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

Sachin Vasantraso Sankpal, Kolhapur vs. Assistant Commissioner of Income-Tax, Circle 1(1), Pune

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

ITSSA 121/PUN/2022[2018-19]Status: DisposedITAT Pune29 Mar 2023AY 2018-19

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / It(Ss)A No.121/Pun/2022 िनधा"रण वष" / Assessment Year :2018-19 Sachin Vasantraso Sankpal, The Acit, Circle-1(1), Plot No.3, R.S.No.740/1, Shri V Pune. Krishna Colony, Sambhaj Nagar S Stand Road, Kolhapur – 416007. Pan: Aohps 2859 E Appellant/ Assessee Respondent /Revenue Assessee By Shri C.V.Deshpande – Ar Revenue By Shri M.G.Jasnani – Dr Date Of Hearing 10/02/2023 Date Of Pronouncement 29/03/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals), Pune-11, Dated 27.10.2022 Emanating From Assessment Order Dated 25.09.2021 Under Section 153A R.W.S 143(3)Of The I.T.Act, 1961 For The A.Y.2018-19. The Assessee Has Raised The Following Grounds Of Appeal: “1. On The Facts & In The Circumstances Of The Case & In Law The Lower Authorities Erred In Making Addition Of Rs.3,10,000/- By Invoking Provisions Of Section 69 Of The I T Act 1961 For Unexplained Investments. Rs.96,367/-. 2. On The Facts & In Law The Lower Authorities Have Erred In Passing The Assessment Order U/S 143(3) R.W.S. 153A Of The Income

Section 132Section 143(3)Section 153ASection 69

Raj Goenka, Kolkata vs. D.C.I.T., CC-4(3), Kolkata

In the result, the captioned appeals of the assessee are hereby allowed

ITSSA 114/KOL/2022[2013-2014]Status: DisposedITAT Kolkata29 Mar 2023AY 2013-2014

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.(Ss)A Nos.112, 113 & 114/Kol/2022 Assessment Years: 2011-12, 2012-13 & 2013-14 Raj Goenka.....................…………………...........................………...…..…Appellant 3Rd Floor, Merlin Chambers, 18 British India Street, Dalhousie, Kolkata- 700 069. [Pan: Adlpg8181C] Vs. Dcit, Cc-4(3), Kolkata...……..…..…...................................…....…..…..Respondent Appearances By: Shri Miraj D. Shah, Ar, Appeared On Behalf Of The Appellant. Shri Subhrajyoti Bhattacharjee, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 02, 2023 Date Of Pronouncing The Order : March 29, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeals Have Been Preferred By The Assessee Against The Separate Orders All Dated 30.11.2022 Of The Commissioner Of Income Tax (Appeals)-21, Kolkata [Hereinafter Referred To As The ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). Since, Common Issues Are Involved In All The Appeals, Hence These Have Heard Together & Are Being Disposed Of By This Consolidated Order. 2. The Assessee, In These Appeals, Has Contested The Addition Made By The Assessing Officer In The Assessments Framed U/S 153A Of The Act

Section 132Section 153ASection 250

Raj Goenka, Kolkata vs. D.C.I.T., CC - 4(3), Kolkata

In the result, the captioned appeals of the assessee are hereby allowed

ITSSA 113/KOL/2022[2012-2013]Status: DisposedITAT Kolkata29 Mar 2023AY 2012-2013

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.(Ss)A Nos.112, 113 & 114/Kol/2022 Assessment Years: 2011-12, 2012-13 & 2013-14 Raj Goenka.....................…………………...........................………...…..…Appellant 3Rd Floor, Merlin Chambers, 18 British India Street, Dalhousie, Kolkata- 700 069. [Pan: Adlpg8181C] Vs. Dcit, Cc-4(3), Kolkata...……..…..…...................................…....…..…..Respondent Appearances By: Shri Miraj D. Shah, Ar, Appeared On Behalf Of The Appellant. Shri Subhrajyoti Bhattacharjee, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 02, 2023 Date Of Pronouncing The Order : March 29, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeals Have Been Preferred By The Assessee Against The Separate Orders All Dated 30.11.2022 Of The Commissioner Of Income Tax (Appeals)-21, Kolkata [Hereinafter Referred To As The ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). Since, Common Issues Are Involved In All The Appeals, Hence These Have Heard Together & Are Being Disposed Of By This Consolidated Order. 2. The Assessee, In These Appeals, Has Contested The Addition Made By The Assessing Officer In The Assessments Framed U/S 153A Of The Act

Section 132Section 153ASection 250

Raj Goenka, Kolkata vs. D.C.I.T., CC - 4(3), Kolkata

In the result, the captioned appeals of the assessee are hereby allowed

ITSSA 112/KOL/2022[2011-2012]Status: DisposedITAT Kolkata29 Mar 2023AY 2011-2012

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.(Ss)A Nos.112, 113 & 114/Kol/2022 Assessment Years: 2011-12, 2012-13 & 2013-14 Raj Goenka.....................…………………...........................………...…..…Appellant 3Rd Floor, Merlin Chambers, 18 British India Street, Dalhousie, Kolkata- 700 069. [Pan: Adlpg8181C] Vs. Dcit, Cc-4(3), Kolkata...……..…..…...................................…....…..…..Respondent Appearances By: Shri Miraj D. Shah, Ar, Appeared On Behalf Of The Appellant. Shri Subhrajyoti Bhattacharjee, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 02, 2023 Date Of Pronouncing The Order : March 29, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeals Have Been Preferred By The Assessee Against The Separate Orders All Dated 30.11.2022 Of The Commissioner Of Income Tax (Appeals)-21, Kolkata [Hereinafter Referred To As The ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). Since, Common Issues Are Involved In All The Appeals, Hence These Have Heard Together & Are Being Disposed Of By This Consolidated Order. 2. The Assessee, In These Appeals, Has Contested The Addition Made By The Assessing Officer In The Assessments Framed U/S 153A Of The Act

Section 132Section 153ASection 250

M/S. Kumaralayam Properties Pvt. Ltd., Chennai vs. ACIT, CC - 3 (2), Chennai

The appeals stand partly allowed for statistical purposes

ITA 333/CHNY/2020[2015-16]Status: DisposedITAT Chennai29 Mar 2023AY 2015-16

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.329/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.330/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2012-13) & आयकरअपील सं./ Ita No.331/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2013-14) & आयकरअपील सं./ Ita No.332/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2014-15) & आयकरअपील सं./ Ita No.333/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2015-16) M/S. Kumaralayam Properties Pvt. Ltd. Acit बनाम/ 2B, Ii Floor, Royal Court, Central Circle-3(2), No.41, Venkatanarayana Road, T.Nagar, Chennai. Vs. Chennai-600 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacck-4608-F (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri K. Meenakshi Sundaram, (Itp)-Ld. Ar !थ"कीओरसे/Respondent By : Shri M. Rajan, (Cit)-Ld. Dr सुनवाईकीतारीख/ : 04-01-2023 Date Of Hearing घोषणाकीतारीख / : 29-03-2023 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri K. Meenakshi Sundaram, (ITP)-Ld. ARFor Respondent: Shri M. Rajan, (CIT)-Ld. DR
Section 153A

M/S. Kumaralayam Properties Pvt. Ltd., Chennai vs. ACIT, CC - 3 (2), Chennai

The appeals stand partly allowed for statistical purposes

ITA 332/CHNY/2020[2014-15]Status: DisposedITAT Chennai29 Mar 2023AY 2014-15

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.329/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.330/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2012-13) & आयकरअपील सं./ Ita No.331/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2013-14) & आयकरअपील सं./ Ita No.332/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2014-15) & आयकरअपील सं./ Ita No.333/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2015-16) M/S. Kumaralayam Properties Pvt. Ltd. Acit बनाम/ 2B, Ii Floor, Royal Court, Central Circle-3(2), No.41, Venkatanarayana Road, T.Nagar, Chennai. Vs. Chennai-600 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacck-4608-F (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri K. Meenakshi Sundaram, (Itp)-Ld. Ar !थ"कीओरसे/Respondent By : Shri M. Rajan, (Cit)-Ld. Dr सुनवाईकीतारीख/ : 04-01-2023 Date Of Hearing घोषणाकीतारीख / : 29-03-2023 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri K. Meenakshi Sundaram, (ITP)-Ld. ARFor Respondent: Shri M. Rajan, (CIT)-Ld. DR
Section 153A

M/S. Kumaralayam Properties Pvt. Ltd., Chennai vs. ACIT, CC - 3 (2), Chennai

The appeals stand partly allowed for statistical purposes

ITA 331/CHNY/2020[2013-14]Status: DisposedITAT Chennai29 Mar 2023AY 2013-14

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.329/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.330/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2012-13) & आयकरअपील सं./ Ita No.331/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2013-14) & आयकरअपील सं./ Ita No.332/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2014-15) & आयकरअपील सं./ Ita No.333/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2015-16) M/S. Kumaralayam Properties Pvt. Ltd. Acit बनाम/ 2B, Ii Floor, Royal Court, Central Circle-3(2), No.41, Venkatanarayana Road, T.Nagar, Chennai. Vs. Chennai-600 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacck-4608-F (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri K. Meenakshi Sundaram, (Itp)-Ld. Ar !थ"कीओरसे/Respondent By : Shri M. Rajan, (Cit)-Ld. Dr सुनवाईकीतारीख/ : 04-01-2023 Date Of Hearing घोषणाकीतारीख / : 29-03-2023 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri K. Meenakshi Sundaram, (ITP)-Ld. ARFor Respondent: Shri M. Rajan, (CIT)-Ld. DR
Section 153A

M/S. Kumaralayam Properties Pvt. Ltd., Chennai vs. ACIT, CC - 3 (2), Chennai

The appeals stand partly allowed for statistical purposes

ITA 330/CHNY/2020[2012-13]Status: DisposedITAT Chennai29 Mar 2023AY 2012-13

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.329/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.330/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2012-13) & आयकरअपील सं./ Ita No.331/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2013-14) & आयकरअपील सं./ Ita No.332/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2014-15) & आयकरअपील सं./ Ita No.333/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2015-16) M/S. Kumaralayam Properties Pvt. Ltd. Acit बनाम/ 2B, Ii Floor, Royal Court, Central Circle-3(2), No.41, Venkatanarayana Road, T.Nagar, Chennai. Vs. Chennai-600 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacck-4608-F (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri K. Meenakshi Sundaram, (Itp)-Ld. Ar !थ"कीओरसे/Respondent By : Shri M. Rajan, (Cit)-Ld. Dr सुनवाईकीतारीख/ : 04-01-2023 Date Of Hearing घोषणाकीतारीख / : 29-03-2023 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri K. Meenakshi Sundaram, (ITP)-Ld. ARFor Respondent: Shri M. Rajan, (CIT)-Ld. DR
Section 153A

M/S. Kumaralayam Properties Pvt. Ltd., Chennai vs. ACIT, CC - 3 (2), Chennai

The appeals stand partly allowed for statistical purposes

ITA 329/CHNY/2020[2011-12]Status: DisposedITAT Chennai29 Mar 2023AY 2011-12

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.329/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.330/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2012-13) & आयकरअपील सं./ Ita No.331/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2013-14) & आयकरअपील सं./ Ita No.332/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2014-15) & आयकरअपील सं./ Ita No.333/Chny/2020 (िनधा1रण वष1 / Assessment Year: 2015-16) M/S. Kumaralayam Properties Pvt. Ltd. Acit बनाम/ 2B, Ii Floor, Royal Court, Central Circle-3(2), No.41, Venkatanarayana Road, T.Nagar, Chennai. Vs. Chennai-600 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacck-4608-F (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri K. Meenakshi Sundaram, (Itp)-Ld. Ar !थ"कीओरसे/Respondent By : Shri M. Rajan, (Cit)-Ld. Dr सुनवाईकीतारीख/ : 04-01-2023 Date Of Hearing घोषणाकीतारीख / : 29-03-2023 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri K. Meenakshi Sundaram, (ITP)-Ld. ARFor Respondent: Shri M. Rajan, (CIT)-Ld. DR
Section 153A