Section 153D of the Income Tax Act

The decision most relied on for Section 153D is National Thermal Power Co. Ltd. v. CIT (229 ITR 383), cited in 5,834 of the 2,907 judgments on BharatTax that turn on this section.

Leading authorities on Section 153D

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.

All Cargo Global Logistics Ltd. v. DCIT
137 ITD 287 · 2012 · ITAT
907
citing judgments

In non-abated assessments, the Assessing Officer can make additions under section 153A based on books of accounts or documents found during a search but not produced during the original assessment, provided such material is incriminating.

Hindustan Lever Ltd. v. R.B. Wadkar
268 ITR 332 · 2004 · High Court
695
citing judgments

The validity of reassessment proceedings initiated under Section 147, by issuing a notice under Section 148, must be judged solely on the reasons originally recorded by the Assessing Officer. These recorded reasons cannot be supplemented, improved upon, or modified at any later stage.

PCIT v. Shiv Kumar Nayyar
163 Taxmann.com 9 · 2024 · High Court
597
citing judgments

Approval under Section 153D for search assessments is invalid if granted mechanically, hastily, or without due application of mind, such as on the same day as the proposal or in a bunched manner. Such an invalid approval renders the consequential assessment order under Section 153A void ab initio.

PCIT v. Sapna Gupta
147 Taxmann.com 288 · 2023 · High Court
591
citing judgments

Approval under Section 153D for search assessments is not a mere formality; it requires the approving authority to apply its mind judiciously to the subject matter and ensure satisfaction of legal and procedural requirements for each assessment year.

ACIT v. Serajuddin & Co.
454 ITR 312 · 2023 · High Court
580
citing judgments

Approval under Section 153D of the Income Tax Act is mandatory for assessment orders in search cases. While elaborate reasons for approval are not required, the approving authority must provide some indication that it has examined the draft orders and found them to meet the requirements of law.

CIT v. Calcutta Knitwears
362 ITR 673 · 2014 · Supreme Court
528
citing judgments

The recording of a satisfaction note by the Assessing Officer is a jurisdictional prerequisite for assessments under Section 153C, and the six-year limitation period for such assessments is reckoned from the date this satisfaction is recorded.

ACIT v. Serajuddin & Co.
163 Taxmann.com 118 · 2024 · Supreme Court
500
citing judgments

Strict adherence to approval protocols under Section 153D, including those in the Departmental Manual of Office Procedure, is essential for search assessments. An assessment is invalid if the approving authority fails to apply its mind or consider all relevant seized material before granting approval.

CIT v. Kelvinator of India Ltd.
256 ITR 1 · 2002 · High Court
439
citing judgments

An Assessing Officer cannot reopen an assessment under Section 147 based on a mere change of opinion regarding the same material available during the original assessment. Reopening requires fresh, tangible material or information that leads to a reason to believe income has escaped assessment.

E.N. Gopakumar v. CIT
75 Taxmann.com 215 · 2016 · High Court
428
citing judgments

In search assessments conducted under Section 153A of the Income-tax Act, additions to the assessee's income can be made even in the absence of incriminating material found during a search operation conducted under Section 132.

Judgments on Section 153D

Vijay Stone Product, Sonebhadra vs. Asstt. Commissioner of Income Tax, Central Circle, Allahabad

In the result, the appeal of the assessee is allowed

ITA 4/ALLD/2019[2011-12]Status: DisposedITAT Allahabad10 Mar 2026AY 2011-12

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharya.Y.-2011-12 Vijay Stone Product, Vs. Asstt. Commissioner Of Income Bari Dala, Sonebhadra-231001 Tax, Central Circle, Allahabad Pan: Aagfv4724J (Appellant) (Respondent) Assessee By: Sh. Praveen Godbole, C.A. Revenue By: Sh. Amalendu Nath Mishra, Cit Dr Date Of Hearing: 17.12.2025 Date Of Pronouncement: 10.03.2026 O R D E R Per Nikhil Choudhary, A.M.: This Is An Appeal Filed By The Assessee Against The Orders Of The Ld. Cit(A)- 3, Lucknow Dated 29.10.2018 Wherein The Ld. Cit(A) Has Confirmed A Penalty Of Rs. 1 Lac Levied By The Assessing Officer Under Section 221 Of The Act Against The Total Levy Of Rs. 27,26,200/- Made By The Assessing Officer. The Grounds Of Appeal Are As Under:- “1. That In Any View Of The Matter Order Passed U/S 221(1) Of The It Act Imposing Huge Penalty & His Action As Partly Confirmed By The Commissioner Of Income Tax (Appeal) By Maintaining Penalty Of Rs. 1,00,000/- Is Unjustified & Incorrect In The Facts & Circumstances Of The Case. 2. That In Any View Of The Matter Tax Liability On The Basis Of Assessment Order As Created Is Not Correct At All Therefore The Question Of Maintaining Penalty Of Rs. 1,00,000/- Is Unwarranted In The Facts & Circumstances Of The Case. 3. That In Any View Of The Matter In The Facts & Circumstances Of The Case Penalty Order Passed By The Assessing Officer & His Action As Partly Confirmed By The Commissioner Of Income Tax (Appeal) Is Totally Incorrect & Illegal & Hence The Question Of Maintaining Penalty Does Not Arise & Therefore So Maintained Penalty Is Liable To Be Deleted In All Fairness & In Interest Of Justice.

For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Sh. Amalendu Nath Mishra, CIT DR
Section 153DSection 153D(1)(B)Section 220(2)Section 221Section 221(1)Section 276C(2)

Assistant Commissioner of Income Tax, Chandigarh vs. Saraf the Jewellers, Punjab

Appeal stand dismissed

ITA 1592/CHANDI/2025[2019-20]Status: DisposedITAT Chandigarh10 Mar 2026AY 2019-20

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं. / Ita No.1230/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2019-20) Saraf The Jeweller Dcit / Acit (Central)-2 बनाम/ Sco 45, Pocket No.1 C.R. Building Nac Showroom, Manimajra Himalaya Marg, Vs. Chandigarh – 160101 Sector-17E, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adafs-2345-B (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपीलसं. / Ita No.1592/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2019-20) Dcit / Acit (Central)-2 Saraf The Jeweller बनाम/ C.R. Building Sco 45, Pocket No.1 Himalaya Marg, Nac Showroom, Manimajra Vs. Sector-17E, Chandigarh Chandigarh – 160101 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adafs-2345-B (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant Sh. Sudhir Sehgal (Advocate) & Sh. Sahil Ratra (Advocate) – Ld. Ars By : ""थ"कीओरसे/Respondent By : Sh. Abhishek Pal Garg (Cit) & Dr. Ranjit Kaur (Addl. Cit) – Ld. Drs सुनवाईकीतारीख/Date Of Hearing : 12.02.2026 घोषणाकीतारीख /Date Of Pronouncement 10.03.2026 : आदेश / O R D E R Per Bench 1.1 Aforesaid Cross-Appeals For Assessment Year (Ay) 2019-20Arises Out Of An Order Passed By Ld. Commissioner Of Income Tax (Appeals)-3

For Respondent: Sh. Abhishek Pal Garg (CIT) & Dr. Ranjit Kaur (Addl. CIT) –
Section 115BSection 132Section 153A(1)(b)Section 153DSection 65BSection 68

Saraf the Jewellers, Chandigarh vs. The Deputy/Assistant Commissioner of Income Tax Cen-2 Chandigarh, Chandigarh

Appeal stand dismissed

ITA 1230/CHANDI/2025[2019-20]Status: DisposedITAT Chandigarh10 Mar 2026AY 2019-20

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं. / Ita No.1230/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2019-20) Saraf The Jeweller Dcit / Acit (Central)-2 बनाम/ Sco 45, Pocket No.1 C.R. Building Nac Showroom, Manimajra Himalaya Marg, Vs. Chandigarh – 160101 Sector-17E, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adafs-2345-B (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपीलसं. / Ita No.1592/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2019-20) Dcit / Acit (Central)-2 Saraf The Jeweller बनाम/ C.R. Building Sco 45, Pocket No.1 Himalaya Marg, Nac Showroom, Manimajra Vs. Sector-17E, Chandigarh Chandigarh – 160101 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adafs-2345-B (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant Sh. Sudhir Sehgal (Advocate) & Sh. Sahil Ratra (Advocate) – Ld. Ars By : ""थ"कीओरसे/Respondent By : Sh. Abhishek Pal Garg (Cit) & Dr. Ranjit Kaur (Addl. Cit) – Ld. Drs सुनवाईकीतारीख/Date Of Hearing : 12.02.2026 घोषणाकीतारीख /Date Of Pronouncement 10.03.2026 : आदेश / O R D E R Per Bench 1.1 Aforesaid Cross-Appeals For Assessment Year (Ay) 2019-20Arises Out Of An Order Passed By Ld. Commissioner Of Income Tax (Appeals)-3

For Respondent: Sh. Abhishek Pal Garg (CIT) & Dr. Ranjit Kaur (Addl. CIT) –
Section 115BSection 132Section 153A(1)(b)Section 153DSection 65BSection 68

Arvind Kumar Aggarwal, Ambala vs. DCIT, Central Circle-2, Chandigarh, Central Circle Chandigarh

ITA 445/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh09 Mar 2026AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.343/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 2. आयकर अपील सं. / Ita No.344/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No.345/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 4. आयकर अपील सं. / Ita No.445/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita No.346/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Arvind Kumar Aggarwal Dcit (Central-2) बनाम/ C/O Sh. Rajiv Goel & Associates Cr Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpa-8832-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajiv Goel & Sh. Dhruv Goel (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Meenkashi Vohra (Cit) - Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 10-12-2025 घोषणाकीतारीख /Date Of Pronouncement : 09-03-2026

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 132Section 139(1)Section 143(3)Section 153ASection 153A(1)(b)Section 153DSection 69

Arvind Kumar Aggarwal, Ambala City vs. DCIT, Central Circle-2, Chandigarh, DCIT Central Circle Chandigarh

ITA 346/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh09 Mar 2026AY 2017-18

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.343/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 2. आयकर अपील सं. / Ita No.344/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No.345/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 4. आयकर अपील सं. / Ita No.445/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita No.346/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Arvind Kumar Aggarwal Dcit (Central-2) बनाम/ C/O Sh. Rajiv Goel & Associates Cr Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpa-8832-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajiv Goel & Sh. Dhruv Goel (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Meenkashi Vohra (Cit) - Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 10-12-2025 घोषणाकीतारीख /Date Of Pronouncement : 09-03-2026

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 132Section 139(1)Section 143(3)Section 153ASection 153A(1)(b)Section 153DSection 69

Arvind Kumar Aggarwal, Arvind Kumar Aggarwal Ambala City vs. DCIT, Central Circle-2, Chandigarh, Central Circle

ITA 345/CHANDI/2025[2014-15]Status: DisposedITAT Chandigarh09 Mar 2026AY 2014-15

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.343/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 2. आयकर अपील सं. / Ita No.344/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No.345/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 4. आयकर अपील सं. / Ita No.445/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita No.346/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Arvind Kumar Aggarwal Dcit (Central-2) बनाम/ C/O Sh. Rajiv Goel & Associates Cr Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpa-8832-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajiv Goel & Sh. Dhruv Goel (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Meenkashi Vohra (Cit) - Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 10-12-2025 घोषणाकीतारीख /Date Of Pronouncement : 09-03-2026

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 132Section 139(1)Section 143(3)Section 153ASection 153A(1)(b)Section 153DSection 69

Arvind Kumar Aggarwal, Ambala City vs. DCIT, Central Circle-2, Chandigarh, Central Circle Chandigarh

ITA 344/CHANDI/2025[2013-14]Status: DisposedITAT Chandigarh09 Mar 2026AY 2013-14

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.343/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 2. आयकर अपील सं. / Ita No.344/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No.345/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 4. आयकर अपील सं. / Ita No.445/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita No.346/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Arvind Kumar Aggarwal Dcit (Central-2) बनाम/ C/O Sh. Rajiv Goel & Associates Cr Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpa-8832-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajiv Goel & Sh. Dhruv Goel (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Meenkashi Vohra (Cit) - Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 10-12-2025 घोषणाकीतारीख /Date Of Pronouncement : 09-03-2026

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 132Section 139(1)Section 143(3)Section 153ASection 153A(1)(b)Section 153DSection 69

Arvind Kumar Aggarwal, Ambala City vs. DCIT, Central Circle-2 Chandigarh, DCIT Central Circle Chandigarh

ITA 343/CHANDI/2025[2012-13]Status: DisposedITAT Chandigarh09 Mar 2026AY 2012-13

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.343/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 2. आयकर अपील सं. / Ita No.344/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No.345/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 4. आयकर अपील सं. / Ita No.445/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita No.346/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Arvind Kumar Aggarwal Dcit (Central-2) बनाम/ C/O Sh. Rajiv Goel & Associates Cr Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpa-8832-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajiv Goel & Sh. Dhruv Goel (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Meenkashi Vohra (Cit) - Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 10-12-2025 घोषणाकीतारीख /Date Of Pronouncement : 09-03-2026

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 132Section 139(1)Section 143(3)Section 153ASection 153A(1)(b)Section 153DSection 69