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

Shri Mohan Thakur, Mumbai vs. A.C.I.T. Cent. Cir. 8(4), Mumbai

In the result, the appeal of the assessee is hereby ordered to be allowed

ITA 7413/MUM/2017[2008-09]Status: DisposedITAT Mumbai09 Jan 2020AY 2008-09

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.7413 /Mum/2017 (ननधधारण वर्ा / Assessment Years: 2008-09) बनधम/ Shri Mohan Thakur Acit, Central Circle-8(4) 6Th Floor Aayakar Bhavan, 4, Flora Vila, 35, St. Vs. M.K. Road, Mumbai- Andrews Road, Bandra 400020. (W), Mumbai-400050. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. :Aaapt2966N (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri Durga Dutt/ Akhtar H. Ansari (Dr) Assessee By: Dr. K. Shivaram सुनवाई की तारीख / Date Of Hearing: 15/11.2019 घोषणा की तारीख /Date Of Pronouncement: 09/01/2020 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 30.10.2017 Passed By The Commissioner Of Income Tax (Appeals)-50, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2008- 09. 2. The Assessee Has Raised The Following Grounds Of Appeal: - “The Learned Cit(A) Erred In Upholding The Validity Of Notice U/S 148 Where The Proceedings U/S 153C Had Already Been Initiated Which Were Dropped & Immediately The Reassessment Proceedings Had Been Initiated Without Any Fresh Material On Record & Hence Reopening Is Void- Ab - Initio Merit : Addition Of Rs.237.00.000/- Based On Entries In Diary Of Third Person: 2. No Addition Can Be Made Based On Entries Found In The Books In Third Party'S Premises Since No Search U/S 132 Had Taken Place On The Assessee & Hence S.132(4A) Would Not Be Applicable To The Present Facts Of The Case. In View Of The Same The Entire Addition May Be Deleted.

For Appellant: Dr. K. ShivaramFor Respondent: Shri Durga Dutt/ Akhtar H
Section 132Section 143(2)Section 143(3)Section 148Section 153C

Samapika Jena, Angul vs. DCIT, Central Circle, Cuttack

In the result, all appeals of the assessee are allowed

ITA 57/CTK/2019[2015-16]Status: DisposedITAT Cuttack08 Jan 2020AY 2015-16

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.53 To 57/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 & 2012-2013 To 2016-2017) Samapika Jena, Vs. Acit, Central Circle, Cuttack At-Plot No.3(P), Sector-1, Cda, Bidanasi, Cuttack-751014 स्थायी ऱेखा सं./Pan No. : Akepj 7080 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Consolidated Order Of Cit(A)-2, Bhubaneswar, All Dated 30.11.2018 For The Assessment Years 2010-2011 To 2013-2014 & 2015-2016. 2. Since The Issues Involved In All The Appeals Are Identical To Each Other, Except Different In Figure, Therefore, With The Consent Of Both The Parties, All The Appeals Are Heard Analogously & Disposed Off By This Consolidated Order. For The Sake Of Convenience, We Shall Take Into Consideration The Facts & Grounds Mentioned In Ita No.53/Ctk/2019 For The Assessment Year 2010-2011 For Deciding All 2

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139Section 143(2)Section 153ASection 153CSection 271Section 271(1)(c)Section 274

Samapika Jena, Angul vs. DCIT, Central Circle, Cuttack

In the result, all appeals of the assessee are allowed

ITA 56/CTK/2019[2013-14]Status: DisposedITAT Cuttack08 Jan 2020AY 2013-14

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.53 To 57/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 & 2012-2013 To 2016-2017) Samapika Jena, Vs. Acit, Central Circle, Cuttack At-Plot No.3(P), Sector-1, Cda, Bidanasi, Cuttack-751014 स्थायी ऱेखा सं./Pan No. : Akepj 7080 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Consolidated Order Of Cit(A)-2, Bhubaneswar, All Dated 30.11.2018 For The Assessment Years 2010-2011 To 2013-2014 & 2015-2016. 2. Since The Issues Involved In All The Appeals Are Identical To Each Other, Except Different In Figure, Therefore, With The Consent Of Both The Parties, All The Appeals Are Heard Analogously & Disposed Off By This Consolidated Order. For The Sake Of Convenience, We Shall Take Into Consideration The Facts & Grounds Mentioned In Ita No.53/Ctk/2019 For The Assessment Year 2010-2011 For Deciding All 2

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139Section 143(2)Section 153ASection 153CSection 271Section 271(1)(c)Section 274

Samapika Jena, Angul vs. DCIT, Central Circle, Cuttack

In the result, all appeals of the assessee are allowed

ITA 55/CTK/2019[2012-13]Status: DisposedITAT Cuttack08 Jan 2020AY 2012-13

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.53 To 57/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 & 2012-2013 To 2016-2017) Samapika Jena, Vs. Acit, Central Circle, Cuttack At-Plot No.3(P), Sector-1, Cda, Bidanasi, Cuttack-751014 स्थायी ऱेखा सं./Pan No. : Akepj 7080 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Consolidated Order Of Cit(A)-2, Bhubaneswar, All Dated 30.11.2018 For The Assessment Years 2010-2011 To 2013-2014 & 2015-2016. 2. Since The Issues Involved In All The Appeals Are Identical To Each Other, Except Different In Figure, Therefore, With The Consent Of Both The Parties, All The Appeals Are Heard Analogously & Disposed Off By This Consolidated Order. For The Sake Of Convenience, We Shall Take Into Consideration The Facts & Grounds Mentioned In Ita No.53/Ctk/2019 For The Assessment Year 2010-2011 For Deciding All 2

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139Section 143(2)Section 153ASection 153CSection 271Section 271(1)(c)Section 274

Samapika Jena, Angul vs. DCIT, Central Circle, Cuttack

In the result, all appeals of the assessee are allowed

ITA 54/CTK/2019[2011-12]Status: DisposedITAT Cuttack08 Jan 2020AY 2011-12

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.53 To 57/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 & 2012-2013 To 2016-2017) Samapika Jena, Vs. Acit, Central Circle, Cuttack At-Plot No.3(P), Sector-1, Cda, Bidanasi, Cuttack-751014 स्थायी ऱेखा सं./Pan No. : Akepj 7080 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Consolidated Order Of Cit(A)-2, Bhubaneswar, All Dated 30.11.2018 For The Assessment Years 2010-2011 To 2013-2014 & 2015-2016. 2. Since The Issues Involved In All The Appeals Are Identical To Each Other, Except Different In Figure, Therefore, With The Consent Of Both The Parties, All The Appeals Are Heard Analogously & Disposed Off By This Consolidated Order. For The Sake Of Convenience, We Shall Take Into Consideration The Facts & Grounds Mentioned In Ita No.53/Ctk/2019 For The Assessment Year 2010-2011 For Deciding All 2

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139Section 143(2)Section 153ASection 153CSection 271Section 271(1)(c)Section 274

Samapika Jena, Angul vs. DCIT, Central Circle, Cuttack

In the result, all appeals of the assessee are allowed

ITA 53/CTK/2019[2010-11]Status: DisposedITAT Cuttack08 Jan 2020AY 2010-11

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.53 To 57/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 & 2012-2013 To 2016-2017) Samapika Jena, Vs. Acit, Central Circle, Cuttack At-Plot No.3(P), Sector-1, Cda, Bidanasi, Cuttack-751014 स्थायी ऱेखा सं./Pan No. : Akepj 7080 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Consolidated Order Of Cit(A)-2, Bhubaneswar, All Dated 30.11.2018 For The Assessment Years 2010-2011 To 2013-2014 & 2015-2016. 2. Since The Issues Involved In All The Appeals Are Identical To Each Other, Except Different In Figure, Therefore, With The Consent Of Both The Parties, All The Appeals Are Heard Analogously & Disposed Off By This Consolidated Order. For The Sake Of Convenience, We Shall Take Into Consideration The Facts & Grounds Mentioned In Ita No.53/Ctk/2019 For The Assessment Year 2010-2011 For Deciding All 2

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Piyush Kolhe, CIT-DR
Section 132Section 139Section 143(2)Section 153ASection 153CSection 271Section 271(1)(c)Section 274