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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

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

most cryptic finding, without appreciating the submissions and the binding judicial decisions, in correct perspective. 3. That the embargo put by first proviso to Section 147, as applicable to this case, when not complied with by Ld. A.O., the Ld. CIT(A) gravely erred to ignore this crucial aspect

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

most cryptic finding, without appreciating the submissions and the binding judicial decisions, in correct perspective. 3. That the embargo put by first proviso to Section 147, as applicable to this case, when not complied with by Ld. A.O., the Ld. CIT(A) gravely erred to ignore this crucial aspect

Rajeswar Thakur, Bhawanipatna vs. Asst. Commissioner of Income Tax, Circle -1(1), Sambalpur

ITA 144/CTK/2025[2014-15]Status: DisposedITAT Cuttack21 Jul 2025AY 2014-15

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.143 & 144/Ctk/2025 (निर्धारण वर्ष / Assessment Years : 2012-2013 & 2014-2015) Rajeswar Thakur Pardeshpada, Near Balaji Temple Bhawanipatna, Kalahandi-766001 Vs Acit, Circle-1(1), Sambalpur Pan No. :Aaspt 7155 M (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) निर्धारिती की ओर से /Assessee By : Shri S.K.Agrawalla, Ca राजस्व की ओर से /Revenue By : Shri Nishant Rao B, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 21/07/2025 घोषणा की तारीख/Date Of Pronouncement : 21/07/2025 आदेश / Order Per Bench : These Two Appeals Filed By The Assessee Against The Order Of The Id. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Both Dated 27.12.2024 For Assessment Years 2012-2013 & 2014-2015.

For Appellant: Shri S.K.Agrawalla, CAFor Respondent: Shri Nishant Rao B, Sr. DR
Section 139Section 142Section 143Section 143(3)Section 148Section 234BSection 234CSection 288A

आयकर अपीलीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK श्री जार्ज माथन, न्यायिक सदस्य

Vinita Bajoria, Jaipur vs. Income-Tax Officer, Jaipur

In the result, the appeal of the assessee is allowed

ITA 370/JPR/2025[201617]Status: DisposedITAT Jaipur21 Jul 2025

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं./ITA No. 370/JP/2025 निर्धारण वर्ष / Assessment Year : 2016-17 Vinita Bajoria 1, Ganesh Colony Moti Doongri Road, Jaipur बनाम Income Tax Officer, Ward 5(2), Jaipur स्थायी लेखा सं. / जीआईआर सं./PAN/GIR No.: AEBPB4873M अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by: Sh. Manoj Choudhary, CA राजस्व की ओर से / Revenue by : Sh. Gorav Avasthi, JCIT सुनवाई की तारीख / Date of Hear

For Appellant: Sh. Manoj Choudhary, CAFor Respondent: Sh. Gorav Avasthi, JCIT
Section 147Section 148Section 148A

examining the documents enclosed with the return whether in the form of balance sheet, audited accounts, tax audit report etc. 35.2 The first proviso to Section 147 of the Act applies only (i) where the initial assessment is under Section 143 (3) of the Act and (ii) where such reopening ... done after the expiry of four years from the end of the relevant assessment year. In other words, the requirement in the first proviso to Section 147 of there having to be a failure on the part of the Assessee "to disclose fully and truly all material facts" does