Section 153(5) of the Income Tax Act

Income-tax Act, 2025: s.286

Section 153(5) falls under section 153 of the Income-tax Act, 1961, which corresponds to section 286 (Time limit for completion of assessment, reassessment and recomputation) of the Income-tax Act, 2025.

Read section 286 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 153(5) is Stock Holding Corporation of India Ltd. v. CIT (53 Taxmann.com 106), cited in 13 of the 52 judgments on BharatTax that turn on this section.

Leading authorities on Section 153(5)

Stock Holding Corporation of India Ltd. v. CIT
53 Taxmann.com 106 · 2015 · High Court
13
citing judgments

Tax paid on self-assessment falls under the residuary clause of Section 244A(1)(b) for refund interest, payable from the date of self-assessment tax payment until the refund date.

CIT, LTU v. Union Bank of India
263 Taxmann 685 · 2019 · High Court
10
citing judgments

Section 115JB of the Income Tax Act, 1961, does not apply to a banking company governed by the Banking Regulation Act, 1949, prior to the amendment made by the Finance Act, 2012.

Caltex Oil Refining Ltd. v. CIT
202 ITR 275 · High Court
6
citing judgments
CIT v. Indian Farmer Fertilizer Co-operative
71 Taxmann.com 37 · 2016 · High Court
6
citing judgments

Judgments on Section 153(5)

M/S. Biesse Manufacturing Company Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-1(1)(1), Bangalore

The appeal are allowed

ITTPA 398/BANG/2023[2009-10]Status: DisposedITAT Bangalore09 Sept 2026AY 2009-10

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhailittpa 398/Bang/2023 (निर्धारण वर्ा/Assessment Year : 2009-10) M/S. Biesse Deputy Commissioner Manufacturing Of Income Tax, Company Private Circle-1(1)(1), Limited Bmtc Building, Survey No. 32, No. 469, 80 Feet Road, 6Th Sondekoppa Road, Block, Koramangala Vs. Jakkasandra Village, Bengaluru-560095, Nelamangala Taluk, Karnataka Jakkasandra, Bengaluru-562123, Karnataka अपीलधर्थी Appellant प्रत्यर्थी Respondent

Section 143Section 143(3)Section 144CSection 254Section 92C

Etisalat Software Solutions P. Ltd., Bengaluru vs. ACIT, Circle-2(2)(1), Bengaluru

In the result appeal filed by the assessee is partly allowed

ITA 92/BANG/2026[2017-18]Status: DisposedITAT Bangalore24 Aug 2026AY 2017-18

Bench: Shri Prashant Maharishi & Shri Soundararajan K.

For Appellant: AABCE7261M
Section 143(2)Section 143(3)Section 144CSection 254Section 92

Town Vividoddesha Sahakari Bhandara Niyamitha, Tumkuru vs. Income Tax Officer, Ward 1 & Tps, Tumkuru

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

ITA 2457/BANG/2026[2017-18]Status: DisposedITAT Bangalore20 Aug 2026AY 2017-18

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

Section 143(3)Section 153(5)Section 250Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

K R Pradeep, Bangalore vs. Deputy Commissioner of Income Tax Central Circle 1(3), Bengaluru

In the result appeal of the assessee is dismissed

ITA 428/BANG/2026[2018-19]Status: DisposedITAT Bangalore19 Aug 2026AY 2018-19

Bench: Shri Balakrishnan S & Shri Keshav Dubey

For Appellant: AALPP 7910 M
Section 127Section 13(2)Section 132Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 14ASection 154Section 254

Leighton India Contractors Pvt Ltd., Mumbai vs. DCIT, Cir-14(1)(1), Mumbai

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

ITA 896/MUM/2026[2015-16]Status: DisposedITAT Mumbai27 Jul 2026AY 2015-16

Bench: Shri Pawan Singh & Shri Girish Agrawalassessment Year: 2015-16 Leighton India Contractors Dcit, Cir-14(1)(1), Pvt Ltd. Mumbai 6/F, Tower-3, Equinox Business Park, Off Bkc, Vs. L B S Marg, Kurla (W), Mumbai - 400070 (Pan: Aaacl3338D) (Appellant) (Respondent) Present For: Assessee : Shri Hardik Nirmal, Shri Nimesh Agrawal & Shri Nikhil Rathod, Cas Revenue : Shri Surendra Mohan, Sr. Dr Date Of Hearing : 30.04.2026 Date Of Pronouncement : 27.07.2026 O R D E R Per Girish Agrawal: This Appeal Filed By The Assessee Is Against The Order Of Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi Vide Order No. Itba/Nfac/S/250/2025-26/1082586340(1), Dated 13.11.2025, Passed Against The Assessment Order By Dcit, Circle – 14(1)(1), Mumbai, U/S. 143(3) Of The Income-Tax Act (Hereinafter Referred To As The “Act”), Dated 03.01.2023, For Assessment Year 2015-16. 2. Grounds Taken By The Assessee Are Reproduced As Under: 1. Ground No. 1: Interest On Refund U/S. 244A Of The Act

For Appellant: Shri Hardik Nirmal, Shri Nimesh Agrawal, and Shri Nikhil Rathod, CAsFor Respondent: Shri Surendra Mohan, Sr. DR
Section 115JSection 143(1)Section 143(3)Section 154Section 244A

Itc Infotech India Limited, Kolkata vs. DCIT, Circle 1(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 2941/KOL/2025[2014-2015]Status: DisposedITAT Kolkata20 May 2026AY 2014-2015

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

Section 143(3)Section 153Section 153(5)Section 244ASection 244A(1)

Lic Housing Finance Limited, Mumbai vs. ACIT, Mumbai

Appeals of the assessee are allowed

ITA 6974/MUM/2024[2007-08]Status: DisposedITAT Mumbai12 Feb 2026AY 2007-08

Bench: Shri Narender Kumar Choudhry

For Appellant: Shri S.Bhandari and Sri Shreyas Shah,(Adv.)For Respondent: Shri Surendra Mohan,(Sr. DR)
Section 143(1)(a)Section 153(5)Section 154Section 244ASection 244A(1)(b)Section 5(2)

Lic Housing Finance Ltd, Mumbai vs. ACIT, Mumbai

Appeals of the assessee are allowed

ITA 6973/MUM/2024[2006-07]Status: DisposedITAT Mumbai12 Feb 2026AY 2006-07

Bench: Shri Narender Kumar Choudhry

For Appellant: Shri S.Bhandari and Sri Shreyas Shah,(Adv.)For Respondent: Shri Surendra Mohan,(Sr. DR)
Section 143(1)(a)Section 153(5)Section 154Section 244ASection 244A(1)(b)Section 5(2)

Mrs. Archana Anil Chechani, Jalna vs. ACIT Central Circle-1, Aurangabad

In the result, the appeal of the assessee is dismissed

ITA 1203/PUN/2024[2012-13]Status: DisposedITAT Pune28 Nov 2025AY 2012-13

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: N O N EFor Respondent: Shri Amol Khairnar
Section 132Section 142(1)Section 144Section 147Section 148Section 254Section 68

Scholars Education Trust of India, Jaipur vs. CIT Exemption, Jaipur

In the result, appeal of the assessee is allowed

ITA 1225/JPR/2025[2013-14]Status: DisposedITAT Jaipur12 Nov 2025AY 2013-14
For Appellant: Shri Mahesh Kumar, C.AFor Respondent: Shri Rajesh Ojha, CIT
Section 10Section 10(23)(vi)Section 11(5)Section 13(1)Section 13(3)Section 153(5)Section 2(41)

Kotak Mahindra Bank Limited, Mumbai vs. DCIT 2(3)(1), Mumbai

In the result, all the grounds of appeal of assessee is allowed

ITA 4633/MUM/2025[2021-22]Status: DisposedITAT Mumbai03 Sept 2025AY 2021-22

Bench: Shri Pawan Singh& Smt.Renu Jauhri

Section 143(1)Section 143(3)Section 147Section 237Section 244ASection 244A(1)(a)Section 244A(1)(b)Section 246ASection 246A(1)(b)Section 246A(1)(i)

Kotak Mahindra Bank Limited, Mumbai vs. DCIT 2(3)(1), Mumbai

In the result, all the grounds of appeal of assessee is allowed

ITA 4632/MUM/2025[2020-21]Status: DisposedITAT Mumbai03 Sept 2025AY 2020-21

Bench: Shri Pawan Singh& Smt.Renu Jauhri

Section 143(1)Section 143(3)Section 147Section 237Section 244ASection 244A(1)(a)Section 244A(1)(b)Section 246ASection 246A(1)(b)Section 246A(1)(i)

Kotak Mahindra Bank Limited, Mumbai vs. DCIT 2(3)(1), Mumbai

In the result, all the grounds of appeal of assessee is allowed

ITA 4631/MUM/2025[2020-21]Status: DisposedITAT Mumbai03 Sept 2025AY 2020-21

Bench: Shri Pawan Singh& Smt.Renu Jauhri

Section 143(1)Section 143(3)Section 147Section 237Section 244ASection 244A(1)(a)Section 244A(1)(b)Section 246ASection 246A(1)(b)Section 246A(1)(i)

Kotak Mahindra Bank Limited, Mumbai vs. DCIT 2(3)(1), Mumbai

In the result, all the grounds of appeal of assessee is allowed

ITA 4630/MUM/2025[2018-19]Status: DisposedITAT Mumbai03 Sept 2025AY 2018-19

Bench: Shri Pawan Singh& Smt.Renu Jauhri

Section 143(1)Section 143(3)Section 147Section 237Section 244ASection 244A(1)(a)Section 244A(1)(b)Section 246ASection 246A(1)(b)Section 246A(1)(i)

Kotak Mahindra Bank Limited, Mumbai vs. DCIT 2(3)(1), Mumbai

In the result, all the grounds of appeal of assessee is allowed

ITA 4629/MUM/2025[2016-17]Status: DisposedITAT Mumbai03 Sept 2025AY 2016-17

Bench: Shri Pawan Singh& Smt.Renu Jauhri

Section 143(1)Section 143(3)Section 147Section 237Section 244ASection 244A(1)(a)Section 244A(1)(b)Section 246ASection 246A(1)(b)Section 246A(1)(i)

Kotak Mahindra Bank Limited, Mumbai vs. DCIT 2 3 1, Mumbai

In the result, all the grounds of appeal of assessee is allowed

ITA 4628/MUM/2025[2015-16]Status: DisposedITAT Mumbai03 Sept 2025AY 2015-16

Bench: Shri Pawan Singh& Smt.Renu Jauhri

Section 143(1)Section 143(3)Section 147Section 237Section 244ASection 244A(1)(a)Section 244A(1)(b)Section 246ASection 246A(1)(b)Section 246A(1)(i)

Hitachi Astemo Haryana Private Limited, Faridabad vs. Assistant Commissioner of Income Tax, Delhi

In the result, the Appeal of the Assessee is allowed

ITA 3353/DEL/2024[AY 2018-19]Status: DisposedITAT Delhi03 Sept 2025

Bench: S. Rifaur Rahman & Shri Yogesh Kumar U.S.Hitachi Astemo Haryana Private Vs Assistant Commissioner Limited Of Income Tax, Circle Plot No. 23-32, Sector-58, 10(1), C. R. Building, Behind Jcb India Ltd, Ito, Ip Estate, Faridabad, Haryana, India New Delhi Pan: Aabce5725G Appellant Respondent Assessee By Ms. Ananya Kapoor, Adv Revenue By Sh. S. K. Jadhav, Cit- Dr Date Of Hearing 06/08/2025 Date Of Pronouncement 03 /09/2025 Order Per Yogesh Kumar, U.S. Jm: This Appeal Is Filed By The Assessee Pertaining To Assessment

Section 143(3)Section 144C(13)Section 153(5)Section 254Section 270ASection 92C

Viacom 18 Media Private Limited, Mumbai vs. Assistant Commissioner of Income Tax 16(1), Mumbai

In the result the appeal filed by the assessee stands allowed for statistical purposes

ITA 1002/MUM/2025[2012-13]Status: DisposedITAT Mumbai23 May 2025AY 2012-13

Bench: Smt. Beena Pillai () & Smt.Renu Jauhri ()

Section 143(3)Section 153(5)Section 244Section 244ASection 244A(1)(a)

Pfizer Limited, Mumbai-400051 vs. The Principal Commissioner of Income Tax -6, Mumbai-400020

In the result, appeal is dismissed as withdrawn

ITA 1388/MUM/2022[2017-18]Status: HeardITAT Mumbai13 May 2025AY 2017-18

Bench: Shri Saktijit Dey, V.P. & Shri Bijayananda Pruseth, Am

For Respondent: Shri R.A. Dhyani, CIT (DR)
Section 153(5)Section 263

Sri Maharaja Refineries, Erode vs. ACIT, Circle-I, Erode

ITA 1956/CHNY/2024[2014-15]Status: DisposedITAT Chennai07 May 2025AY 2014-15

Bench: Shri Manu Kumar Giri & Shri Amitabh Shuklaआयकरअपीलसं./I.T.A.Nos.1955 & 1956/Chny/2024 (निर्धारणवर्ष / Assessment Years: 2013-14 & 2014-15) Sri Maharaja Refineries, # 128, Bhavani Road, Erode-638 004. Vs The Assistant Commissioner Of Income-Tax, Circle-1, Erode. Pan: Aaffs-8491-N (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थीकीओरसे / Appellant By प्रत्यर्थीकीओरसे/Respondent By : Mr. S.Sridhar, Advocate (Erode) : Mr. R.Clement Ramesh Kumar, Cit & Ms.Anitha, Addl.Cit सुनवाईकीतारीख/Date Of Hearing : 19.02.2025 घोषणाकीतारीख / Date Of Pronouncement : 07.05.2025 आदेश / Order Per Manu Kumar Giri, Jm: The Captioned Appeals Filed By The Assessee Are Directed Against Separate Orders Of The Ld. Commissioner Of Income Tax (Appeals)(Nfac), Delhi [Cit(A)] Both Dated 07.06.2024 For

For Respondent: Mr. S.Sridhar, Advocate (Erode)
Section 143(2)Section 143(3)Section 153(5)Section 40A(2)Section 40A(2)(a)Section 40A(2)(b)Section 92