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

Virinchipuram Radhakrishna Narayanan, Vellore vs. DCIT, Central Circle-3(3), Chennai

In the result, appeal of the assessee is allowed

ITA 2841/CHNY/2025[2021-22]Status: DisposedITAT Chennai05 May 2026AY 2021-22

Bench: Shri Aby T. Varkey & Ms. Padmavathy. Sआयकर अपील सं./Ita Nos.2837 To 2841 /Chny/2025 ननिाारणवर्ा/Assessment Years: 2017-18 To 2021-22 V. Mr. Virinchipuram Radhakrishna The Dcit, Narayanan, Central Circle-3(3), 24/1, Officers Line, Vellore Chennai. Tamil Nadu-632 001. [Pan: Aacpn0873G] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos.2836/Chny/2025 ननिाारणवर्ा/Assessment Years: 2021-22 V. M/S V Chetty Radhakrishna The Dcit Central Circle-3(3), Chetty Jewel Craft Firm Chennai. No.24/1, Anna Salai, Vellore, Tamil Nadu-632 001. [Pan: Aasfv3954G] : (अपीलार्थी/Appellant) Mr.T. Banusekar, Advocate प्रत्यर्थी की ओर से /Respondent By : Ms. R. Anitha, Addl.Cit सुनवाईकीतारीख/Date Of Hearing : 28.04.2026 : घोर्णाकीतारीख /Date Of Pronouncement 05.05.2026 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Individual & Firm Against The Order Of The Learned Commissioner Of Income Tax (Appeals), (Hereinafter Referred To As ‘Ld.Cit(A)‘), Chennai-20, All Dated 09.09.2025 For The Assessment Years (Hereinafter Referred To As ‘Ay‘) 2017-18 To 2021-22. Ita Nos.2836 To 2841/Chny/2025(Ays 2017-18 To 2021-22) Virinchipuram Radhakrishna Narayanan, V Chetty Radhakrishna Chetty Jewel Craft Firm :: 2 :: 2. Since The Issues Involved Are Common & The Appeals For All The Assessment Years Were Heard Together & Both The Parties Argued Them Together Raising Similar Arguments On The Issues, Accordingly, For The Sake Of Convenience & Brevity, We Dispose Of The Appeals By This Consolidated Order.

For Respondent: Ms. R. Anitha, Addl.CIT
Section 131Section 132Section 132(4)Section 153CSection 270A(9)(e)

Virinchipuram Radhakrishna Narayanan, Vellore vs. DCIT, Central Cricle- 3(3), Chennai

In the result, appeal of the assessee is allowed

ITA 2840/CHNY/2025[2020-21]Status: DisposedITAT Chennai05 May 2026AY 2020-21

Bench: Shri Aby T. Varkey & Ms. Padmavathy. Sआयकर अपील सं./Ita Nos.2837 To 2841 /Chny/2025 ननिाारणवर्ा/Assessment Years: 2017-18 To 2021-22 V. Mr. Virinchipuram Radhakrishna The Dcit, Narayanan, Central Circle-3(3), 24/1, Officers Line, Vellore Chennai. Tamil Nadu-632 001. [Pan: Aacpn0873G] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos.2836/Chny/2025 ननिाारणवर्ा/Assessment Years: 2021-22 V. M/S V Chetty Radhakrishna The Dcit Central Circle-3(3), Chetty Jewel Craft Firm Chennai. No.24/1, Anna Salai, Vellore, Tamil Nadu-632 001. [Pan: Aasfv3954G] : (अपीलार्थी/Appellant) Mr.T. Banusekar, Advocate प्रत्यर्थी की ओर से /Respondent By : Ms. R. Anitha, Addl.Cit सुनवाईकीतारीख/Date Of Hearing : 28.04.2026 : घोर्णाकीतारीख /Date Of Pronouncement 05.05.2026 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Individual & Firm Against The Order Of The Learned Commissioner Of Income Tax (Appeals), (Hereinafter Referred To As ‘Ld.Cit(A)‘), Chennai-20, All Dated 09.09.2025 For The Assessment Years (Hereinafter Referred To As ‘Ay‘) 2017-18 To 2021-22. Ita Nos.2836 To 2841/Chny/2025(Ays 2017-18 To 2021-22) Virinchipuram Radhakrishna Narayanan, V Chetty Radhakrishna Chetty Jewel Craft Firm :: 2 :: 2. Since The Issues Involved Are Common & The Appeals For All The Assessment Years Were Heard Together & Both The Parties Argued Them Together Raising Similar Arguments On The Issues, Accordingly, For The Sake Of Convenience & Brevity, We Dispose Of The Appeals By This Consolidated Order.

For Respondent: Ms. R. Anitha, Addl.CIT
Section 131Section 132Section 132(4)Section 153CSection 270A(9)(e)

Virinchipuram Radhakrishna Narayanan, Vellore vs. DCIT Central Cricle-3(3), Chennai

In the result, appeal of the assessee is allowed

ITA 2839/CHNY/2025[2019-20]Status: DisposedITAT Chennai05 May 2026AY 2019-20

Bench: Shri Aby T. Varkey & Ms. Padmavathy. Sआयकर अपील सं./Ita Nos.2837 To 2841 /Chny/2025 ननिाारणवर्ा/Assessment Years: 2017-18 To 2021-22 V. Mr. Virinchipuram Radhakrishna The Dcit, Narayanan, Central Circle-3(3), 24/1, Officers Line, Vellore Chennai. Tamil Nadu-632 001. [Pan: Aacpn0873G] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos.2836/Chny/2025 ननिाारणवर्ा/Assessment Years: 2021-22 V. M/S V Chetty Radhakrishna The Dcit Central Circle-3(3), Chetty Jewel Craft Firm Chennai. No.24/1, Anna Salai, Vellore, Tamil Nadu-632 001. [Pan: Aasfv3954G] : (अपीलार्थी/Appellant) Mr.T. Banusekar, Advocate प्रत्यर्थी की ओर से /Respondent By : Ms. R. Anitha, Addl.Cit सुनवाईकीतारीख/Date Of Hearing : 28.04.2026 : घोर्णाकीतारीख /Date Of Pronouncement 05.05.2026 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Individual & Firm Against The Order Of The Learned Commissioner Of Income Tax (Appeals), (Hereinafter Referred To As ‘Ld.Cit(A)‘), Chennai-20, All Dated 09.09.2025 For The Assessment Years (Hereinafter Referred To As ‘Ay‘) 2017-18 To 2021-22. Ita Nos.2836 To 2841/Chny/2025(Ays 2017-18 To 2021-22) Virinchipuram Radhakrishna Narayanan, V Chetty Radhakrishna Chetty Jewel Craft Firm :: 2 :: 2. Since The Issues Involved Are Common & The Appeals For All The Assessment Years Were Heard Together & Both The Parties Argued Them Together Raising Similar Arguments On The Issues, Accordingly, For The Sake Of Convenience & Brevity, We Dispose Of The Appeals By This Consolidated Order.

For Respondent: Ms. R. Anitha, Addl.CIT
Section 131Section 132Section 132(4)Section 153CSection 270A(9)(e)

Virinchipuram Radhakrishna Narayanan, Vellore vs. DCIT Central Cricle-3(3), Chennai

In the result, appeal of the assessee is allowed

ITA 2838/CHNY/2025[2018-19]Status: DisposedITAT Chennai05 May 2026AY 2018-19

Bench: Shri Aby T. Varkey & Ms. Padmavathy. Sआयकर अपील सं./Ita Nos.2837 To 2841 /Chny/2025 ननिाारणवर्ा/Assessment Years: 2017-18 To 2021-22 V. Mr. Virinchipuram Radhakrishna The Dcit, Narayanan, Central Circle-3(3), 24/1, Officers Line, Vellore Chennai. Tamil Nadu-632 001. [Pan: Aacpn0873G] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos.2836/Chny/2025 ननिाारणवर्ा/Assessment Years: 2021-22 V. M/S V Chetty Radhakrishna The Dcit Central Circle-3(3), Chetty Jewel Craft Firm Chennai. No.24/1, Anna Salai, Vellore, Tamil Nadu-632 001. [Pan: Aasfv3954G] : (अपीलार्थी/Appellant) Mr.T. Banusekar, Advocate प्रत्यर्थी की ओर से /Respondent By : Ms. R. Anitha, Addl.Cit सुनवाईकीतारीख/Date Of Hearing : 28.04.2026 : घोर्णाकीतारीख /Date Of Pronouncement 05.05.2026 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Individual & Firm Against The Order Of The Learned Commissioner Of Income Tax (Appeals), (Hereinafter Referred To As ‘Ld.Cit(A)‘), Chennai-20, All Dated 09.09.2025 For The Assessment Years (Hereinafter Referred To As ‘Ay‘) 2017-18 To 2021-22. Ita Nos.2836 To 2841/Chny/2025(Ays 2017-18 To 2021-22) Virinchipuram Radhakrishna Narayanan, V Chetty Radhakrishna Chetty Jewel Craft Firm :: 2 :: 2. Since The Issues Involved Are Common & The Appeals For All The Assessment Years Were Heard Together & Both The Parties Argued Them Together Raising Similar Arguments On The Issues, Accordingly, For The Sake Of Convenience & Brevity, We Dispose Of The Appeals By This Consolidated Order.

For Respondent: Ms. R. Anitha, Addl.CIT
Section 131Section 132Section 132(4)Section 153CSection 270A(9)(e)

Virinchipuram Radhakrishna Narayanan, Vellore vs. DCIT, Central Circle-3(3), Chennai

In the result, appeal of the assessee is allowed

ITA 2837/CHNY/2025[2017-18]Status: DisposedITAT Chennai05 May 2026AY 2017-18

Bench: Shri Aby T. Varkey & Ms. Padmavathy. Sआयकर अपील सं./Ita Nos.2837 To 2841 /Chny/2025 ननिाारणवर्ा/Assessment Years: 2017-18 To 2021-22 V. Mr. Virinchipuram Radhakrishna The Dcit, Narayanan, Central Circle-3(3), 24/1, Officers Line, Vellore Chennai. Tamil Nadu-632 001. [Pan: Aacpn0873G] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos.2836/Chny/2025 ननिाारणवर्ा/Assessment Years: 2021-22 V. M/S V Chetty Radhakrishna The Dcit Central Circle-3(3), Chetty Jewel Craft Firm Chennai. No.24/1, Anna Salai, Vellore, Tamil Nadu-632 001. [Pan: Aasfv3954G] : (अपीलार्थी/Appellant) Mr.T. Banusekar, Advocate प्रत्यर्थी की ओर से /Respondent By : Ms. R. Anitha, Addl.Cit सुनवाईकीतारीख/Date Of Hearing : 28.04.2026 : घोर्णाकीतारीख /Date Of Pronouncement 05.05.2026 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Individual & Firm Against The Order Of The Learned Commissioner Of Income Tax (Appeals), (Hereinafter Referred To As ‘Ld.Cit(A)‘), Chennai-20, All Dated 09.09.2025 For The Assessment Years (Hereinafter Referred To As ‘Ay‘) 2017-18 To 2021-22. Ita Nos.2836 To 2841/Chny/2025(Ays 2017-18 To 2021-22) Virinchipuram Radhakrishna Narayanan, V Chetty Radhakrishna Chetty Jewel Craft Firm :: 2 :: 2. Since The Issues Involved Are Common & The Appeals For All The Assessment Years Were Heard Together & Both The Parties Argued Them Together Raising Similar Arguments On The Issues, Accordingly, For The Sake Of Convenience & Brevity, We Dispose Of The Appeals By This Consolidated Order.

For Respondent: Ms. R. Anitha, Addl.CIT
Section 131Section 132Section 132(4)Section 153CSection 270A(9)(e)

M/S. V.Chetty Radhakrishna Chetty Jewel Craft Firm, Vellore vs. DCIT, Central Circle-3(3), Chennai

In the result, appeal of the assessee is allowed

ITA 2836/CHNY/2025[2021-22]Status: DisposedITAT Chennai05 May 2026AY 2021-22

Bench: Shri Aby T. Varkey & Ms. Padmavathy. Sआयकर अपील सं./Ita Nos.2837 To 2841 /Chny/2025 ननिाारणवर्ा/Assessment Years: 2017-18 To 2021-22 V. Mr. Virinchipuram Radhakrishna The Dcit, Narayanan, Central Circle-3(3), 24/1, Officers Line, Vellore Chennai. Tamil Nadu-632 001. [Pan: Aacpn0873G] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos.2836/Chny/2025 ननिाारणवर्ा/Assessment Years: 2021-22 V. M/S V Chetty Radhakrishna The Dcit Central Circle-3(3), Chetty Jewel Craft Firm Chennai. No.24/1, Anna Salai, Vellore, Tamil Nadu-632 001. [Pan: Aasfv3954G] : (अपीलार्थी/Appellant) Mr.T. Banusekar, Advocate प्रत्यर्थी की ओर से /Respondent By : Ms. R. Anitha, Addl.Cit सुनवाईकीतारीख/Date Of Hearing : 28.04.2026 : घोर्णाकीतारीख /Date Of Pronouncement 05.05.2026 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Individual & Firm Against The Order Of The Learned Commissioner Of Income Tax (Appeals), (Hereinafter Referred To As ‘Ld.Cit(A)‘), Chennai-20, All Dated 09.09.2025 For The Assessment Years (Hereinafter Referred To As ‘Ay‘) 2017-18 To 2021-22. Ita Nos.2836 To 2841/Chny/2025(Ays 2017-18 To 2021-22) Virinchipuram Radhakrishna Narayanan, V Chetty Radhakrishna Chetty Jewel Craft Firm :: 2 :: 2. Since The Issues Involved Are Common & The Appeals For All The Assessment Years Were Heard Together & Both The Parties Argued Them Together Raising Similar Arguments On The Issues, Accordingly, For The Sake Of Convenience & Brevity, We Dispose Of The Appeals By This Consolidated Order.

For Respondent: Ms. R. Anitha, Addl.CIT
Section 131Section 132Section 132(4)Section 153CSection 270A(9)(e)

Venkata Rosaiah Kilari, Guntur vs. The Deputy Commissioner of Income Tax, Central Circle-1, Guntur

In the result, the appeal filed by the assessee is partly allowed, and the appeal of the revenue is dismissed

ITA 425/VIZ/2025[2017-18]Status: DisposedITAT Visakhapatnam30 Apr 2026AY 2017-18

Bench: Shri Ravish Sood & Shri Omkareshwar Chidaraआ.अपी.सं /Ita No.353/Viz/2025 (िनधा"रण वष"/Assessment Year: 2017-18) Assistant Commissioner Of Vs. Venkata Rosaiah Kilari, Income Tax, Guntur. Guntur. Pan: Adspk7598L (Appellant) (Respondent) आ.अपी.सं /Ita No.425/Viz/2025 (िनधा"रण वष"/Assessment Year:2017-18) Venkata Rosaiah Kilari, Vs. Deputy Commissioner Of Guntur. Income Tax, Pan: Adspk7598L Central Circle-1, Guntur. (Appellant) (Respondent) िनधा"रती "ारा/Assessee By: Shri M V Prasad, Ca (Hybrid Mode) राज" व "ारा/Revenue By: Shri Badicala Yadagiri, Cit-Dr सुनवाई की तारीख/Date Of 18/02/2026 Hearing: घोषणा की तारीख/Date Of 30/04/2026 Pronouncement: आदेश / Order Per. Ravish Sood, Jm : The Captioned Cross-Appeals Filed By The Assessee & The Revenue Are Directed Against The Order Passed By The Cit(Appeals) For Acit Vs. Venkata Rosaiah Kilari Ay 2017-18, Dated 17/03/2025, Which In Turn Arises From The Order Passed By The Ao Under Section 153C Of The Act, Dated 30/03/2022. As The Present Appeals Involve Common Issues, They Are Taken Up & Disposed Of Together. The Revenue Has Assailed The Cit(A) Order On The Following Grounds Of Appeal Before Us:

For Appellant: Shri M V Prasad, CAFor Respondent: Shri Badicala Yadagiri, CIT-DR
Section 132(4)Section 153C

Assistant Commissioner of Income Tax, Guntur vs. Venkata Rosaiah Kilari, Guntur

In the result, the appeal filed by the assessee is partly allowed, and the appeal of the revenue is dismissed

ITA 353/VIZ/2025[2017]Status: DisposedITAT Visakhapatnam30 Apr 2026

Bench: Shri Ravish Sood & Shri Omkareshwar Chidaraआ.अपी.सं /Ita No.353/Viz/2025 (िनधा"रण वष"/Assessment Year: 2017-18) Assistant Commissioner Of Vs. Venkata Rosaiah Kilari, Income Tax, Guntur. Guntur. Pan: Adspk7598L (Appellant) (Respondent) आ.अपी.सं /Ita No.425/Viz/2025 (िनधा"रण वष"/Assessment Year:2017-18) Venkata Rosaiah Kilari, Vs. Deputy Commissioner Of Guntur. Income Tax, Pan: Adspk7598L Central Circle-1, Guntur. (Appellant) (Respondent) िनधा"रती "ारा/Assessee By: Shri M V Prasad, Ca (Hybrid Mode) राज" व "ारा/Revenue By: Shri Badicala Yadagiri, Cit-Dr सुनवाई की तारीख/Date Of 18/02/2026 Hearing: घोषणा की तारीख/Date Of 30/04/2026 Pronouncement: आदेश / Order Per. Ravish Sood, Jm : The Captioned Cross-Appeals Filed By The Assessee & The Revenue Are Directed Against The Order Passed By The Cit(Appeals) For Acit Vs. Venkata Rosaiah Kilari Ay 2017-18, Dated 17/03/2025, Which In Turn Arises From The Order Passed By The Ao Under Section 153C Of The Act, Dated 30/03/2022. As The Present Appeals Involve Common Issues, They Are Taken Up & Disposed Of Together. The Revenue Has Assailed The Cit(A) Order On The Following Grounds Of Appeal Before Us:

For Appellant: Shri M V Prasad, CAFor Respondent: Shri Badicala Yadagiri, CIT-DR
Section 132(4)Section 153C