Section 153C of the Income Tax Act

The decision most relied on for Section 153C is National Thermal Power Co. Ltd. v. CIT (229 ITR 383), cited in 5,834 of the 9,619 judgments on BharatTax that turn on this section.

Leading authorities on Section 153C

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.

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.

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.

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.

Andaman Timber Industries v. CCE
281 CTR 241 · 2015 · Supreme Court
1,335
citing judgments

An assessee must be given an opportunity to cross-examine third parties whose statements are relied upon for adverse findings. Failure to provide this opportunity is a serious flaw rendering the order a nullity.

Pr. CIT v. Meeta Gutgutia
395 ITR 526 · 2017 · High Court
1,226
citing judgments

In search assessments under Section 153A, additions to income are permissible only if incriminating material is found during the search; in the absence of such material, completed assessments cannot be disturbed. A statement recorded under Section 132(4) and later retracted may not, on its own, constitute sufficient incriminating evidence for making additions.

Dhakeshwari Cotton Mills Ltd. v. CIT
26 ITR 775 · 1954 · Supreme Court
1,061
citing judgments

Corroborative evidence is essential to support evidence found on third-party premises, and an assessment cannot be based on suspicion, surmises, or conjecture.

K.P. Varghese v. ITO
131 ITR 597 · 1981 · Supreme Court
989
citing judgments

An addition to income cannot be made merely on the basis of a difference in valuation of assets or a Valuation Officer's report without establishing actual understatement of consideration or the source of unexplained funds through proper enquiry. The Assessing Officer must conduct proper enquiry and satisfy the conditions for making such additions.

Judgments on Section 153C

Mohamed Najeef, Tirunelveli vs. ITO, CC-3(3), Chennai

In the result, all the five appeals of the assessee are allowed

ITA 88/CHNY/2026[2019-20]Status: DisposedITAT Chennai20 Jul 2026AY 2019-20

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita No. 86/Chny/2026 ननिाारण वर्ा / Assessment Year: 2017-18 आयकर अपील सं./Ita No. 87/Chny/2026 ननिाारण वर्ा / Assessment Year: 2018-19 आयकर अपील सं./Ita No. 88/Chny/2026 ननिाारण वर्ा / Assessment Year: 2019-20 आयकर अपील सं./Ita No. 89/Chny/2026 ननिाारण वर्ा / Assessment Year: 2020-21 आयकर अपील सं./Ita No. 90/Chny/2026 ननिाारण वर्ा / Assessment Year: 2021-22 Mohamed Najeef The Income Tax Officer 271-D, Kannimaramman Kovil Vs. Central Circle 3(3) Street, Tenkasi, Chennai. Tirunelveli – 627 811. [Pan: Bphpm6410B] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Dr. Abhishek Murali, Ca प्रत्यर्थी की ओर से/Respondent By : Ms. Nayani Swapna, Cit सुनवाई की तारीख/Date Of Hearing : 24.06.2026 घोर्णा की तारीख/Date Of Pronouncement : 20.07.2026 आदेश /O R D E R

For Appellant: Dr. Abhishek Murali, CAFor Respondent: Ms. Nayani Swapna, CIT
Section 132Section 132(4)Section 142(1)Section 143(2)Section 143(3)Section 153C

Mhamed Najeef, Tirunelveli vs. ITO, CC-3(3), Chennai

In the result, all the five appeals of the assessee are allowed

ITA 87/CHNY/2026[2018-19]Status: DisposedITAT Chennai20 Jul 2026AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita No. 86/Chny/2026 ननिाारण वर्ा / Assessment Year: 2017-18 आयकर अपील सं./Ita No. 87/Chny/2026 ननिाारण वर्ा / Assessment Year: 2018-19 आयकर अपील सं./Ita No. 88/Chny/2026 ननिाारण वर्ा / Assessment Year: 2019-20 आयकर अपील सं./Ita No. 89/Chny/2026 ननिाारण वर्ा / Assessment Year: 2020-21 आयकर अपील सं./Ita No. 90/Chny/2026 ननिाारण वर्ा / Assessment Year: 2021-22 Mohamed Najeef The Income Tax Officer 271-D, Kannimaramman Kovil Vs. Central Circle 3(3) Street, Tenkasi, Chennai. Tirunelveli – 627 811. [Pan: Bphpm6410B] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Dr. Abhishek Murali, Ca प्रत्यर्थी की ओर से/Respondent By : Ms. Nayani Swapna, Cit सुनवाई की तारीख/Date Of Hearing : 24.06.2026 घोर्णा की तारीख/Date Of Pronouncement : 20.07.2026 आदेश /O R D E R

For Appellant: Dr. Abhishek Murali, CAFor Respondent: Ms. Nayani Swapna, CIT
Section 132Section 132(4)Section 142(1)Section 143(2)Section 143(3)Section 153C

Mohamed Najeef, Tirunelveli vs. ITO, Central Circle-3(3), Chennai

In the result, all the five appeals of the assessee are allowed

ITA 86/CHNY/2026[2017-18]Status: DisposedITAT Chennai20 Jul 2026AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita No. 86/Chny/2026 ननिाारण वर्ा / Assessment Year: 2017-18 आयकर अपील सं./Ita No. 87/Chny/2026 ननिाारण वर्ा / Assessment Year: 2018-19 आयकर अपील सं./Ita No. 88/Chny/2026 ननिाारण वर्ा / Assessment Year: 2019-20 आयकर अपील सं./Ita No. 89/Chny/2026 ननिाारण वर्ा / Assessment Year: 2020-21 आयकर अपील सं./Ita No. 90/Chny/2026 ननिाारण वर्ा / Assessment Year: 2021-22 Mohamed Najeef The Income Tax Officer 271-D, Kannimaramman Kovil Vs. Central Circle 3(3) Street, Tenkasi, Chennai. Tirunelveli – 627 811. [Pan: Bphpm6410B] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Dr. Abhishek Murali, Ca प्रत्यर्थी की ओर से/Respondent By : Ms. Nayani Swapna, Cit सुनवाई की तारीख/Date Of Hearing : 24.06.2026 घोर्णा की तारीख/Date Of Pronouncement : 20.07.2026 आदेश /O R D E R

For Appellant: Dr. Abhishek Murali, CAFor Respondent: Ms. Nayani Swapna, CIT
Section 132Section 132(4)Section 142(1)Section 143(2)Section 143(3)Section 153C

Shirish Chandrakant Shah, Mumbai vs. ACIT, Central Circle-2(1), Mumbai

The appeal stands partly allowed

ITA 9224/MUM/2025[2018-19]Status: DisposedITAT Mumbai20 Jul 2026AY 2018-19

Bench: Hon’Ble Shri Pawan Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.9219/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No. 9220/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No. 9221/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No. 9222/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No. 9223/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No. 9224/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2018-19) Shri Shirish Chandrakant Shah Dcit-Central Circle – 2(1) 21, 4Th Floor, Meghdoot Apartment 804, 8Th Floor, Pratishtha Bhavan बिधम/ Vs. Marin Drive, Mumbai M.K. Road, Mumbai Maharashtra – 400002 Maharashtra - 400020 स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Acfps-7005-L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Sh. Neeraj Mangla (Ca) – Ld. Ar (Virtual) प्रत्यथीकीओरसे/Respondent By : Sh. Nishant Somaiya(Cit) - Ld. Cit-Dr

For Appellant: Sh. Neeraj Mangla (CA) – Ld. AR (Virtual)For Respondent: Sh. Nishant Somaiya(CIT) - Ld. CIT-DR
Section 143(3)Section 153CSection 153D

Shirish Chandrakant Shah, Mumbai vs. ACIT, Central Circle-2(1), Mumbai

The appeal stands partly allowed

ITA 9223/MUM/2025[2017-18]Status: DisposedITAT Mumbai20 Jul 2026AY 2017-18

Bench: Hon’Ble Shri Pawan Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.9219/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No. 9220/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No. 9221/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No. 9222/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No. 9223/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No. 9224/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2018-19) Shri Shirish Chandrakant Shah Dcit-Central Circle – 2(1) 21, 4Th Floor, Meghdoot Apartment 804, 8Th Floor, Pratishtha Bhavan बिधम/ Vs. Marin Drive, Mumbai M.K. Road, Mumbai Maharashtra – 400002 Maharashtra - 400020 स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Acfps-7005-L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Sh. Neeraj Mangla (Ca) – Ld. Ar (Virtual) प्रत्यथीकीओरसे/Respondent By : Sh. Nishant Somaiya(Cit) - Ld. Cit-Dr

For Appellant: Sh. Neeraj Mangla (CA) – Ld. AR (Virtual)For Respondent: Sh. Nishant Somaiya(CIT) - Ld. CIT-DR
Section 143(3)Section 153CSection 153D

Shirish Chandrakant Shah, Mumbai vs. ACIT, Central Circle-2(1), Mumbai

The appeal stands partly allowed

ITA 9222/MUM/2025[2016-17]Status: DisposedITAT Mumbai20 Jul 2026AY 2016-17

Bench: Hon’Ble Shri Pawan Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.9219/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No. 9220/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No. 9221/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No. 9222/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No. 9223/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No. 9224/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2018-19) Shri Shirish Chandrakant Shah Dcit-Central Circle – 2(1) 21, 4Th Floor, Meghdoot Apartment 804, 8Th Floor, Pratishtha Bhavan बिधम/ Vs. Marin Drive, Mumbai M.K. Road, Mumbai Maharashtra – 400002 Maharashtra - 400020 स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Acfps-7005-L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Sh. Neeraj Mangla (Ca) – Ld. Ar (Virtual) प्रत्यथीकीओरसे/Respondent By : Sh. Nishant Somaiya(Cit) - Ld. Cit-Dr

For Appellant: Sh. Neeraj Mangla (CA) – Ld. AR (Virtual)For Respondent: Sh. Nishant Somaiya(CIT) - Ld. CIT-DR
Section 143(3)Section 153CSection 153D

Shirish Chandrakant Shah, Mumbai vs. ACIT, Central Circle-2(1), Mumbai

The appeal stands partly allowed

ITA 9221/MUM/2025[2015-16]Status: DisposedITAT Mumbai20 Jul 2026AY 2015-16

Bench: Hon’Ble Shri Pawan Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.9219/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No. 9220/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No. 9221/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No. 9222/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No. 9223/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No. 9224/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2018-19) Shri Shirish Chandrakant Shah Dcit-Central Circle – 2(1) 21, 4Th Floor, Meghdoot Apartment 804, 8Th Floor, Pratishtha Bhavan बिधम/ Vs. Marin Drive, Mumbai M.K. Road, Mumbai Maharashtra – 400002 Maharashtra - 400020 स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Acfps-7005-L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Sh. Neeraj Mangla (Ca) – Ld. Ar (Virtual) प्रत्यथीकीओरसे/Respondent By : Sh. Nishant Somaiya(Cit) - Ld. Cit-Dr

For Appellant: Sh. Neeraj Mangla (CA) – Ld. AR (Virtual)For Respondent: Sh. Nishant Somaiya(CIT) - Ld. CIT-DR
Section 143(3)Section 153CSection 153D

Shirish Chandrakant Shah, Mumbai vs. ACIT, Central Circle-2(1), Mumbai

The appeal stands partly allowed

ITA 9220/MUM/2025[2014-15]Status: DisposedITAT Mumbai20 Jul 2026AY 2014-15

Bench: Hon’Ble Shri Pawan Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.9219/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No. 9220/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No. 9221/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No. 9222/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No. 9223/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No. 9224/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2018-19) Shri Shirish Chandrakant Shah Dcit-Central Circle – 2(1) 21, 4Th Floor, Meghdoot Apartment 804, 8Th Floor, Pratishtha Bhavan बिधम/ Vs. Marin Drive, Mumbai M.K. Road, Mumbai Maharashtra – 400002 Maharashtra - 400020 स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Acfps-7005-L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Sh. Neeraj Mangla (Ca) – Ld. Ar (Virtual) प्रत्यथीकीओरसे/Respondent By : Sh. Nishant Somaiya(Cit) - Ld. Cit-Dr

For Appellant: Sh. Neeraj Mangla (CA) – Ld. AR (Virtual)For Respondent: Sh. Nishant Somaiya(CIT) - Ld. CIT-DR
Section 143(3)Section 153CSection 153D

Shirish Chandrakant Shah, Mumbai vs. DCIT, Central Circle-2(1), Mumbai

The appeal stands partly allowed

ITA 9219/MUM/2025[2013-14]Status: DisposedITAT Mumbai20 Jul 2026AY 2013-14

Bench: Hon’Ble Shri Pawan Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.9219/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No. 9220/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No. 9221/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No. 9222/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No. 9223/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No. 9224/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2018-19) Shri Shirish Chandrakant Shah Dcit-Central Circle – 2(1) 21, 4Th Floor, Meghdoot Apartment 804, 8Th Floor, Pratishtha Bhavan बिधम/ Vs. Marin Drive, Mumbai M.K. Road, Mumbai Maharashtra – 400002 Maharashtra - 400020 स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Acfps-7005-L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Sh. Neeraj Mangla (Ca) – Ld. Ar (Virtual) प्रत्यथीकीओरसे/Respondent By : Sh. Nishant Somaiya(Cit) - Ld. Cit-Dr

For Appellant: Sh. Neeraj Mangla (CA) – Ld. AR (Virtual)For Respondent: Sh. Nishant Somaiya(CIT) - Ld. CIT-DR
Section 143(3)Section 153CSection 153D