Section 153B of the Income Tax Act

The decision most relied on for Section 153B is ACIT v. Sirajuddin& Co. (150 Taxmann.com 146), cited in 288 of the 671 judgments on BharatTax that turn on this section.

Leading authorities on Section 153B

ACIT v. Sirajuddin& Co.
150 Taxmann.com 146 · 2023 · High Court
288
citing judgments

Assessment orders are bad in law if they are passed without valid approval from the Additional Commissioner under Section 153D, or if such approval is granted mechanically without application of mind.

Shreelekha Damani v. DCIT
173 TTJ 332 · 2015 · ITAT
236
citing judgments

Approval granted by a superior authority under Section 153D in a mechanical or perfunctory manner, without proper application of mind, lacks legal sanctity and renders the subsequent assessment order null and void.

PCIT v. Sreelekha Damani
307 CTR 218 · 2019 · High Court
208
citing judgments

The validity of approval is a fundamental issue that can be raised at any time, and the Tribunal has jurisdiction to hear such issues even if they did not originate from the orders of the CIT(A).

Rajesh Kumar v. DCIT
287 ITR 91 · 2006 · Supreme Court
121
citing judgments

When a statutory authority takes action that can lead to civil or adverse consequences for an individual, the principles of natural justice, particularly the right to be heard (audi alteram partem), must be implicitly followed, even if the relevant statute does not expressly provide for it.

Builders’ Association Of India v. Union Of India
2 SCC 645 · 1989 · Reported
113
citing judgments
Sahara India (Firm,) Lucknow v. Commissioner of Income Tax
14 SCC 151 · 2008 · Reported
106
citing judgments

This case establishes principles for determining the validity of a special audit direction issued under Section 142(2A) and its impact on the extended period of limitation under Section 153(3) Explanation 1(iii), often considered in the context of natural justice.

Ramaiah Reddy v. ACIT
339 ITR 210 · 2011 · High Court
104
citing judgments

A search is considered complete once the search party leaves the premises with the seized material. A restraint order under section 132(3) can only be passed if there's a practical difficulty in seizing the material.

Pr.CIT v. Anuj Bansal
165 Taxmann.com 3 · 2024 · Supreme Court
83
citing judgments

Approval for assessments under Section 153D must demonstrate application of mind to the facts of the case and be obtained separately for each assessment year.

VLS Finance Limited & Another v. Commissioner of Income Tax & Another
12 SCC 32 · 2016 · Reported
77
citing judgments

Transaction charges paid to a stock exchange are for providing a facility and not fees for technical services, thus no tax deduction is required under Section 194J.

L/H Mrs. Ranjana Katyal v. DCIT
308 ITR 168 · 2009 · High Court
64
citing judgments

A reference for assessment years preceding the commencement of a search protocol is invalid, and no extended limitation period can be applied.

Judgments on Section 153B

The Jalgaon Peoples Co-Op Bank Limited, Jalgaon vs. Circle 1, Jalgaon

In the result, the appeal of the assessee is dismissed

ITA 342/PUN/2025[2015-16]Status: DisposedITAT Pune06 May 2026AY 2015-16

Bench: Shri R.K. Panda & Ms. Astha Chandraआयकर अपील सं. / Ita No.342/Pun/2025 धििाारण वर्ा / Assessment Year : 2015-16 The Jalgaon Peoples Co-Op. Bank Limited, Ito, Circle-1, 152, Polan Peth, Dana Bazar, Jalgaon-425001 Jalgaon Vs. Pan : Aacat1603M अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee By : Shri Mahavir Atal & Shubham Jain (Virtual) Department By : Shri Amit Bobde Date Of Hearing : 23-02-2026 Date Of 06-05-2026 Pronouncement : आदेश / Order Per Astha Chandra, Jm : The Appeal Filed By The Assessee Is Directed Against The Order Dated 13.12.2024 Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi [“Cit(A)/Nfac”] Pertaining To Assessment Year (“Ay”) 2015-16. 2. The Assessee Has Raised The Following Solitary Ground Of Appeal : “1. Whether On The Facts & Circumstances Of The Case, The Learned Cit- (A) Was Justified In Upholding The Act Of The Learned Ao In Disallowing The Business Loss Brought Forward By The Appellant Vide A Rectification Order Passed Under Section 154 Of The Act. 2. Appellant Craves Leave To Add Or Alter Any Other Ground That May Be Taken At The Time Of Hearing.”

For Appellant: Shri Mahavir Atal & Shubham JainFor Respondent: Shri Amit Bobde
Section 143(1)Section 143(3)Section 147Section 154Section 263