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Facts
The assessee, a non-resident individual, primarily earned interest income from investments in India. The Assessing Officer (AO) initiated reassessment proceedings under section 147 of the Income Tax Act for AY 2017-18, alleging escaped income. The AO made additions for unexplained cash deposits and disallowed exemption on NRE interest from perpetual bonds. The primary issue revolved around the validity of the notice issued under section 148.
Held
The Tribunal held that the notice issued under section 148 of the Act on April 12, 2024, for AY 2017-18, was invalid and barred by limitation. The six-year limitation period under the old regime expired on March 31, 2024. The first proviso to section 149(1) acts as a statutory bar, preventing the issuance of a notice if it could not have been issued under the old law's time limits. Procedural compliance with Section 148A or exclusion of time under subsequent provisos cannot override this fundamental defect.
Key Issues
Whether the notice issued under section 148 of the Income Tax Act for AY 2017-18 was barred by limitation as per the provisions of section 149(1).
Sections Cited
143(3), 147, 144C(13), 69, 10(4)(ii), 10(4), 56, 69A, 115BBE, 148A, 148, 149(1), 151, 139, 142(1), 143(2)
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Income Tax Appellate Tribunal, “C’’BENCH: BANGALORE
Before: SHRI WASEEM AHMED & SHRI KESHAV DUBEY
PER KESHAV DUBEY, JUDICIAL MEMBER:
1. This appeal at the instant of the assessee is directed against the order of Deputy Commissioner of Income Tax (Intl. Taxation), Circle-1(1), Bengaluru dated 30/10/2025 vide DIN and Order No. ITBA/AST/M/147/2025-26/1082149088(1) passed u/s. 143(3) r.w.s 147 R.W.S 144C(13) of the Act (in short “the Act”) for the AY 2017-18.
2. The Assessee has raised the following grounds of appeal:-
1. The order of the learned authorities below in so far as it is against the appellant is opposed to law, equity, facts, weight of evidence, probabilities and circumstances of the case.
IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 2 of 24 2. The learned Authorities below are not justified in confirming the additions of Rs.19,02,541/- and in determining the assessed income at Rs.1,03,89,971/- on the facts and circumstances of the case.
3. The learned AO erred in bringing to tax the cash deposits of Rs.10,00,000/- as unexplained income u/s. 69 without appreciating the fact that the appellant had clearly provided an explanation regarding the nature and circumstances of the cash transactions in the course of assessment proceedings along with necessary evidences.
4. The learned AO erred in denying the exemption claimed on NRE interest to the extent of Rs.9,02,541/- earned out of perpetual bond without appreciating that the investments were made out of NRE Savings Account and earned interest income on the same was duly credited to the NRE Account and which was duly disclosed in the return of income, with a claim for exemption under section 10(4)(ii) of the Income Tax Act, 1961 hence the basis on which the interest inco0me claim is rejected is bad in law.
5. The learned AO erred in not appreciating the fact that the income derived out of the investment made from NRE account would be exempt from tax on facts and circumstances of the case.
6. The learned Authorities below failed to appreciate that the investment made in bonds out of NRE account and the income would deem to accrue or arise outside India and hence the question of taxing the income does not arise on facts and circumstances of the case. We wish to rely on the judgement in the case of ITO v/s Madhav Vasant Dalvi vide ITA No. 995/Ahd/2019.
IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 3 of 24 7. The additions made is erroneous, arbitrary, illogical and without substance and hence the order of the learned assessing officer is bad in law, and the addition is liable to the deleted in full from the facts and circumstances of the case.
8. The appellant craves leave to add, alter, amend, substitute, change and delete any of the grounds of appeal.
9. For the above and other grounds that may be urged at the time of hearing of the appeal, the appellant prays that the appeals may be allowed and justice rendered.
3. The assessee has also filed an application praying for admission of additional grounds of appeal which are reproduced below for ease of reference and convenience- PRAYER FOR ADMISDSION OF ADDITIONAL GROUNDS OF APPEAL The appellant begs to submit the under mentioned additional grounds of appeal
which are not specifically urged in the original grounds of appeal filed before the learned CIT(A). These grounds do not involve any investigation of any facts otherwise on the record of the department and are also pure question of law. It is humbly prayed before this Hon’ble Tribunal that the additional grounds may kindly be admitted and disposed off on merits for the advancement of substantial cause of justice. Reliance is place on the decision of the Hon’ble Apex Court in the case of National Thermal Power Company Limited Vs. CIT, reported in 229 ITR 383 and also on the ratio of the decision of the Hon’ble Karnataka High Court in the case of Gundathur Thimmappa & Sons Vs. CIT, reported in 70. ITR 70.
IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 4 of 24 ADDITIONAL GROUNDS OF APPEAL 1. The sanction accorded under section 151 of the Act is bad in law, on the facts and circumstances of the case.
2. The order passed under section 148A(d) of the Act dt: 10/04/2024 is barred by limitation and consequently the entire proceedings is bad in law, on the facts and circumstances of the case.
3. The notice issued under section 148 of the Act dt: 10/04/2024 is barred by limitation and the reassessment proceedings to deserves to be quashed, on the facts and circumstances of the case.
4. The appellant craves leave to add, alter, delete or substitute any of the grounds urged above.
5. In view of the above and other grounds that may be urged at the time of the hearing of the appeal, the appellant prays that the appeal may be allowed and appropriate relief be granted in the interest of justice and equity.
3.1 We have heard the rival submissions on admission of additional grounds. The Lucknow bench of the Hon’ble Allahabad High Court in the case of CIT Vs. Sahara India (2012) 347 ITR 331 held that a legal issue can be raised at any stage but there shall be good reason for admitting the additional ground. In our considered Opinion all the facts are already on record and there is no necessity of investigation of any fresh facts for the purpose of the adjudication of above grounds. Further we are also of the opinion that the additional grounds raised in the present case are purely legal in nature & goes to the root of the matter & therefore these are critical for a fair adjudication. The Hon’ble Madras High Court in the case
IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 5 of 24 of CIT Vs Indian Bank (2015) 230 Taxman 635 (Madras) held that Rule 11 of the I.T. Rules makes it clear that the assessee has the right to raise additional grounds and if the same is beneficial to the assessee, the same should be considered by the Tribunal. 3.2 Further, the Hon’ble Karnataka High Court in the case of Gundathur Thimmappa & Sons vs. CIT, Mysore, reported in (1968) 70 ITR 70 held that when the point raised by the assessee is a point which went to the root of the matter and affected not merely his liability to pay tax but also jurisdiction of the Tribunals and Authorities themselves to subject the amount concerned to tax, the Appellate Tribunal had the discretion to permit point of law to be raised for the first time in appeal because the question went to the root of the case. The Hon’ble Supreme Court in the case of National Thermal Power Co. Ltd. Vs CIT (1998) 229 ITR 383 held that undoubtedly, the Tribunal will have the discretion to allow or not allow a new ground to be raised. But where the Tribunal is only required to consider a question of law arising from the facts which are on record in the assessment proceedings, we fail to see why such a question should not be allowed to be raised when it is necessary to consider that question in order to correctly assess the tax liability of an assessee. Accordingly, we inclined to admit the additional legal grounds as raised by the assessee for the purpose of adjudication as there was no investigation of any fresh facts otherwise on record and these are critical for a fair adjudication of the matter.
The brief facts of the case are that assessee is a non-resident individual. The primary source of income for the assessee in India are interest on fixed deposits/ term deposits, interest from perpetual bonds and interest on savings bank accounts. The assessee originally did not filed any return of income u/s. 139 of the Act for the AY 2017-18. In the instant case, specific information
IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 6 of 24 was disseminated through the insight portal in accordance with the risk management strategy (RMS) formulated by the CBDT. The information was made available on the non-filer monitoring system (NMS) in RMS module in the insight portal for the FY 2016-17 relevant to AY 2017-18.
4.1 Accordingly, in accordance with provisions of section 148A of the Act, a notice u/s. 148A(b) of the Act was issued on 04/03/2024 along with the relevant information available in the case for the AY 2017-18. The assessee submitted her response to the notice u/s. 148A(b) of the Act on 30/03/2024. The assessee in her response contended that she is a resident of United Arab Emirates (UAE) and thus a non-resident for the year under consideration. Further, the assessee submitted that the payments towards the investment in term deposits and cash deposits were out of foreign salary income and earlier savings. The AO on the other hand noticed that the claims of the assessee are not backed by documentary evidences. The assessee had not explained the sources of credits in the bank account out of which payments have been made towards investment in term deposits and cash deposits made in bank account. In view of the above and after considering the facts of the case, it was construed that the assessee is not having any satisfactory explanation/ submission on said issue. Thus, the sources of payments made towards term deposits remain unsubstantiated and the payments/ transactions made by the assessee with respect to the term deposits made falls within the ambit of unexplained investment u/s. 69 of the Act. Further the cash deposits made fall within the ambit of unexplained money u/s 69A of the Act and the interest earned fall under ambit of income from other sources u/s. 56 of the Act.
IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 7 of 24 4.2 The AO accordingly held that it is a fit case for issuance of notice u/s 148 of the Act for the AY 2017-18 as income has escaped assessment which amounts to Rs.1,12,80,733/- by passing the order u/s. 148A(d) of the Act on 10/04/2024 after taking prior approval of the specified authority. Thereafter, the assessment proceedings u/s. 147 of the Act was initiated vide notice u/s. 148 of the Act dated 12/04/2024. In response to the said notice u/s. 148 of the Act the assessee filed her return of income on 02/07/2024 declaring a total income of Rs.84,87,430/-. Accordingly, the notices u/s. 143(2) as well as 142(1) of the Act were issued from time to time. In response to the same, the assessee had filed the submissions which were taken on record.
4.3 As per the information available with AO, it was observed that the assessee had deposited cash of Rs.10,00,000/- in YES Bank. During the course of the assessment proceedings, the assessee submitted that the sources for the cash deposit were from past withdrawal amounting to Rs.3,45,000/- from ICICI Bank for the FY 2016-17 and the remaining amount of Rs.6,55,000/- was from her past savings. The AO however held that in the absence of any documentary evidences, the claims of the assessee are not acceptable. The assessee is the owner of the money amounting to Rs.10,00,000/- which was duly deposited in the assessee’s bank account. Further, the assessee is an individual and did not maintain the books of accounts for the year. Lastly, the explanation offered by the assessee with respect to the nature and source of acquisition of the said money is not satisfactory and accordingly Rs.10,00,000/- was treated as unexplained money u/s. 69A of the Act r.w.s 115BBE of the Act and added to the total income of the assessee.
IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 8 of 24 4.4 Further, with regard to issue of interest on bonds, the AO observed that the assessee was claiming a sum of Rs.27,30,000/- as exempt income. During the course of assessment proceeding, the assessee submitted that she had invested in perpetual bonds issued by the YES Bank (NRE ACCOUNT), which carries an interest rate of 10.5%. The interest was earned amounting to Rs. 27,30,000/- on a total investment of Rs.2,60,00,000/-. The assessee had invested in perpetual bonds from NRE account and the interests earned on the very same bonds were also credited to the NRE account. Further the assessee had disclosed the same in her return of income and claimed exemption u/s. 10(4) of the Act. The AO was of the opinion that the assessee had invested YBL Bonds which was not notified by the Central Government and hence the income earned by the assessee by way of interest from YBL bonds are not covered under sub-section-4 of section 10 of the Act. Accordingly, the contention of the assessee regarding the investment by foreign funds in the NRE account and such income earned by the assessee accrues or arises or deemed to be accrued or arise outside India which is not covered under the charging section-5 of the Act was not acceptable. The AO, accordingly based on above facts proposed to add the interest earned on YBL bonds amounting to Rs.27,30,000/- to the total income of the assessee as income from other sources. The DRP-2, Bangalore after considering the additional evidences produced by the assessee as well as calling for the detailed report from the AO, proposed the addition of Rs.9,02,541/-. The AO accordingly added Rs.9,02,541/- being the interest earned on YBL bonds to the total income of the assessee as income from other sources and brought to tax. Thus, the AO completed the assessment proceedings on a total assessed income of Rs.1,03,89,971/- as against returned income of Rs.84,87,430/- filed u/s. 148 of the Act.
IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 9 of 24 5. Aggrieved by the assessment completed u/s. 143(3) r.w.s 147 r.w.s 144C(13) of the Act dated 30/10/2025, the assessee has filed the present appeal before this Tribunal. The assessee has also filed a paper book comprising of 17 pages containing therein the copy of notice u/s. 148A(b) of the Act, copy of the order u/s. 148A(d) of the Act, copy of notice u/s. 148 of the Act along with the case laws relied upon by the assessee.
6. Before us, the learned AR of the assessee at the outset by raising the additional legal ground vehemently submitted that the notice issued u/s. 148 of the Act on 12/04/2024 is barred by limitation as per the 1st proviso to section 149(1) of the Act and accordingly subsequent proceedings including the re-assessment order passed on 30/10/2025 are non-est and void-ab-initio. Further, the learned AR of the assessee vehemently submitted that without prejudice the sanction accorded u/s. 151 of the Act is bad in law and without jurisdiction and accordingly the assessment order is liable to be quashed.
7. The ld. CIT DR on the other hand vehemently supported the order of the AO and submitted that in terms of 5th and 6th provisos to section 149(1) of the Act, the notice issued u/s. 148 of the Act on 12/04/2024 are well within the prescribed timeline. Further, the ld. DR submitted that the AO had initiated the proceedings by issuing the notice under clause (b) of section 148A of the Act on 04/03/2024 which was well before 31/03/2024 and hence the subsequent order passed u/s 148A(d) of the Act and the notice issued u/s 148 of the Act are well within the time.
We have heard the rival submission and perused the material available on record. Undisputedly, the present case relates to AY 2017-18. It is also an undisputed fact that the notice u/s. 148A(b)
IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 10 of 24 of the Act was issued on 04/03/2024 and accordingly the order u/s. 148A(d) of the Act was passed on 10/04/2024. Thereafter, the notice u/s. 148 of the Act was issued for the AY 2017-18 on 12/04/2024. It is also an undisputed fact that the last date for issuing the notice u/s 148 of the Act under erstwhile section 149(1)(b) of the for the AY 2017-18 was 31/03/2024 (6 years from the end of the assessment year). Now, it is apposite here to note down the chronological date of event for a better appreciation of fact which are detailed below- Particulars Date Paper Book reference Last date for issuing notice u/s. 31/03/2024 NA 148 under erstwhile section 149(1)(b) for AY 2017-18 (6 years from end of AY)
Issuance of Show cause notice 04/03/2024 1-3 u/s. 148A(b) Due Date/time provided to 31/03/2024 1 respond to the show cause notice issued u/s. 148A(b) as cited in the Notice u/s. 148A(b)
Date of response by the 30/03/2024 Assessee Approval by Specified 10/04/2024 4 Authority- CCIT (IT)(SZ), Bengaluru as cited in the order u/s. 148A(d)
Date of Order u/s. 148A(d) 10/04/2024 4-8
Issuance of Notice u/s. 148 12/04/2024 9 Thus, the core issue revolves around whether the issuance of the notice under section 148 of the Act on April 12, 2024, for AY 2017- 18, falls within the permissible time limits or not?
IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 11 of 24 8.1 Before proceeding further, it is apposite here to mention the relevant provisions of the Act as it stood then which are as follows- Time limit for notice.
(1) No notice under section 148 shall be issued for the relevant assessment year,- (a) if three years have elapsed from the end of the relevant assessment year, unless the case falls under clause (b); (b) if three years, but not more than ten years, have elapsed from the end of the relevant assessment year unless the Assessing officer has in his possession books of account or other documents or evidence which reveal that the income chargeable to tax, represented in the form of asset, which has escaped assessment amounts to or is likely to amount to fifty lakh rupees or more for that year:
Provided that no notice under section 148 shall be issued at any time in a case for the relevant assessment year beginning on or before 1st day of April, 2021, if such notice could not have been issued at that time on account of being beyond the time limit specified under the provisions of clause(b) of sub-section (1) of this section,as they stood immediately before the commencement of the Finance Act, 2021:
Provided further that the provisions of this sub-section shall not apply in case, where a notice under section 153A, or section 153C read with section 153A, is required to be issued in relation to a search initiated under section 132 or books of account, other documents or any assets requisitioned under section 132A, on or before the 31st day of March, 2021:
Provided also that for the purposes of computing the period of limitation as per this section, the time or extended time allowed to the assessee, as per show-cause notice issued under clause(b) of section 148A or the period during which the proceeding under section 148A is stayed by an order or injunction of any court, shall be excluded:
Provided also that where immediately after the exclusion of the period referred to in the immediately preceding proviso, the period of limitation available to the Assessing Officer for passing an order under clause (d) of section 148A is less than seven days, such remaining period shall be extended to seven days and the period of limitation under this sub-section shall be deemed to be extended accordingly.
Explanation.- For the purposes of clause (b) of this sub-section, “asset” shall include immovable property, being land or building or both, shares and securities, loans and advances, deposits in bank account.
8.2 On going through the above provisions, we take note of the fact that for the AY 2017-18, the old 6 years time limit expired
IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 12 of 24 on March 31, 2024. Therefore, the notices issued between 01/04/2021 and 31/03/2024, for escaped income of Rs. 50lakhs or more, could be valid if section 148A procedures were followed and the notice was not time-barred under the old law as of 31/03/2021. However, the notices issued after 31/03/2024, would generally be invalid as they would have become time-barred under the old law, failing the test of the first proviso to section 149(1) of the Act. Thus, the validity of the notice issued u/s 148 of the Act on April 12, 2024, for AY 2017-18, is primarily governed by the first proviso to the substituted Section 149(1) of the Act. This proviso stipulates that no notice under Section 148 shall be issued for an assessment year beginning on or before April 1, 2021, if such notice could not have been issued under the time limits of the old regime (pre-Finance Act, 2021). It is an undisputed fact that for AY 2017- 18, the last date for issuing a notice under the old regime was March 31, 2024. Since the notice was issued on April 12, 2024, it was issued after this cut-off date, rendering it time-barred under the old law. Consequently, the first proviso to the amended Section 149(1) acts as a bar, making the notice invalid, irrespective of the procedural compliance with Section 148A of the Act. We are also of the opinion that the exclusion of time under the 3rd & 4thprovisos to Section 149(1) of the Act for Section 148A proceedings does not revive a notice that was already time-barred under the old regime as per the first proviso. We are of the considered opinion that the extended time limits of the new regime do not apply at all if the old limitation period had already expired as on 31/03/2024 & therefore the exclusions under the 3rd & 4thprovisos to Section 149(1) of the Act does not arise at all. Thus, under the unamended Section 149(1)(b) of the Act, a notice under Section 148 of the Act could generally be issued within six years from the end of the relevant assessment year, provided the income escaping assessment amounted to or was likely to amount to one lakh rupees or more.
IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 13 of 24 Therefore, the last date for issuing a notice for AY 2017-18 under the old regime was March 31, 2024. Thus, the first proviso to amended section 149(1) acts as a statutory bar, preventing the issuance of a notice under Section 148 for an assessment year like AY 2017-18 (which began on or before April 1, 2021) if such notice could not have been issued under the time limits of the old law. In the present case as the notice in question was issued on April 12, 2024, which is after March 31, 2024 and therefore the condition precedent for issuing a notice for AY 2017-18 under the new regime, as laid down by the first proviso to Section 149(1), is not met. The notice, having been issued after the expiry of the time limit under the old law, is therefore invalid.
8.3 The Hon’ble Supreme Court in the case of Union of India and others vs. Rajeev Bansal reported in (2024) 469 ITR 46 meticulously analyzed the first proviso to Section 149(1)(b) of the new regime. The relevant paragraphs are reproduced below- “45. The first proviso to Section 149(1)(b) provides thus: "149. (1) No notice under section 148 shall be issued for the relevant assessment year, - (a) If three years have elapsed from the end of the relevant assessment year, unless the case falls under clause (b); (b) If three years, but not more than ten years, have elapsed from the end of the relevant assessment year unless the Assessing Officer has in possession of books of account or other documents or evidence which reveal that the income chargeable to tax, represented in the form of asset, which has escaped assessment amounts to or is likely to amount to fifty lakh rupees or more for that year: Provided that no notice under section 148 shall be issued at any time in a case for the relevant assessment year beginning on or before 1st day of April 2021, if such notice could not have been issued at that time on account of being immediately beyond the time limit specified under the provisions of clause (b) of sub-section (1) of this section, as they stood immediately before the commencement of the Finance Act, 2021:" [Emphasis supplied] 46. The ingredients of the proviso could be broken down for analysis as follows: (i) no notice under section 148 of the new regime can be issued at any time for an assessment year beginning on or before 1 April 2021; (ii) if it is barred at the time when the notice is sought to be issued because of the "time limits specified under the provisions of" 149(1)(b) of the old regime. Thus, a notice could be issued under section 148 of the new regime for IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 14 of 24 assessment year 2021-2022 and before only if the time limit for issuance of such notice continued to exist under section 149(1)(b) of the old regime.
In CTO v. Biswanath Jhunjhunwalla 1996 taxmann.com 1141 (SC)/[1996] 5 SCC 626 the Bengal Sales Tax Rules 1941 empowered the Commissioner to revise any assessment within four years from the date of assessment. Subsequently, the State Government issued a notification following the law to extend the time limit from four years to six years from the date of assessment. The extension of the time limit was challenged by the respondents on the ground that the assessments which had attained finality because of the expiry of the period of four years could not be reassessed. This Court observed that it was the clear intention of the notification to permit the Commissioner to revise any assessment made or order passed, provided the assessment had not been made before six years. It was held that if the legislative intention is clear and the language is unambiguous, full effect must be given to the legislative intention by reading the notification as applying not only to the incomplete assessments but also to assessments that had reached finality because of lapse of the earlier prescribed period. The principle that emanates from Biswanath Jhunjhunwalla (supra) is that the courts should give full effect to the legislative intention of granting reassessment powers to assessing officers unless the legislature, by express provision, states otherwise.
Notices have to be judged according to the law existing on the date the notice is issued. Section 149 of the old regime primarily provided two time limits: (i) four years for all situations and (ii) beyond four years and within six years if the income chargeable to tax which escaped assessment amounted to Rupees one lakh or more. After 1 April 2021, the time limits prescribed under the new regime came into force. The ordinary time limit of four years was reduced to three years. Therefore, in all situations, reassessment notices could be issued under the new regime if not more than three years have elapsed from the end of the relevant assessment year. For example, for assessment year 2018-2019, the four year period would have expired on 31 March 2023 under the old regime. However, if the notice is issued after 1 April 2021, the three year time limit prescribed under the new regime will be applicable. The three year time limit will expire on 31 March 2022.
The first proviso to Section 149(1)(b) requires the determination of whether the time limit prescribed under section 149(1)(b) of the old regime continues to exist for the assessment year 2021-2022 and before. Resultantly, a notice under Section 148 of the new regime cannot be issued if the period of six years from the end of the relevant assessment year has expired at the time of issuance of the notice. This also ensures that the new time limit of ten years prescribed under section 149(1)(b) of the new regime applies prospectively. For example, for the assessment year 2012-2013, the ten year period would have expired on 31 March 2023, while the six year period expired on 31 March 2019. Without the proviso to Section 149(1)(b) of the new regime, the Revenue could have had the power to reopen assessments for the year 2012-2013 if the escaped assessment amounted to Rupees fifty lakhs or more. The proviso limits the retrospective operation of Section 149(1)(b) to protect the interests of the assesses.
Another important change under section 149(1)(b) of the new regime is the increase in the monetary threshold from Rupees one lakh to Rupees fifty lakhs. The old regime prescribed a time limit of six years from the end of the relevant assessment year if the income chargeable to tax which escaped assessment was more than Rupees one lakh. In comparison, the new regime increases the time limit to ten years if the escaped assessment amounts to more than Rupees fifty lakhs. This change could be summarized thus:
IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 15 of 24 Regime Time limit Income chargeable to tax which has escaped assessment Old regime Four years but not more Rupees one lakh or more than six years New regime Three years but not more Rupees fifty lakhs or more than ten years
Given Section 149(1)(b) of the new regime, reassessment notices could be issued after three years only if the income chargeable to tax which escaped assessment is more than Rupees fifty lakhs. The proviso to Section 149(1)(b) limits the retrospectivity of that provision with respect to the time limits specified under section 149(1)(b) of the old regime.
In Ashish Agarwal (supra), this Court held that the benefit of the new regime must be provided for the reassessment conducted for the past periods. The increase of the monetary threshold from Rupees one lakh to Rupees fifty lakh is beneficial for the assesses. Mr Venkataraman has also conceded on behalf of the Revenue that all notices issued under the new regime by invoking the six year time limit prescribed under section 149(1)(b) of the old regime will have to be dropped if the income chargeable to tax which has escaped assessment is less than Rupees fifty lakhs.
53. The position of law which can be derived based on the above discussion may be summarized thus: (i) Section 149(1) of the new regime is not prospective. It also applies to past assessment years; (ii) The time limit of four years is now reduced to three years for all situations. The Revenue can issue notices under section 148 of the new regime only if three years or less have elapsed from the end of the relevant assessment year; (iii) the proviso to Section 149(1)(b) of the new regime stipulates that the Revenue can issue reassessment notices for past assessment years only if the time limit survives according to Section 149(1)(b) of the old regime, that is, six years from the end of the relevant assessment year; and (iv) all notices issued invoking the time limit under section 149(1)(b) of the old regime will have to be dropped if the income chargeable to tax which has escaped assessment is less than Rupees fifty lakhs. ii. TOLA can extend the time limit till 31 June 2021 54. The proviso to Section 149(1)(b) of the new regime uses the expression "beyond the time limit specified under the provisions of clause (b) of sub section (1) of this section, as they stood immediately before the commencement of the Finance Act, 2021." Thus, the proviso specifically refers to the time limits specified under section 149(1)(b) of the old regime……….”
8.4 Thus, the Apex Court held that "no notice under section 148 of the new regime can be issued at any time for an assessment year beginning on or before 1 April 2021; if it is barred at the time when the notice is sought to be issued because of the IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 16 of 24 'time limits specified under the provisions of' 149(1)(b) of the old regime" (Para 46). This means that for AY 2017-18, a notice under the new Section 148 could only be issued if it was not time-barred under the old regime's Section 149(1)(b) of the Act. Further, the Apex Court held that for the AY 2017-18, the six-year limitation period under the unamended Section 149(1)(b) expired on March 31, 2024 (six years from the end of the relevant assessment year, i.e., March 31, 2018). The Supreme Court explicitly stated that "a notice under Section 148 of the new regime cannot be issued if the period of six years from the end of the relevant assessment year has expired at the time of issuance of the notice" (Para 49).
8.5 Now coming to the contention of the Revenue that the AO had initiated the proceedings by issuing the notice under clause (b) of section 148A of the Act well before 31/03/2024 i.e. on 04/03/2024 and hence the subsequent order passed u/s 148A(d) of the Act and the notice issued u/s 148 of the Act are well within the time. In this regard we are of the considered opinion that section 149 of the Act stipulates the time limit to issue the notice u/s 148 of the Act & not the issuing of the notice u/s 148A(b) of the Act. This time limit has nothing to do with the issuance of show cause notice u/s 148A(b) of the Act & passing of the order u/s 148A(d) of the Act unlike in section 151 of the Act which categorically prescribed the specified authority for sanction for issue of notice for the purposes of both section 148 as well as section 148A of the Act. We are of the opinion that provisions of section 148A proceedings are completely different with that of the 148 proceedings. After the amendment in Finance Act, 2021, the proceedings u/s 148 of the Act can only be commenced after completion of 148A proceedings, however subject to certain exceptions. Before issue of the notice u/s 148 of the Act, the AO shall conduct an enquiry, provide an opportunity of being heard to the assessee by serving SCN and after considering the IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 17 of 24 reply furnished if any, decide, on the basis of material available on record including the reply of the assessee whether or not it is a fit case to issue notice u/s 148 of the Act by passing an Order. Thus the section 148A of the Act is a complete code in itself. In the present case, the contention of the assessee is that the notice issued u/s 148 of the Act dated 12/04/2024 is barred by limitation as per the 1st proviso to amended section 149(1) of the Act. Further section 149 of the Act stipulates the time limit for issue of the notice u/s 148 of the Act & therefore the contention of the Revenue that the proceedings initiated by the issuance of show cause notice u/s 148A(b) of the Act within the stipulated time period prior to the issue of notice u/s 148 is not at all tenable. The procedural compliance with Section 148A, while necessary, cannot validate a notice issued u/s 148 of the Act that is fundamentally flawed due to being issued beyond the statutory period of limitation.
8.6 Now coming to another contention of the Revenue that the notice under section 148A(b) of the Act was issued on 04/03/2024 by which assessee was asked to give response/ objection to the same within 31/03/2024. In response to the same, assessee has filed its objection on 30/03/2024. On a plain reading of 5th proviso to Section 149, the time period of 27 days allowed to assessee to give response/ objection needs to be excluded. Further as per 6th proviso a period of 7 days need to be excluded. The assessing officer has passed the order u/s. 148A(d) on 10/04/2024 and issued the notice u/s. 148 on 12/04/2024, which very well falls within the limitation period. In this regard we are of the considered opinion that undisputedly the erstwhile third proviso to amended section 149(1) of the Act allows for the exclusion of the time taken for Section 148A proceedings. However, this exclusion is for computing the period of limitation as per section 149 of the Act. It does not override the first proviso to Section 149(1) of the Act,
IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 18 of 24 which acts as a threshold condition for the applicability of the new regime to old assessment years. If a notice was already time-barred under the old law, the exclusion of time under the 3rd or 4thprovisos cannot revive it. The exclusion cannot override the fundamental bar imposed by the first proviso to Section 149(1) of the Act. As stated earlier the first proviso to amended section 149(1) acts as a statutory bar, preventing the issuance of a notice under Section 148 of the Act for the assessment year like AY 2017-18 (which began on or before April 1, 2021) if such notice could not have been issued under the time limits of the old law. We are of the considered opinion that first proviso to section 149(1) of the Act is a restriction & act as a gate keeper and the erstwhile 3rd & 4th Provisos (which allow for exclusion of time for certain events) cannot override this fundamental restriction. This means that even if there were delays due to assessee’s response or court stays, these exclusions cannot revive a notice that is already time-barred by the first proviso. In Assistant Commissioner of Income-tax v. Godrej Industries Ltd. [2024] 160 taxmann.com 13 (Bombay), for AY 2014-15, the High Court held that the validity of a notice must be judged on the law existing on the date of issuance of the Section 148 notice. It emphasized that "the fifth proviso cannot apply in a case where the first proviso applies because, if a notice under section 148 could not be issued beyond the time period provided in the first proviso, then the fifth proviso could not save such notices" (Para 15). This means that if the notice is already time-barred under the old regime as per the first proviso, the exclusion of time for Section 148A proceedings under the 3rd proviso or 4th provisos cannot revive it. Further, the Hon’ble Gujarat High Court in the case of Assistant Commissioner of Income-tax v. Devika Fibres (P.) Ltd. [2023] 153 taxmann.com 18 (Gujarat) clearly stated that "the notice which could not have been issued in the old regime period due to becoming time barred as per then operating provision, would also not be permissible to be issued
IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 19 of 24 post 01-4-2021" (Para 5.4.6). Thus, the embargo of the six-year limitation under the old regime continues in the new regime for assessment years prior to 2021-22.
Further, under the similar facts & circumstance & for similar AY 2017-18, the Hon’ble Jurisdictional High Court of Karnataka in the case of Tarish Investment and Trading Company (P) Ltd v. Union of India reported in [2025] 179 taxmann.com 198 (Karnataka) has held as under- “2. The petitioner in the subject petition calls in question an order passed by the 2nd respondent under Section 148A(d) of the Income Tax Act and consequent notices so issued to the petitioner under section 148 of the Income Tax Act, 1961. The notice reads as follows: "Notice under section 148 of the Income-tax Act, 1961 Sir/Madam/M/s.
I have the following information in your case or in the case of the person in respect of which you are assessable under the Income tax Act, 1961 (here in alter referred to as "the Act") for Assessment Year 2017-18 • information in accordance with the risk management strategy formulated in this regard suggesting that income chargeable to tax has escaped assessment within the meaning of section 147 of the Act. Order under sub-section (d) of section 148A of the Act has been passed in such case vide DIN ITBA/AST/F/148A/2024-25/1064704419(1) dated 07/05/2024 and annexed herewith for reference, 2. I, therefore, propose to assess or reassess such income or recompute the loss or the depreciation allowance or any other allowance or deduction for the Assessment Year 2017-18 and I, hereby, require you to furnish, within a period of three months from the end of month in which this notice is issued, a return in the prescribed form for the Assessment Year 201718. Note:- Please note that any return of income, required to be furnished by you under this section and furnished beyond the period allowed shall not be deemed to be a return under section 139 of the Act. (Proviso 3 to Section 148) NITHAN RAJ T.N. CIRCLE 7(1)(1), BANGALORE"
3. The notice itself indicates that it is issued for the Assessment Year 2017-18 and is admittedly issued on 7.5.2024. Learned counsel appearing for the petitioner IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 20 of 24 submits that the notice is barred by limitation, as the limitation prescribed under Section 148 is for a period of six years from the date of end of the Financial Year of the Assessment Year. Admittedly, Financial Year of Assessment Year, 2017-18 comes to an end on 31.03.2018 and the limitation would cap at 31.03.2024.
4. Learned counsel for the petitioner would submit that the issue in the lis stands covered by the three Judge Bench of the Apex Court in the case of UOI v. Rajeev Bansal [2024] 167 taxmann.com 70/301 Taxman 238/469 ITR 46 (SC), in which the Apex Court at Paras 49, 53 and 60 has held as follows: "49. The first proviso to Section 149(1)(b) requires the determination of whether the time limit prescribed under section 149(1)(b) of the old regime continues to exist for the assessment year 2021-2022 and before. Resultantly, a notice under Section 148 of the new regime cannot be issued if the period of six years from the end of the relevant assessment year has expired at the time of issuance of the notice. This also ensures that the new time limit of ten years prescribed under Section 149(1)(b) of the new regime applies prospectively. For example, for the assessment year 2012-2013, the ten year period would have expired on March 31, 2023, while the six year period expired on March 31, 2019. Without the proviso to section 149(1)(b) of the new regime, the Revenue could have had the power to reopen assessments for the year 2012- 2013 if the escaped assessment amounted to rupees fifty lakhs or more. The proviso limits the retrospective operation of section 149(1)(b) to protect the interests of the assesses.
The position of law which can be derived based on the above discussion may be summarized thus: (i) Section 149(1) of the new regime is not prospective. It also applies to past assessment years; (ii) The time limit of four years is now reduced to three years for all situations. The Revenue can issue notices under Section 148 of the new regime only if three years or less have elapsed from the end of the relevant assessment year; (iii) the proviso to Section 149(1)(b) of the new regime stipulates that the Revenue can issue reassessment notices for past assessment years only if the time limit survives according to section 149(1)(b) of the old regime, that is, six years from the end of the relevant assessment year; and (iv) all notices issued invoking the time limit under section 149(1)(b) of the old regime will have to be dropped if the income chargeable to tax which has escaped assessment is less than rupees fifty lakhs. ii. Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020 can extend the time limit till June 31, 2021 60. The above principles can be applied as follows to the factual situation in the present appeals: (i) The Finance Act, 2021 ([2021] 432 ITR (St.) 52) substituted Sections 147 to 151 of the Income Tax Act with effect from April 1, 2021; (ii) sections 147 to 151 of the old law ceased to operate from April 1, 2021; (iii) after April 1, 2021, any reference to the Income Tax Act means the Income Tax Act as amended by the Finance Act 2021; (iv) the time limits prescribed for issuing reassessment notices under section 149 operate retrospectively for three years for all situations and six years in case the IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 21 of 24 escaped assessment amounts to or is likely to amount to more than rupees fifty lakhs." (Emphasis supplied) 5. The High Court of Delhi in two of the judgments has followed the said judgment of the Apex Court in Rajeev Bansal supra. In Sheetal International (P.) lLtd. v. Chief CIT [2024] 168 taxmann.com 308 (Delhi), it is held as under: "1. Issue notice.
Learned counsel appearing for the respondents accepts notice.
The petitioner has filed the present petition, inter alia, impugning an order dated 01.05.2024 (hereafter the impugned order) issued under Section 148A(d) of the Income Tax Act, 1961 (hereafter the Act) for the assessment year (AY) 2017-18 as well as the notice dated 01.05.2024 issued under Section 148 of the Act.
4. The petitioner contends that the said notice was issued beyond the period of limitation as prescribed in first proviso to Section 149(1) of the Act.
The learned counsel appearing for the petitioner submits that the issue stands covered by the decision of this Court in Manju Somani v. Income Tax Officer [2024] 165 taxmann.com 675/300 Taxman 516/466 ITR 758 (Delhi): Neutral Citation: 2024:DHC:5411-DB.
6. It is also relevant to note that the Supreme Court in a recent decision of Union of India v. Rajeev Bansal: 2024 SCC OnLine SC 2693/[2024] 167 taxmann.com 70 (SC) (SC) has observed as under: "46. The ingredients of the proviso could be broken down for analysis as follows: (i) no notice under Section 148 of the new regime can be issued at any time for an assessment year beginning on or before 1 April 2021; (ii) if it is barred at the time when the notice is sought to be issued because of the "time limits specified under the provisions of" 149(1)(b) of the old regime. Thus, a notice could be issued under Section 148 of the new regime for assessment year 20212022 and before only if the time limit for issuance of such notice continued to exist under Section 149(1)(b) of the old regime. ** **** 49. The first proviso to Section 149(1)(b) requires the determination of whether the time limit prescribed under Section 149(1)(b) of the old regime continues to exist for the assessment year 2021-2022 and before. Resultantly, a notice under Section 148 of the new regime cannot be issued if the period of six years from the end of the relevant assessment year has expired at the time of issuance of the notice. This also ensures that the new time limit of ten years prescribed under Section 149(1)(b) of the new regime applies prospectively. For example, for the assessment year 2012-2013, the ten year period would have expired on 31 March 2023, while the six year period expired on 31 March 2019. Without the proviso to Section 149(1)(b) of the new regime, the Revenue could have IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 22 of 24 had the power to reopen assessments for the year 20122013 if the escaped assessment amounted to Rupees fifty lakhs or more. The proviso limits the retrospective operation of Section 149(1)(b) to protect the interests of the assesses."
7. In view of the above, the present petition is allowed. The impugned order dated 01.05.2024 as well as the notice issued under Section 148 in respect of the AY 2017-18 are set aside.”
9.1. The Hon’ble High Court of Karnataka in the case of Mohammed Yaseen v. Income Tax officer reported in [2025] 175 taxmann.com 280 (Karnataka) has under the similar facts & circumstances but for the AY 2015-16 taken a similar view. The relevant paragraph of the said judgment is reproduced below- “5. As rightly contended by the learned counsel for the petitioner, the material on record discloses that the impugned proceedings is relating to the Assessment Year 2015-16 in respect of the petitioner; however, it is an undisputed fact that the respondents issued impugned notice at Annexure-A2 under Section 148 of the I.T.Act on 01.04.2022, beyond the period of limitation and the same has already been held not to be permissible by the Apex Court in Rajeev Bansal's case (supra), which reads as under:-
"19(e). The Finance Act, ([2021]) 431 ITR (St.) 52) substituted the old regime for reassessment with a new regime. The first proviso to Section 149 does not expressly bar the application of Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020. Section 3 of Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020 applies to the entire Income-Tax Act, including Sections 149 and 151 of the new regime. Once the first proviso to Section 149(1)(b) is read with Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020, then all the notices issued between April 1, 2021 and June 30, 2021 pertaining to assessment years 2013-14, 2014-15, 2015-16, 2016-17, and 2017-18 will be within the period of limitation as explained in the tabulation below:
Assessment Within 3 Expiry of limitation Within six Expiry of limitation year (1) years (2) read with TOLA for years (4) read with TOLA for (3) (4) (5) 2013-2014 31-3- TOLA not 31-3-2020 30-6-2021 2017 applicable 2014-2015 31-3- TOLA not 31-3-2021 30-6-2021 2018 applicable 2015-2016 31-3- TOLA not 31-3-2022 TOLA not applicable 2019 applicable
IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 23 of 24 2016-2017 31-3- 30-06-2021 31-3-2023 TOLA not applicable 2020 2017-2018 31-3- 30-06-2021 31-3-2024 TOLA not applicable 2021 19(f). The Revenue concedes that for the assessment year 2015-16, all notices issued on or after April 1, 2021 will have to be dropped as they will not fall for completion during the period prescribed under the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020; 49. The first proviso to Section 149(1)(b) requires the determination of whether the time limit prescribed under Section 149(1)(b) of the old regime continues to exist for the assessment year 2021-22 and before. Resultantly, a notice under Section 148 of the new regime cannot be issued if the period of six years from the end of the relevant assessment year has expired at the time of issuance of the notice. This also ensures that the new time limit of ten-years prescribed under Section 149(1)(b) of the new regime applies prospectively. For example, for the assessment year 2012-13, the ten-year period would have expired on March 31, 2023, while the six-year period expired on March 31, 2019. Without the proviso to Section 149(1)(b) of the new regime, the Revenue could have had the power to reopen assessments for the year 2012-13 if the escaped assessment amounted to Rupees fifty lakhs or more. The proviso limits the retrospective operation of Section 149(1)(b) to protect the interests of the assesses.
Subsequently, in Nehal Ashit's case (supra) also, the Apex Court reiterated the very same position and dismissed the appeal filed by the Revenue on the ground that the notice issued after 01.04.2022 was barred by limitation and the impugned proceedings are not permissible beyond period of limitation. In the instant case, it is an undisputed fact that the impugned proceedings is relating to the Assessment Year 2015-16, while the impugned notice under Section 148 of the Act dated 01.04.2022 was issued beyond/after 01.04.2021 which is impermissible in law and barred by limitation and consequently, the impugned orders/notices etc., deserve to be quashed.
In the result, I pass the following:- 'ORDER (i) Petition is hereby allowed. (ii) The impugned orders/Notices at Annexures-A1, A2, B, C1, D1 and E1 dated 01.04.2022, 01.04.2022, 15.03.2022, 09.03.2022, 27.08.2024 and 27.08.2024 respectively and subsequent orders/notices issued by the 1st respondent are hereby quashed.”
9.2 In view of the above discussions & respectfully following the decisions of the Hon’ble Apex Court as well as Jurisdictional High Court, we are of the considered opinion that the notice issued under Section 148 of the Income Tax Act, 1961, on April 12, 2024, for Assessment Year
IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru Page 24 of 24 2017-18, is invalid & barred by time. The first proviso to the substituted Section 149(1) acts as a statutory bar, as the six-year limitation period under the old regime for AY 2017-18 expired on March 31, 2024. The procedural compliance with Section 148A or the exclusion of time under the 3rd or 4th erstwhile provisos cannot override this fundamental jurisdictional defect of limitation. Since we have held the notice dated 12/04/2024 issued under section 148 of the Act to be barred by limitation & therefore the consequent order passed u/s 143(3) r.w.s 147 r.w.s 144C(13) of the Act deserve to be quashed. Further, since we have adjudicated the sole legal ground in favour of the assessee, the other grounds raised by the assessee becomes academic.
In the result the appeal filed by the assessee is allowed.