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

Balasore Alloys Ltd, Orrissa vs. Asst CIT Cen Cir 3(2), Mumbai

Appeal is allowed in favour of the assessee,in part

ITA 1168/MUM/2015[2008-09]Status: DisposedITAT Mumbai01 Jan 2018AY 2008-09

Bench: S/Shri Rajendra, A.M. & Amarjit Singh, J.M. आयकर अपील सुं./Ita No’S. 1167 To 1169/Mum/2015 धनधावरण र्र्व /Assessment Years: 2007-08, 2008-09 & 2009-10 M/S.Balasore Alloys Ltd, Acit ,Circle-3(2), (Earlier Dcit, 18 & 19), (Formerly Ispat Alloys Ltd),Mumbai. Vs. Mumbai. Pan: Aaaci3967 P (अपीलाथी /Appellant) (प्रत्यथी / Respondent) Revenue By: Shri Yashwant Kumar Bhaskar (Dr) Assessee By: Shri D.V.Lakhani स नर्ाई की तारीख / Date Of Hearing: 03/10/2017 घोर्णा की तारीख / Date Of Pronouncement: 01/01/2018 आयकर अधधधनयम,1961 की धारा 254(1) के अन्द्तगवत आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act). लेखा सदस्य,राजेन्द्र के अन सार -Per Rajendra,Am: Challenging The Orders Dtd.29.12.2014,3012.2014 & 16.12.2014 Of The Cit (A)-51,Mumbai The Assessee Has Filed Appeals For The Above Mentioned Three Assessment Years(Ay.S). Assessee,A Listed Public Compay,Is Involved In The Business Of Manufacturing Of Ferro Alloys. Details Of Dates Of Filing Of Returns,Returned Incomes,Dates Of Assessments & Assessed Incomes Can Be Tabulated As Under: Ay. Roi Filed On Returned Inocme Asstt.Date Assessed Income[U/S.143(3)R.W.S.153A] 07-08 31/10/2007 Nil 31.03.2013 Nil 08-09 29.09.2008 Nil 31.03.2013 27.14 Crores 09-10 19.02.2011 1.02 Crores 31.03.2013 25.32 Crores As The Issues In All The Appeals Are Common,So,We Are Adjudicating Them Together .

For Appellant: Shri D.V.LakhaniFor Respondent: Shri Yashwant Kumar Bhaskar (DR)
Section 132Section 139(1)Section 143(3)Section 147Section 153Section 153ASection 254(1)

Balasore Alloys Ltd, Orrissa vs. Asst CIT Cen Cir 3(2), Mumbai

Appeal is allowed in favour of the assessee,in part

ITA 1167/MUM/2015[2007-08]Status: DisposedITAT Mumbai01 Jan 2018AY 2007-08

Bench: S/Shri Rajendra, A.M. & Amarjit Singh, J.M. आयकर अपील सुं./Ita No’S. 1167 To 1169/Mum/2015 धनधावरण र्र्व /Assessment Years: 2007-08, 2008-09 & 2009-10 M/S.Balasore Alloys Ltd, Acit ,Circle-3(2), (Earlier Dcit, 18 & 19), (Formerly Ispat Alloys Ltd),Mumbai. Vs. Mumbai. Pan: Aaaci3967 P (अपीलाथी /Appellant) (प्रत्यथी / Respondent) Revenue By: Shri Yashwant Kumar Bhaskar (Dr) Assessee By: Shri D.V.Lakhani स नर्ाई की तारीख / Date Of Hearing: 03/10/2017 घोर्णा की तारीख / Date Of Pronouncement: 01/01/2018 आयकर अधधधनयम,1961 की धारा 254(1) के अन्द्तगवत आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act). लेखा सदस्य,राजेन्द्र के अन सार -Per Rajendra,Am: Challenging The Orders Dtd.29.12.2014,3012.2014 & 16.12.2014 Of The Cit (A)-51,Mumbai The Assessee Has Filed Appeals For The Above Mentioned Three Assessment Years(Ay.S). Assessee,A Listed Public Compay,Is Involved In The Business Of Manufacturing Of Ferro Alloys. Details Of Dates Of Filing Of Returns,Returned Incomes,Dates Of Assessments & Assessed Incomes Can Be Tabulated As Under: Ay. Roi Filed On Returned Inocme Asstt.Date Assessed Income[U/S.143(3)R.W.S.153A] 07-08 31/10/2007 Nil 31.03.2013 Nil 08-09 29.09.2008 Nil 31.03.2013 27.14 Crores 09-10 19.02.2011 1.02 Crores 31.03.2013 25.32 Crores As The Issues In All The Appeals Are Common,So,We Are Adjudicating Them Together .

For Appellant: Shri D.V.LakhaniFor Respondent: Shri Yashwant Kumar Bhaskar (DR)
Section 132Section 139(1)Section 143(3)Section 147Section 153Section 153ASection 254(1)