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

Dr. Shailesh Kothalkar, Nagpur vs. ACIT-Central Circle-3, Nagpur

In the result; the appeal filed by the assessee i8 allowed Order pronounced in the open court on O84h March, 2018

ITA 101/NAG/2014[2007-08]Status: DisposedITAT Nagpur08 Mar 2018AY 2007-08

Bench: Sf: G.D.Agrawal, Hon'Ble & Sh. Mahavir Singhiano1Qnag/2014 (Axzeexment Yeari 2007_-081 Dr Shailesh Kothalkar; Vs Actt, Bkkardara Chowk, Central Cirele-3, Nagpur-440009. 3Rd Floor Saraf Chambers, Pan-Ahxpk13Izm Sadar_Nagpur 444001, [Apeellaat (Regpondent) Eepellant By Sh,Prgandhi; Adv Respondeat By Dr Milind Bhuaani, Cit Dr Date Oihearing 08.03.2018 Date Of Pronouncement 08,03.2018 Nag7# Order Per Bench This Appeal By Assessee Is Arising Out Of The Arder Of Ld,Citia}-1, Nagpur Vide Order No.Citia}-1/677/2011-12 Dated 26.12.2013. The Asgessment Was Framed By Acit, Circle-3, Nagpur U/S 143(3) R.W.8 263(1) Of The Income Tax Act, 1961 (In Short Act"| For A.Y. 2007-08 Vide His Order Dated 26.12.2011, 2 The Only Issue In This Appeal Of A88E88Ee'$ Is Against The Order Of Ld.Cit(A) Confirming The Addition Made By The Assessing Officer On Estimate Basis On The Receipts By Him From Indoor/Outdoor Patients 3 Brief Facts Relating To The Issue Are That The Assessee Is Ent Doctor & Derives Income From Profession & Income From Other Sourceg. A Survey Under Section 1334 Of The Act Wa8 Conducted On The Hospitel Of The Assessee On 14.09.2006. During The Course Of Survey, Certain Documents Were Found & Examined By The Assessing Officer; The Assessing Oficer Noted The Details Of Opd Patients; Indoor Patients & Estimated The Total Indoor & Outdoor

For Appellant: Aggrieved the before Ld.CIT(A) who restricted the addition by assessee prelerr
Section 133Section 143(3)

DCIT vs. M/S Santpuria Alloys Pvt Ltd

In the result, appeal filed by the assessee is allowed for statistical purposes while the appeal filed by the revenue and cross-objection filed by the assessee are dismissed as infructuous

ITA 252/RAN/2014[2010-11]Status: DisposedITAT Ranchi28 Feb 2018AY 2010-11

Bench: Shri J.Sudhakar Reddy & Shri S.S.Viswanethra Ravi] I.T.A. No. 171/Ran/2014 Assessment Year: 2010-11 Santipuria Alloys Pvt. Ltd.................................…………………………………..................Appellant Manjhladih, Girdih – 815 301. [Pan : Aaics 4215 J Acit/Assessing Officer..………………………………………………………….....................Respondent Central Circle, Dhanbad. I.T.A. No. 252/Ran/2014 Assessment Year: 2010-11 Acit/Assessing Officer..………………………………………………………….........................Appellant Central Circle, Dhanbad. Santipuria Alloys Pvt. Ltd.................................…………………………………................Respondent Manjhladih, Girdih – 815 301. [Pan : Aaics 4215 J] C.O. No. 18/Ran/2014 (Arising Out Of Ita No. 252/Ran/2014) Assessment Year: 2010-11 Santipuria Alloys Pvt. Ltd.................................…………………………………...................Appellant Manjhladih, Girdih – 815 301. [Pan : Aaics 4215 J Acit/Assessing Officer..…………………………………………………………......................Respondent Central Circle, Dhanbad. Appearances By: Shri K.N. Prasad, Advocate Appearing On Behalf Of The Assessee. Shri P.K. Monday Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : February 21, 2018 Date Of Pronouncing The Order : February 28, 2018 Order Per Bench

Section 133A

Santpuria Alloys Pvt Ltd vs. ACIT

In the result, appeal filed by the assessee is allowed for statistical purposes while the appeal filed by the revenue and cross-objection filed by the assessee are dismissed as infructuous

ITA 171/RAN/2014[2010-11]Status: DisposedITAT Ranchi28 Feb 2018AY 2010-11

Bench: Shri J.Sudhakar Reddy & Shri S.S.Viswanethra Ravi] I.T.A. No. 171/Ran/2014 Assessment Year: 2010-11 Santipuria Alloys Pvt. Ltd.................................…………………………………..................Appellant Manjhladih, Girdih – 815 301. [Pan : Aaics 4215 J Acit/Assessing Officer..………………………………………………………….....................Respondent Central Circle, Dhanbad. I.T.A. No. 252/Ran/2014 Assessment Year: 2010-11 Acit/Assessing Officer..………………………………………………………….........................Appellant Central Circle, Dhanbad. Santipuria Alloys Pvt. Ltd.................................…………………………………................Respondent Manjhladih, Girdih – 815 301. [Pan : Aaics 4215 J] C.O. No. 18/Ran/2014 (Arising Out Of Ita No. 252/Ran/2014) Assessment Year: 2010-11 Santipuria Alloys Pvt. Ltd.................................…………………………………...................Appellant Manjhladih, Girdih – 815 301. [Pan : Aaics 4215 J Acit/Assessing Officer..…………………………………………………………......................Respondent Central Circle, Dhanbad. Appearances By: Shri K.N. Prasad, Advocate Appearing On Behalf Of The Assessee. Shri P.K. Monday Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : February 21, 2018 Date Of Pronouncing The Order : February 28, 2018 Order Per Bench

Section 133A

ACIT 13(3)(2), Mumbai vs. Technotrade Impex India P Ltd, Mumbai

In the result, appeal filed by the revenue for assessment year 2010-11 is treated as allowed for the statistical purposes and the cross objection filed by the assessee is dismissed

ITA 3834/MUM/2016[2010-11]Status: DisposedITAT Mumbai28 Feb 2018AY 2010-11

Bench: Shri Rajendra, Am & Shri Ram Lal Negi, Jm आिकर अपील सं./Ita No. 3834/Mum/2016 (धििाारण वर्ा / Assessment Year: 2010-11) The Acit-13(3)(2), Vs. M/S Technotrade Impex Room No. 229, 2Nd Floor, India Pvt. Ltd., Aayakar Bhavan, 19/40/C-2, M.K. Road, Seksaria Indl. Estate, Mumbai - 400020 Sv Road, Malad (W), Mumbai - 400064 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacct1000G (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) & प्रत्याक्षेप सं /Co No. 159/Mum/2017 (Arising Out Of Ita No. 3834/Mum/2016) (धििाारण वर्ा / Assessment Year: 2010-11) M/S Technotrade Impex India Vs. The Acit-13(3)(2), Pvt. Ltd., Room No. 229, 2Nd Floor, 19/40/C-2, Aayakar Bhavan, Seksaria Industrial Estate, M.K. Road, Chincholi Bunder Road, Mumbai - 400020 Off Sv Road, Malad (W), Mumbai - 400064 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacct1000G (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) राजस्व की ओर से /Revenue By : Shri H.N. Singh ( Cit Dr) यनर्ावररती की ओर से /Assessee By : Dr. K. Shivram & Ms. Neelam (Ar) सुनर्ाई की तारीख / Date Of Hearing : 30/01/2018 घोषणा की तारीख/Date Of Pronouncement: 28/02/2018 आदेश / O R D E R Per Ram Lal Negi, Jm These Are The Appeal & Cross Objection Filed By The Revenue & The Assessee Against The Order Dated 23.03.2016 Passed By The Ld. Commissioner

For Appellant: Dr. K. Shivram & Ms. Neelam (AR)For Respondent: Shri H.N. Singh ( CIT DR)
Section 133Section 133ASection 143