Section 153 of the Income Tax Act

Income-tax Act, 2025: s.286

Section 153 of the Income-tax Act, 1961 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 is 21. In SB Gurbaksh Singh v. Union of India (2 SCC 181), cited in 318 of the 1,265 judgments on BharatTax that turn on this section.

Leading authorities on Section 153

21. In SB Gurbaksh Singh v. Union of India
2 SCC 181 · 2007 · Supreme Court
318
citing judgments
Commissioner of Income Tax v. Roca Bathroom Products (P) ltd.
445 ITR 537 · 2022 · High Court
269
citing judgments

The time limit for the Assessing Officer to pass a final assessment order under Section 144C(13) following directions from the Dispute Resolution Panel is determined by the specific provisions of Section 153, particularly Section 153(2A).

Shree Chamundi Mopeds Ltd. v. Church of South India Trust Association
3 SCC 1 · 1992 · Reported
267
citing judgments

If an issue has been decided by a competent court or bench, and that decision remains undisturbed by a higher court, subsequent appeals on the same issue can be dismissed as being covered by the earlier judgment, underscoring judicial discipline.

CIT v. Godavari Devi Saraf
113 ITR 589 · 1978 · High Court
235
citing judgments

An Income-tax Tribunal, operating anywhere in the country, must respect and follow the law laid down by any High Court, even if it is a non-jurisdictional High Court, as long as there is no contrary decision from another High Court on that specific legal point. The law declared by such a High Court is considered the final law of the land for the Tribunal.

Shelf Drilling 4. In ACIT (International Taxation) v. Shelf Drilling Ron Tappmeyer Ltd.
177 Taxmann.com 262 · 2025 · Supreme Court
216
citing judgments

The Supreme Court has not reached a majority verdict on whether the time spent in Dispute Resolution Panel (DRP) proceedings under Section 144C should be included within the overall limitation period prescribed by Section 153(3). Consequently, the legal position on the interplay between Sections 144C and 153 remains unresolved at the Supreme Court level.

(i) Sultana Begum v. Prem Chand Jain
1 SCC 373 · 1997 · Reported
187
citing judgments

A statute must be read as a whole, construing every clause with reference to its context and other provisions, to determine the legislature's real intention and ensure a consistent enactment. This principle, known as "ex visceribus actus," helps avoid inconsistencies within the law.

CIT v. Roca Bathroom Products (P.) Ltd.
147 Taxmann.com 224 · 2023 · Supreme Court
178
citing judgments

The grant of special leave by the Supreme Court signifies that an issue is admitted for final adjudication, and the correctness of the High Court's judgment is under scrutiny. The order granting leave does not affirm the High Court's view nor declare law; consequently, the High Court judgment loses its finality.

Shelf Drilling Ron Tappmeyer Ltd. v. ACIT\n(Intl. Taxation)
153 Taxmann.com 162 · 2023 · High Court
169
citing judgments

The time consumed in proceedings before the Dispute Resolution Panel (DRP) under Section 144C must be subsumed within the limitation period prescribed under Section 153 for the completion of assessment, meaning these timelines are not mutually exclusive.

Sultana Begum v. Prem Chand Jain
259 ITR 449 · 2003 · Supreme Court
147
citing judgments

Section 144C(4) uses a non-obstante clause to expedite the final assessment order, requiring the Assessing Officer to pass it immediately upon acceptance or lack of objection to the TPO's order, irrespective of broader time limits under Section 153.

State of Punjab v. Bhatinda District Coop. Milk Producers Union Ltd.
11 SCC 363 · 2007 · Reported
140
citing judgments

Statutory authorities must exercise their suo motu or revisional powers within a reasonable period, even if the governing statute does not prescribe a specific limitation period. What constitutes a 'reasonable period' depends on the nature of the statute, the rights and liabilities involved, and other relevant factors.

Judgments on Section 153

Sakthi Constructions, Erode vs. DCIT, CC-2, Coimbatore

In the result, the appeals of the assessee are allowed for statistical purpose

ITA 199/CHNY/2021[2014-15]Status: DisposedITAT Chennai27 Jun 2022AY 2014-15

Bench: Shri Mahavir Singhand Shri G. Manjunathaआयकर अपील सं./Ita No.: 196, 197, 198 & 199/Chny/2021 िनधा"रण वष" /Assessment Years: 2011-12 , 2012-13, 2013-14 & 2014-15 M/S. Sakthi Constructions, The Dcit, 102, Sheika Dawood Street, V. Central Circle-2, Iii Floor, Erode – 638 001. Coimbatore Pan: Abnfs 9165J (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Shri M. Rajan, Cit सुनवाई क" तार"ख/Date Of Hearing : 27.06.2022 घोषणा क" तार"ख/Date Of Pronouncement : 27.06.2022 आदेश /O R D E R Per Bench: These Four Appeals By The Assessee Against Four Different Revision Orders Passed By The Principal Commissioner Of Income Tax (Central), Chennai-2 U/S. 263 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Orders In Revision Nos. Pcit (Central), Chennai-2 / Revision-263 / 100000195498, 100000195499, 100000195502 & 100000195505/2021 Of Even Date 27.03.2021. The Assessments Were Framed By The Dcit, Central Circle-2, Coimbatore U/S.153 R.W.S. 143(3) Of The For The Assessment Years

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri M. Rajan, CIT
Section 153Section 153CSection 263

Sakthi Constructions, Erode vs. The DCIT, CC-2, Coimbatore

In the result, the appeals of the assessee are allowed for statistical purpose

ITA 198/CHNY/2021[2013-14]Status: DisposedITAT Chennai27 Jun 2022AY 2013-14

Bench: Shri Mahavir Singhand Shri G. Manjunathaआयकर अपील सं./Ita No.: 196, 197, 198 & 199/Chny/2021 िनधा"रण वष" /Assessment Years: 2011-12 , 2012-13, 2013-14 & 2014-15 M/S. Sakthi Constructions, The Dcit, 102, Sheika Dawood Street, V. Central Circle-2, Iii Floor, Erode – 638 001. Coimbatore Pan: Abnfs 9165J (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Shri M. Rajan, Cit सुनवाई क" तार"ख/Date Of Hearing : 27.06.2022 घोषणा क" तार"ख/Date Of Pronouncement : 27.06.2022 आदेश /O R D E R Per Bench: These Four Appeals By The Assessee Against Four Different Revision Orders Passed By The Principal Commissioner Of Income Tax (Central), Chennai-2 U/S. 263 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Orders In Revision Nos. Pcit (Central), Chennai-2 / Revision-263 / 100000195498, 100000195499, 100000195502 & 100000195505/2021 Of Even Date 27.03.2021. The Assessments Were Framed By The Dcit, Central Circle-2, Coimbatore U/S.153 R.W.S. 143(3) Of The For The Assessment Years

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri M. Rajan, CIT
Section 153Section 153CSection 263

Sakthi Constructions, Erode vs. The DCIT, CC-2, Coimbatore

In the result, the appeals of the assessee are allowed for statistical purpose

ITA 197/CHNY/2021[2012-13]Status: DisposedITAT Chennai27 Jun 2022AY 2012-13

Bench: Shri Mahavir Singhand Shri G. Manjunathaआयकर अपील सं./Ita No.: 196, 197, 198 & 199/Chny/2021 िनधा"रण वष" /Assessment Years: 2011-12 , 2012-13, 2013-14 & 2014-15 M/S. Sakthi Constructions, The Dcit, 102, Sheika Dawood Street, V. Central Circle-2, Iii Floor, Erode – 638 001. Coimbatore Pan: Abnfs 9165J (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Shri M. Rajan, Cit सुनवाई क" तार"ख/Date Of Hearing : 27.06.2022 घोषणा क" तार"ख/Date Of Pronouncement : 27.06.2022 आदेश /O R D E R Per Bench: These Four Appeals By The Assessee Against Four Different Revision Orders Passed By The Principal Commissioner Of Income Tax (Central), Chennai-2 U/S. 263 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Orders In Revision Nos. Pcit (Central), Chennai-2 / Revision-263 / 100000195498, 100000195499, 100000195502 & 100000195505/2021 Of Even Date 27.03.2021. The Assessments Were Framed By The Dcit, Central Circle-2, Coimbatore U/S.153 R.W.S. 143(3) Of The For The Assessment Years

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri M. Rajan, CIT
Section 153Section 153CSection 263

Sakthi Constructions, Erode vs. The DCIT, CC-2, Coimbatore

In the result, the appeals of the assessee are allowed for statistical purpose

ITA 196/CHNY/2021[2011-12]Status: DisposedITAT Chennai27 Jun 2022AY 2011-12

Bench: Shri Mahavir Singhand Shri G. Manjunathaआयकर अपील सं./Ita No.: 196, 197, 198 & 199/Chny/2021 िनधा"रण वष" /Assessment Years: 2011-12 , 2012-13, 2013-14 & 2014-15 M/S. Sakthi Constructions, The Dcit, 102, Sheika Dawood Street, V. Central Circle-2, Iii Floor, Erode – 638 001. Coimbatore Pan: Abnfs 9165J (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Shri M. Rajan, Cit सुनवाई क" तार"ख/Date Of Hearing : 27.06.2022 घोषणा क" तार"ख/Date Of Pronouncement : 27.06.2022 आदेश /O R D E R Per Bench: These Four Appeals By The Assessee Against Four Different Revision Orders Passed By The Principal Commissioner Of Income Tax (Central), Chennai-2 U/S. 263 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Orders In Revision Nos. Pcit (Central), Chennai-2 / Revision-263 / 100000195498, 100000195499, 100000195502 & 100000195505/2021 Of Even Date 27.03.2021. The Assessments Were Framed By The Dcit, Central Circle-2, Coimbatore U/S.153 R.W.S. 143(3) Of The For The Assessment Years

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri M. Rajan, CIT
Section 153Section 153CSection 263

Dy CIT, Circle-4(3)(1), Mumbai vs. M/S. Jefferies India P. Ltd., Mumbai

In the result, the appeal filed by the revenue is hereby dismissed and cross objection filed by the assessee is hereby partly allowed

ITA 457/MUM/2021[2014-15]Status: DisposedITAT Mumbai11 Apr 2022AY 2014-15

Bench: Shri Amarjit Singh, Jm & Gagan Goyal, Am आयकर अपील सं/ I.T.A. No.457/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2014-15) Dcit, Cir 4(3)(1) बिधम/ M/S. Jefferies India Pvt. Ltd. Room No.649, 6Th Floor, 42 & 43, 2 North Avenue, Vs. Aayakar Bhavan, M. K. Bandra-Kurla Complex, Bandra (E), Mumbai- Road, Mumbai-400020. 400051. & Cross Objection No.151/Mum/2021 आयकर अपील सं/ I.T.A. No. 457/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2014-15) M/S. Jefferies India Pvt. Ltd. बिधम/ Dcit, Cir 4(3)(1) Room No.649, 6Th Floor, 42 & 43, 2 North Avenue, Vs. Bandra-Kurla Complex, Aayakar Bhavan, M. K. Bandra (E), Mumbai- Road, Mumbai-400020. 400051. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcj7850R (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Achal Sharma Assessee By: Shri M.P. Lohia/Nikhil Tiwari सुनवाई की तारीख / Date Of Hearing: 24/02/2022 घोषणा की तारीख /Date Of Pronouncement: 11/04/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue As Well As Assessee Have Filed The Above Mentioned Appeal As Well As Cross-Objection Against The Order Dated 05.02.2020 Passed By The Commissioner Of Income Tax (Appeals)-22, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2014-15. C.O. No.151/Mum/2021 A.Y.2014-15

For Appellant: Shri M.P. Lohia/Nikhil TiwariFor Respondent: Shri Achal Sharma
Section 143(2)Section 145(1)