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

Abhishek Lodha, Mumbai vs. DCIT Cen Cir 7(3), Mumbai

In the results appeals of Revenue are dismissed whereas appeals of assessee are allowed in part

ITA 5554/MUM/2015[2011-12]Status: DisposedITAT Mumbai19 Jun 2018AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm Shri Abhishek Lodha Vs. Dcit, Central Circle 412, 4Th Floor 7(3) (Erw. Cc-42) 17G, Vardhman Chamber Mumbai Cawasji Patel Road Horniman Circle, Fort, Mumbai – 400 001 Pan/Gir No.Abwpl7723N Appellant) Respondent) .. Shri Abhinandan Lodha Vs. Dcit, Central Circle 412, 4Th Floor 7(3) (Erw. Cc-42) 17G, Vardhman Chamber Mumbai Cawasji Patel Road Horniman Circle, Fort, Mumbai – 400 001 Pan/Gir No.Abwpl7722P Appellant) .. Respondent) Mrs. Sheetal Abhinandan Lodha Vs. Dcit, Central Circle 412, 4Th Floor 7(3) (Erw. Cc-42) 17G, Vardhman Chamber Mumbai Cawasji Patel Road Horniman Circle, Fort, Mumbai – 400 001 Pan/Gir No. Bdcps7295H Appellant) .. Respondent) Mrs. Manjula Mangal Prabhat Vs. Dcit, Central Circle Lodha 7(3) (Erw. Cc-42) 412, 4Th Floor Mumbai 17G, Vardhman Chamber Cawasji Patel Road Horniman Circle, Fort, Mumbai – 400 001 Pan/Gir No.Accpl5846M Appellant) .. Respondent) Vs. Dcit, Central Circle 412, 4Th Floor 7(3) (Erw. Cc-42) 17G, Vardhman Chamber Mumbai Cawasji Patel Road Horniman Circle, Fort, Mumbai – 400 001 Pan/Gir No.Aabpl6198L Appellant) .. Respondent) Dcit, Central Circle Vs. Smt. Sheetal Lodha 7(3) (Erw. Cc-42) 216, Shah & Nahar Industrial Mumbai Estate, Off. Dr. E. Moses Road Worli, Mumbai - 18 Pan/Gir No. Bdcps7295H Appellant) .. Respondent) Dcit, Central Circle Vs. Smt. Manju Mangal Prabhat 7(3) (Erw. Cc-42) Lodha Mumbai 216, Shah & Nahar Industrial Estate, Off. Dr. E. Moses Road Worli, Mumbai - 18 Pan/Gir No. Accpl5846M Appellant) .. Respondent) Dcit, Central Circle Vs. Shri Mangal Prabhat Lodha 7(3) (Erw. Cc-42) 216, Shah & Nahar Industrial Mumbai Estate, Off. Dr. E. Moses Road Worli, Mumbai - 18 Pan/Gir No. Aabpl6198F Appellant) Respondent) .. Assessee By Shri Jitendra Jain / Shri Ravikant S. Pathak Revenue By Shri Manjunatha Swamy

Section 153