Section 158BC of the Income Tax Act

Income-tax Act, 2025: s.294

Section 158BC of the Income-tax Act, 1961 corresponds to section 294 (Procedure for block assessment) of the Income-tax Act, 2025.

Read section 294 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 158BC is MDLR Resorts Private Limited v. CIT (40 Taxmann.com 365), cited in 14 of the 487 judgments on BharatTax that turn on this section.

Leading authorities on Section 158BC

MDLR Resorts Private Limited v. CIT
40 Taxmann.com 365 · 2013 · High Court
14
citing judgments

A search is held to be valid when conducted under similar facts and circumstances, as decided by the Delhi High Court.

Pranav Construction Co. v. ACIT
96 Taxmann 323 · 1998 · High Court
12
citing judgments

Only the profit element embedded in 'on money' receipts, or a reasonable percentage of such 'on money', can be taxed. This principle applies even when expenditure is incurred outside the books of accounts, as evidenced by seized papers.

CIT v. Rakesh Kumar
313 ITR 305 · 2009 · High Court
11
citing judgments

A notice issued under section 153A of the Income Tax Act to a non-existing or deceased person is invalid in law.

Proman Ltd. v. DCIT
95 ITD 489 · 2005 · ITAT
11
citing judgments

An Income Tax Appellate Tribunal (ITAT) cannot adjudicate on the validity of a search conducted under section 132 of the Income Tax Act, 1961, when disposing of an appeal against a block assessment.

375 (SC); Mrs. Vanitha Gopal Shetty v. ACIT
444 ITR 420 · 2022 · High Court
7
citing judgments
CIT v. C Najeeb
130 Taxmann.com 142 · 2021 · Reported
6
citing judgments
Principal Commissioner of Income–tax v. Chawla Interbild Construction Co. Pvt. Ltd.
412 ITR 152 · 2019 · High Court
6
citing judgments
CIT v. G.K. Sanniappan
298 ITR 274 · 2008 · High Court
5
citing judgments
CIT v. Bipinchandra Chimanlal Doshi
395 ITR 632 · 2017 · Reported
5
citing judgments
Act. Again in Mansukhlal & Bros. v. CIT
73 ITR 546 · 1969 · Supreme Court
4
citing judgments

Judgments on Section 158BC

Section 158BC Income Tax Act (2025: s.294) — Case Laws | BharatTax