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

Sri Lalit Kumar Todi, Kolkata vs. DCIT, CC-3(1), Kolkata

In the result, all appeals of the assessee are partly allowed

ITSSA 153/KOL/2023[2019-20]Status: DisposedITAT Kolkata12 Mar 2024AY 2019-20

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.(Ss)A. No. 151, 152 & 153/Kol/2023 Assessment Year: 2017-18, 2018-19 & 2019-20 Shri Lalit Kumar Todi Deputy Commissioner Of Income C/O M/S. Salarpuria Jajodia & Co. Vs Tax, Central Circle – 3(1), Kolkata 7, C.R. Avenue 3Rd Floor Kolkata - 700072 [Pan : Abrpt2881Q] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri S. Jhajharia, A/R Revenue By : Shri Rakesh Kumar Das, Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 16/01/2024 घोषणा क" तारीख /Date Of Pronouncement: 12/03/2024 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeals Are Directed At The Instance Of The Assessee Against The Separate Orders Of The National Faceless Appeal Centre, Delhi (Hereinafter The “Ld. Cit(A)”) Of Evenly Dt. 17/08/2023, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Years 2017-18, 2018-19 & 2019-20. 2. As The Grounds Of Appeal Raised By The Assessee For All The Three Assessment Years Are Identical Except For Variance In Quantum, The Grounds Of Appeal For Assessment Year 2018-19 Are Extracted For Ready Reference:- “1. For That In View Of The Facts & In The Circumstances, The Ld. Cit(A) Erred In Holding That The Documents Seized In The Premises Of M/S South Calcutta Diesels Pvt. Ltd. I.E. Scdpl/13, Scdpl/14 & Scdpl/15 Are Incriminating Documents Pertaining To The Appellant Without Appreciating

For Appellant: Shri S. Jhajharia, A/RFor Respondent: Shri Rakesh Kumar Das, CIT, D/R
Section 153Section 250Section 69Section 69A

Sri Lalit Kumar Todi, Kolkata vs. DCIT, CC-3(1), Kolkata

In the result, all appeals of the assessee are partly allowed

ITSSA 152/KOL/2023[2018-19]Status: DisposedITAT Kolkata12 Mar 2024AY 2018-19

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.(Ss)A. No. 151, 152 & 153/Kol/2023 Assessment Year: 2017-18, 2018-19 & 2019-20 Shri Lalit Kumar Todi Deputy Commissioner Of Income C/O M/S. Salarpuria Jajodia & Co. Vs Tax, Central Circle – 3(1), Kolkata 7, C.R. Avenue 3Rd Floor Kolkata - 700072 [Pan : Abrpt2881Q] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri S. Jhajharia, A/R Revenue By : Shri Rakesh Kumar Das, Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 16/01/2024 घोषणा क" तारीख /Date Of Pronouncement: 12/03/2024 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeals Are Directed At The Instance Of The Assessee Against The Separate Orders Of The National Faceless Appeal Centre, Delhi (Hereinafter The “Ld. Cit(A)”) Of Evenly Dt. 17/08/2023, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Years 2017-18, 2018-19 & 2019-20. 2. As The Grounds Of Appeal Raised By The Assessee For All The Three Assessment Years Are Identical Except For Variance In Quantum, The Grounds Of Appeal For Assessment Year 2018-19 Are Extracted For Ready Reference:- “1. For That In View Of The Facts & In The Circumstances, The Ld. Cit(A) Erred In Holding That The Documents Seized In The Premises Of M/S South Calcutta Diesels Pvt. Ltd. I.E. Scdpl/13, Scdpl/14 & Scdpl/15 Are Incriminating Documents Pertaining To The Appellant Without Appreciating

For Appellant: Shri S. Jhajharia, A/RFor Respondent: Shri Rakesh Kumar Das, CIT, D/R
Section 153Section 250Section 69Section 69A

Sri Lalit Kumar Todi, Kolkata vs. DCIT, CC-3(1), Kolkata

In the result, all appeals of the assessee are partly allowed

ITSSA 151/KOL/2023[2017-18]Status: DisposedITAT Kolkata12 Mar 2024AY 2017-18

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.(Ss)A. No. 151, 152 & 153/Kol/2023 Assessment Year: 2017-18, 2018-19 & 2019-20 Shri Lalit Kumar Todi Deputy Commissioner Of Income C/O M/S. Salarpuria Jajodia & Co. Vs Tax, Central Circle – 3(1), Kolkata 7, C.R. Avenue 3Rd Floor Kolkata - 700072 [Pan : Abrpt2881Q] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri S. Jhajharia, A/R Revenue By : Shri Rakesh Kumar Das, Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 16/01/2024 घोषणा क" तारीख /Date Of Pronouncement: 12/03/2024 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeals Are Directed At The Instance Of The Assessee Against The Separate Orders Of The National Faceless Appeal Centre, Delhi (Hereinafter The “Ld. Cit(A)”) Of Evenly Dt. 17/08/2023, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Years 2017-18, 2018-19 & 2019-20. 2. As The Grounds Of Appeal Raised By The Assessee For All The Three Assessment Years Are Identical Except For Variance In Quantum, The Grounds Of Appeal For Assessment Year 2018-19 Are Extracted For Ready Reference:- “1. For That In View Of The Facts & In The Circumstances, The Ld. Cit(A) Erred In Holding That The Documents Seized In The Premises Of M/S South Calcutta Diesels Pvt. Ltd. I.E. Scdpl/13, Scdpl/14 & Scdpl/15 Are Incriminating Documents Pertaining To The Appellant Without Appreciating

For Appellant: Shri S. Jhajharia, A/RFor Respondent: Shri Rakesh Kumar Das, CIT, D/R
Section 153Section 250Section 69Section 69A

Zee Marketing (Guj.) Private Limited, Ahmedabad vs. The Dy. Commissioner of Income Tax, Central Circle-1(1), Ahmedabad

In the result, the appeal preferred by the assessee is partly allowed

ITSSA 19/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad08 Mar 2024AY 2016-17

Bench: Smt.Annapurna Gupta & Ms. Madhumita Royi.T(Ss).A. No. 19/Ahd/2023 ("नधा"रण वष" / Assessment Year : 2016-17) Zee Marketing (Guj.) The Dy. Commissioner Of बनाम/ Private Limited Income Tax Vs. 304, Aakansha Building, Central Circle 1(1), Opp. Vadilal House, Ahmedabad Navrangpura, Ahmedabad - 380009 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacz0627K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri M. S. Chhajed, Ar अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri Akhilendra Pratap Yadaw, Cit. D.R. सुनवाई क" तार"ख / Date Of 29/02/2024 Hearing घोषणा क" तार"ख /Date Of 08/03/2024 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Appeal Filed At The Behest Of The Assessee Is Directed Against The Order Dated 23.12.2022 Passed By The Ld. Commissioner Of Income Tax (Appeals)-11, Ahmedabad (In Short ‘Cit(A)’) Arising Out Of The Order Dated 30.12.2018 Passed By The Acit, Central Circle-1(1), Ahmedabad Under Section 143(3) R.W.S. 153A Of The Income Tax Act, 1961, (Hereinafter Referred To As ‘The Act’) For Assessment Year 2016-17. It(Ss)A No. 19/Ahd/2023 (Zee Marketing (Guj.) Pvt. Ltd. Vs. Dcit) A.Y.– 2016-17 - 2 - 2. The Assessee Has Come Up In Appeal With The Following Grounds:

For Respondent: Shri Akhilendra Pratap Yadaw, CIT
Section 143(3)Section 309