(P.) Ltd. v. ITO

221 ITR 538Supreme Court of India1996#829 most cited

What is (P.) Ltd. v. ITO authority for?

The sanction of a specified authority under Section 151 is a mandatory procedural check before issuing a notice under Section 148. This procedural safeguard aims to prevent mechanical reopening of assessments and harassment of the assessee.

125

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2026.

Also referred to as

Sri Krishna (P.) Ltd. v. ITO · Section 148 notice · Section 151 sanction · specified authority approval · mechanical reopening of assessment · harassment of assessee · income escaping assessment · procedural check · old regime Section 151 · within four years

Also reported as

87 Taxmann 3159 SCC 534

Sections most often in play

Section 148Section 151Section 147Section 148ASection 143(3)Section 144BSection 149Section 68

Issues it is cited on

section 151(i)section 148a(a)within four yearssection 151(ii)section 148 noticesection 3(1)section 151(2)section 151(1)sanctioning authorityorder under section 148a(d)specified authorityincome escaping assessment

Judgments citing (P.) Ltd. v. ITO

ACIT(It)-1(2)(1), Mumbai vs. Barclays Execution Services Limited, London

In the result, the appeal filed by the Revenue is dismissed and the cross-objection filed by the assessee is dismissed as infructuous

ITA 4253/MUM/2025[2017]Status: DisposedITAT Mumbai31 Oct 2025

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI PRABHASH SHANKAR (Accountant Member)

Section 144CSection 147Section 148Section 148ASection 151

…ion of the specified authority before issuing a notice under section 148. The purpose behind this procedural check is to save the assesses from harassment resulting from the mechanical reopening of assessments Sri krishna (P.) Ltd. v. ITO [1996] 87 Taxman 315/221 ITR 538 (SC)/[1996] 9 SCC 534. A table representing the prescription under the old and new regime is set out below: Regime Time limits Specified authority Section Before expiry of four Joint Commissioner 151(2) of years from the end of the old the relevant regime assessment year Section After expiry of four Principal Chief 151(1) of years from the end of…

Sudhir Damji Bharani, Mumbai vs. ITO Ward 27(3)(1), Mumbai

In the result the appeal filed by the assessee is allowed

ITA 4504/MUM/2025[2016-17]Status: DisposedITAT Mumbai29 Aug 2025AY 2016-17

Bench: Smt. Beena Pillai () I.T.A. No. 4504/Mum/2025 Assessment Year: 2016-17

Section 147Section 148Section 148ASection 149Section 151Section 151ASection 153CSection 69A

…ion of the specified authority before issuing a notice under section 148. The purpose behind this procedural check is to save the assesses from harassment resulting from the mechanical reopening of assessments Sri krishna (P.) Ltd. v. ITO [1996] 87 Taxman 315/221 ITR 538 (SC)/[1996] 9 SCC 534. A table representing the prescription under the old and new regime is set out below: Regime Time limits Specified authority Joint Commissioner Section 151(2) Before expiry of four years of the old from the end of the regime relevant assessment year Section 151(1) After expiry of four years Principal Chief Commissioner or o…

Assisstant Commissioner of Income Tax, Cir, 20(1), Mumbai vs. Amit Sampathraj Shah, Mumbai

In the result appeal filed by the revenue stand dismissed

ITA 5380/MUM/2024[2015-16]Status: DisposedITAT Mumbai29 Aug 2025AY 2015-16

Bench: Smt. Beena Pillai ()

Section 10Section 143Section 148

…ion of the specified authority before issuing a notice under section 148. The purpose behind this procedural check is to save the assesses from harassment resulting from the mechanical reopening of assessments Sri krishna (P.) Ltd. v. ITO [1996] 87 Taxman 315/221 ITR 538 (SC)/[1996] 9 SCC 534. A table representing the prescription under the old and new regime is set out below: Regime Time limits Specified authority Section 151(2) of Before expiry of four Joint Commissioner the old regime years from the end of the relevant assessment year Section 151(1) of After expiry of four Principal Chief Commissioner the old…

Income Tax Officer, Ward-20(3), Delhi, New Delhi vs. Rmp Holdings Pvt Ltd, New Delhi

In the result the appeal of the Revenue is dismissed

ITA 1002/DEL/2025[2017-18]Status: DisposedITAT Delhi20 Aug 2025AY 2017-18

Bench: Sh. S. Rifaur Rahman & Sh. Sudhir Kumarassessment Year: 2017-18 Ito, Vs. Rmp Holdings Pvt. Ltd. New Delhi 138-C, Block -B Group -4 Dilshad Garden New Delhi Pan No.Aaacr5533N (Appellant) (Respondent)

Section 132Section 143Section 147Section 148Section 148ASection 151Section 68

…ion of the specified authority before issuing a notice under section 148. The purpose behind this procedural check is to save the assesses from harassment resulting from the mechanical reopening of assessments Sri krishna (P.) Ltd. v. ITO [1996] 87 Taxman 315/221 ITR 538 (SC)/[1996] 9 SCC 534. A table representing the prescription under the old and new regime is set out below: Regime Time limits Specified authority Section 151 (1) of Before expiry of four Principal the old regime years from the end Chief of the relevant Commissioner assessment year or Chief Commissioner or Commissioner Section 151 (1) of After ex…

Assistant Commissioner of Income Tax, Central Circle 6(4), Mumbai vs. Shantilal Chimanlal Sheth, Mumbai

In the result, the appeals by the revenue are dismissed and the

ITA 6867/MUM/2024[2015-16]Status: DisposedITAT Mumbai31 Jul 2025AY 2015-16

Bench: Shri Saktijit Dey, Hon'Ble & Shri Narendra Kumar Billaiya, Hon'Ble

For Appellant: Shri Vijay Mehta & Shri Jeet Kamdar, A/RsFor Respondent: Shri Vivek Perampurna, CIT D/R
Section 148Section 149Section 149(1)(b)Section 3Section 3(1)

…ion of the specified authority before issuing a notice under section 148. The purpose behind this procedural check is to save the assesses from harassment resulting from the mechanical reopening of assessments Sri krishna (P.) Ltd. v. ITO [1996] 87 Тахтan 315/221 ITR 538 (SC)/[1996] 9 SCC 534. A table representing the prescription under the old and new regime is set out below:- | Regime | | Section 151(2) of the old regime | | Section 151(1) of the old regime | | Section 151(i) of the new regime | | Time limits | | Before expiry of four years from the end of the relevant assessment year | | After expiry of four…

Assistant Commissioner of Income Tax, Central Circle 6(4), Mumbai vs. Shantilal Chimanlal Sheth, Mumbai

In the result, the appeals by the revenue are dismissed and the

ITA 6866/MUM/2024[2016-17]Status: DisposedITAT Mumbai31 Jul 2025AY 2016-17

Bench: Shri Saktijit Dey, Hon'Ble & Shri Narendra Kumar Billaiya, Hon'Ble

For Appellant: Shri Vijay Mehta & Shri Jeet Kamdar, A/RsFor Respondent: Shri Vivek Perampurna, CIT D/R
Section 148Section 149Section 149(1)(b)Section 3Section 3(1)

…ion of the specified authority before issuing a notice under section 148. The purpose behind this procedural check is to save the assesses from harassment resulting from the mechanical reopening of assessments Sri krishna (P.) Ltd. v. ITO [1996] 87 Taxman 315/221 ITR 538 (SC)/[1996] 9 SCC 534. A table representing the prescription under the old and new regime is set out below:- Regime Time limits Specified authority Section 151(2) of the old regime Before expiry of four years from the end of the relevant assessment year Joint Commissioner Section 151(1) of the old regime After expiry of four years from the end o…

Albert Joseph Rozario, Mumbai vs. ITO, Int. Tax, Circle 4(1)(1), Mumbai

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

ITA 1168/MUM/2025[2018-19]Status: DisposedITAT Mumbai22 Jul 2025AY 2018-19

Bench: Shri Vikram Singh Yadav & Shri Rahul Chaudharyassessment Year : 2018-19 Albert Joseph Rozario, Ito, (Int. Tax), Circle-4(1)(1), B-311, 5Th Wing, Room No. 629, 6Th Floor, Inlaks Park, Vs. Kautilya Bhavan, Yari Road, Versova, C-41 To C-43, G Block, Andheri West, Bandra Kurla Complex, Mumbai-400058 Bandra East, Pan : Afvpr6139P Mumbai-400051 (Appellant) (Respondent) For Assessee : Shri Dharan Gandhi For Revenue : Shri Sridhar G. Menon, Sr.Dr Date Of Hearing : 01-05-2025 Date Of Pronouncement : 22-07-2025 O R D E R Per Vikram Singh Yadav, A.M : This Is An Appeal Filed By The Assessee Against The Final Assessment Order Passed By The Assessing Officer U/S 147 R/W 144C(13) Of The Act Dt. 30-12-2024, Consequent To The Directions Given By The Ld. Drp-1, Mumbai-3, U/S 144C(5) Of The Act, Dated 30-11-2024 Pertaining To Assessment Year (Ay.) 2018-19. 2. Briefly The Facts Of The Case Are That Basis Information Available Through The Insight Portal That The Assessee Had Purchased Immoveable Properties Amounting To Rs. 8,31,45,549/- & Has Received Interest

For Appellant: Shri Dharan GandhiFor Respondent: Shri Sridhar G. Menon, Sr.DR
Section 144C(1)Section 144C(5)Section 147Section 148Section 148ASection 56(2)(x)Section 69

…ion of the specified authority before issuing a notice under section 148. The purpose behind this procedural check is to save the assesses from harassment resulting from the mechanical reopening of assessments Sri krishna (P.) Ltd. v. ITO [1996] 87 Taxman 315/221 ITR 538 (SC)/[1996] 9 SCC 534...” 76. Grant of sanction by the appropriate authority is a precondition for the assessing officer to assume jurisdiction under section 148 to issue a reassessment notice. Section 151 of the new regime does not prescribe a time limit within which a specified authority has to grant sanction. Rather, it links up the time limit…

Satish Kumar Birdika, Kolkata vs. I.T.O., Ward - 49(1), Kolkata

In the result, the appeal filed by the Assessee is hereby allowed

ITA 1359/KOL/2024[2017-2018]Status: DisposedITAT Kolkata30 Jun 2025AY 2017-2018

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

Section 148Section 148ASection 151Section 151(1)Section 151(2)Section 68

…ion of the specified authority before issuing a notice under section 148. The purpose behind this procedural check is to save the assesses from harassment resulting from the mechanical reopening of assessments Sri krishna (P.) Ltd. v. ITO [1996] 87 Taxman 315/221 ITR 538 (SC)/[1996] 9 SCC 534. A table representing the prescription under the old and new regime is set out below: Regime Time limits Specified authority Section 151(2) of Before expiry of four years from the end Joint Commissioner the old regime of the relevant assessment year Section 151(1) of After expiry of four years from the end Principal Chief Co…

Pr. Commissioner of Income Tax (Central)-2 vs. M/S K.R. Pulp and Papers Ltd

ITA/529/2023HC Delhi31 May 2025

Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE MR. JUSTICE TEJAS KARIA

For Appellant: Mr. Sanjay Kumar, Ms. Monica BenjaminFor Respondent: Mr. Gautam Jain and Mr. Manish Yadav
Section 143(3)Section 147Section 148Section 260ASection 68Section 80I

…nd a disclosure, which is merely formal and misrepresents the true character of the transaction, cannot be considered true disclosure in law. In support, reliance is placed on the judgment of the Supreme Court in Sri Krishna Pvt. Ltd. v. ITO & Ors.: (1996) 221 ITR 538, wherein it was held that false or misleading disclosures attract reopening jurisdiction under Section 147 of the Act. 15. The Revenue also relies on the decision of this Court in CIT v. Multiplex Trading and Industrial Co. Ltd.: (2015) 378 ITR 351, wherein it was acknowledged that tangible material received after the conclusion of assessm…

Pr. Commissioner of Income Tax (Central)-2 vs. M/S K.R. Pulp and Papers Ltd

ITA-529/2023HC Delhi31 May 2025
For Appellant: Mr. Sanjay Kumar, Ms. Monica BenjaminFor Respondent: Mr. Gautam Jain and Mr. Manish Yadav
Section 143(3)Section 147Section 148Section 260ASection 68Section 80I

…nd a disclosure, which is merely formal and misrepresents the true character of the transaction, cannot be considered true disclosure in law. In support, reliance is placed on the judgment of the Supreme Court in Sri Krishna Pvt. Ltd. v. ITO & Ors.: (1996) 221 ITR 538, wherein it was held that false or misleading disclosures attract reopening jurisdiction under Section 147 of the Act. 15. The Revenue also relies on the decision of this Court in CIT v. Multiplex Trading and Industrial Co. Ltd.: (2015) 378 ITR 351, wherein it was acknowledged that tangible material received after the conclusion of assessm…

Jar Pictures LLP, Mumbai vs. DCIT Central Circle 6(1), Mumbai

In the result, appeal of the assessee is allowed on legal grounds

ITA 4410/MUM/2024[2018-19]Status: DisposedITAT Mumbai22 May 2025AY 2018-19

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI PRABHASH SHANKAR (Accountant Member)

Section 132Section 133ASection 147Section 148Section 148ASection 151

…ion of the specified authority before issuing a notice under section 148. The purpose behind this procedural check is to save the assesses from harassment resulting from the mechanical reopening of assessments Sri krishna (P.) Ltd. v. ITO [1996] 87 Taxman 315/221 ITR 538 (SC)/[1996] 9 SCC 534. A table representing the prescription under the old and new regime is set out below: Regime Time limits Specified authority Section Before expiry of four years Joint Commissioner 151(2) of the from the end of the relevant old regime assessment year Section After expiry of four years from Principal Chief 151(1) of the the en…

Income Tax Officer Ward 24(2)(1), Mumbai, Piramal Chambers, Lalbaug vs. Homewell Realty LLP, Andheri, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 1684/MUM/2025[2017-18]Status: DisposedITAT Mumbai19 May 2025AY 2017-18

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Satish Mody, ARFor Respondent: Shri Hemanshu Joshi (Sr. DR)
Section 143(1)Section 144BSection 147Section 148Section 148ASection 151Section 68

…ion of the specified authority before issuing a notice under section 148. The purpose behind this procedural check is to save the assesses from harassment resulting from the mechanical reopening of assessments Sri krishna (P.) Ltd. v. ITO [1996] 87 Taxman 315/221 ITR 538 (SC)/[1996] 9 SCC 534.....: 74. The above table indicates that the specified authority is directly co-related to the time when the notice is issued. This plays out as follows under the old regime: (i) If income escaping assessment was less than Rupees one lakh: (a) a reassessment notice could be issued under section 148 within four years after ob…

ACIT Circle 22 (1) Mumbai, Mumbai vs. Rajesh Nemichand Jain, Mumbai

In the result, appeal of the revenue is dismissed

ITA 1457/MUM/2025[2016]Status: DisposedITAT Mumbai07 May 2025

Bench: Shri Saktijit Dey, Hon'Ble & Shri Narendra Kumar Billaiya, Hon'Ble

For Appellant: Mr. Shreyash Shah, A/RFor Respondent: Shri Govindrao J. Ninawe, Sr. D/R
Section 148Section 148ASection 151Section 151(1)Section 151(2)

…ion of the specified authority before issuing a notice under section 148. The purpose behind this procedural check is to save the assesses from harassment resulting from the mechanical reopening of assessments Sri krishna (P.) Ltd. v. ITO [1996] 87 Taxman 315/221 ITR 538 (SC)/[1996] 9 SCC 534. A table representing the prescription under the old and new regime is set out below: Regime Time limits Specified authority Section 151(2) of the old regime Before expiry of four years from the end of the relevant assessment year Joint Commissioner Section 151(1) of the old regime After expiry of four years from the end of…

Income Tax Officer, Mumbai vs. Uttamchand Rajmal Jain, Mumbai

In the result the cross objection filed by the assessee stands allowed in terms of grounds 2, 5 and 7 and the appeal filed by the revenue stands dismissed

ITA 4714/MUM/2024[2016-17]Status: DisposedITAT Mumbai24 Apr 2025AY 2016-17

Bench: Smt. Beena Pillai () & Smt. Renu Jauhri ()

Section 147Section 148Section 151Section 69A

…ion of the specified authority before issuing a notice under section 148. The purpose behind this procedural check is to save the assesses from harassment resulting from the mechanical reopening of assessments Sri krishna (P.) Ltd. v. ITO [1996] 87 Taxman 315/221 ITR 538 (SC)/[1996] 9 SCC 534. A table representing the prescription under the old and new regime is set out below: Regime Time limits Specified authority Section 151(2) Before expiry of four Joint Commissioner of the old regime years from the end of the relevant assessment year Section 151(1) After expiry of four Principal Chief of the old regime years…

Nilesh Satish Shingte, Mumbai vs. ITO, Ward-41(3)(3), Mumbai

In the result of the file by the assessee stands partly allowed as indicated hereinabove

ITA 6145/MUM/2024[2016-17]Status: DisposedITAT Mumbai28 Mar 2025AY 2016-17

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

Section 132Section 142(1)Section 147Section 148Section 148ASection 151Section 4Section 69A

…ion of the specified authority before issuing a notice under section 148. The purpose behind this procedural check is to save the assesses from harassment resulting from the mechanical reopening of assessments Sri krishna (P.) Ltd. v. ITO [1996] 87 Taxman 315/221 ITR 538 (SC)/[1996] 9 SCC 534. A table representing the prescription under the old and new regime is set out below: 7 ITA No.6145/Mum/2024; A.Y. 2016-17 Nilesh Satish Shingte Regime Time limits Specified authority Section 151(2) Before expiry of four Joint Commissioner of the old regime years from the end of the relevant assessment year Section 151(1)…

Aptivaa Middle East Fze, Mumbai vs. Deputy Commission of Income Tax, Circle 1(1)(2), International Taxation, Mumbai

In the result of the file by the assessee stands partly allowed as indicated hereinabove

ITA 2791/MUM/2024[2015-16]Status: DisposedITAT Mumbai28 Feb 2025AY 2015-16

Bench: Smt. Beena Pillai () & Ms. Padmavathy S. ()

Section 143(2)Section 143(3)Section 147Section 148Section 149(1)Section 149(1)(b)Section 271(1)(c)Section 274Section 6(3)(ii)

…ion of the specified authority before issuing a notice under section 148. The purpose behind this procedural check is to save the assesses from harassment resulting from the mechanical reopening of assessments Sri krishna (P.) Ltd. v. ITO [1996] 87 Taxman 315/221 ITR 538 (SC)/[1996] 9 SCC 534. A table representing the prescription under the old and new regime is set out below: Regime Time limits Specified authority Section 151(2) of Before expiry of four Joint Commissioner the old regime years from the end of the relevant assessment year Section 151(1) of After expiry of four Principal Chief Commissioner the old…

Aptivaa Middle East Fze, Dubai, United Arab Emirates vs. Deputy Commissioner of Income Tax, Circle 1(1)(2), International Taxation, Mumbai, Maharastra

In the result of the file by the assessee stands partly allowed as indicated hereinabove

ITA 2357/MUM/2024[2016-17]Status: DisposedITAT Mumbai28 Feb 2025AY 2016-17

Bench: Smt. Beena Pillai () & Ms. Padmavathy S. ()

Section 143(2)Section 143(3)Section 147Section 148Section 149(1)Section 149(1)(b)Section 271(1)(c)Section 274Section 6(3)(ii)

…ion of the specified authority before issuing a notice under section 148. The purpose behind this procedural check is to save the assesses from harassment resulting from the mechanical reopening of assessments Sri krishna (P.) Ltd. v. ITO [1996] 87 Taxman 315/221 ITR 538 (SC)/[1996] 9 SCC 534. A table representing the prescription under the old and new regime is set out below: Regime Time limits Specified authority Section 151(2) of Before expiry of four Joint Commissioner the old regime years from the end of the relevant assessment year Section 151(1) of After expiry of four Principal Chief Commissioner the old…

Aptivaa Middle East Fze, Dubai, United Arab Emirates vs. Deputy Commissioner of Income Tax, Circle 1(1)(2), International Taxation, Mumbai, Maharastra

In the result of the file by the assessee stands partly allowed as indicated hereinabove

ITA 2355/MUM/2024[2017-18]Status: DisposedITAT Mumbai28 Feb 2025AY 2017-18

Bench: Smt. Beena Pillai () & Ms. Padmavathy S. ()

Section 143(2)Section 143(3)Section 147Section 148Section 149(1)Section 149(1)(b)Section 271(1)(c)Section 274Section 6(3)(ii)

…ion of the specified authority before issuing a notice under section 148. The purpose behind this procedural check is to save the assesses from harassment resulting from the mechanical reopening of assessments Sri krishna (P.) Ltd. v. ITO [1996] 87 Taxman 315/221 ITR 538 (SC)/[1996] 9 SCC 534. A table representing the prescription under the old and new regime is set out below: Regime Time limits Specified authority Section 151(2) of Before expiry of four Joint Commissioner the old regime years from the end of the relevant assessment year Section 151(1) of After expiry of four Principal Chief Commissioner the old…

Susheel Kumar Govindram Saraff, Mumbai vs. ITO, International Taxation Ward-4(2)(1), Mumbai

In the result the appeal filed by the assessee stands allowed

ITA 631/MUM/2023[2017-18]Status: DisposedITAT Mumbai28 Feb 2025AY 2017-18

Bench: Smt. Beena Pillai () & Shri Renu Jauhri ()

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 144C(5)Section 147Section 148Section 153Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SHRI RENU JAUHRI (ACCOUNTANT MEMBER) I.T.A. No. 631/Mum/2023 Assessment Year: 2017-18 Susheel Kumar Vs. Income Tax Officer, Govindram Saraff Int Tax Ward 1349 62 Saichol Mansion 4(2)(1),Mumbai Tower B, Banglumpoolang 1708, 17th Floor, Air Klongsan, 22F India Building, Charoennakorn Road, Nariman Pooint, Bangkok, Thailand Mumbai-400021 PAN: AAJPS1334A (Appellant) (Respondent) Appellant by Ms. Rutuja Pawar/Ms. Saiyami Shah Respondent by Shri. Krishna Kumar, SR. D.R. Date of Hearing 20.02.2025 Date of Pronounc…

Abhishek Sanjeev Nadgeri, Navi Mumbai vs. Assessment Unit, Income Tax Department, Navi Mumbai

In the result of the file by the assessee stands partly allowed as indicated hereinabove

ITA 4499/MUM/2024[AY 2016-17]Status: DisposedITAT Mumbai21 Feb 2025

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

Section 115BSection 131Section 147Section 148Section 148ASection 149Section 151Section 69A

…tion 148. The purpose behind this 9 ITA No. 4499/Mum/2024; A.Y. 2016-17 Abhishek Sanjeev Nadgeri procedural check is to save the assesses from harassment resulting from the mechanical reopening of assessments Sri krishna (P.) Ltd. v. ITO [1996] 87 Taxman 315/221 ITR 538 (SC)/[1996] 9 SCC 534. A table representing the prescription under the old and new regime is set out below: Regime Time limits Specified authority Section 151(2) Before expiry of four Joint Commissioner of the old regime years from the end of the relevant assessment year Section 151(1) After expiry of four Principal Chief of the old regime years…