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

DCIT Cen Cir 8(3) Erstwhile DCIT CC 46, Mumbai vs. Jsw Energy Ltd, Mumbai

ITA 1335/MUM/2015[2009-10]Status: DisposedITAT Mumbai06 Jan 2017AY 2009-10

Bench: S/Sh.Rajendra & Amarjit Singhआयकर अपील सं./I.T.A./1335/Mum/2015,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 िनधा"रण िनधा"रण वष" वष" Dy. Cit-Central Circle-8(3) M/S. Jsw Energy Limited Room No.659, 6Th Floor Jsw Centre, Bandra Kurla Complex, Aayakar Bhavan, M.K. Road Vs. Bandra (E) Mumbai-400 020. Mumbai-400051. Pan:Aaacj 8109 N (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri B.C.S Naik-Cit-Dr अपीलाथ" क" ओर से /Assessee By: Shri Rakesh Joshi सुनवाई क" तारीख / Date Of Hearing: 10/11/2016 घोषणा क" तारीख / Date Of Pronouncement: 06/01/2017 आयकर आयकर अिधिनयम आयकर आयकर अिधिनयम अिधिनयम,1961 क" अिधिनयम क" क" धारा क" धारा धारा 254(1)केकेकेके अ"तग"त धारा अ"तग"त अ"तग"त आदेश अ"तग"त आदेश आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य, राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार/ Per Rajendra A.M.- अनुसार Challenging The Order,Dated 17/03/2015,Of The Cit (A)-47,Mumbai,The Assessing Officer(Ao) Has Filed The Present Appeal.Assessee-Company, Engaged In The Business Of Generation Of Power & Operation & Maintenance Of Power Plants,Filed Its Return Of Income On 30/09/2009, Declar -Ing Income Of Rs. 3.17 Crores.Taxable Income Was Related U/S.115 Jb At Rs.6,66,76, 27,404/-.A Search & Seizure Action Was Carried Out Under Section 132 Of The Act In Jsw Group Of Cases On 16/03/2011.During The Course Of Search Books Of Accounts & Documents Belonging To The Assessee Were Seized.Therefore Notice Under Section 153A Was Issue To It On 24/10/2011.In Response To The Said Notice, It Filed Return Of Income On 29/01/2011 Declaring Total Income Of Rs.3.17 Crores & Of Rs. 666.76 Crores U/S.115Jb.

For Appellant: Shri Rakesh JoshiFor Respondent: Shri B.C.S Naik-CIT-DR
Section 115Section 115JSection 132Section 153ASection 254(1)

Asst CIT Cen Cir 2, Thane vs. Triveni Developers, Navi Mumbai

ITA 4250/MUM/2013[2008-09]Status: DisposedITAT Mumbai03 Jan 2017AY 2008-09

Bench: Shri Rajendra, A.M. & Shri Pawan Singh,J.M. आयकर अपील सं./Ita No.4250/Mum/2013,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2008-09 वष" आयकर अपील सं./Ita No.4251/Mum/2013,िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" /Assessment Year: 2009-10 िनधा"रण वष" Acit Central Circle -2, Triveni Developers Thane Plot No.5/6,Sector -8, Vs. Navi Mumbai-410210 Pan: Aaeft0484D (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri B.B.Rajendra Prasad Assessee By: Sh.Rushabh Mehta सुनवाई क" तारीख / Date Of Hearing: 03.01.2017 घोषणा की तारीख / Date Of Pronouncement: 03.01.2017 आयकर आयकर अिधिनयम आयकर आयकर अिधिनयम अिधिनयम,1961 क" अिधिनयम क" क" धारा क" धारा धारा 254(1)के अ"तग"त आदेश धारा के अ"तग"त आदेश के अ"तग"त आदेश के अ"तग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद",राजे" के अनुसार -Per Rajendra,Am: Challenging The Order,Dated 21.01.2013,Of The Cit(A)-I,Thane The Assessing Officers(Ao.S) Have Filed The Appeals For The Above Mentioned Two Assessment Years(Ay.S).Assessee-Firm, Is A Builder & Developer & It Filed Its Return Of Income On 28.04.2010,Declaring Income Of Rs. 17.97 Lakhs.The Ao Completed The Assessment U/S.143(3)R.W.S.153A Of The Act,On 3.11. 2010,Determining Its Income At Rs.1.53 Crores.

For Appellant: Sh.Rushabh MehtaFor Respondent: Shri B.B.Rajendra Prasad
Section 132(1)Section 132(4)Section 143(3)Section 153ASection 254(1)