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

Shri Mohan Thakur, Mumbai vs. A.C.I.T. Cent. Cir. 8(4), Mumbai

In the result, the appeal of the assessee is hereby ordered to be allowed

ITA 7413/MUM/2017[2008-09]Status: DisposedITAT Mumbai09 Jan 2020AY 2008-09

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.7413 /Mum/2017 (ननधधारण वर्ा / Assessment Years: 2008-09) बनधम/ Shri Mohan Thakur Acit, Central Circle-8(4) 6Th Floor Aayakar Bhavan, 4, Flora Vila, 35, St. Vs. M.K. Road, Mumbai- Andrews Road, Bandra 400020. (W), Mumbai-400050. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. :Aaapt2966N (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri Durga Dutt/ Akhtar H. Ansari (Dr) Assessee By: Dr. K. Shivaram सुनवाई की तारीख / Date Of Hearing: 15/11.2019 घोषणा की तारीख /Date Of Pronouncement: 09/01/2020 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 30.10.2017 Passed By The Commissioner Of Income Tax (Appeals)-50, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2008- 09. 2. The Assessee Has Raised The Following Grounds Of Appeal: - “The Learned Cit(A) Erred In Upholding The Validity Of Notice U/S 148 Where The Proceedings U/S 153C Had Already Been Initiated Which Were Dropped & Immediately The Reassessment Proceedings Had Been Initiated Without Any Fresh Material On Record & Hence Reopening Is Void- Ab - Initio Merit : Addition Of Rs.237.00.000/- Based On Entries In Diary Of Third Person: 2. No Addition Can Be Made Based On Entries Found In The Books In Third Party'S Premises Since No Search U/S 132 Had Taken Place On The Assessee & Hence S.132(4A) Would Not Be Applicable To The Present Facts Of The Case. In View Of The Same The Entire Addition May Be Deleted.

For Appellant: Dr. K. ShivaramFor Respondent: Shri Durga Dutt/ Akhtar H
Section 132Section 143(2)Section 143(3)Section 148Section 153C

Dr. Subash Chandra Jena, Bhubaneswar vs. ACIT, Central Circle, Cuttack

In the result, appeals of the assessee in ITA

ITA 45/CTK/2019[2015-16]Status: DisposedITAT Cuttack08 Jan 2020AY 2015-16

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.40 To 45/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 To 2015-2016) Dr. Subash Chandra Jena, Vs. Acit, Central Circle, Cuttack Plot No.5/52, Gajapati Nagar, Bhubaneswar-751001 स्थायी ऱेखा सं./Pan No. : Abrpj 2247 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Two Separate Orders Of Cit(A)-2, Bhubaneswar, I.E. One Dated 11.12.2018 For The Assessment Years 2010-2011 & 2011-2012 & Other Dated 28.11.2018 For The Assessment Years 2012-2013 To 2015-2016. 2. First We Shall Take Up Appeals Of The Assessee For Assessment Years 2010-2011 & 2011-2012 In Ita Nos.40 & 41/Ctk/2019, Wherein The Sole Issue Involved Is With Regard To Confirming The Penalty Levied U/S.271(1)(C) Of The Act. 3. Brief Facts Of The Case Are That The Assessee Was Working In Government Of Odisha As A Doctor & Also Engaged In Private Practice

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139(1)Section 153ASection 271(1)(c)

Dr. Subash Chandra Jena, Bhubaneswar vs. ACIT, Central Circle, Cuttack

In the result, appeals of the assessee in ITA

ITA 44/CTK/2019[2014-15]Status: DisposedITAT Cuttack08 Jan 2020AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.40 To 45/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 To 2015-2016) Dr. Subash Chandra Jena, Vs. Acit, Central Circle, Cuttack Plot No.5/52, Gajapati Nagar, Bhubaneswar-751001 स्थायी ऱेखा सं./Pan No. : Abrpj 2247 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Two Separate Orders Of Cit(A)-2, Bhubaneswar, I.E. One Dated 11.12.2018 For The Assessment Years 2010-2011 & 2011-2012 & Other Dated 28.11.2018 For The Assessment Years 2012-2013 To 2015-2016. 2. First We Shall Take Up Appeals Of The Assessee For Assessment Years 2010-2011 & 2011-2012 In Ita Nos.40 & 41/Ctk/2019, Wherein The Sole Issue Involved Is With Regard To Confirming The Penalty Levied U/S.271(1)(C) Of The Act. 3. Brief Facts Of The Case Are That The Assessee Was Working In Government Of Odisha As A Doctor & Also Engaged In Private Practice

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139(1)Section 153ASection 271(1)(c)

Dr. Subash Chandra Jena, Bhubaneswar vs. ACIT, Central Circle, Cuttack

In the result, appeals of the assessee in ITA

ITA 43/CTK/2019[2013-14]Status: DisposedITAT Cuttack08 Jan 2020AY 2013-14

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.40 To 45/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 To 2015-2016) Dr. Subash Chandra Jena, Vs. Acit, Central Circle, Cuttack Plot No.5/52, Gajapati Nagar, Bhubaneswar-751001 स्थायी ऱेखा सं./Pan No. : Abrpj 2247 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Two Separate Orders Of Cit(A)-2, Bhubaneswar, I.E. One Dated 11.12.2018 For The Assessment Years 2010-2011 & 2011-2012 & Other Dated 28.11.2018 For The Assessment Years 2012-2013 To 2015-2016. 2. First We Shall Take Up Appeals Of The Assessee For Assessment Years 2010-2011 & 2011-2012 In Ita Nos.40 & 41/Ctk/2019, Wherein The Sole Issue Involved Is With Regard To Confirming The Penalty Levied U/S.271(1)(C) Of The Act. 3. Brief Facts Of The Case Are That The Assessee Was Working In Government Of Odisha As A Doctor & Also Engaged In Private Practice

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139(1)Section 153ASection 271(1)(c)

Dr. Subash Chandra Jena, Bhubaneswar vs. ACIT, Central Circle, Cuttack

In the result, appeals of the assessee in ITA

ITA 42/CTK/2019[2012-13]Status: DisposedITAT Cuttack08 Jan 2020AY 2012-13

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.40 To 45/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 To 2015-2016) Dr. Subash Chandra Jena, Vs. Acit, Central Circle, Cuttack Plot No.5/52, Gajapati Nagar, Bhubaneswar-751001 स्थायी ऱेखा सं./Pan No. : Abrpj 2247 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Two Separate Orders Of Cit(A)-2, Bhubaneswar, I.E. One Dated 11.12.2018 For The Assessment Years 2010-2011 & 2011-2012 & Other Dated 28.11.2018 For The Assessment Years 2012-2013 To 2015-2016. 2. First We Shall Take Up Appeals Of The Assessee For Assessment Years 2010-2011 & 2011-2012 In Ita Nos.40 & 41/Ctk/2019, Wherein The Sole Issue Involved Is With Regard To Confirming The Penalty Levied U/S.271(1)(C) Of The Act. 3. Brief Facts Of The Case Are That The Assessee Was Working In Government Of Odisha As A Doctor & Also Engaged In Private Practice

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139(1)Section 153ASection 271(1)(c)

Dr. Subash Chandra Jena, Bhubaneswar vs. ACIT, Central Circle, Cuttack

In the result, appeals of the assessee in ITA

ITA 41/CTK/2019[2011-12]Status: DisposedITAT Cuttack08 Jan 2020AY 2011-12

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.40 To 45/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 To 2015-2016) Dr. Subash Chandra Jena, Vs. Acit, Central Circle, Cuttack Plot No.5/52, Gajapati Nagar, Bhubaneswar-751001 स्थायी ऱेखा सं./Pan No. : Abrpj 2247 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Two Separate Orders Of Cit(A)-2, Bhubaneswar, I.E. One Dated 11.12.2018 For The Assessment Years 2010-2011 & 2011-2012 & Other Dated 28.11.2018 For The Assessment Years 2012-2013 To 2015-2016. 2. First We Shall Take Up Appeals Of The Assessee For Assessment Years 2010-2011 & 2011-2012 In Ita Nos.40 & 41/Ctk/2019, Wherein The Sole Issue Involved Is With Regard To Confirming The Penalty Levied U/S.271(1)(C) Of The Act. 3. Brief Facts Of The Case Are That The Assessee Was Working In Government Of Odisha As A Doctor & Also Engaged In Private Practice

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139(1)Section 153ASection 271(1)(c)

Dr. Subash Chandra Jena, Bhubaneswar vs. ACIT, Central Circle, Cuttack

In the result, appeals of the assessee in ITA

ITA 40/CTK/2019[2010-11]Status: DisposedITAT Cuttack08 Jan 2020AY 2010-11

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.40 To 45/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 To 2015-2016) Dr. Subash Chandra Jena, Vs. Acit, Central Circle, Cuttack Plot No.5/52, Gajapati Nagar, Bhubaneswar-751001 स्थायी ऱेखा सं./Pan No. : Abrpj 2247 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Two Separate Orders Of Cit(A)-2, Bhubaneswar, I.E. One Dated 11.12.2018 For The Assessment Years 2010-2011 & 2011-2012 & Other Dated 28.11.2018 For The Assessment Years 2012-2013 To 2015-2016. 2. First We Shall Take Up Appeals Of The Assessee For Assessment Years 2010-2011 & 2011-2012 In Ita Nos.40 & 41/Ctk/2019, Wherein The Sole Issue Involved Is With Regard To Confirming The Penalty Levied U/S.271(1)(C) Of The Act. 3. Brief Facts Of The Case Are That The Assessee Was Working In Government Of Odisha As A Doctor & Also Engaged In Private Practice

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139(1)Section 153ASection 271(1)(c)