M/S. Rawassa Dcit, Construction, 638 Central Circle-9, Gouri House, Tps Iii Vs. 8Th Floor, Old Cgo 8Th Road, Khar (West), Annexue Bldg., Mumbai – 400 052 M.K. Road, Pan: Aaafr 6170N Mumbai - 400020 (Appellant) (Respondent) Present For: Assessee By : Shri Bharat Kumar, A.R. Revenue By : Shri Manpreet Singh Duggal, D.R. Date Of Hearing : 09.12.2020 Date Of Pronouncement : 14.12.2020 O R D E R Per Rajesh Kumar: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 08.10.2015 Of The Commissioner Of Income Tax (Appeals) [Hereinafter Referred To As The Cit(A)] Relevant To Assessment Year 2010-11. 2. The Assessee Has Raised Two Ground Of Appeal & The Appeal Was Adjudicated By The Co-Ordinate Bench Of The Tribunal Vide Order Dated 30.10.2018. Now ,The Assessee Has Moved Miscellaneous Application Vide Ma No.363/M/2019 Arising Out Of Ita No.26/M/2016 Challenging The Adjudication Of First Ground Of Appeal Which Was For Bogus Purchases On The Ground That Vat Assessment Order For The Period From 01.04.2009 To 31.03.2010 Relevant To A.Y. 20101-11 Filed By The 2 M/S. Rawassa Construction Assessee Has Not Been Considered Adjudicating This Ground & Therefore The Coordinate Bench Recalled The Impugned Order To The Limit Extent Of Examining The Relevance/Applicability Of Vat Assessment Order In Adjudication Of This Ground. Therefore, We Are Only Deciding The Ground No.1 In The Light Of The Vat Assessment Order For A.Y. 2010-11 Which Was Before Us Adjudication.

For Appellant: Shri Bharat Kumar, A.RFor Respondent: Shri Manpreet Singh Duggal, D.R
Section 133A

The Deputy Commissioner of Income Tax, Central Circle-1, Gutnur vs. Kedareswara Constructions, Gutnur

In the result, appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 13/VIZ/2020[2016-17]Status: DisposedITAT Visakhapatnam23 Nov 2020AY 2016-17

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.12/Viz/2020 & 13/Viz/2020 (निर्धारण वर्ा/Assessment Year:2015-16 & 2016-17) Deputy Commissioner Of Vs. M/S Kedareswara Constructions Income Tax #D.No.198-30, Flat No.120 Central Circle-1 Sri Kanyaka Parameswari Guntur Enclave, Etukuru Road, Guntur [ Pan : Aalfk7258H] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.06/Viz/2020 & 07/Viz/2020 (Arising Out Of I.T.A.No.12/Viz/2020 & 13/Viz/2020) (निर्धारण वर्ा/Assessment Year:2015-16 & 2016-17) M/S Kedareswara Constructions Vs. Deputy Commissioner Of #D.No.198-30, Flat No.120 Income Tax Sri Kanyaka Parameswari Enclave, Central Circle-1 Etukuru Road, Guntur Guntur [ Pan : Aalfk7258H] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri M.V.Prasad, Ar सुिवधई की तधरीख / Date Of Hearing : 23.09.2020 घोर्णध की तधरीख/Date Of Pronouncement : 23.11.2020 आदेश /O R D E R Per Shri D.S.Sunder Singh: These Appeals Are Filed By The Revenue Against The Different Orders Of The Commissioner Of Income Tax (Appeals) [Cit(A)]-3, Visakhapatnam In Appeal No.147 & 148/2019-20/Cit(A)-3/ Vsp/2019-20 Dated 16.09.2019

For Appellant: Shri M.V.Prasad, ARFor Respondent: Shri D.K.Sonowal, CIT, DR
Section 131Section 132Section 133ASection 148

The Deputy Commissioner of Income Tax, Central Circle-1, Guntur vs. Kedareswara Constructions, Guntur

In the result, appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 12/VIZ/2020[2015-16]Status: DisposedITAT Visakhapatnam23 Nov 2020AY 2015-16

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.12/Viz/2020 & 13/Viz/2020 (निर्धारण वर्ा/Assessment Year:2015-16 & 2016-17) Deputy Commissioner Of Vs. M/S Kedareswara Constructions Income Tax #D.No.198-30, Flat No.120 Central Circle-1 Sri Kanyaka Parameswari Guntur Enclave, Etukuru Road, Guntur [ Pan : Aalfk7258H] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.06/Viz/2020 & 07/Viz/2020 (Arising Out Of I.T.A.No.12/Viz/2020 & 13/Viz/2020) (निर्धारण वर्ा/Assessment Year:2015-16 & 2016-17) M/S Kedareswara Constructions Vs. Deputy Commissioner Of #D.No.198-30, Flat No.120 Income Tax Sri Kanyaka Parameswari Enclave, Central Circle-1 Etukuru Road, Guntur Guntur [ Pan : Aalfk7258H] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri M.V.Prasad, Ar सुिवधई की तधरीख / Date Of Hearing : 23.09.2020 घोर्णध की तधरीख/Date Of Pronouncement : 23.11.2020 आदेश /O R D E R Per Shri D.S.Sunder Singh: These Appeals Are Filed By The Revenue Against The Different Orders Of The Commissioner Of Income Tax (Appeals) [Cit(A)]-3, Visakhapatnam In Appeal No.147 & 148/2019-20/Cit(A)-3/ Vsp/2019-20 Dated 16.09.2019

For Appellant: Shri M.V.Prasad, ARFor Respondent: Shri D.K.Sonowal, CIT, DR
Section 131Section 132Section 133ASection 148

I.T.O., Ward-36(2), Kolkata vs. M/S Sr Engineering Corporation, Kolkata

In the result, all the four appeals of the assessee and both the appeals of the revenue are dismissed

ITA 1586/KOL/2019[2012-13]Status: DisposedITAT Kolkata22 Oct 2020AY 2012-13

Bench: Shri P.M. Jagtap, Hon’Ble(Kz) & S. S. Godara, Hon’Ble] [Through Virtual Court] I.T.A. Nos. 1455 To 1458 /Kol/2019 Assessment Year: 2011-12 To 2014-15 M/S. S.R. Engineering Corporation.................................................................................Appellant Stephen House, 6Th Floor, Room No. 101, 56E, Hemanta Basu Sarani, Kolkata – 700 001. [Pan: Absfs 6791 B] Vs Ito, Ward – 36(1), Kolkata...................…………………………………………………..........Respondent Kolkata – 700 069. & I.T.A. Nos. 1585 & 1586 /Kol/2019 Assessment Year: 2011-12 & 2012-13 Ito, Ward – 36(1), Kolkata...................…………………………………………………..............Appellant Kolkata – 700 069. Vs M/S. S.R. Engineering Corporation.............................................................................Respondent Stephen House, 6Th Floor, Room No. 101, 56E, Hemanta Basu Sarani, Kolkata – 700 001. [Pan: Absfs 6791 B] Appearances By: Shri Miraj D Shah, Ar Appearing On Behalf Of The Assessee. Shri Dhrubajyoti Ray, Jcit Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : October 08, 2020 Date Of Pronouncing The Order : October 22, 2020 Order Per P.M. Jagtap, Vice-(Kz)

Section 133ASection 139(1)Section 143(3)Section 147Section 148