Section 33(5) of the Income Tax Act

The decision most relied on for Section 33(5) is Similarly, in P Jayappan v. SK 26. Similarly, in P Jayappan Vs SK Perumal, First Income Tax Officer (149 ITR 696), cited in 5 of the 34 judgments on BharatTax that turn on this section.

Leading authorities on Section 33(5)

Similarly, in P Jayappan v. SK 26. Similarly, in P Jayappan Vs SK Perumal, First Income Tax Officer
149 ITR 696 · 1984 · Supreme Court
5
citing judgments
Varun Resources Ltd. v. ITO
164 Taxmann.com 748 · 2024 · Reported
4
citing judgments
Gaurav Jain v. Gaurav Jain v. NCLT, Mumbai
130 Taxmann.com 23 · 2021 · Reported
3
citing judgments

Judgments on Section 33(5)

Sejal Glass Limited, Mumbai vs. DCIT Circle 13(2)(2), Aayakar Bhawan

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 3877/MUM/2026[2015-16]Status: DisposedITAT Mumbai30 Jul 2026AY 2015-16

Bench: Shri Om Prakash Kant () & Shri Pawan Singh () Assessment Year: 2015-16

For Appellant: Shri Sanjay Parekh, Adv
Section 250Section 50C

Ritesh Singh ACIT Circle 3 3 1, Mumbai vs. Trend Electronics Limited, Mumbai

In the result, all the three appeals are allowed for

ITA 5461/MUM/2024[2018-19]Status: DisposedITAT Mumbai24 Dec 2025AY 2018-19

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan ()

For Appellant: Shri Parth Parikh, AdvFor Respondent: Shri Leyaqat Ali, Sr. DR
Section 143(3)Section 270ASection 7

Ritesh Singh ACIT Circle 3 3 1, Mumbai vs. Trend Electronics Limited, Mumbai

In the result, all the three appeals are allowed for statistical purpose

ITA 5460/MUM/2024[2018-19]Status: DisposedITAT Mumbai24 Dec 2025AY 2018-19

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan ()

Section 143(3)Section 270ASection 7

Ritesh Singh ACIT Circle 3 3 1 Mumbai, Mumbai vs. Trend Electronics Limited, Mumbai

In the result, all result, all the three appeals are allowed for three appeals are allowed for statistical purpose statistical purpose

ITA 5459/MUM/2024[2017-18]Status: DisposedITAT Mumbai24 Dec 2025AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan ()

For Appellant: Shri Leyaqat Ali, Sr. DRFor Respondent: Shri Parth Parikh, Adv
Section 143(3)Section 270ASection 7

Gayatri Projects Limited, Hyderabad vs. DCIT., Circle-2(1), Hyderabad

In the result, these three appeals of the Assessee are allowed for statistical purposes

ITA 1113/HYD/2025[2021-22]Status: DisposedITAT Hyderabad10 Dec 2025AY 2021-22

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं /Ita Nos.1111, 1112 & 1113/Hyd/2025 Assessment Years 2018-2019, 2020-2021 & 2021-2022 Gayatri Projects Limited, The Dcit, Hyderabad – 500 082. Vs. Circle-2(1), Telangana. Hyderabad – 500 084. Pan Aaacg8040K (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Sri S Rama Rao, Advocate राज" व "ारा /Revenue By: Ms. U Mini Chandran, Cit-Dr

For Appellant: Sri S Rama Rao, AdvocateFor Respondent: MS. U Mini Chandran, CIT-DR
Section 253(3)

Gayatri Projects Limited, Hyderabad vs. DCIT., Circle-2(1), Hyderabad

In the result, these three appeals of the Assessee are allowed for statistical purposes

ITA 1112/HYD/2025[2020-21]Status: DisposedITAT Hyderabad10 Dec 2025AY 2020-21

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं /Ita Nos.1111, 1112 & 1113/Hyd/2025 Assessment Years 2018-2019, 2020-2021 & 2021-2022 Gayatri Projects Limited, The Dcit, Hyderabad – 500 082. Vs. Circle-2(1), Telangana. Hyderabad – 500 084. Pan Aaacg8040K (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Sri S Rama Rao, Advocate राज" व "ारा /Revenue By: Ms. U Mini Chandran, Cit-Dr

For Appellant: Sri S Rama Rao, AdvocateFor Respondent: MS. U Mini Chandran, CIT-DR
Section 253(3)

Gayatri Projects Limited, Hyderabad vs. DCIT., Circle-2(1), Hyderabad

In the result, these three appeals of the Assessee are allowed for statistical purposes

ITA 1111/HYD/2025[2018-19]Status: DisposedITAT Hyderabad10 Dec 2025AY 2018-19

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं /Ita Nos.1111, 1112 & 1113/Hyd/2025 Assessment Years 2018-2019, 2020-2021 & 2021-2022 Gayatri Projects Limited, The Dcit, Hyderabad – 500 082. Vs. Circle-2(1), Telangana. Hyderabad – 500 084. Pan Aaacg8040K (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Sri S Rama Rao, Advocate राज" व "ारा /Revenue By: Ms. U Mini Chandran, Cit-Dr

For Appellant: Sri S Rama Rao, AdvocateFor Respondent: MS. U Mini Chandran, CIT-DR
Section 253(3)

Hi Tech Grain Processing Pvt Ltd in Liquidation, Delhi vs. DCIT, Central Circle-1, Delhi

ITA 1581/DEL/2025[2022-23]Status: DisposedITAT Delhi29 Aug 2025AY 2022-23

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

Section 139Section 14Section 142(1)Section 147Section 148Section 33(5)Section 52Section 53

Hi Tech Grain Processing Pvt Ltd-in Liquidation, Delhi vs. DCIT, Central Circle-1, Delhi

ITA 1580/DEL/2025[2013-14]Status: DisposedITAT Delhi29 Aug 2025AY 2013-14

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

Section 139Section 14Section 142(1)Section 147Section 148Section 33(5)Section 52Section 53

The Dy. Commissioner of Income Tax, Circle-2(2), Ahmedabad vs. Orient Spa (P) Ltd., Gandhinagar

In the result the appeal of the Revenue is dismissed

ITSSA 141/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2010-11

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./ It(Ss)A 141/Ahd/2016 (िनधा"रण िनधा"रण वष" वष" / Assessment Year: 2010-11) िनधा"रण िनधा"रण वष" वष"

Section 132Section 143(3)Section 153ASection 33(1)Section 37(1)Section 43B

Asst. Commissioner of Income Tax, Mumbai vs. Varun Resources Ltd, Mumbai

In the result, the appeal of the Revenue for AY 2013-14, 2015-16 & 2017-18

ITA 3052/MUM/2024[2013-14]Status: DisposedITAT Mumbai03 Sept 2024AY 2013-14

Bench: Ms Padmavathy S, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Haridas Bhatt, AR
Section 147Section 279Section 33Section 446

Asst. Commissioner of Income Tax, Mumbai vs. Varun Resources Limited, Mumbai

In the result, the appeal of the Revenue for AY 2013-14, 2015-16 & 2017-18

ITA 3051/MUM/2024[2015-16]Status: DisposedITAT Mumbai03 Sept 2024AY 2015-16

Bench: Ms Padmavathy S, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Haridas Bhatt, AR
Section 147Section 279Section 33Section 446

Asst. Commissioner of Income Tax, Mumbai vs. Varun Resources Limited, Mumbai

In the result, the appeal of the Revenue for AY 2013-14, 2015-16 & 2017-18

ITA 3050/MUM/2024[2017-18]Status: DisposedITAT Mumbai03 Sept 2024AY 2017-18

Bench: Ms Padmavathy S, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Haridas Bhatt, AR
Section 147Section 279Section 33Section 446

DCIT, Circle - 8(1), Kolkata vs. M/S. Pks Limited, Kolkata

In the result, the appeal is dismissed

ITA 1801/KOL/2018[2011-12]Status: DisposedITAT Kolkata09 Aug 2024AY 2011-12

Bench: Sri Rajpal Yadav, Vice- & Sri Sanjay Awasthi

Section 147Section 148Section 33Section 7

DCIT, Circle - 8(1), Kolkata vs. M/S. Pks Limited, Kolkata

In the result, the appeal is dismissed

ITA 1141/KOL/2018[2010-11]Status: DisposedITAT Kolkata09 Aug 2024AY 2010-11

Bench: Sri Rajpal Yadav, Vice- & Sri Sanjay Awasthi

Section 147Section 148Section 33Section 7

DCIT, Circle - 8(1), Kolkata vs. M/S. Pks Limited, Kolkata

In the result, the appeal is dismissed

ITA 1140/KOL/2018[2009-10]Status: DisposedITAT Kolkata09 Aug 2024AY 2009-10

Bench: Sri Rajpal Yadav, Vice- & Sri Sanjay Awasthi

Section 147Section 148Section 33Section 7

ACIT Circle 5(3)(1), Mumbai vs. Varun Resources Limited, Mumbai

In the result, the appeal is allowed for statistical purposes

ITA 2012/MUM/2024[2012-13]Status: DisposedITAT Mumbai05 Jul 2024AY 2012-13

Bench: SHRI OM PRAKASH KANT (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

Section 14Section 142(1)Section 143(3)Section 147Section 148Section 271(1)(C)Section 271(1)(b)Section 271FSection 33(5)

Srs Modern Sales Ltd, Faridabad vs. DCIT Central Circle-II, Faridabad

Appeal of the assessee is dismissed in terms, as indicated above

ITA 6060/DEL/2019[2014-15]Status: DisposedITAT Delhi28 May 2024AY 2014-15

Bench: Shri Kul Bharat & Shri Avdhesh Kumar Mishraassessment Year: 2014-15

Section 10Section 33Section 33(5)Section 37

ACIT, Central Circle, Varanasi vs. M/S Jvl Agro Industries Ltd., Varanasi

In the result, the appeals of the Revenue and Cross

ITA 140/ALLD/2016[2013-14]Status: DisposedITAT Varanasi26 Sept 2023AY 2013-14

Bench: Shri. B. R. Baskaran & Shri Amit Shukla

For Respondent: Shri Robin Chaudhary, CIT
Section 143(3)Section 33(5)

Essar Projects India Ltd, Mumbai vs. Asst CIT 6(2)(2), Mumbai

In the result, appeal of the assessee is dismissed in limine

ITA 1992/MUM/2017[2012-13]Status: DisposedITAT Mumbai22 Sept 2023AY 2012-13
Section 143(3)Section 238Section 33(5)Section 52