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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

Aamya Resources LLP, Andheri East vs. ITO, Ward 24(1)(1) Mumbai, Mumbai

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

ITA 4423/MUM/2025[2016-17]Status: DisposedITAT Mumbai21 Aug 2025AY 2016-17

Bench: Hon’Ble Shri Sandeep Gosain & Shri Om Prakash Kantvs. Ito, Ward 24(1)(1) Aamya Resources Llp Piramal Chamber, 1, Wilson House, Old Mumbai – 400012. Nagardas Road, Andheri (E), Mumbai – 400069. Pan/Gir No. Abcfa4651A (Applicant) (Respondent) Assessee By Shri Satish Aggarwal (Virtually Appear) Revenue By Shri Surendra Mohan, Sr. Dr Date Of Hearing 21.08.2025 Date Of Pronouncement 24.09.2025 आदेश / Order Per Sandeep Gosain, Jm: The Present Appeal Has Been Filed By The Assessee Challenging The Impugned Order 11.10.2019 Passed U/S 250 Of The Income Tax Act, 1961 (‘The Act’), By The National Faceless Appeal Centre / Cit(A), Mumbai For The Assessment Year 2015- 16. 2. Although, Assessee Had Raised Number Of Grounds In The Present Appeal But At The Outset Ld. Ar Pressed Ground No.4 Which Is Legal In Question & It Goes To The Roots Of The Case. Therefore, We Have Decided To Adjudicate This Ground Firstly, Ground No. 4, Which Is Reproduced Herein Below:

Section 148Section 149Section 151Section 250Section 3(1)

case of the assessee did not get time-barred between the period 20th March 2020 to 31st March 2021 as the alleged escapement of income was more than Rs.50,00,000/- in view of which TOLA was not applicable. 3 Aamya Resources LLP, Mumbai 11. Before proceeding further, it would ... case of Rajiv Bansal (supra) has clarified that the TOLA will apply 4 Aamya Resources LLP, Mumbai to issue of notices for escapement of income which get time-barred between 20th March 2020 to 31st March 2021. 14. The para of 73 of the judgment of Hon'ble Supreme Court

Dakshaben Ajitbhai Desai, Surat vs. ITO, Ward 2(3)(1), Surat

ITA 1060/SRT/2024[2012-13]Status: DisposedITAT Surat18 Aug 2025AY 2012-13

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपीलसं./Ita No. 1059/Srt/2024 (निर्धारण वर्ष / Assessment Year: (2012-13) Anilbhai Desai 87, Brahman Faliya, Udhna Kharwasa Road, Dindoli, Surat – 394210 Vs. Income Tax Officer, Ward 2(3)(1), Surat स्थायीलेखासं./जीआइआरसं./Pan/Gir No.: Gcbpd0303J (Appellant) (Respondent) आयकर अपीलसं./Ita No. 1060/Srt/2024 (निर्धारण वर्ष / Assessment Year: (2012-13) Dakshaben Ajitbhai Desai Income Tax Officer, Ward 87, Brahman Faliyu, Dindoli, Choryasi. Surat – 394 210 Vs. 2(3)(1), Surat स्थायी लेखासं./जीआइआरसं./Pan/Gir No.: Ayspd 0711F (Appellant) (Respondent) आयकर अपीलसं./Ita No. 1061/Srt/2024 (निर्धारण वर्ष / Assessment Year: (2012-13) Binalben Pinkeshbhai Naik Vs. Income Tax Officer, Ward -1, 132/2 Zaveri Faliya, Kachhori Gandevi Navsari Navsari - 396445 स्थायी लेखासं./जीआइआरसं./Pan/Gir No.: Aftpn 6207 L (Appellant) (Respondent) Appellant By Respondent By Date Of Hearing Date Of Pronouncement : Shri Sapnesh R Sheth, Ca : Shri Ajay Uke, Ld. Sr. Dr : 05/08/2025 : 18/08/2025

IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT

Anilbhai Desai, Surat vs. ITO, Ward 2(3)(1), Surat

ITA 1059/SRT/2024[2012-13]Status: DisposedITAT Surat18 Aug 2025AY 2012-13

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपीलसं./Ita No. 1059/Srt/2024 (निर्धारणवर्ष / Assessment Year: (2012-13) Anilbhai Desai Vs. Income Tax Officer, Ward – 87, Brahman Faliya, Udhna Kharwasa Road, Dindoli, Surat – 394210 2(3)(1), Surat स्थायीलेखासं./जीआइआरसं./Pan/Gir No.: Gcbpd0303J (Appellant) (Respondent) आयकर अपीलसं./Ita No. 1060/Srt/2024 (निर्धारण वर्ष / Assessment Year: (2012-13) Dakshaben Ajitbhai Desai Vs. Income Tax Officer, Ward – 87, Brahman Faliyu, 2(3)(1), Surat Dindoli, Choryasi. Surat – 394 210 स्थायी लेखासं./जीआइआरसं./Pan/Gir No.: Ayspd 0711F (Appellant) (Respondent) आयकर अपीलसं./Ita No. 1061/Srt/2024 (निर्धारणवर्ष / Assessment Year: (2012-13) Binalben Pinkeshbhai Naik Vs. Income Tax Officer, Ward -1, 132/2 Zaveri Faliya, Kachhori Gandevi Navsari Navsari - 396445 स्थायी लेखासं./जीआइआरसं./Pan/Gir No.: Aftpn 6207 L (Appellant) (Respondent) Appellant By Respondent By Date Of Hearing Date Of Pronouncement : Shri Sapnesh R Sheth, Ca : Shri Ajay Uke, Ld. Sr. Dr : 05/08/2025 : 18/08/2025

IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT

Mahajan Conveyer Industries, Kangra vs. ITO-Ward, Palampur

The appeals stand allowed for statistical purposes

ITA 1056/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh18 Aug 2025AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita 1053/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं. / Ita 1054/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2014-15) & 3. आयकर अपील सं. / Ita 1055/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2015-16) & 4. आयकर अपील सं. / Ita 1056/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita 1052/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Mahajan Conveyer Industries Acit Circle-1 बनाम/ Plot No 32 To 35, Industrial Area, Palampur Bai Attarian Tehsil Indora Vs. Kangra (Hp) 176202 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aanfm-3447-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri J.S.Bhasin (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Priyanka Dhar (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 06-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025

For Appellant: Shri J.S.Bhasin (Advocate) – Ld. ARFor Respondent: Smt. Priyanka Dhar (Addl. CIT) – Ld. Sr. DR
Section 143(3)Section 147Section 148Section 43(1)Section 80Section 801C

emerges that though the assessee’s return of income was scrutinized u/s 143(3) on 12-11-2015, upon formation of belief of escapement of income, the case was reopened and notice u/s 148 was issued on 30-03-2021. The same stem from assessment made in the hands

Mahajan Conveyer Industries, Kangra vs. ITO-Ward, Palampur

The appeals stand allowed for statistical purposes

ITA 1055/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh18 Aug 2025AY 2015-16

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita 1053/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं. / Ita 1054/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2014-15) & 3. आयकर अपील सं. / Ita 1055/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2015-16) & 4. आयकर अपील सं. / Ita 1056/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita 1052/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Mahajan Conveyer Industries Acit Circle-1 बनाम/ Plot No 32 To 35, Industrial Area, Palampur Bai Attarian Tehsil Indora Vs. Kangra (Hp) 176202 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aanfm-3447-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri J.S.Bhasin (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Priyanka Dhar (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 06-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025

For Appellant: Shri J.S.Bhasin (Advocate) – Ld. ARFor Respondent: Smt. Priyanka Dhar (Addl. CIT) – Ld. Sr. DR
Section 143(3)Section 147Section 148Section 43(1)Section 80Section 801C

emerges that though the assessee’s return of income was scrutinized u/s 143(3) on 12-11-2015, upon formation of belief of escapement of income, the case was reopened and notice u/s 148 was issued on 30-03-2021. The same stem from assessment made in the hands

Mahajan Conveyer Industries, Kangra vs. ITO-Ward, Palampur

The appeals stand allowed for statistical purposes

ITA 1054/CHANDI/2024[2014-15]Status: DisposedITAT Chandigarh18 Aug 2025AY 2014-15

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita 1053/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं. / Ita 1054/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2014-15) & 3. आयकर अपील सं. / Ita 1055/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2015-16) & 4. आयकर अपील सं. / Ita 1056/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita 1052/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Mahajan Conveyer Industries Acit Circle-1 बनाम/ Plot No 32 To 35, Industrial Area, Palampur Bai Attarian Tehsil Indora Vs. Kangra (Hp) 176202 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aanfm-3447-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri J.S.Bhasin (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Priyanka Dhar (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 06-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025

For Appellant: Shri J.S.Bhasin (Advocate) – Ld. ARFor Respondent: Smt. Priyanka Dhar (Addl. CIT) – Ld. Sr. DR
Section 143(3)Section 147Section 148Section 43(1)Section 80Section 801C

emerges that though the assessee’s return of income was scrutinized u/s 143(3) on 12-11-2015, upon formation of belief of escapement of income, the case was reopened and notice u/s 148 was issued on 30-03-2021. The same stem from assessment made in the hands

Mahajan Conveyer Industries, Kangra vs. ITO-Ward, Palampur

The appeals stand allowed for statistical purposes

ITA 1053/CHANDI/2024[2013-14]Status: DisposedITAT Chandigarh18 Aug 2025AY 2013-14

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita 1053/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं. / Ita 1054/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2014-15) & 3. आयकर अपील सं. / Ita 1055/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2015-16) & 4. आयकर अपील सं. / Ita 1056/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita 1052/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Mahajan Conveyer Industries Acit Circle-1 बनाम/ Plot No 32 To 35, Industrial Area, Palampur Bai Attarian Tehsil Indora Vs. Kangra (Hp) 176202 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aanfm-3447-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri J.S.Bhasin (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Priyanka Dhar (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 06-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025

For Appellant: Shri J.S.Bhasin (Advocate) – Ld. ARFor Respondent: Smt. Priyanka Dhar (Addl. CIT) – Ld. Sr. DR
Section 143(3)Section 147Section 148Section 43(1)Section 80Section 801C

emerges that though the assessee’s return of income was scrutinized u/s 143(3) on 12-11-2015, upon formation of belief of escapement of income, the case was reopened and notice u/s 148 was issued on 30-03-2021. The same stem from assessment made in the hands

Mahajan Conveyer Industries, Kangra vs. ITO-Ward, Palampur

The appeals stand allowed for statistical purposes

ITA 1052/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh18 Aug 2025AY 2017-18

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita 1053/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं. / Ita 1054/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2014-15) & 3. आयकर अपील सं. / Ita 1055/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2015-16) & 4. आयकर अपील सं. / Ita 1056/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita 1052/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Mahajan Conveyer Industries Acit Circle-1 बनाम/ Plot No 32 To 35, Industrial Area, Palampur Bai Attarian Tehsil Indora Vs. Kangra (Hp) 176202 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aanfm-3447-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri J.S.Bhasin (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Priyanka Dhar (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 06-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025

For Appellant: Shri J.S.Bhasin (Advocate) – Ld. ARFor Respondent: Smt. Priyanka Dhar (Addl. CIT) – Ld. Sr. DR
Section 143(3)Section 147Section 148Section 43(1)Section 80Section 801C

emerges that though the assessee’s return of income was scrutinized u/s 143(3) on 12-11-2015, upon formation of belief of escapement of income, the case was reopened and notice u/s 148 was issued on 30-03-2021. The same stem from assessment made in the hands

Viramgam Mahesana Projects Ltd., New Delhi vs. ACIT, New Delhi

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

ITA 119/DEL/2015[2006-07]Status: DisposedITAT Delhi14 Aug 2025AY 2006-07

Bench: Shris.Rifaur Rahman & Shri Vimal Kumarviramgam Mahesana Project Limited, Vs. Acit, Circle 17(1), E – 9, 3Rd Floor, New Delhi. Ndse Part 2, New Delhi – 110 049. (Pan :Aabcv7027L) (Appellant) (Respondent) Assessee By : Shri K. Sampath, Advocate Shri V. Raja Kumar, Advocate Revenue By : Shri Dayainder Singh Sidhu, Citdr Date Of Hearing : 03.06.2025 Date Of Order : 14.08.2025 Order Per S.Rifaur Rahman: 1. Thisappeal Is Filed By The Assesseeagainst The Order Of Ld. Commissioner Of Income-Tax (Appeals)-19, New Delhi [Hereinafter Referred To As ‘Ld. Cit (A)]Dated 22.10.2014For Assessment Year 2006-07 Raising Following Grounds Of Appeal :- “1 That On The Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Has Erred In Confirming The Initiation Of The Reassessment Proceedings, U/S 148 Of The Income Tax Act & Also Failed To Appreciate That Neither The Mandatory Requirements Of Section 148 Of The Income Tax Act Nor The Pre-Conditions For Invoking The Provisions

For Appellant: Shri K. Sampath, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CITDR
Section 143(3)Section 147Section 148Section 234

hence the Revenue has the power to reopen an assessment, provided there is tangible material to come to the conclusion that there was escapement of income from 8 assessment. It is a fact that the Revenue initiated the reassessment proceedings based on the audit objections raised by the audit party