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“reassessment proceedings”

ReassessmentSections 147-151Sections 147-1518,150 judgments

The decision most relied on for reassessment proceedings is CIT v. Kelvinator of India Ltd. (320 ITR 561), cited in 1,673 judgments on BharatTax.

Leading authorities on reassessment proceedings

CIT v. Kelvinator of India Ltd.
320 ITR 561 · 2010 · Supreme Court
1,673
citing judgments

An Assessing Officer cannot initiate reassessment proceedings under Section 147 of the Income Tax Act based on a mere change of opinion. Reassessment is permissible only when there is fresh tangible material leading to the belief of income escapement, not merely a review of existing facts.

GKN Driveshafts (India) Ltd. v. ITO
259 ITR 19 · 2003 · Supreme Court
1,349
citing judgments

When a notice under Section 148 of the Income Tax Act is issued, the Assessing Officer is bound to furnish reasons for reopening upon the assessee's request and must dispose of the assessee's objections to the notice by passing a speaking order.

ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd.
291 ITR 500 · 2007 · Supreme Court
1,030
citing judgments

For initiating reassessment proceedings under Section 147, the Assessing Officer needs only prima facie material providing a reason to believe that income has escaped assessment. Conclusive proof or the sufficiency/correctness of the material is not required at the stage of issuing the notice under Section 148.

Raymond Woollen Mills Ltd. v. ITO
236 ITR 34 · 1999 · Supreme Court
862
citing judgments

For reassessment proceedings under Section 148, the Assessing Officer only needs prima facie material to have a reason to believe income has escaped assessment. Conclusive proof or evaluation of the sufficiency and correctness of such material is not required at the stage of issuing the notice.

ITO v. Lakhmani Mewal Das
103 ITR 437 · 1976 · Supreme Court
721
citing judgments

For reassessment proceedings, the 'reason to believe' that income has escaped assessment must be based on some material and not mere suspicion, establishing a live link between the information and the belief. Furthermore, for reassessment beyond four years, there must be a specific finding of the assessee's failure to disclose fully and truly all material facts.

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. Meenakshi Overseas Pvt. Ltd.
395 ITR 677 · 2017 · High Court
471
citing judgments

Reassessment proceedings initiated solely based on an investigation wing/appraisal report, without the Assessing Officer's independent application of mind to form a 'reason to believe' that income has escaped assessment, are beyond jurisdiction, bad in law, and void ab initio.

Ranbaxy Laboratories Ltd. v. CIT
336 ITR 136 · 2011 · High Court
398
citing judgments

In reassessment proceedings under Section 147/148, the Assessing Officer can assess other income not specified in the original notice if the initial ground for reopening assessment is found to be valid. However, if the income for which the assessment was initially reopened is found not to have escaped assessment, the Assessing Officer cannot proceed to assess any other income.

Judgments citing reassessment proceedings

Sunwoda Electronic India Pvt Ltd, Gautam Buddha Nagar vs. DCIT, Circle-5(2)(1), Noida

In the result, the appeal of the assessee is allowed

ITA 226/DEL/2025[2019-20]Status: DisposedITAT Delhi30 Jan 2026AY 2019-20

Bench: Shri M. Balaganesh & Shri Vimal Kumarsunwoda Electronic India Pvt. Ltd, Vs. Acit/Dcit, D-228, Sector 63, Opp Dainik Circle-5(2)(1), Jagran, Noida H. O. Gautam Noida, Up Budha Nagar, Up (Appellant) (Respondent) Pan: Aaxcs8681F

For Appellant: Shri Ved Jain, AdvFor Respondent: Shri Ajay Kumar Arora, Sr. DR
Section 133(6)Section 147Section 148Section 148ASection 68Section 69C

order u/s 148A(d) of the Act on 31.03.2023 and issued notice u/s 148 of the Act on 31.03.2023. 5. During the course of reassessment proceedings, the ld AO issued show cause notice dated 05.03.2024 show causing the assessee as to why the accommodation entries taken in the form

Salgaocar Mining Industries Pvt. Ltd, Panaji vs. Deputy Commissioner of Income Tax, Circle - 1, Margao

The appeal of the assessee is PARTLY ALLOWED in aforestated terms

ITA 132/PAN/2025[2006-07]Status: DisposedITAT Panaji29 Jan 2026AY 2006-07

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliassessment Years: 2006-2007 M/S Salgaocar Mining Industries Pvt Ltd. Salgaonkar Bhava, Altino, Panaji, Goa-403001. Pan: Aabcs8862N . . . . . . . Appellant V/S Dy. Commissioner Of Income Tax, Circle-1, Margao, Goa. . . . . . . . Respondent Represented Assessee By: Mr Sukhsagar Syal [‘Ld. Ar’] Revenue By: Ms Rijjula Uniyal [‘Ld. Dr’] Date Of Conclusive Hearing : 20/01/2026 Date Of Pronouncement : 29/01/2026 Order Per G. D. Padmahshali; This Assessee’S Appeal Filed U/S 253(1) Of The Income- Tax Act, 1961 [‘The Act’] Impugns The Order Dt. 20/03/2025 Passed U/S 250 Of The Act By Commissioner Of Income Tax(Appeals-2), Panaji [‘Ld. Cit(A)’] Which In Turn Dealt With Order Dt. 20/12/2011 Passed U/S 144 Of The Act By Dcit, Circle-1, Margao Goa [‘Ld. Ao’] Anent To Assessment Year 2006-07.[‘Ay’]

For Appellant: Mr Sukhsagar Syal [‘Ld. AR’]For Respondent: Ms Rijjula Uniyal [‘Ld. DR’]
Section 143(1)Section 143(2)Section 143(3)Section 144Section 147Section 148Section 154Section 246ASection 250Section 253(1)

including additional ground; 1. On the facts and circumstances of the case and in law, the learned CIT(A) ought to have held the reassessment proceedings were without jurisdiction and bad in law in terms of section 147 to 151 of the Act. 2. On the facts and in circumstances ... that the details of revenue/receipts earned by it duly accounted for and same were there before the Ld. AO in original as well as reassessment proceedings. ITAT-Panaji Page 5 of 16 M/s Salgaocar Mining Industries Pvt Ltd. Vs DCIT ITA No. 132/PAN/2025 AY: 2006-07 4. It was also

Vankar Dayabhai, Vadodara vs. The ITO, Ward-3(1)(4), Vadodara

ITA 2261/AHD/2025[2019-20]Status: DisposedITAT Ahmedabad29 Jan 2026AY 2019-20

Bench: Ms. Suchitra Kamble

For Appellant: Shri Akshay M. Modi, A.RFor Respondent: Shri Umesh Kumar Agrawal, Sr. D.R
Section 144BSection 147Section 148Section 151ASection 270ASection 271ASection 272A(1)(d)Section 69

Delhi has erred in confirming the ex parte order passed under section 147 r.w.s. 144 read with section 144B of the Act, as the reassessment proceedings under Section 148 of the Act has been initiated by the JAO vide notice dtd. 05-04-2022 after introduction of e- I.T.A ... Delhi has erred in confirming the ex parte order passed under section 147 r.w.s. 144 read with section 144B of the Act, as the reassessment proceedings under Section 148 of the Act has been initiated by the JAO vide notice dtd. 13-03-2023 after introduction of e- Assessment/Faceless Income

Vankar Dayabhai, Vadodara vs. The ITO, Ward-3(1)(4), Vadodara

ITA 2260/AHD/2025[2019-20]Status: DisposedITAT Ahmedabad29 Jan 2026AY 2019-20

Bench: Ms. Suchitra Kamble

For Appellant: Shri Akshay M. Modi, A.RFor Respondent: Shri Umesh Kumar Agrawal, Sr. D.R
Section 144BSection 147Section 148Section 151ASection 270ASection 271ASection 272A(1)(d)Section 69

Delhi has erred in confirming the ex parte order passed under section 147 r.w.s. 144 read with section 144B of the Act, as the reassessment proceedings under Section 148 of the Act has been initiated by the JAO vide notice dtd. 05-04-2022 after introduction of e- I.T.A ... Delhi has erred in confirming the ex parte order passed under section 147 r.w.s. 144 read with section 144B of the Act, as the reassessment proceedings under Section 148 of the Act has been initiated by the JAO vide notice dtd. 13-03-2023 after introduction of e- Assessment/Faceless Income

Vankar Dayabhai, Vadodara vs. The ITO, Ward-3(1)(4), Vadodara

ITA 2259/AHD/2025[2019-20]Status: DisposedITAT Ahmedabad29 Jan 2026AY 2019-20

Bench: Ms. Suchitra Kamble

For Appellant: Shri Akshay M. Modi, A.RFor Respondent: Shri Umesh Kumar Agrawal, Sr. D.R
Section 144BSection 147Section 148Section 151ASection 270ASection 271ASection 272A(1)(d)Section 69

Delhi has erred in confirming the ex parte order passed under section 147 r.w.s. 144 read with section 144B of the Act, as the reassessment proceedings under Section 148 of the Act has been initiated by the JAO vide notice dtd. 05-04-2022 after introduction of e- I.T.A ... Delhi has erred in confirming the ex parte order passed under section 147 r.w.s. 144 read with section 144B of the Act, as the reassessment proceedings under Section 148 of the Act has been initiated by the JAO vide notice dtd. 13-03-2023 after introduction of e- Assessment/Faceless Income

Vankar Dayabhai, Vadodara vs. The ITO, Ward-3(1)(4), Vadodara

ITA 2258/AHD/2025[2019-20]Status: DisposedITAT Ahmedabad29 Jan 2026AY 2019-20

Bench: Ms. Suchitra Kamble

For Appellant: Shri Akshay M. Modi, A.RFor Respondent: Shri Umesh Kumar Agrawal, Sr. D.R
Section 144BSection 147Section 148Section 151ASection 270ASection 271ASection 272A(1)(d)Section 69

Delhi has erred in confirming the ex parte order passed under section 147 r.w.s. 144 read with section 144B of the Act, as the reassessment proceedings under Section 148 of the Act has been initiated by the JAO vide notice dtd. 05-04-2022 after introduction of e- I.T.A ... Delhi has erred in confirming the ex parte order passed under section 147 r.w.s. 144 read with section 144B of the Act, as the reassessment proceedings under Section 148 of the Act has been initiated by the JAO vide notice dtd. 13-03-2023 after introduction of e- Assessment/Faceless Income

Vankar Dayabhai, Vadodara vs. The ITO, Ward-3(1)(4), Vadodara

ITA 2257/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad29 Jan 2026AY 2018-19

Bench: Ms. Suchitra Kamble

For Appellant: Shri Akshay M. Modi, A.RFor Respondent: Shri Umesh Kumar Agrawal, Sr. D.R
Section 144BSection 147Section 148Section 151ASection 270ASection 271ASection 272A(1)(d)Section 69

Delhi has erred in confirming the ex parte order passed under section 147 r.w.s. 144 read with section 144B of the Act, as the reassessment proceedings under Section 148 of the Act has been initiated by the JAO vide notice dtd. 05-04-2022 after introduction of e- I.T.A ... Delhi has erred in confirming the ex parte order passed under section 147 r.w.s. 144 read with section 144B of the Act, as the reassessment proceedings under Section 148 of the Act has been initiated by the JAO vide notice dtd. 13-03-2023 after introduction of e- Assessment/Faceless Income

Vankar Dayabhai, Vadodara vs. The ITO, Ward-3(1)(4), Vadodara

ITA 2256/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad29 Jan 2026AY 2018-19

Bench: Ms. Suchitra Kamble

For Appellant: Shri Akshay M. Modi, A.RFor Respondent: Shri Umesh Kumar Agrawal, Sr. D.R
Section 144BSection 147Section 148Section 151ASection 270ASection 271ASection 272A(1)(d)Section 69

Delhi has erred in confirming the ex parte order passed under section 147 r.w.s. 144 read with section 144B of the Act, as the reassessment proceedings under Section 148 of the Act has been initiated by the JAO vide notice dtd. 05-04-2022 after introduction of e- I.T.A ... Delhi has erred in confirming the ex parte order passed under section 147 r.w.s. 144 read with section 144B of the Act, as the reassessment proceedings under Section 148 of the Act has been initiated by the JAO vide notice dtd. 13-03-2023 after introduction of e- Assessment/Faceless Income

Vankar Dayabhai, Vadodara vs. The ITO, Ward-3(1)(4), Vadodara

ITA 2255/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad29 Jan 2026AY 2018-19

Bench: Ms. Suchitra Kamble

For Appellant: Shri Akshay M. Modi, A.RFor Respondent: Shri Umesh Kumar Agrawal, Sr. D.R
Section 144BSection 147Section 148Section 151ASection 270ASection 271ASection 272A(1)(d)Section 69

Delhi has erred in confirming the ex parte order passed under section 147 r.w.s. 144 read with section 144B of the Act, as the reassessment proceedings under Section 148 of the Act has been initiated by the JAO vide notice dtd. 05-04-2022 after introduction of e- I.T.A ... Delhi has erred in confirming the ex parte order passed under section 147 r.w.s. 144 read with section 144B of the Act, as the reassessment proceedings under Section 148 of the Act has been initiated by the JAO vide notice dtd. 13-03-2023 after introduction of e- Assessment/Faceless Income

Vankar Dayabhai, Vadodara vs. The ITO, Ward-3(1)(4), Vadodara

ITA 2254/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad29 Jan 2026AY 2018-19

Bench: Ms. Suchitra Kamble

For Appellant: Shri Akshay M. Modi, A.RFor Respondent: Shri Umesh Kumar Agrawal, Sr. D.R
Section 144BSection 147Section 148Section 151ASection 270ASection 271ASection 272A(1)(d)Section 69

Delhi has erred in confirming the ex parte order passed under section 147 r.w.s. 144 read with section 144B of the Act, as the reassessment proceedings under Section 148 of the Act has been initiated by the JAO vide notice dtd. 05-04-2022 after introduction of e- I.T.A ... Delhi has erred in confirming the ex parte order passed under section 147 r.w.s. 144 read with section 144B of the Act, as the reassessment proceedings under Section 148 of the Act has been initiated by the JAO vide notice dtd. 13-03-2023 after introduction of e- Assessment/Faceless Income

Janakee Petrolium, Satara vs. ITO WD-4, Satara

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

ITA 2327/PUN/2025[2015-16]Status: DisposedITAT Pune29 Jan 2026AY 2015-16

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita Nos.2322 & 2327/Pun/2025 निर्धारण वषा / Assessment Year: 2015-16 Janakee Petrolium, V Income Tax Officer, Gat No.1041/B, Wai Surru S Ward-4, Satara. Roadk Kavathe Wai, Satara – 415516 Pan: Aajfj9486C Appellant/ Assessee Respondent /Revenue Assessee By Shri Tanzil Padvekar Revenue By Smt Neha Thakur (Virtual) Date Of Hearing 21/01/2026 Date Of Pronouncement 29/01/2026 आदेश/ Order Per Bench : These Two Appeals Filed By The Assessee Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2015-16 Both Dated 20.08.2025 Emanating From The Assessment Order Passed Under Section 147 R.W.S 144 Of The Act, Dated 22.02.2023 & Penalty Order Under Section 271(1)(C) Of The Act, 10.08.2023

Section 144Section 147Section 148Section 148ASection 151ASection 250Section 271(1)(c)Section 69A

alleged income has already been declared in PAN of ABKPR6589A and the tax on the said income has duly been paid. Therefore, initiation of reassessment proceedings under Section 148/148A is bad in law. 6. On the facts and in law, the mandatory conditions in Section 147 of the Act which

Dindayal Magasvargiya Sahakari Soot Girni Ltd, Waghwadi vs. Assistant Commissioner of Income Tax, Circle, Sangli., Nishant Colony

In the result, the appeal filed by the assessee is allowed

ITA 2325/PUN/2025[2013-14]Status: DisposedITAT Pune29 Jan 2026AY 2013-14

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2325/Pun/2025 िनधा"रण वष" / Assessment Year : 2013-14 Dindayal Magasvargiya Vs. Acit, Circle Sangli, Sahakari Soot Girni Ltd., Sangli. At Waghwadi, Post Kameri, Tal. Walwa, Sangli- 415403. Pan : Aaaad0254E Appellant Respondent Assessee By : Shri Pramod S. Shingte Revenue By : Shri R. Y. Balawade Date Of Hearing : 27.01.2026 Date Of Pronouncement : 29.01.2026 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 01.08.2025 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2013-14. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. On The Facts & In The Circumstances Of The Case & In Law, Ld. Ao Erred In Initiating Reassessment Proceedings U/S 147 For Ay 2013-14, Being The Year Beyond 4 Years & For Which Assessment Order U/S 143(3) Has Already Been Passed, Thereby

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri R. Y. Balawade
Section 143(2)Section 143(3)Section 147Section 148Section 37Section 43B

following grounds of appeal :- “1. On the facts and in the circumstances of the case and in law, Ld. AO erred in initiating reassessment proceedings u/s 147 for AY 2013-14, being the year beyond 4 years and for which assessment order u/s 143(3) has already been passed, thereby ... violating first proviso to section 147, therefore reassessment proceedings are void ab initio and consequential orders needs to be annulled. 2. On the facts and in the circumstances of the case and in law, Ld. AO erred in initiating reassessment proceedings u/s 147 for AY 2013-14, by recording

Janakee Petrolium, Satara vs. ITO WD-4, Satara

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

ITA 2322/PUN/2025[2015-16]Status: DisposedITAT Pune29 Jan 2026AY 2015-16

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita Nos.2322 & 2327/Pun/2025 निर्धारण वषा / Assessment Year: 2015-16 Janakee Petrolium, V Income Tax Officer, Gat No.1041/B, Wai Surru S Ward-4, Satara. Roadk Kavathe Wai, Satara – 415516 Pan: Aajfj9486C Appellant/ Assessee Respondent /Revenue Assessee By Shri Tanzil Padvekar Revenue By Smt Neha Thakur (Virtual) Date Of Hearing 21/01/2026 Date Of Pronouncement 29/01/2026 आदेश/ Order Per Bench : These Two Appeals Filed By The Assessee Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2015-16 Both Dated 20.08.2025 Emanating From The Assessment Order Passed Under Section 147 R.W.S 144 Of The Act, Dated 22.02.2023 & Penalty Order Under Section 271(1)(C) Of The Act, 10.08.2023

Section 144Section 147Section 148Section 148ASection 151ASection 250Section 271(1)(c)Section 69A

alleged income has already been declared in PAN of ABKPR6589A and the tax on the said income has duly been paid. Therefore, initiation of reassessment proceedings under Section 148/148A is bad in law. 6. On the facts and in law, the mandatory conditions in Section 147 of the Act which

Sen Ferro Alloys (P) Ltd., Kolkata vs. A.C.I.T., CC - 4(3), Kolkata

ITA 2359/KOL/2024[2015-2016]Status: DisposedITAT Kolkata29 Jan 2026AY 2015-2016

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.2358 & 2359/Kol/2024 (निर्धारण वर्ष / Assessment Year : 2014-2015 & 2015-2016) Sen Ferro Alloys (P) Ltd., Vs Acit, Cc-4(3), Kolkata C/O S.N.Ghosh & Associates, Advocates, 2, Garstin Place, 2Nd Floor, Suite No.203, Off Hare Street, Kolkata,Wb-700001 Pan No. :Aaics 0672 B (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) निर्धारिती की ओर से / Assessee By : Shri Somnath Ghosh, Advocate राजस्व की ओर से /Revenue By : Shri Altaf Hussain, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 29/01/2026 घोषणा की तारीख/Date Of Pronouncement : 29/01/2026 आदेश / Order Per George Mathan, Am: These Are Two Appeals Filed By The Assessee Against The Order Passed By The Id. Cit(A), Kolkata-27, Both Dated 26.09.2024 For The

For Appellant: Shri Somnath Ghosh, AdvocateFor Respondent: Shri Altaf Hussain, Sr. DR
Section 132Section 142(1)Section 143(2)Section 153A

IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT

Sen Ferro Alloys (P) Ltd., Kolkata vs. A.C.I.T., CC - 4(3), Kolkata

ITA 2358/KOL/2024[2014-2015]Status: DisposedITAT Kolkata29 Jan 2026AY 2014-2015

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.2358 & 2359/Kol/2024 (निर्धारण वर्ष / Assessment Year : 2014-2015 & 2015-2016) Vs Sen Ferro Alloys (P) Ltd., C/O S.N.Ghosh & Associates, Advocates, 2, Garstin Place, 2Nd Floor, Suite No.203, Off Hare Street, Kolkata,Wb-700001 Pan No. :Aaics 0672 B Acit, Cc-4(3), Kolkata (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) निर्धारिती की ओर से / Assessee By : Shri Somnath Ghosh, Advocate राजस्व की ओर से /Revenue By : Shri Altaf Hussain, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 29/01/2026 घोषणा की तारीख/Date Of Pronouncement : 29/01/2026 आदेश / Order Per George Mathan, Am: These Are Two Appeals Filed By The Assessee Against The Order Passed By The Id. Cit(A), Kolkata-27, Both Dated 26.09.2024 For The

For Appellant: Shri Somnath Ghosh, AdvocateFor Respondent: Shri Altaf Hussain, Sr. DR
Section 132Section 142(1)Section 143(2)Section 153A

IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT

Sp Chidambaram, Kanchipuram vs. ITO, Ward 1, Kanchipuram

ITA 3934/CHNY/2025[2020-21]Status: DisposedITAT Chennai29 Jan 2026AY 2020-21

Bench: Ms. Padmavathy S. & Shri Manu Kumar Giriआयकर अपील सं./Ita No. 3934/Chny/2025 निर्धारण वर्ष/Assessment Year: 2020-21 Sp Chidambaram 21-A/6, Vallal Pachiyappan Street, Kancheepuram-631501 Tamil Nadu [Pan: Aachc 3681 B] (अपीलार्थी/Appellant) V. The Ito, Ward (1), Kancheepuram, 96, Munuswamy Mudaliar Avenue, Kancheepuram-631501 (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By Mr. K. Subash Anbarasu, Adv प्रत्यर्थी की ओर से / Respondent By Ms. Gouthami Manivasagam, Addl. Cit सुनवाईकीतारीख/Date Of Hearing 28.01.2025 घोषणाकीतारीख /Date Of Pronouncement 29.01.2026 आदेश / Order Per Manu Kumar Giri, Jm: The Captioned Appeal By The Assessee Is Arising Out Of The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 17.12.2025 For Ay 2020-21. 2. At The Outset, We Notice That The Assessee By The Ground No.4 Challenges The Jao Jurisdiction To Issue Notice U/S148 Dated 29.03.2024 Of The Act. :: 2 ::

Section 144BSection 147Section 148

subsequently, in appeal, the Supreme Court vide SLP (C) Diary No. 13266/2025, order dated 04.04.2025, categorically directed that the Revenue may proceed with the reassessment proceedings, but any adverse order against the petitioner therein shall not be given effect to until further orders. This direction of the Supreme Court ... Supreme Court, has not been stayed. 10. This Court has maintained a consistent position, that both JAO and FAO possess concurrent jurisdiction to initiate reassessment proceedings under Section 148 of the Act. In fact, in PC Jeweller Ltd. (Supra), a coordinate bench of this Court had dismissed a writ petition

Vakhithasafanna, Chennai vs. ITO, Ncw-15(1), Chennai

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

ITA 3317/CHNY/2025[2020-21]Status: DisposedITAT Chennai29 Jan 2026AY 2020-21

Bench: Ms. Padmavathy.S & Shri Manu Kumar Giriआयकर अपील सं./Ita No.3317/Chny/2025 िनधा%रण वष% /Assessment Year: 2020-21

For Appellant: Mr. M.Karunakaran, Advocate
Section 147Section 250Section 69

submitted that the assessee is not conversant with computer operations and due to her mother's ill-health she was not aware of the reassessment proceedings being concluded. The Ld. AR further submitted that the assessee came to know only when the A.O contacted the assessee for tax payment

Mercy Education Trust, Chennai vs. ITO, Ncw-19(6), Chennai

In the result, the appeal filed by the assessee is partly-allowed

ITA 2231/CHNY/2025[2018-19]Status: DisposedITAT Chennai29 Jan 2026AY 2018-19

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 2231/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 M/S. Mercy Education Trust, The Income Tax Officer, No.66, Sree Gokulam Towers, Vs. Non-Corporate Ward 19(6), Arcot Road, Chennai. Kodambakkam, Chennai – 600 024. Pan: Aactm 6190M (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri N. Arjun Raj, Advocate ""यथ" क" ओर से/Respondent By : Shri N. Rajakumar, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 27.01.2026 घोषणा क" तारीख/Date Of Pronouncement : 29.01.2026

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Shri N. Rajakumar, Addl.CIT
Section 10Section 139Section 147Section 148Section 250Section 272A(2)(e)Section 273B

University of Calicut recognizing the assessee’s college, financials for the relevant assessment year, notices and replies filed during the course of reassessment proceedings, penalty proceedings, appellate proceedings and the case laws relied on, etc. The Ld.AR by referring to Ground No.5, submitted that notice u/s.148 ... Credit Services Ltd. v. DCIT in W.P. No. 22402 of 2024. Further, the Ld.AR submitted that the assessee though not challenged the reassessment proceedings has the right to raise a :- 7 -: legal issue challenging vires of reassessing in the present penalty proceedings which has arisen from the reassessment order

Mr Akil Abbas Rassai, Mumbai vs. The Deputy Commissioner of Income Tax, Circle 22(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 7622/MUM/2025[2018-19]Status: DisposedITAT Mumbai29 Jan 2026AY 2018-19

Bench: Shri Amit Shukla & Shri Makarand Vasant Mahadeokarmr. Akil Abbas Rassai Dcit Cirlce-22(1), 144 Gulistan, S. V. Road Piramal Chambers, Khar West, Mumbai - Vs. Lalbaug, Mumbai- 400 052 400 012 Pan/Gir No. Aacpr1058F (Applicant) (Respondent) Assessee By Ms. Vinita Shah, Ld. Ar Revenue By Shri Surendra Mohan, Ld. Dr Date Of Hearing 27.01.2026 Date Of Pronouncement 27.01.2026

Section 270ASection 56(2)(x)

permit the penalty to survive in such circumstances would be premature and legally untenable, as it would amount to prejudging the outcome of the reassessment proceedings. In other words, where the superstructure of penalty is erected solely on an addition which has been vacated by the Tribunal, such superstructure cannot

Jet Speed Realtors, Mumbai vs. ITO 31(2)(1), Mumbai

ITA 7537/MUM/2025[2017-18]Status: DisposedITAT Mumbai29 Jan 2026AY 2017-18

Bench: Shri Sandeep Gosain & Shri Bijayananda Pruseth

Section 147Section 148Section 148ASection 250Section 43C

IN THE INCOME-TAX APPELLATE TRIBUNAL, MUMBAI “F” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI BIJAYANANDA PRUSETH