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“notice under section 148”

ReassessmentSection 148Section 1487,377 judgments

The decision most relied on for notice under section 148 is CIT v. Kabul Chawla (380 ITR 573), cited in 3,235 judgments on BharatTax.

Leading authorities on notice under section 148

CIT v. Kabul Chawla
380 ITR 573 · 2016 · High Court
3,235
citing judgments

In a search assessment under Section 153A, additions can only be made for completed or non-abated assessment years if incriminating material relevant to those years is found during the search, although notice under Section 153A(1) is mandatorily issued for six assessment years preceding the search.

CIT v. Sinhgad Technical Education Society
397 ITR 344 · 2017 · Supreme Court
1,589
citing judgments

For assessments under Section 153C, a notice is legally unsustainable if there is no incriminating material correlated to the specific assessment years for which reassessment is sought.

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.

Union of India v. Rajeev Bansal
469 ITR 46 · 2024 · Supreme Court
713
citing judgments

The legal fiction created by the Ashish Agarwal judgment stops the limitation clock for Section 148 notices from the date of the deemed notice. Orders issued without proper jurisdiction, or those inconsistent with statutory prescriptions, are a nullity, and there can be no waiver of such fundamental jurisdictional requirements.

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.

Tin Box Company v. CIT
249 ITR 216 · 2001 · Supreme Court
624
citing judgments

When an issue is remitted to the Assessing Officer for fresh adjudication, the AO must conduct a de novo examination and provide the assessee a full opportunity of being heard. The assessee is bound to comply with the notices issued by the AO.

Judgments citing notice under section 148

Panimayam Jesuraja, Pudukottai vs. ITO, Circle-2(1), Trichy

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 1318/CHNY/2025[2015-16]Status: DisposedITAT Chennai17 Jul 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.1317 & 1318/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14 & 2015-16 Panimayam Jesuraja, Vs. The Income Tax Officer, 55, Kallusanthu Aranthangi, Circle 2(1), Radhanallur B.O., Trichy/Tanjore. Pudukottai 614 616. [Pan:Auppj9253R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Hitesh, Advocate For Shri D. Anand, Advocate ""थ" की ओर से/Respondent By : Ms. E. Pavuna Sundari, Cit & Ms. V. Supraja, Addl.Cit सुनवाई की तारीख/ Date Of Hearing : 16.07.2025 घोषणा की तारीख /Date Of Pronouncement : 17.07.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 17.03.2025 & 19.03.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Years 2013-14 & 2015-16 Respectively.

For Appellant: Shri Hitesh, Advocate for Shri D. Anand, AdvocateFor Respondent: Ms. E. Pavuna Sundari, CIT &
Section 133(6)Section 139Section 142(1)Section 144Section 147Section 148Section 148ASection 69A

file return of income under section 139 of the Income Tax Act, 1961 [“Act” in short]. Accordingly, the Assessing Officer issued notice under section 148 of the Act. In response to the notice, the assessee filed his return of income on 20.08.2021 declaring total income of ₹.2,09,770/-. After ... following due procedure, the Jurisdictional Assessing Officer passed order under section 148A(d) of the Act dated 29.06.2022 and issued notice under section 148 of the Act on 29.06.2022, against which, the assessee did not file return of income. 3 I.T.A. Nos.1317 & 1318/Chny/25 Thereafter, the Assessing Officer issued various notices

Panimayam Jesuraja, Pudukottai vs. ITO, Circle-2(1), Trichy

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 1317/CHNY/2025[2013-14]Status: DisposedITAT Chennai17 Jul 2025AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.1317 & 1318/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14 & 2015-16 Panimayam Jesuraja, Vs. The Income Tax Officer, 55, Kallusanthu Aranthangi, Circle 2(1), Radhanallur B.O., Trichy/Tanjore. Pudukottai 614 616. [Pan:Auppj9253R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Hitesh, Advocate For Shri D. Anand, Advocate ""थ" की ओर से/Respondent By : Ms. E. Pavuna Sundari, Cit & Ms. V. Supraja, Addl.Cit सुनवाई की तारीख/ Date Of Hearing : 16.07.2025 घोषणा की तारीख /Date Of Pronouncement : 17.07.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 17.03.2025 & 19.03.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Years 2013-14 & 2015-16 Respectively.

For Appellant: Shri Hitesh, Advocate for Shri D. Anand, AdvocateFor Respondent: Ms. E. Pavuna Sundari, CIT &
Section 133(6)Section 139Section 142(1)Section 144Section 147Section 148Section 148ASection 69A

file return of income under section 139 of the Income Tax Act, 1961 [“Act” in short]. Accordingly, the Assessing Officer issued notice under section 148 of the Act. In response to the notice, the assessee filed his return of income on 20.08.2021 declaring total income of ₹.2,09,770/-. After ... following due procedure, the Jurisdictional Assessing Officer passed order under section 148A(d) of the Act dated 29.06.2022 and issued notice under section 148 of the Act on 29.06.2022, against which, the assessee did not file return of income. 3 I.T.A. Nos.1317 & 1318/Chny/25 Thereafter, the Assessing Officer issued various notices

Sivasubramaniam Banurekha, Cuddalore vs. ITO Ward 1, Cuddalore

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1269/CHNY/2025[2015 - 2016]Status: DisposedITAT Chennai17 Jul 2025

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1269/Chny/2025 िनधा"रण वष"/Assessment Year: 2015-16 Sivasubramaniam Banurekha, Vs. The Income Tax Officer, 81, Seetharam Nagar, Cuddalore Court Ward 1, Buildings S.O., Cuddalore 607 001. Cuddalore. [Pan:Bmkpb4558D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri J. Saravanan, Advocate ""थ" की ओर से/Respondent By : Ms. V. Supraja, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 15.07.2025 घोषणा की तारीख /Date Of Pronouncement : 17.07.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi:

For Appellant: Shri J. Saravanan, AdvocateFor Respondent: Ms. V. Supraja, Addl. CIT
Section 139Section 142(1)Section 147Section 148Section 69

filed return of income for the AY 2015-16. After following due procedure, the Assessing Officer proceeded to initiate reassessment proceedings by issuing notice under section 148 of the Income Tax Act, 1961 [“Act” in short]. However, there was no response from the assessee. The Assessing Officer issued various notices ... first of all, the assessee has not filed return of income under section 139 of the Act and secondly, the Assessing Officer issued notice under section 148 of the Act dated 30.03.2022 requiring the assessee to file return of income on or before 30.04.2022, which was not complied with

Ramesh Mangilal, Kolathur vs. Income-Tax Officer, Non Corp Ward 10(3), Nungambakkam

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1050/CHNY/2025[2017-18]Status: DisposedITAT Chennai17 Jul 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1050/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 Ramesh Mangilal, Vs. The Income Tax Officer, 8, Ayyappa Nagar Extension, Non Corporate Ward 10(3), Vinayagapuram, Kolathur, Chennai. Chennai 600 099. [Pan:Agvpr4889B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Arihanth Jain, C.A. ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 01.07.2025 घोषणा की तारीख /Date Of Pronouncement : 17.07.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 14.02.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2017-18. 2. The Assessee Raised 3 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A)

For Appellant: Shri Arihanth Jain, C.AFor Respondent: Ms. R. Anita, Addl. CIT
Section 142(1)Section 143(2)Section 144Section 147Section 148Section 68

evident from para 2 of the assessment order and no return of income filed for AY 2017-18. Accordingly, the Assessing Officer issued notice under section 148 of the Act dated 31.03.2021, however, there was no submission filed by the assessee in response to the above notice issued. Subsequently ... dated 07.03.2022 was also issued. Against the show-cause notice, the assessee filed return of income on 14.03.2022 against notice under section 148 of the Act declaring income of ₹.1,90,920/-. The Assessing 3 I.T.A. No.1050/Chny/25 Officer made it clear at par 4 of the assessment order that issue

Incometax Officer, Thriuvallur vs. Gt60 Arungulam Primary Agri Cooperative Credit Society, Tiruttani

In the result, the appeal filed by the Revenue is dismissed

ITA 2781/CHNY/2024[2018-19]Status: DisposedITAT Chennai17 Jul 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.2781/Chny/2024 िनधा"रण वष"/Assessment Year: 2018-19 The Income Tax Officer, Vs. Gt60 Arungulam Primary Agri Ward 1, Cooperative Credit Society, Tiruvallur. No. 1, Periya Theru, Thumbikulam Village, Thalavedu Post & Taluk, Tiruvallur 631 212. [Pan: Aabag2568F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. R. Anita, Addl. Cit ""थ" की ओर से/Respondent By : Shri Malar Mannan, Advocate सुनवाई की तारीख/ Date Of Hearing : 02.06.2025 घोषणा की तारीख /Date Of Pronouncement : 17.07.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Revenue Is Directed Against The Order Dated 26.07.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2018-19. 2. We Find That This Appeal Is Filed With A Delay Of 24 Days. The Ito, Ward 1, Tiruvallur Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said

For Appellant: Ms. R. Anita, Addl. CITFor Respondent: Shri Malar Mannan, Advocate
Section 142(1)Section 148Section 69ASection 69C

assessee. According to the Assessing Officer the cash deposits and withdrawals were at ₹.1,14,24,591/-. In response to the notice under section 148 of the Income Tax Act, 1961 [“Act” in short], the assessee filed return of income declaring income at ₹.NIL. Further, the assessee filed e-reply