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“first proviso to section 147”

ReassessmentSection 147Section 147494 judgments

The decision most relied on for first proviso to section 147 is Hindustan Lever Ltd. v. R.B. Wadkar (268 ITR 332), cited in 695 judgments on BharatTax.

Leading authorities on first proviso to section 147

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.

Chhugamal Rajpal v. S.P. Chaliha
79 ITR 603 · 1971 · Supreme Court
363
citing judgments

A valid reassessment under Section 147 requires concrete 'reasons to believe' that income has escaped assessment, not mere suspicion or a desire to conduct fishing and roving enquiries. If the first proviso to Section 147 applies, there must be a specific finding of the assessee's failure to disclose material facts, not just a mere charge of bogus expenses.

PCIT v. Ojjus Medicare (P) Ltd.
465 ITR 101 · 2024 · High Court
277
citing judgments

For assessments under Section 153C, the commencement point for calculating the six or ten assessment year block period is the date of issuing the Section 153C notice, or the date of the satisfaction note/handing over of books, as clarified by the first proviso to Section 153C(1).

Ganga Saran and Sons P. Ltd. v. ITO
130 ITR 1 · 1981 · Supreme Court
234
citing judgments

A mere charge of bogus expenses, without a specific finding that the assessee failed to disclose material facts, is insufficient to justify reassessment beyond four years under the first proviso to Section 147. Courts can examine the materiality and relevance of facts forming the 'reason to believe' for initiating reassessment, ensuring it is based on reasonable grounds.

New Delhi Television Ltd. v. DCIT
116 Taxmann.com 151 · 2020 · Supreme Court
139
citing judgments

Reassessment initiated under Section 147/148 is invalid if the Assessing Officer relies on material obtained post-recording of reasons, or if it amounts to a mere change of opinion on facts fully and truly disclosed by the assessee during the original assessment. An assessee's obligation extends only to the full and true disclosure of primary facts, not to provide further assistance or inferences.

German Remedies Ltd. v. Dy. CIT
287 ITR 494 · 2006 · High Court
89
citing judgments

Reassessment proceedings initiated beyond four years from the end of the relevant assessment year are not justified when the assessee has made a full and true disclosure of all material facts, supported by statutory and tax audit reports, even if a different view could be taken on the valuation of closing stock. Such reopening constitutes a mere change of opinion.

Atma Ram Properties Private Ltd. v. Deputy CIT
343 ITR 141 · 2012 · High Court
83
citing judgments

An assessment cannot be reopened under Section 147 after four years if the assessee has made a full and true disclosure of all material facts, even if a claim made was later found incorrect, and the reasons recorded do not specify a failure to disclose.

Honda Siel Power Products Ltd. v. Deputy CIT
340 ITR 53 · 2012 · High Court
78
citing judgments

Failure to fully and truly disclose material facts, for the purpose of reassessment beyond four years, extends beyond the income tax return to omissions during assessment proceedings. Mere disclosure of a transaction does not constitute true and full disclosure if underlying material facts are withheld.

Judgments citing first proviso to section 147

Deputy Commissioner of Incometax, Chennai vs. Cholamandalam Ms General Insurance Company Limited, Chennai

ITA 1488/CHNY/2024[2011-12]Status: DisposedITAT Chennai19 Mar 2025AY 2011-12

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.1279/Chny/2024 निर्धारण वर्ष/Assessment Year: 2008-09 M/S. Cholamandalam Ms General- V. The Dcit, Insurance Co. Ltd., Non Corporate Circle-8, Dare House, 2Nd Floor, Chennai. No.2, N.S.C. Bose Road, Chennai-600 001. [Pan: Aabcc 6633 K] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita No.1338/Chny/2024 निर्धारण वर्ष/Assessment Year: 2008-09 The Dcit, Non Corporate Circle-8, Chennai. V. M/S. Cholamandalam Ms General Insurance Co. Ltd., Dare House, 2Nd Floor, No.2, N.S.C. Bose Road, Chennai-600 001. [Pan: Aabcc 6633 K] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) आयकर अपील सं./Ita No.1280/Chny/2024 निर्धारण वर्ष/Assessment Year: 2009-10 M/S. Cholamandalam Ms General- Insurance Co. Ltd., Dare House, 2Nd Floor, No.2, N.S.C. Bose Road, Chennai-600 001. [Pan: Aabcc 6633 K] (अपीलार्थी/Appellant) V. The Dcit, Non Corporate Circle-8, Chennai. (प्रत्यर्थी/Respondent)

Section 115J

after four years from the end of the relevant assessment year, without satisfying the additional condition precedent as provided for under the first proviso to section 147 of the Income-tax Act, 1961 (hereinafter in short "the Act") i.e. without satisfying that there was a failure on the part

Cholamandalam Ms General Insurance Company Limited, Chennai vs. DCIT, Non Corp Circle 8, Chennai

ITA 1281/CHNY/2024[2011-12]Status: DisposedITAT Chennai19 Mar 2025AY 2011-12

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.1279/Chny/2024 निर्धारण वर्ष/Assessment Year: 2008-09 M/S. Cholamandalam Ms General- V. The Dcit, Insurance Co. Ltd., Non Corporate Circle-8, Dare House, 2Nd Floor, Chennai. No.2, N.S.C. Bose Road, Chennai-600 001. [Pan: Aabcc 6633 K] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita No.1338/Chny/2024 निर्धारण वर्ष/Assessment Year: 2008-09 The Dcit, Non Corporate Circle-8, Chennai. V. M/S. Cholamandalam Ms General Insurance Co. Ltd., Dare House, 2Nd Floor, No.2, N.S.C. Bose Road, Chennai-600 001. [Pan: Aabcc 6633 K] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita No.1280/Chny/2024 निर्धारण वर्ष/Assessment Year: 2009-10 M/S. Cholamandalam Ms General- Insurance Co. Ltd., Dare House, 2Nd Floor, No.2, N.S.C. Bose Road, Chennai-600 001. [Pan: Aabcc 6633 K] (अपीलार्थी/Appellant) V. The Dcit, Non Corporate Circle-8, Chennai. (प्रत्यर्थी/Respondent)

Section 115J

after four years from the end of the relevant assessment year, without satisfying the additional condition precedent as provided for under the first proviso to section 147 of the Income-tax Act, 1961 (hereinafter in short "the Act") i.e. without satisfying that there was a failure on the part

Cholamandalam Ms General Insurance Company Limited, Chennai vs. DCIT, Non Corp Circle 8, Chennai

ITA 1279/CHNY/2024[2008-09]Status: DisposedITAT Chennai19 Mar 2025AY 2008-09

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.1279/Chny/2024 निर्धारण वर्ष/Assessment Year: 2008-09 M/S. Cholamandalam Ms General- Insurance Co. Ltd., Dare House, 2Nd Floor, No.2, N.S.C. Bose Road, Chennai-600 001. [Pan: Aabcc 6633 K] (अपीलार्थी/Appellant) V. The Dcit, Non Corporate Circle-8, Chennai. (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita No.1338/Chny/2024 निर्धारण वर्ष/Assessment Year: 2008-09 The Dcit, Non Corporate Circle-8, Chennai. V. M/S. Cholamandalam Ms General Insurance Co. Ltd., Dare House, 2Nd Floor, No.2, N.S.C. Bose Road, Chennai-600 001. [Pan: Aabcc 6633 K] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) आयकर अपील सं./Ita No.1280/Chny/2024 निर्धारण वर्ष/Assessment Year: 2009-10 M/S. Cholamandalam Ms General- Insurance Co. Ltd., Dare House, 2Nd Floor, No.2, N.S.C. Bose Road, Chennai-600 001. [Pan: Aabcc 6633 K] (अपीलार्थी/Appellant) V. The Dcit, Non Corporate Circle-8, Chennai. (प्रत्यर्थी/Respondent)

Section 115J

after four years from the end of the relevant assessment year, without satisfying the additional condition precedent as provided for under the first proviso to section 147 of the Income-tax Act, 1961 (hereinafter in short "the Act") i.e. without satisfying that there was a failure on the part