Section 153A of the Income Tax Act

The decision most relied on for Section 153A is National Thermal Power Co. Ltd. v. CIT (229 ITR 383), cited in 5,834 of the 18,957 judgments on BharatTax that turn on this section.

Leading authorities on Section 153A

National Thermal Power Co. Ltd. v. CIT
229 ITR 383 · 1998 · Supreme Court
5,834
citing judgments

Appellate authorities can consider new claims and additional grounds if the relevant facts are already on record. The purpose of assessment is to correctly determine tax liability, allowing both parties to raise issues.

CIT v. Kabul Chawla
380 ITR 573 · 2016 · High Court
3,235
citing judgments

In a search assessment under Section 153A, additions can only be made for completed or non-abated assessment years if incriminating material relevant to those years is found during the search, although notice under Section 153A(1) is mandatorily issued for six assessment years preceding the search.

CIT v. Vegetable Products Ltd.
88 ITR 192 · 1973 · Supreme Court
2,664
citing judgments

When two equally plausible interpretations of a taxing provision are possible, or when conflicting views exist from non-jurisdictional High Courts, the interpretation that favors the assessee must be adopted.

CIT v. Manjunatha Cotton & Ginning Factory
359 ITR 565 · 2013 · High Court
2,590
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify whether the penalty proceedings are initiated for concealment of income or for furnishing inaccurate particulars of income. This non-specification vitiates the penalty proceedings.

Pr. CIT v. Abhisar Buildwell (P.) Ltd.
149 Taxmann.com 399 · 2023 · Supreme Court
2,379
citing judgments

An assessment under section 153A is without jurisdiction if there is an absence of incriminating material for an unabated assessment year.

Goetze (India) Ltd. v. CIT
284 ITR 323 · 2006 · Supreme Court
1,842
citing judgments

An assessee cannot raise a new claim or a claim not made in the original or revised return of income for the first time directly before the Assessing Officer during assessment proceedings.

CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd.
374 ITR 645 · 2015 · High Court
1,823
citing judgments

In Section 153A proceedings, the scope of assessment extends to abated proceedings, enabling an assessee to raise fresh legal claims that could have been made in regular assessment proceedings.

Radhasoami Satsang v. CIT
193 ITR 321 · 1992 · Supreme Court
1,695
citing judgments

The principle of consistency applies in tax matters, meaning a fundamental aspect found to be true in one assessment year should not be changed in a subsequent year if the order was not challenged.

CIT v. Sinhgad Technical Education Society
397 ITR 344 · 2017 · Supreme Court
1,589
citing judgments

For assessments under Section 153C, a notice is legally unsustainable if there is no incriminating material correlated to the specific assessment years for which reassessment is sought.

Jute Corporation of India Ltd. v. CIT
187 ITR 688 · 1991 · Supreme Court
1,372
citing judgments

The Commissioner of Income Tax (Appeals) possesses co-terminus powers with the Assessing Officer and can direct the Assessing Officer to perform actions he failed to do, but cannot introduce a new source of income in the assessment. The appellate assessment must be confined to the items of income that were the subject matter of the original assessment.

Judgments on Section 153A

Ss Realty, Ahmedabad vs. The Dy.CIT, Central Circle-2(4), Ahmedabad

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

ITSSA 104/AHD/2024[2020-21]Status: DisposedITAT Ahmedabad14 Sept 2026AY 2020-21

Bench: Dr. B.R.R. Kumar, Vice-Shri Rahul Chaudharysn It(Ss)A/Co Ay Appellant Respondent No. 1 It(Ss)A No. 2016-17 Dcit, A. Shridhar Constructions 64/Ahd/2024 Central Circle 2 (4), Pvt. Ltd., Ahmedabad 2D, River View Apartments, Bh. Swastik Super Market, Ashram Road, Ahmedabad-380009 [Pan: Aafcs 0114 D] 2 Co No. 2016-17 A. Shridhar Constructions Dcit, 33/Ahd/2024 Pvt. Ltd., Central Circle 2 (4), Ahmedabad-380009 Ahmedabad [Pan: Aafcs 0114 D] 3 It(Ss)A No. 2017-18 Dcit, A. Shridhar Constructions 65/Ahd/2024 Central Circle 2 (4), Pvt. Ltd., Ahmedabad Ahmedabad-380009 [Pan: Aafcs 0114 D] 4 Co No. 2017-18 A. Shridhar Constructions Dcit, 34/Ahd/2024 Pvt. Ltd., Central Circle 2 (4), Ahmedabad-380009 Ahmedabad [Pan: Aafcs 0114 D] 5 It(Ss)A No. 2018-19 Dcit, A. Shridhar Constructions 66/Ahd/2024 Central Circle 2 (4), Pvt. Ltd., Ahmedabad Ahmedabad-380009 [Pan: Aafcs 0114 D] 6 Co No. 2018-19 A. Shridhar Constructions Dcit, 35/Ahd/2024 Pvt. Ltd., Central Circle 2 (4), Ahmedabad-380009 Ahmedabad [Pan: Aafcs 0114 D] 7 It(Ss)A No. 2018-19 Ss Realty, Dcit, 70/Ahd/2024 2D, River View Central Circle 2 (4), Apartments, Bh. Swastik Ahmedabad Super Market, Ashram Road, Ahmedabad-09 [Pan: Acofs 8827 P] 8 It(Ss)A No. 2020-21 Ss Realty, Dcit, 104/Ahd/2024 Ahmedabad-380009 Central Circle 2 (4), [Pan: Acofs 8827 P] Ahmedabad 9 It(Ss)A No. 2020-21 Dcit, Ss Realty, 155/Ahd/2024 Central Circle 2 (4), Ahmedabad-380009 Ahmedabad [Pan: Acofs 8827 P]

Section 153A

DCIT, Central Circle-2(4), Ahmedabad vs. A Shridhar Infracon LLP, Ahmedabad

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

ITSSA 101/AHD/2024[2019-20]Status: DisposedITAT Ahmedabad14 Sept 2026AY 2019-20

Bench: Dr. B.R.R. Kumar, Vice-Shri Rahul Chaudharysn It(Ss)A/Co Ay Appellant Respondent No. 1 It(Ss)A No. 2016-17 Dcit, A. Shridhar Constructions 64/Ahd/2024 Central Circle 2 (4), Pvt. Ltd., Ahmedabad 2D, River View Apartments, Bh. Swastik Super Market, Ashram Road, Ahmedabad-380009 [Pan: Aafcs 0114 D] 2 Co No. 2016-17 A. Shridhar Constructions Dcit, 33/Ahd/2024 Pvt. Ltd., Central Circle 2 (4), Ahmedabad-380009 Ahmedabad [Pan: Aafcs 0114 D] 3 It(Ss)A No. 2017-18 Dcit, A. Shridhar Constructions 65/Ahd/2024 Central Circle 2 (4), Pvt. Ltd., Ahmedabad Ahmedabad-380009 [Pan: Aafcs 0114 D] 4 Co No. 2017-18 A. Shridhar Constructions Dcit, 34/Ahd/2024 Pvt. Ltd., Central Circle 2 (4), Ahmedabad-380009 Ahmedabad [Pan: Aafcs 0114 D] 5 It(Ss)A No. 2018-19 Dcit, A. Shridhar Constructions 66/Ahd/2024 Central Circle 2 (4), Pvt. Ltd., Ahmedabad Ahmedabad-380009 [Pan: Aafcs 0114 D] 6 Co No. 2018-19 A. Shridhar Constructions Dcit, 35/Ahd/2024 Pvt. Ltd., Central Circle 2 (4), Ahmedabad-380009 Ahmedabad [Pan: Aafcs 0114 D] 7 It(Ss)A No. 2018-19 Ss Realty, Dcit, 70/Ahd/2024 2D, River View Central Circle 2 (4), Apartments, Bh. Swastik Ahmedabad Super Market, Ashram Road, Ahmedabad-09 [Pan: Acofs 8827 P] 8 It(Ss)A No. 2020-21 Ss Realty, Dcit, 104/Ahd/2024 Ahmedabad-380009 Central Circle 2 (4), [Pan: Acofs 8827 P] Ahmedabad 9 It(Ss)A No. 2020-21 Dcit, Ss Realty, 155/Ahd/2024 Central Circle 2 (4), Ahmedabad-380009 Ahmedabad [Pan: Acofs 8827 P]

Section 153A

DCIT, Central Circle-2(4), Ahmedabad vs. A Shridhar Infracon LLP, Ahmedabad

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

ITSSA 100/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad14 Sept 2026AY 2018-19

Bench: Dr. B.R.R. Kumar, Vice-Shri Rahul Chaudharysn It(Ss)A/Co Ay Appellant Respondent No. 1 It(Ss)A No. 2016-17 Dcit, A. Shridhar Constructions 64/Ahd/2024 Central Circle 2 (4), Pvt. Ltd., Ahmedabad 2D, River View Apartments, Bh. Swastik Super Market, Ashram Road, Ahmedabad-380009 [Pan: Aafcs 0114 D] 2 Co No. 2016-17 A. Shridhar Constructions Dcit, 33/Ahd/2024 Pvt. Ltd., Central Circle 2 (4), Ahmedabad-380009 Ahmedabad [Pan: Aafcs 0114 D] 3 It(Ss)A No. 2017-18 Dcit, A. Shridhar Constructions 65/Ahd/2024 Central Circle 2 (4), Pvt. Ltd., Ahmedabad Ahmedabad-380009 [Pan: Aafcs 0114 D] 4 Co No. 2017-18 A. Shridhar Constructions Dcit, 34/Ahd/2024 Pvt. Ltd., Central Circle 2 (4), Ahmedabad-380009 Ahmedabad [Pan: Aafcs 0114 D] 5 It(Ss)A No. 2018-19 Dcit, A. Shridhar Constructions 66/Ahd/2024 Central Circle 2 (4), Pvt. Ltd., Ahmedabad Ahmedabad-380009 [Pan: Aafcs 0114 D] 6 Co No. 2018-19 A. Shridhar Constructions Dcit, 35/Ahd/2024 Pvt. Ltd., Central Circle 2 (4), Ahmedabad-380009 Ahmedabad [Pan: Aafcs 0114 D] 7 It(Ss)A No. 2018-19 Ss Realty, Dcit, 70/Ahd/2024 2D, River View Central Circle 2 (4), Apartments, Bh. Swastik Ahmedabad Super Market, Ashram Road, Ahmedabad-09 [Pan: Acofs 8827 P] 8 It(Ss)A No. 2020-21 Ss Realty, Dcit, 104/Ahd/2024 Ahmedabad-380009 Central Circle 2 (4), [Pan: Acofs 8827 P] Ahmedabad 9 It(Ss)A No. 2020-21 Dcit, Ss Realty, 155/Ahd/2024 Central Circle 2 (4), Ahmedabad-380009 Ahmedabad [Pan: Acofs 8827 P]

Section 153A

Serajuddin and Co, Kolkata vs. DCIT/ACIT Central Circle-1, Bhubaneswar

In the result, the appeal of the assessee is allowed

ITA 536/CTK/2026[2021-22]Status: DisposedITAT Cuttack10 Sept 2026AY 2021-22

Bench: Shri George Mathan & Shri Gopalan Gurusamyआयकर अपील सं/Ita No.536/Ctk/2026 (निर्धारणवर्ा / Assessment Year: 2021-22) Serajuddin & Co. Vs Dcit/Acit, Central Circle-1, Bhubaneswar 19/A, 1St Floor, Abdul Hamid Street, Kol-69. Pan No. : Abifs3758G (अपीलधर्थी/Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररतीकीओरसे /Assessee By : Shri Sunil Mishra, Ar रधजस्वकीओरसे /Revenue By : Shri Jeetendra Kumar, Cit D.R. सुनवाईकीतारीख/ Date Of Hearing : 10/09/2026 घोषणाकीतारीख/Date Of Pronouncement : 10/09/2026 आदेश / O R D E R Per George Mathan, Jm: This Is An Appeal Filed By The Assessee Against The Order Of The Cit(A)-2, Bhubaneswar [Hereinafter Referred To As The ‘Cit(A)’] In Appeal No.Cit(A), Bhubaneswar-2/10137/2020-21 Dated 10.03.2026 For The Assessment Year 2021-22. 2. Shri Sunil Mishra, Ar Appeared On Behalf Of The Assessee & Shri Jeetendra Kumar, Cit D.R. Represented On Behalf Of The Revenue. 3. It Was Submitted By The Ld. Ar That The Only Issue In This Appeal Is Against The Enhancement Made By The Ld. Cit(A) In Respect Of 3,50,00,000/- On Account Of A Telegram Chat With Serajuddin & Co. & The Screenshot Of The Chart Is Extracted By The Ld. Cit(A) At Page 36 Of His Order Which Reads As Follows:

For Appellant: Shri Sunil Mishra, ARFor Respondent: Shri Jeetendra Kumar, CIT D.R
Section 153A