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

Salitho Ores Private Limited, Panaji vs. Deputy Commissioner of Income Tax, Central Circle, Panaji

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

ITA 303/PAN/2025[2008-09]Status: DisposedITAT Panaji08 Sept 2026AY 2008-09

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.301/Pan/2025 िनधा"रण वष" / Assessment Year : 2008-09 Salgaocar Mining Industries Vs. Dcit, Central Circle, Private Limited, Panaji, Goa. Salgaocar Bhavan, Altinho, Panaji, Goa- 403001. Pan : Aabcs8862N Appellant Respondent आयकर अपील सं. / Ita No.303/Pan/2025 िनधा"रण वष" / Assessment Year : 2008-09 Salitho Ores Private Vs. Dcit, Central Circle, Limited, Panaji-Goa. Salgaoncar Bhavan, Altinho, Panaji, Goa- 403001. Pan : Aabcs8859F Appellant Respondent Assessee By : Shri Percy Pardiwalla & Shri Sukhsagar Syal Revenue By : Smt. Poonam Sharma (Virtual) Date Of Hearing : 11.06.2026 Date Of Pronouncement : 08.09.2026 आदेश / Order Per Vinay Bhamore, Jm: These Appeals Filed By The Different Assessee Are Directed Against The Separate Orders Dated 29.07.2025 Passed By Ld. Cit(A)- 2, Panaji [‘Ld. Cit(A)’] For The Assessment Year 2008-09 Respectively. 2. Since The Facts Are Identical & Both The Appeals Were Heard Together, 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.301/Pan/2025 For Adjudication As The Lead Case.

For Appellant: Shri Percy Pardiwalla &For Respondent: Smt. Poonam Sharma (Virtual)
Section 132Section 153ASection 153A(1)Section 28

Salgaocar Mining Industries Private Limited, Panaji vs. Deputy Commissioner of Income Tax, Central Circle, Panaji

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

ITA 301/PAN/2025[2008-09]Status: DisposedITAT Panaji08 Sept 2026AY 2008-09

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.301/Pan/2025 िनधा"रण वष" / Assessment Year : 2008-09 Salgaocar Mining Industries Vs. Dcit, Central Circle, Private Limited, Panaji, Goa. Salgaocar Bhavan, Altinho, Panaji, Goa- 403001. Pan : Aabcs8862N Appellant Respondent आयकर अपील सं. / Ita No.303/Pan/2025 िनधा"रण वष" / Assessment Year : 2008-09 Salitho Ores Private Vs. Dcit, Central Circle, Limited, Panaji-Goa. Salgaoncar Bhavan, Altinho, Panaji, Goa- 403001. Pan : Aabcs8859F Appellant Respondent Assessee By : Shri Percy Pardiwalla & Shri Sukhsagar Syal Revenue By : Smt. Poonam Sharma (Virtual) Date Of Hearing : 11.06.2026 Date Of Pronouncement : 08.09.2026 आदेश / Order Per Vinay Bhamore, Jm: These Appeals Filed By The Different Assessee Are Directed Against The Separate Orders Dated 29.07.2025 Passed By Ld. Cit(A)- 2, Panaji [‘Ld. Cit(A)’] For The Assessment Year 2008-09 Respectively. 2. Since The Facts Are Identical & Both The Appeals Were Heard Together, 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.301/Pan/2025 For Adjudication As The Lead Case.

For Appellant: Shri Percy Pardiwalla &For Respondent: Smt. Poonam Sharma (Virtual)
Section 132Section 153ASection 153A(1)Section 28

DCIT-4(1), Indore vs. Texmo Pipes and Products Limited, Burhanpur

In the result, ground No.3 in IT(SS)A No

ITA 423/IND/2025[2016-17]Status: DisposedITAT Indore08 Sept 2026AY 2016-17

Bench: Dr. Arjun Lal Saini & Shri Paresh M. Joshiआयकरअपीलसं./It(Ss)A Nos.2, 1, 9, 10, 11, 12, 13/Ind/2025 [ "नधा"रणवष"/Assessment Years: 2010-11 To 2016-17 ] Texmo Pipes & Products Limited, Deputy Commissioner Of 98, Bahadarpur Road, Vs. Income Tax, Central-1, Burhanpur, Aaykar Bhawan, Opp. White Madhya Pradesh-450331. Church, Indore, Madhya Pradesh-452001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacct9780D (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./Ita No. 423/Ind/2025 [ "नधा"रणवष"/Assessment Year: 2016-17 ] Deputy Commissioner Of Texmo Pipes & Products Income Tax-4(1), Vs. Limited, Aaykar Bhawan, Opp. White 98, Bahadarpur Road, Burhanpur, Church, Indore, Madhya Madhya Pradesh-450331. Pradesh – 452001. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacct9780D (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant By : Shri Anil Kamal Garg With Shri Aayush Garg, Ca Respondent By : Shri Anup Singh, Cit. Dr Date Of Hearing : 29/06/2026 Date Of Pronouncement : 08/09/2026 :Order: Per, Bench: Captioned Seven Appeals Filed By The Assessee & One Cross-Appeal Filed By The Revenue Pertaining To Assessment Years, 2010–11 To 2016–17, Are Directed

For Appellant: Shri Anil Kamal Garg with Shri Aayush Garg, CAFor Respondent: Shri Anup Singh, CIT. DR
Section 132Section 143(3)Section 14ASection 153ASection 250