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

Sunil Kumar Sahu, Angul vs. ITO, Angul Ward, Angul

In the result, appeal of the assessee is allowed for statistical purposes

ITA 418/CTK/2016[2009-10]Status: DisposedITAT Cuttack22 Aug 2017AY 2009-10

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपील सं./Ita No.418/Ctk/2016 ("नधा"रण वष" / Assessment Year :2009-2010) Sri Sunil Kumar Sahu Vs. Income Tax Officer, Proprietor, Sahuji Jewellers, Angul Laxmi Bazar, Angul "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Ahwps 4582 L (अपीलाथ" /Appellant) (""यथ" / Respondent) .. "नधा"रती क" ओर से /Assessee By : Shri Damodar Pati, Ar राज"व क" ओर से /Revenue By : Shri D.K.Pradhan,Citdr सुनवाई क" तार"ख / Date Of Hearing : 16/08/2017 घोषणा क" तार"ख/Date Of Pronouncement 22/08/2017 आदेश / O R D E R Per Shri Pavan Kumar Gadale, Jm: The Assessee Has Filed An Appeal Against The Order Of Cit(A)-2, Bhubaneswar, In Appeal Reference No.0062/2014-15, Dated 29.08.2016, Passed U/S.143(3)/254 Of The Income Tax Act, 1961 For The Assessment Year 2009-2010, Wherein The Assessee Has Raised The Following Grounds :- 1. That, The Order Of Assessment Suffers From The Vice Of Illegality & Arbitrariness. B. The, Ld. Below Forum Committed Manifest Error In Law & In Facts In Making Addition Of Rs.27,29,214/- To The Total Income Which Is Contrary To The Observation Of The Hon’Ble Itat. C. That, Addition Of Rs.27,29,214/- Is Illegal & Arbitrary Because The Incident For Taxation Has Not Occurred & More Particularly In Absence Of Postulation Of The Act For Taxation. D. That, The Addition Of Rs.27,29,214/- Is Illegal & Arbitrary Because Of Non-Consideration Of Indexation, Capital In The Hand Of The Appellant & Computational Mismatch. E. That, Addition Of Rs.36,666/- Towards Income Out Of Other Sources Because Of The Fact That The Said Amount Has Not Been Received By The Appellant. F. That The Other Grounds If Any, Shall Be Urged At The Time Of Hearing.

For Appellant: Shri Damodar Pati, ARFor Respondent: Shri D.K.Pradhan,CITDR
Section 133ASection 143(3)

ITO (OSD) TDS-3(1), Mumbai vs. Vodafone Essar Ld, Mumbai

Appeal stands dismissed

ITA 157/MUM/2010[2009-10]Status: DisposedITAT Mumbai02 Aug 2017AY 2009-10

Bench: S/Shri Rajendra & Saktijit Deyआयकर आयकर अपील अपील संसंसंसं/ Ita No. 155-157/Mum/2010: आयकर आयकर अपील अपील िनधा"रण वष" वष"/Assessment Year:2007-08 To 2009-10 िनधा"रण िनधा"रण िनधा"रण वष" वष" Income Tax Officer (Osd)-Tds-3(1) M/S. Vodafone Essar Ltd. 10Th Floor, Smt. K.G. Mittal Ayurvedic Penninsula Corporate Park Hospital Building, Vs. Ganpatrao Kadam Marg, Lower Parel Charni Road (W), Mumbai-400 002. Mumbai-400 013. Pan:Aaacu 5332 B (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri B.S. Bisht Assessee By: Shri P.J. Pardiwala & Sh.Vivek Parekh सुनवाई क" तारीख / Date Of Hearing: 28/07/2017 घोषणा क" तारीख / Date Of Pronouncement: 02.08.2017 आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य सद"य, राजे"" राजे"" केकेकेके अनुसार अनुसार/ Per Rajendra A.M.- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Orders,Dated 18.03.2009,Of Cit(A)-14,Mumbai The Assessee Has Filed The Appeals For The Above Mentioned Assessment Years(Ay.S).Assessee Company Is Engaged In The Business Of Providing Cellular Services In The Region Of Mumbai & Kalyan Circles. As The Issues Involved In Both The Appeals Deal With The Identical Questions,Therefore,We Are Adjudicating Them Together.

For Appellant: Shri P.J. Pardiwala & Sh.Vivek ParekhFor Respondent: Shri B.S. Bisht
Section 133ASection 194Section 194CSection 194JSection 201Section 201(1)Section 254(1)

Dr. Sheila Rohatgi, Kolkata vs. ITO, WD.22(1), Kolkata

In the result, the appeal filed by the assessee on Ground No

ITA 2441/KOL/2016[2009-2010]Status: DisposedITAT Kolkata31 Jul 2017AY 2009-2010

Bench: Shri A.T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.2441/Kol/2016 (िनधा"रणवष" / Assessment Year : 2009-10 Dr. Sheila Rohatgi Vs. Ito, Ward-22(1), Kolkata. Getashree, Block-H, 12, New Alipore, Kolkata – 700 053. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aczpr 9919G (अपीलाथ"/Assessee) (""थ" / Respondent) .. िनधा"रतीकीओरसे /Assessee By : Shri Mojoj Dutta & Shri Sudip Kr. Roy, Advocate. राज"कीओरसे /Respondent By : None सुनवाईकीतारीख/ Date Of Hearing : 13/06/2017 घोषणाकीतारीख/Date Of Pronouncement : 31/07/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year 2009-10, Is Directed Against An Order Passed By The Commissioner Of Income Tax(Appeals)-6, Kolkata, In Appeal No.216/Cit(A)-6/Kol/13-14, Dated 09.11.2016, Which In Turn Arises Out Of An Order Passed By Assessing Officer U/S 144 Of The Income Tax Act, 1961, (Hereinafter Referred To As The “Act”), Dated 28.03.2013. 2.The Brief Facts Of The Case Qua The Assessee Are That The Assessee Is A Medical Practitioner (Plastic Surgeon). During The A.Y 2009-10, She Ran A Clinic Named Calcutta Aesthetic Surgery Clinic At 34/1M Ballygunge Circular Road, Kolkata. She Also Attached To B. P. Poddar Hospital & Health Point & Performed Operation There As Per Requirement Of The Nursing Homes. A Survey

For Appellant: Shri Mojoj Dutta & Shri Sudip KrFor Respondent: None
Section 131Section 133ASection 142Section 144Section 148