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

Jai Prakash Virmani, Faridabad vs. Dc ACIT Cent Faridabad 2 New, Faridabad

In the result, the appeal of the assessee is allowed

ITA 4764/DEL/2024[2019-20]Status: DisposedITAT Delhi29 Aug 2025AY 2019-20

Bench: Shri Sudhir Kumar & Shri Manish Agarwaljai Prakash Virmani, Dcit/Acit, Shop No.7, Sector 58, Central Circle, Faridabad, Haryana-121004 Vs. Faridabad. Pan-Ahrpp4614R (Appellant) (Respondent) Assessee By Shri M.K. Gupta, Ca Department By Shri Om Prakash, Sr. Dr Date Of Hearing 21/08/2025 Date Of Pronouncement 29/08/2025 O R D E R [ Per Manish Agarwal, Am: This Appeal Is Filed By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-3, Gurgaon [Cit(A) In Short], Dated 04.09.2024 In Appeal No.10863/2018-19 Passed U/S 250 Of The Income Tax Act, 1961 (The Act, In Short) For Asst. Year 2019-20. 2. Brief Facts Of The Case Are That The Survey U/S 133A Was Carried Out At The Business Premises Of The Assessee On 23.01.2019. During The Course Of Survey Certain Loos Papers Were Found & Impounded Having Entries Of Cash Withdrawals & The Undisclosed Expenditure On Constructions Of House, Besides Other Documents Were Also Found Jai Prakash Virmani Vs. Dcit /Acit & Impounded. Based On These Entries Assessee Had Offered Additional Income In The Statements Recorded During The Course Of Survey Of Rs.1,28,34,958/-. Thereafter, Vide Letter Dated 20.01.2020, The Assessee Retracted Partly From The Additional Income So Offered During The Survey. The Case Of The Assessee Was Taken Up For Scrutiny & Assessment Was Completed Wherein The Ao Observed That Income Offered By The Assessee Towards Unexplained Investment In The Construction Of House Is Taxable U/S 69 Of The Act. The Ao Further Observed That The Provisions Of Section 115Bbe Are Applicable On The Income Of Rs.17,66,380/- Offered By The Assessee On Account Of Undisclosed Investment In Constructions House.

Section 115BSection 133ASection 234BSection 250Section 69

Assistant Commissioner of Income Tax, Income Tax Department vs. Suresh Jewellers, Shakuntla Palace

ITA 246/PAT/2023[2017-18]Status: DisposedITAT Patna26 Aug 2025AY 2017-18

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं No.244/Pat/2023 (नििाारणवर्ा / Assessment Year :2017-2018) Acit, Central Circle-3, Patna Vs Sachchu Prasad, Kasap, Udwant Nagar, Bhojpur Bihar-802206 Pan No. :Ajspp 8058 Q & आयकर अपील सं No.245/Pat/2023 (नििाारणवर्ा / Assessment Year : 2017-2018) Acit, Central Circle-3, Patna Vs Suresh Prasad, Udwant Nagar, Kasap Bihar-802206 Pan No. :Ajspp 8056 A & आयकर अपील सं No.246/Pat/2023 (नििाारणवर्ा / Assessment Year : 2017-2018) Acit, Central Circle-3, Patna Vs Suresh Jewellers, Shakuntla Palace, Bakarganj, Patna, Bihar-800004 Pan No. :Adhfs 5624 G (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) .. नििााररतीकीओरसे /Assessee By : Shri Devesh Poddar, Advocate राजस्वकीओरसे /Revenue By : Shrirajat Datta, Cit-Dr सुनवाईकीतारीख/ Date Of Hearing : 28/07/2025 घोषणाकीतारीख/Date Of Pronouncement : 26/08/2025 आदेश / O R D E R Per Bench: These Are The Appeals Filed By The Revenue Against Three Different Assessees Against The Separate Orders Of The Id.Cit(A), Patna-3,All Dated 31.05.2023For The Assessment Year 2017-2018. 2

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: ShriRajat Datta, CIT-DR
Section 133ASection 142(1)Section 153A

Assistant Commissioner of Income Tax, Income Tax Department vs. Suresh Prasad, Bhojpur

ITA 245/PAT/2023[2017-18]Status: DisposedITAT Patna26 Aug 2025AY 2017-18

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं No.244/Pat/2023 (नििाारणवर्ा / Assessment Year :2017-2018) Acit, Central Circle-3, Patna Vs Sachchu Prasad, Kasap, Udwant Nagar, Bhojpur Bihar-802206 Pan No. :Ajspp 8058 Q & आयकर अपील सं No.245/Pat/2023 (नििाारणवर्ा / Assessment Year : 2017-2018) Acit, Central Circle-3, Patna Vs Suresh Prasad, Udwant Nagar, Kasap Bihar-802206 Pan No. :Ajspp 8056 A & आयकर अपील सं No.246/Pat/2023 (नििाारणवर्ा / Assessment Year : 2017-2018) Acit, Central Circle-3, Patna Vs Suresh Jewellers, Shakuntla Palace, Bakarganj, Patna, Bihar-800004 Pan No. :Adhfs 5624 G (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) .. नििााररतीकीओरसे /Assessee By : Shri Devesh Poddar, Advocate राजस्वकीओरसे /Revenue By : Shrirajat Datta, Cit-Dr सुनवाईकीतारीख/ Date Of Hearing : 28/07/2025 घोषणाकीतारीख/Date Of Pronouncement : 26/08/2025 आदेश / O R D E R Per Bench: These Are The Appeals Filed By The Revenue Against Three Different Assessees Against The Separate Orders Of The Id.Cit(A), Patna-3,All Dated 31.05.2023For The Assessment Year 2017-2018. 2

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: ShriRajat Datta, CIT-DR
Section 133ASection 142(1)Section 153A

Assistant Commissioner of Income Tax, Income Tax Department vs. Sachchu Prasad, Bhojpur

ITA 244/PAT/2023[2017]Status: DisposedITAT Patna26 Aug 2025

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं No.244/Pat/2023 (नििाारणवर्ा / Assessment Year :2017-2018) Acit, Central Circle-3, Patna Vs Sachchu Prasad, Kasap, Udwant Nagar, Bhojpur Bihar-802206 Pan No. :Ajspp 8058 Q & आयकर अपील सं No.245/Pat/2023 (नििाारणवर्ा / Assessment Year : 2017-2018) Acit, Central Circle-3, Patna Vs Suresh Prasad, Udwant Nagar, Kasap Bihar-802206 Pan No. :Ajspp 8056 A & आयकर अपील सं No.246/Pat/2023 (नििाारणवर्ा / Assessment Year : 2017-2018) Acit, Central Circle-3, Patna Vs Suresh Jewellers, Shakuntla Palace, Bakarganj, Patna, Bihar-800004 Pan No. :Adhfs 5624 G (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) .. नििााररतीकीओरसे /Assessee By : Shri Devesh Poddar, Advocate राजस्वकीओरसे /Revenue By : Shrirajat Datta, Cit-Dr सुनवाईकीतारीख/ Date Of Hearing : 28/07/2025 घोषणाकीतारीख/Date Of Pronouncement : 26/08/2025 आदेश / O R D E R Per Bench: These Are The Appeals Filed By The Revenue Against Three Different Assessees Against The Separate Orders Of The Id.Cit(A), Patna-3,All Dated 31.05.2023For The Assessment Year 2017-2018. 2

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: ShriRajat Datta, CIT-DR
Section 133ASection 142(1)Section 153A