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

Assistant Commissioner of Income Tax, Central Circle-1, Visakhapatnam vs. Manchukondas Shayam Zaveri, Visakhapatnam

In the result, appeal of the revenue as well cross objections of the assessee are partly allowed

ITA 629/VIZ/2018[2016-17]Status: DisposedITAT Visakhapatnam30 Apr 2019AY 2016-17

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपीलसं./I.T.A.No.629/Viz/2018 (निर्धारण वर्ा/Assessment Year:2016-17) Asst.Commissioner Of Vs. M/S Manchukondas Income Tax Shyam Zaveri Central Circle-1 D.No.10-1-27, Visakhapatnam Opp:Vemana Mandir Gold Plaza, Sampath Vinayak Temple Road Asilmetta Junction Visakhapatnam [Pan : Abafm3933F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Co No.26/Viz/2019 (Arising Out Of I.T.A. No.629/Viz/2018) (निर्धारण वर्ा/Assessment Year:2016-17) M/S Manchukondas Shyam Zaveri Asst.Commissioner Of D.No.10-1-27, Income Tax Opp:Vemana Mandir Central Circle-1 Gold Plaza, Sampath Vinayak Temple Visakhapatnam Road, Asilmetta Junction Visakhapatnam [Pan : Abafm3933F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व की ओर से /Revenue By Smt Suman Malik, Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 09.04.2019 घोर्णध की तधरीख/Date Of Pronouncement : 30.04.2019

For Appellant: Shri G.V.N.Hari, AR
Section 133A

The Assistant Commissioner of Income Tax, Central Circle-1, Visakhapatnam vs. Hirapanna Jewellers, Visakhapatnam

In the result, appeal of the revenue as well as cross objection filed by the assessee on this issue are dismissed

ITA 523/VIZ/2018[2016-17]Status: DisposedITAT Visakhapatnam23 Apr 2019AY 2016-17

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.523/Viz/2018 (निर्धारण वर्ा/ Assessment Year:2016-17) Asst.Commissioner Of Vs. M/S Hirapanna Jewellers Income Tax D.No.48-19-5, Opp : Apsrtc Central Circle-1 Commercial Complex Visakhapatnam Dwarakanagar Visakhapatnam [Pan : Aaifh2606M] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Co No.16/Viz/2019 (Arising Out Of I.T.A. No.523/Viz/2018) (निर्धारण वर्ा/ Assessment Year:2016-17) M/S Hirapanna Jewellers Asst.Commissioner Of D.No.48-19-5, Opp : Apsrtc Income Tax Commercial Complex Central Circle-1 Dwarakanagar Visakhapatnam Visakhapatnam [Pan : Aaifh2606M] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 08.04.2019 घोर्णध की तधरीख/Date Of Pronouncement : 23.04.2019

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, DR
Section 132Section 133ASection 69B

Babu Sayabanna Mehetre, Pune vs. Assistant Commissioner of Income Tax, Pune

In the result, the appeal of the assessee is allowed

ITA 530/PUN/2017[2012-13]Status: DisposedITAT Pune23 Apr 2019AY 2012-13

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No.530/Pun/2017 िनधा"रण वष" / Assessment Year : 2012-13 Babu Sayabanna Mehetre, Office No.8, Deep Laxmi Building, Near Power House Chowk, Chinchwad Gaon, Pune-411033. Pan : Abapm3697A .......अपीलाथ" / Appellant बनाम / V/S. Acit, Circle-9, ……""यथ" / Respondent Pune. Assessee By : Shri Pramod Shingte Revenue By : Shri Pankaj Garg सुनवाई क" तारीख / Date Of Hearing : 20.03.2019 घोषणा क" तारीख / Date Of Pronouncement : 25.04.2019 आदेश / Order Per D. Karunakara Rao, Am: This Appeal Is Filed By The Assessee Against The Order Of Cit(A)-13, Pune Dated 27.12.2016 For The Assessment Year 2012-13. 2. The Effective Ground Raised By The Assessee Is As Under :- “1. On The Facts & In The Circumstances Of The Case & In Law The Learned Assessing Officer Have Erred In Levying Penalty Of Rs.36,45,400/- By Invoking Provisions Of Section 271(1)(C) Of The Income Tax Act, 1961, By Disregarding Appellant’S Contention In This Regard.” 4. Briefly Stated The Relevant Facts Include That The Assessee Is A Promoter, Builder & Developer & Is Engaged In The Business Of Civil

For Appellant: Shri Pramod ShingteFor Respondent: Shri Pankaj Garg
Section 133ASection 271(1)Section 271(1)(c)