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, Trichy vs. Maharaja Silks, Thiruvarur

The appeal stands dismissed

ITA 2506/CHNY/2024[2018-19]Status: DisposedITAT Chennai06 May 2025AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.2506/Chny/2024 (िनधा'रण वष' / Assessment Year: 2018-19) Dcit M/S Maharaja Silks बनाम/ Central Circle -2, 117/2, Thanjai Salai, Vs. Trichy. Vijayapuram, Thiruvarur-610 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abffm-0968-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Ms. Gouthami Manivasagam (Jcit) – Ld. Sr. Dr " थ" की ओर से/Respondent By : Mr. R. Sivaraman (Advocate) – Ld. Ar सुनवाई की तारीख/Date Of Hearing : 06-05-2025 घोषणा की तारीख /Date Of Pronouncement : 06-05-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Department For Assessment Year (Ay) 2018-19 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals)-19, Chennai [Cit(A)] Dated 29.07.2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) R.W.S 260 Of The Act On 29.09.2022. The Grounds Taken By The Revenue Are As Under: - 1. The Order Of The Learned Commissioner Of Income Tax (Appeals) Is Erroneous On Facts Of The Case & In Law. 2. The Ld. Cit (A) Erred In Not Sustaining The Addition Of Rs.1,40,60,546/- Made On Account Of Undisclosed Business Profit; 2.1 The Ld. Cit (A) Erred In Observing That The Ao Had Wrongly Compared Unaudited P&L Account With The Audited P&L Account Without Appreciating The Statutory Position That The Survey

For Appellant: Ms. Gouthami Manivasagam (JCIT) – Ld. Sr. DRFor Respondent: Mr. R. Sivaraman (Advocate) – Ld. AR
Section 133ASection 143(3)Section 69C

Smita Manoj Patane, Kolhapur vs. ITO 2(1) Kolhapur, Kolhapur

In the result, the appeal filed by the assessee in ITA

ITA 711/PUN/2024[2017-18]Status: DisposedITAT Pune05 May 2025AY 2017-18

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.437/Pun/2024 िनधा"रण वष" / Assessment Year : 2017-18 Manoj Diwakar Patane, Vs. Ito, Ward-2(1), 339/21/22/23, Vasant Kolhapur. Sahawas, Wing F-3, Shahupuri, Karveer- 416003. Pan : Aippp3853K Appellant Respondent आयकर अपील सं. / Ita No.711/Pun/2024 िनधा"रण वष" / Assessment Year : 2017-18 Samita Manoj Patane, Vs. Ito, Ward-2(1), Shop No.1 653/A, Kusum Kolhapur. Apartment, 2Nd Lane, Shahupuri- 416001. Pan : Amypp8375M Appellant Respondent Assessee By : Smt. Deepa Khare Revenue By : Shri Ramnath P. Murkunde Date Of Hearing 10.02.2025 : Date Of Pronouncement 05.05.2025 : आदेश / Order Per Vinay Bhamore, Jm: These Appeals Filed By Two Difference Assessees Are Directed Against The Different Order Dated 16.01.2024 Passed By Ld. Cit(A)/Nfac (In The Case Of Manoj Diwakar Patane) & Order Dated 21.03.2024 Passed By Ld. Cit(A), Pune-11 (In The Case Of Smita Manoj Patane) For The Assessment Year 2017-18 Respectively. 2. Since Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals Of Two Different Assessees, Therefore, We Proceed To Dispose Of The Same By This Common Order. 3. First, We Shall Take Up The Appeal Of The Assessee In Ita No.437/Pun/2024 For Assessment Year 2017-18 (In The Case Of Manoj Diwakar Patane) As The Lead Case For Adjudication.

For Appellant: Smt. Deepa KhareFor Respondent: Shri Ramnath P. Murkunde
Section 133A

Manoj Diwakar Patane, Kolhapur vs. ITO Ward 2(1) Kolhapur, Kolhapur

In the result, the appeal filed by the assessee in ITA

ITA 437/PUN/2024[2017-18]Status: DisposedITAT Pune05 May 2025AY 2017-18

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.437/Pun/2024 िनधा"रण वष" / Assessment Year : 2017-18 Manoj Diwakar Patane, Vs. Ito, Ward-2(1), 339/21/22/23, Vasant Kolhapur. Sahawas, Wing F-3, Shahupuri, Karveer- 416003. Pan : Aippp3853K Appellant Respondent आयकर अपील सं. / Ita No.711/Pun/2024 िनधा"रण वष" / Assessment Year : 2017-18 Samita Manoj Patane, Vs. Ito, Ward-2(1), Shop No.1 653/A, Kusum Kolhapur. Apartment, 2Nd Lane, Shahupuri- 416001. Pan : Amypp8375M Appellant Respondent Assessee By : Smt. Deepa Khare Revenue By : Shri Ramnath P. Murkunde Date Of Hearing 10.02.2025 : Date Of Pronouncement 05.05.2025 : आदेश / Order Per Vinay Bhamore, Jm: These Appeals Filed By Two Difference Assessees Are Directed Against The Different Order Dated 16.01.2024 Passed By Ld. Cit(A)/Nfac (In The Case Of Manoj Diwakar Patane) & Order Dated 21.03.2024 Passed By Ld. Cit(A), Pune-11 (In The Case Of Smita Manoj Patane) For The Assessment Year 2017-18 Respectively. 2. Since Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals Of Two Different Assessees, Therefore, We Proceed To Dispose Of The Same By This Common Order. 3. First, We Shall Take Up The Appeal Of The Assessee In Ita No.437/Pun/2024 For Assessment Year 2017-18 (In The Case Of Manoj Diwakar Patane) As The Lead Case For Adjudication.

For Appellant: Smt. Deepa KhareFor Respondent: Shri Ramnath P. Murkunde
Section 133A