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

The Assistant Commissioner of Income Tax, Central Circle-2, Rajahmundry vs. K.V.V.S.N.Associates, Tanuku

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

ITA 111/VIZ/2018[2014-15]Status: DisposedITAT Visakhapatnam28 Feb 2020AY 2014-15

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपील सं./I.T.A.No.107/Viz/2018 To 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Asst. Commissioner Of Vs. M/S K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [Pan : Aaifk3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.22/Viz/2018 To 26/Viz/2018 (Arising Out Of I.T.A.No.107/Viz/2018 To 111/Viz/2018) (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Vs. Asst. Commissioner Of M/S K.V.V.S.N.Associates D.No.20-8-5, Nadellavari Street Income Tax Tanuku Central Circle-2 West Godavari Dist. Rajahmundry [Pan : Aaifk3522F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व कीओर से /Revenue By : Shri Ravi Shankar Narayan, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 26.02.2020 घोर्णध की तधरीख/Date Of Pronouncement : 28 .02.2020

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ravi Shankar Narayan
Section 132Section 133ASection 143(3)Section 153C

The Assistant Commissioner of Income Tax, Central Circle-2, Rajahmundry vs. K.V.V.S.N.Associates, Tanuku

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

ITA 110/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam28 Feb 2020AY 2013-14

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपील सं./I.T.A.No.107/Viz/2018 To 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Asst. Commissioner Of Vs. M/S K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [Pan : Aaifk3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.22/Viz/2018 To 26/Viz/2018 (Arising Out Of I.T.A.No.107/Viz/2018 To 111/Viz/2018) (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Vs. Asst. Commissioner Of M/S K.V.V.S.N.Associates D.No.20-8-5, Nadellavari Street Income Tax Tanuku Central Circle-2 West Godavari Dist. Rajahmundry [Pan : Aaifk3522F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व कीओर से /Revenue By : Shri Ravi Shankar Narayan, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 26.02.2020 घोर्णध की तधरीख/Date Of Pronouncement : 28 .02.2020

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ravi Shankar Narayan
Section 132Section 133ASection 143(3)Section 153C

The Assistant Commissioner of Income Tax, Central Circle-2, Rajahmundry vs. K.V.V.S.N.Associates, Tanuku

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

ITA 109/VIZ/2018[2012-13]Status: DisposedITAT Visakhapatnam28 Feb 2020AY 2012-13

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपील सं./I.T.A.No.107/Viz/2018 To 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Asst. Commissioner Of Vs. M/S K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [Pan : Aaifk3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.22/Viz/2018 To 26/Viz/2018 (Arising Out Of I.T.A.No.107/Viz/2018 To 111/Viz/2018) (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Vs. Asst. Commissioner Of M/S K.V.V.S.N.Associates D.No.20-8-5, Nadellavari Street Income Tax Tanuku Central Circle-2 West Godavari Dist. Rajahmundry [Pan : Aaifk3522F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व कीओर से /Revenue By : Shri Ravi Shankar Narayan, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 26.02.2020 घोर्णध की तधरीख/Date Of Pronouncement : 28 .02.2020

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ravi Shankar Narayan
Section 132Section 133ASection 143(3)Section 153C

The Assistant Commissioner of Income Tax, Central Circle-2, Rajahmundry vs. K.V.V.S.N.Associates, Tanuku

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

ITA 108/VIZ/2018[2011-12]Status: DisposedITAT Visakhapatnam28 Feb 2020AY 2011-12

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपील सं./I.T.A.No.107/Viz/2018 To 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Asst. Commissioner Of Vs. M/S K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [Pan : Aaifk3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.22/Viz/2018 To 26/Viz/2018 (Arising Out Of I.T.A.No.107/Viz/2018 To 111/Viz/2018) (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Vs. Asst. Commissioner Of M/S K.V.V.S.N.Associates D.No.20-8-5, Nadellavari Street Income Tax Tanuku Central Circle-2 West Godavari Dist. Rajahmundry [Pan : Aaifk3522F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व कीओर से /Revenue By : Shri Ravi Shankar Narayan, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 26.02.2020 घोर्णध की तधरीख/Date Of Pronouncement : 28 .02.2020

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ravi Shankar Narayan
Section 132Section 133ASection 143(3)Section 153C

The ITO, Ward-2 (1) (4), Rajkot-Gujarat vs. M/S Jagjit Builders and Developers, Rajkot-Gujarat

In the result the appeal filed by the revenue is dismissed

ITA 137/RJT/2016[2012-13]Status: DisposedITAT Rajkot28 Feb 2020AY 2012-13

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./I.T.A. No.137/Rjt/2016 ("नधा"रण वष" / Assessment Year :2012-13) I.T.O, बनाम/ M/S Jagjit Builders & Ward-2(1), Developers, Vs. Rajkot. Ankur Apts., Dr. Floor, Aadarsh Society, B/H Ioc Bhavan, Race Course Ring Road, Rajkot. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadfj9480A (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से / Appellant By : Shri M.N. Maurya, Cit. D.R ""यथ" क" ओर से/Respondent By : Shri M.J. Ranpura, A.R सुनवाई क" तार"ख / Date Of Hearing 27/02/2020 घोषणा क" तार"ख /Date Of Pronouncement 28/02/2020 आदेश / O R D E R Per Bench: The Captioned Appeal Has Been Filed At The Instance Of The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals)- 2, Rajkot [Ld. Cit(A) In Short] Dated 25/02/2016, Arising In The Matter Of Assessment Order Passed Under S. 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As "The Act") Dated 27/02/2015 Relevant To Assessment Years (A.Y.) 2012-13. A.Y. 2012-13 The 1St Issue Raised By The Revenue Is That The Learned Cit (A) Erred In 2. Deleting The Addition Made By The Ao For Rs. 10,20,62,695/- On Account Of Unexplained Expenditure Under Section 69C Of The Act

For Appellant: Shri M.N. Maurya, CIT. D.RFor Respondent: Shri M.J. Ranpura, A.R
Section 133ASection 69C

Sri. S. Krishnappa (HUF), Bangalore vs. DCIT, Bangalore

In the result, assessee’s appeal is allowed

ITA 603/BANG/2015[2005-06]Status: DisposedITAT Bangalore28 Feb 2020AY 2005-06

Bench: Shri A. K. Garodia & Smt. Beena Pillaiassessment Year : 2005-06 Shri S. Krishnappa (Huf), Deputy Commissioner Of Income Tax, No.74, Bhuvaneshwari Nagar, Circle – 7(1), C. V. Raman Nagar Post, Vs. Bengaluru. Bengaluru – 560 093. Pan : Aaphs 8136 L Appellant Respondent Assessee By : Shri. A. Shankar, Sr. Counsel Revenue By : Shri. Muzaffar Hussain, Cit (Dr)(Itat), Bengaluru Date Of Hearing : 04.02.2020 Date Of Pronouncement : 28.02.2020 O R D E R Per A.K. Garodiathis Appeal Is Filed By The Assessee & The Same Is Directed Against The Order Of Learned Cit(A)-4, Bengaluru, Dated 20.01.2011 For The Assessment Year 2005-06. 2. In The Course Of Hearing, Learned Ar Of The Assessee Submitted List Of Dates & Synopsis Of 24 Pages & In Particular, Our Attention Was Drawn To Page 10 Of The Said Synopsis Para 26 & It Was Submitted That As Per Ground Nos.3 & 4 Raised By The Assessee Before The Tribunal, This Is The Issue Raised By The Assessee That The Huf Was Not In Existence When The Assessment Proceedings Have Been Conducted & The Assessment Order Has Been Passed On Huf & Therefore, The Entire Proceedings Are Rendered Null & Void & It Should Be Held That The Assessment Order Is Bad In Law On The Facts & Page 2 Of 7

For Appellant: Shri. A. Shankar, Sr. CounselFor Respondent: Shri. Muzaffar Hussain, CIT (DR)(ITAT), Bengaluru
Section 148