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“escapement of income”

ReassessmentSection 147Section 1473,765 judgments

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

Leading authorities on escapement of income

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.

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.

CIT v. Sun Engineering Works (P) Ltd.
198 ITR 297 · 1992 · Supreme Court
814
citing judgments

A court's pronouncement derives its scope and color from the specific questions involved in the case, thus, due regard must always be given to the questions framed before the court when interpreting its judgment.

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.

CIT v. Jet Airways (I) Ltd.
331 ITR 236 · 2011 · High Court
694
citing judgments

The Assessing Officer loses jurisdiction and the entire reassessment becomes invalid if no addition is made in respect of the income that formed the basis of the reopening. Explanation 3 to Section 147 does not permit assessing other escaped income unless an addition is made for the original income forming the reason to believe.

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.

Judgments citing escapement of income

Anish Garg, Patiala vs. ACIT/ DCIT Cen Cir, Patiala

In the result, appeal of the Assessee stands allowed for statistical purposes

ITA 284/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh27 Aug 2025AY 2017-18

Bench: Shri Laliet Kumarआयकर अपील सं./ Ita Nos. 280 To 284/Chd/2025 "नधा"रण वष" / Assessment Years : 2013-14 To 2017-18 Anish Garg, The Acit / Dcit, बनाम 102, Central Circle, New Colony Patiala Vs. Sular, Patiala "थायी लेखा सं./ Pan No: Aocpg6331A अपीलाथ"/Appellant ""यथ"/Respondent ( Virtual Mode ) "नधा"रती क" ओर से/Assessee By : Sh. Rajiv Saldi, Ca राज"व क" ओर से/ Revenue By : Smt. Surinder Kaur Waraich, Addl. Cit,Sr.Sr सुनवाई क" तार"ख/Date Of Hearing : 27.08.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 27.08.2025 आदेश/Order

For Appellant: Sh. Rajiv Saldi, CAFor Respondent: Smt. Surinder Kaur Waraich, Addl
Section 133ASection 147Section 148Section 151Section 250(6)Section 251

that the notice U/s 148 has been issued without any impounded material much less incriminating material on record to form an opinion of escapement of income, as such the notice Us 148 and all subsequent proceedings are bad in law 2. That the CIT(A) has failed to give ... other hand, relied upon the assessment order and supported the reopening, contending that sufficient reasons existed for the formation of a belief of escapement of income and the additions made were justified. It was submitted that the assessee had not appeared before the lower authorities and had also failed

Anish Garg, Patiala vs. ACIT/ DCIT Cen Cir, Patiala

In the result, appeal of the Assessee stands allowed for statistical purposes

ITA 282/CHANDI/2025[2015-16]Status: DisposedITAT Chandigarh27 Aug 2025AY 2015-16

Bench: Shri Laliet Kumarआयकर अपील सं./ Ita Nos. 280 To 284/Chd/2025 "नधा"रण वष" / Assessment Years : 2013-14 To 2017-18 Anish Garg, The Acit / Dcit, बनाम 102, Central Circle, New Colony Patiala Vs. Sular, Patiala "थायी लेखा सं./ Pan No: Aocpg6331A अपीलाथ"/Appellant ""यथ"/Respondent ( Virtual Mode ) "नधा"रती क" ओर से/Assessee By : Sh. Rajiv Saldi, Ca राज"व क" ओर से/ Revenue By : Smt. Surinder Kaur Waraich, Addl. Cit,Sr.Sr सुनवाई क" तार"ख/Date Of Hearing : 27.08.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 27.08.2025 आदेश/Order

For Appellant: Sh. Rajiv Saldi, CAFor Respondent: Smt. Surinder Kaur Waraich, Addl
Section 133ASection 147Section 148Section 151Section 250(6)Section 251

that the notice U/s 148 has been issued without any impounded material much less incriminating material on record to form an opinion of escapement of income, as such the notice Us 148 and all subsequent proceedings are bad in law 2. That the CIT(A) has failed to give ... other hand, relied upon the assessment order and supported the reopening, contending that sufficient reasons existed for the formation of a belief of escapement of income and the additions made were justified. It was submitted that the assessee had not appeared before the lower authorities and had also failed

Anish Garg, Patiala vs. ACIT/ DCIT Cen Cir, Patiala

In the result, appeal of the Assessee stands allowed for statistical purposes

ITA 281/CHANDI/2025[2014-15]Status: DisposedITAT Chandigarh27 Aug 2025AY 2014-15

Bench: Shri Laliet Kumarआयकर अपील सं./ Ita Nos. 280 To 284/Chd/2025 "नधा"रण वष" / Assessment Years : 2013-14 To 2017-18 Anish Garg, The Acit / Dcit, बनाम 102, Central Circle, New Colony Patiala Vs. Sular, Patiala "थायी लेखा सं./ Pan No: Aocpg6331A अपीलाथ"/Appellant ""यथ"/Respondent ( Virtual Mode ) "नधा"रती क" ओर से/Assessee By : Sh. Rajiv Saldi, Ca राज"व क" ओर से/ Revenue By : Smt. Surinder Kaur Waraich, Addl. Cit,Sr.Sr सुनवाई क" तार"ख/Date Of Hearing : 27.08.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 27.08.2025 आदेश/Order

For Appellant: Sh. Rajiv Saldi, CAFor Respondent: Smt. Surinder Kaur Waraich, Addl
Section 133ASection 147Section 148Section 151Section 250(6)Section 251

that the notice U/s 148 has been issued without any impounded material much less incriminating material on record to form an opinion of escapement of income, as such the notice Us 148 and all subsequent proceedings are bad in law 2. That the CIT(A) has failed to give ... other hand, relied upon the assessment order and supported the reopening, contending that sufficient reasons existed for the formation of a belief of escapement of income and the additions made were justified. It was submitted that the assessee had not appeared before the lower authorities and had also failed

Anish Garg, Patiala vs. ACIT/ DCIT Cen Cir, Patiala

In the result, appeal of the Assessee stands allowed for statistical purposes

ITA 280/CHANDI/2025[2013-14]Status: DisposedITAT Chandigarh27 Aug 2025AY 2013-14

Bench: Shri Laliet Kumarआयकर अपील सं./ Ita Nos. 280 To 284/Chd/2025 "नधा"रण वष" / Assessment Years : 2013-14 To 2017-18 Anish Garg, The Acit / Dcit, बनाम 102, Central Circle, New Colony Patiala Vs. Sular, Patiala "थायी लेखा सं./ Pan No: Aocpg6331A अपीलाथ"/Appellant ""यथ"/Respondent ( Virtual Mode ) "नधा"रती क" ओर से/Assessee By : Sh. Rajiv Saldi, Ca राज"व क" ओर से/ Revenue By : Smt. Surinder Kaur Waraich, Addl. Cit,Sr.Sr सुनवाई क" तार"ख/Date Of Hearing : 27.08.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 27.08.2025 आदेश/Order

For Appellant: Sh. Rajiv Saldi, CAFor Respondent: Smt. Surinder Kaur Waraich, Addl
Section 133ASection 147Section 148Section 151Section 250(6)Section 251

that the notice U/s 148 has been issued without any impounded material much less incriminating material on record to form an opinion of escapement of income, as such the notice Us 148 and all subsequent proceedings are bad in law 2. That the CIT(A) has failed to give ... other hand, relied upon the assessment order and supported the reopening, contending that sufficient reasons existed for the formation of a belief of escapement of income and the additions made were justified. It was submitted that the assessee had not appeared before the lower authorities and had also failed

Income Tax Officer, Ward-2(1)(2), Aayakar Bhavan Vejalpur vs. Vipul Jagdishbhai Patel(HUF), Naranpura Ahmedabad

In the result, the appeal filed by the Revenue is dismissed and CO filed by the assessee is allowed

ITA 1324/AHD/2025[2012-13]Status: DisposedITAT Ahmedabad27 Aug 2025AY 2012-13

Bench: Smt. Annapurna Guptaआयकर अपील सं./I.T.A. No. 1324/Ahd/2025 A/W. Cross Objection No. 59/Ahd/2025 (िनधा"रण वष" / Assessment Year : 2012-13) बनाम/ Income Tax Officer Vipul Jagdishbhai Patel Ward-2(1)(2), Ahmedabad (Huf) Vs. A-302, Aryan-2, Nr. Kabir School, B/H. St. Xaviers School, Naranpura, Ahmedabad, Gujarat - 380013 & Vipul Jagdishbhai Patel Income Tax Officer (Huf) Ward-2(1)(2), A-302, Aryan-2, Nr. Kabir Ahmedabad School, B/H. St. Xaviers School, Naranpura, Ahmedabad, Gujarat - 380013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaghv7848P (Appellant / Cross Objector) .. (Respondent) Assessee By : Shri Kirit P Shah, A.R. Revenue By : Shri Nitin Kulkarni, Sr. Dr Date Of Hearing 19/08/2025 Date Of Pronouncement 27/08/2025 O R D E R The Present Appeal Of The Revenue & Cross Objection Of The Assessee Are Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), Addl/Jcit (A)-1, Siliguri (Hereinafter Referred To As “Cit(A)”), Dated 30.03.2025 Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As The “Act”) & Relate To Assessment Year (A.Y.) 2012-13. Ita No. 1324/Ahd/2025 A/W. Co No. 59/Ahd/2025 [Vipul Jagdishbhai Patel (Huf)] A.Y. 2012-13 - 2 – 2. The Appeal Of The Assessee Is Delayed For Filing By 16 Days. The Ao Has Explained The Cause Of Delay As Being Preoccupied In Pressing Matters Including Time Barring Matters, High Court Matters & Others. Considering The Smallness Of The Delay, We Consider It Fit To Condone The Delay. Order Was Pronounced In The Open Court.

For Appellant: Shri Kirit P Shah, A.RFor Respondent: Shri Nitin Kulkarni, Sr. DR
Section 132Section 143(1)Section 147Section 250

59/Ahd/2025 [Vipul Jagdishbhai Patel (HUF)] A.Y. 2012-13 - 8 – (e) The A.O erred in forming the belief that there is escapement of income on the ground that the appellant had received accommodation entry of Rs. 6,53,712/- in HDFC Bank account no 00060340017268 through entry provider Jignesh Shah, even ... account referred in the 'Statement showing reasons of the reopening of the Assessment does not belong to the Appellant and there is no escapement of income. (Kapadia Money Changers (P) Ltd. v/s. ACIT) (2019) 108 taxmann.com 275 (Guj) (Para 10) (ii) The A O. erred in not following the principles

Hansaben Girishbhai Shah, Ahmedabad vs. The Dy.CIT, Circle-2(1)(1), Ahmedabad

The appeal of the assessee stands allowed on this legal ground

ITA 1279/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad26 Aug 2025AY 2017-18

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.1279/Ahd/2024 िनधा"रण वष" /Assessment Year : 2017-18 Hansaben Girishbhai Shah The Dy.Cit बनाम/ 139, V.R. Shah Smruti Circle-2(1)(1) V/S. Shikshan Mandir Ahmedabad – 380 015 Opp. Yogeshwar Nagar Society Nr. Dharnidhar Derasar Vasna Ahmedabad – 380 007 "थायी लेखा सं./Pan: Aajpd 7188 H (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Shri Jaimin Shah, Ar Revenue By : Shri Abhijit Sr.Dr सुनवाई की तारीख/Date Of Hearing : 20/08/2025 घोषणा की तारीख /Date Of Pronouncement: 26/08/2025 आदेश/O R D E R Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 27/03/2024 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2017-2018. Hansaben Girishbhai Shah Vs. Dy.Cit, Cir-2(1)(1) Asst.Yeaar 2017-18

For Appellant: Shri Jaimin Shah, ARFor Respondent: Shri Abhijit Sr.DR
Section 139(1)Section 143(3)Section 147Section 148Section 250

that not only the incriminating material available on record, but the surrounding circumstances have also to be considered for forming belief regarding the escapement of income of the assessee. The Ld.DR further submitted that the Ld.CIT(A) has thoroughly examined and decided the issue relating to the validity of reopening ... escaped assessment. It has been held time and again that such reasons to believe must have a material bearing on the question of escapement of income. It does not mean a purely subjective satisfaction of the assessing authority, such reason should be held in good faith and cannot merely