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

The Commissioner of Income Tax, New Delhi vs. Ram Kishan Dass

CIVIL APPEAL No. 3211/2019Supreme Court26 Mar 2019

Bench: Assessment – Special Audit – Extension Of Time For Submission Of The Audit Report Of The Auditor Appointed Under The Provisions Of S. 142(2A) – Jurisdiction Of The Assessing Officer – Order By The Tribunal That Prior To The Insertion Of The Expression ‘Suo Motu’ W.E.F. 01.04.2008 In S. 142(2C), The Assessing Officer Had No Jurisdiction To Extend Time For The Submission Of The Report Of An Auditor Appointed U/S.142(2A), Of His Own Accord & As A Result, The Assessment Made U/S. 153A, In Respect Of The Assessment Years Was Barred By Limitation – Upheld By The High Court – On Appeal, Held: Provisions Of S. 142(2C), As They Stood Prior To The Amendment Did Not Preclude The Exercise Of Jurisdiction & Authority By The Assessing Officer To Extend Time For The Submission Of The Audit Report Directed Under Sub-Section (2A), Without An Application By The Assessee – Amendment Was Intended To Remove Ambiguity & Is Clarificatory In Nature . Allowing The Appeals, The Court Held: 1.1 Sub-Section (2A) Of Section 142 Of The Income Tax Act, 1961 Empowers The Assessing Officer To Direct The Assessee To Get The Accounts Audited By An Accountant, On The Formation Of An Opinion That The Conditions Specified In The Provision For Recourse To The Power Are Fulfilled. The Power To Order An Audit Is Vested With The Assessing Officer. As A Necessary Incident Of This Power, Sub-Section (2C) Imposes An Obligation On The Assessee To Furnish The Report To The Assessing Officer Within The Period Which Is Specified By The Assessing Officer. The Substantive Part Of Sub-Section (2C) Places An Obligation On The Assessee To Comply With The Time Schedule Which [2019] 5 S.C.R. 25 25

Section 142Section 144Section 153ASection 271

Punjab Sind Dairy Products P.Ltd, Mumbai vs. DCIT Cen Cir 33, Mumbai

In the result, appeal of the assessee in ITA no

ITA 6247/MUM/2017[2007-08]Status: DisposedITAT Mumbai26 Mar 2019AY 2007-08

Bench: Shri Pawan Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.6246 & 6247/Mum/2017 (नििाारण वर्ा / Assessment Year : 2006-07 & 2007-08) बिाम/ Punjab Sind Dairy Product Acit Central Circle- P. Ltd., 33,Room No. 32(3), Ag-2 Cama Industrial Aayakar Bhavan, V. Estate, Walbhatt Road, Mumbai-400020 Goregaon (W), Mumbai- 400063 स्थायी ऱेखा सं./ Pan: Aadcp5419Q (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri. K.K. Lalkaka (Ar) Revenue By: Shri. D.G Pansari (Dr) सुनवाई की तारीख /Date Of Hearing : 16.01.2019 घोषणा की तारीख /Date Of Pronouncement : 26.03.2019 आदेश / O R D E R Per Ramit Kochar: These Two Appeals, Filed By Assessee, Being Ita No. 6246 & 6247/Mum/2017, Are Directed Against Two Separate Appellate Orders Both Dated 22.08.2017 In Appeal No. Cit(A)-53/Dccc-5(2)/It- 123/2012-13 & Cit(A)-53/Dccc-5(2)/It-124/2012-13 Respectively, Passed By Learned Commissioner Of Income Tax (Appeals)-53, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2006-07 & 2007- 08 Respectively, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Two Separate Penalty Orders Both Dated 29.03.2012 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 271(1)(C)

For Appellant: Shri. K.K. Lalkaka (AR)For Respondent: Shri. D.G Pansari (DR)
Section 131Section 132Section 133ASection 143(3)Section 153ASection 271(1)(c)

Punjab Sind Dairy Products P.Ltd, Mumbai vs. ACIT Cen Cir 33, Mumbai

In the result, appeal of the assessee in ITA no

ITA 6246/MUM/2017[2006-07]Status: DisposedITAT Mumbai26 Mar 2019AY 2006-07

Bench: Shri Pawan Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.6246 & 6247/Mum/2017 (नििाारण वर्ा / Assessment Year : 2006-07 & 2007-08) बिाम/ Punjab Sind Dairy Product Acit Central Circle- P. Ltd., 33,Room No. 32(3), Ag-2 Cama Industrial Aayakar Bhavan, V. Estate, Walbhatt Road, Mumbai-400020 Goregaon (W), Mumbai- 400063 स्थायी ऱेखा सं./ Pan: Aadcp5419Q (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri. K.K. Lalkaka (Ar) Revenue By: Shri. D.G Pansari (Dr) सुनवाई की तारीख /Date Of Hearing : 16.01.2019 घोषणा की तारीख /Date Of Pronouncement : 26.03.2019 आदेश / O R D E R Per Ramit Kochar: These Two Appeals, Filed By Assessee, Being Ita No. 6246 & 6247/Mum/2017, Are Directed Against Two Separate Appellate Orders Both Dated 22.08.2017 In Appeal No. Cit(A)-53/Dccc-5(2)/It- 123/2012-13 & Cit(A)-53/Dccc-5(2)/It-124/2012-13 Respectively, Passed By Learned Commissioner Of Income Tax (Appeals)-53, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2006-07 & 2007- 08 Respectively, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Two Separate Penalty Orders Both Dated 29.03.2012 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 271(1)(C)

For Appellant: Shri. K.K. Lalkaka (AR)For Respondent: Shri. D.G Pansari (DR)
Section 131Section 132Section 133ASection 143(3)Section 153ASection 271(1)(c)