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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

ACIT 12(2)(1), Mumbai vs. M/S Fame Engineering India Pvt Ltd., Mumbai

In the result, both the appeal of the assessee as well as Revenue are dismissed

ITA 3978/MUM/2019[2009-10]Status: DisposedITAT Mumbai10 May 2022AY 2009-10

Bench: Shri Vikas Awasthy () & Shri Om Prakash Kant () Assessment Year: 2009-10 Fame Engineering Pvt. Ltd., Ito-12(2)(1), D-31, Star Apartment, S.V. Aayakar Bhavan, Road, Borivali (West), Vs. Mumbai-400020. Mumbai-400092. Pan No. Aaaca 9948 E Appellant Respondent Assessment Year: 2009-10 Asst. Commissioner Of Income M/S Fame Engineering India Pvt. Ltd., Tax-12(2)(1), 31, Star Apartment, S.V. Road, Borivali Room No. 128E, 1St Floor, Vs. West, Aayakar Bhavan, Churchgate, Mumbai-400092. Mumbai-400020. Pan No. Aaaca 9948 E Appellant Respondent Assessee By : None Revenue By : Mr. S.N. Kabra, Dr Date Of Hearing : 13/04/2022 Date Of Pronouncement : 10/05/2022

For Appellant: NoneFor Respondent: Mr. S.N. Kabra, DR
Section 143(3)Section 147Section 68

receipt of information from the ITO Ward, Vadodara vide letter dated 29/02/2016, the Assessing Officer reopened the assessment by way of issue notice under section 148 of the Act. As per the information the assessee had received a loan of ₹1,00,00,000/- from M/s KPH Metals, which ... appeilant was entitled to a copy of the reasons recorded under section 148(2) after filing its return in response to the notice under section 148. Therefore, the onus in this case was on the appellant to produce the copy of the reasons recorded. The appellant has not done

Fame Engineering Pvt. Ltd., Mumbai vs. ITO 12 (2)(1), Mumbai

In the result, both the appeal of the assessee as well as Revenue are dismissed

ITA 2570/MUM/2019[2009-10]Status: DisposedITAT Mumbai10 May 2022AY 2009-10

Bench: Shri Vikas Awasthy () & Shri Om Prakash Kant () Assessment Year: 2009-10 Fame Engineering Pvt. Ltd., Ito-12(2)(1), D-31, Star Apartment, S.V. Aayakar Bhavan, Road, Borivali (West), Vs. Mumbai-400020. Mumbai-400092. Pan No. Aaaca 9948 E Appellant Respondent Assessment Year: 2009-10 Asst. Commissioner Of Income M/S Fame Engineering India Pvt. Ltd., Tax-12(2)(1), 31, Star Apartment, S.V. Road, Borivali Room No. 128E, 1St Floor, Vs. West, Aayakar Bhavan, Churchgate, Mumbai-400092. Mumbai-400020. Pan No. Aaaca 9948 E Appellant Respondent Assessee By : None Revenue By : Mr. S.N. Kabra, Dr Date Of Hearing : 13/04/2022 Date Of Pronouncement : 10/05/2022

For Appellant: NoneFor Respondent: Mr. S.N. Kabra, DR
Section 143(3)Section 147Section 68

receipt of information from the ITO Ward, Vadodara vide letter dated 29/02/2016, the Assessing Officer reopened the assessment by way of issue notice under section 148 of the Act. As per the information the assessee had received a loan of ₹1,00,00,000/- from M/s KPH Metals, which ... appeilant was entitled to a copy of the reasons recorded under section 148(2) after filing its return in response to the notice under section 148. Therefore, the onus in this case was on the appellant to produce the copy of the reasons recorded. The appellant has not done

Income Tax Officer 8(3)(3), Mumbai vs. M/S.Vibgyor Texotech Private Limited, Mumbai

In the result, the appeal of the assessee is partly allowed, whereas appeal of the Revenue is allowed

ITA 1484/MUM/2018[2009-10]Status: DisposedITAT Mumbai29 Apr 2022AY 2009-10

Bench: Shri Amarjit Singh () & Shri Om Prakash Kant () Assessment Year: 2009-10 Income Tax Officer-8(3)(3), M/S Vibgyor Texotech Pvt. Ltd., Room No. 616, 6Th Floor, Aayakar 309, Navyug, T.J. Road, Sewree, Bhavan, M.K. Road, Vs. Mumbai-400015. Mumbai-400020. Pan No. Aaccv 0752 D Appellant Respondent Assessment Year: 2009-10 M/S Vibgyor Texotech Pvt. Ltd., The Asst. Commissioner Of 309, Navyug, T.J. Road, Sewree, Income Tax-8(3)(2), Mumbai-400015. Vs. Mumbai. Pan No. Aaccv 0752 D Appellant Respondent

For Appellant: Mr. Pavan Ved, ARFor Respondent: Mr. Achal Sharma, CIT-DR/
Section 10ASection 143(2)Section 143(3)Section 144Section 148Section 264ASection 40

through the concerns managed by ‘Shri Praveen Kumar Jain’. The assessing officer after recording reasons to believe that income escaped assessment, issued notice under section 148 of the Act, on 10/03/2015. The assessee filed return of income and assessment under section 147 read with section ... provided to the assessee by the Assessing Officer during the course of the assessment proceeding after filing return of income in response to notice under section 148 of the Act. However, the Ld. counsel has not produced any evidence to support that source of the information was asked from

Hsbc Asset Management (India) Private Limited, Mumbai vs. Income Tax Officer 1(1)(2), Mumbai

In the result, ground no.1 raised by assessee is allowed and assessment order framed found to be without jurisdiction

ITA 7292/MUM/2017[2008-09]Status: DisposedITAT Mumbai29 Apr 2022AY 2008-09

Bench: Shri Rahul Chaudhary & Shri Gagan Goyalhsbc Asset Management (India) Pvt. Ltd. 3Rd Floor, Mercantile Bank Chamber, 16 Veer Nariman, Mumbai-400001 Pan: Aabch0007N ...... Appellant Vs. Ito-1(1)(2) Mumbai. ..... Respondent Appellant By : Sh. Niraj Sheth, Ar Respondent By : Sh. Tejinder Pal Singh Anand, Sr. Dr Date Of Hearing : 28/02/2022 Date Of Pronouncement : 29/04/2022 Order Per Gagan Goyal, A.M: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-6, Mumbai [Hereinafter Referred To As ‘The Cit (A)’] Vide Order Dated 13.10.2017 For The Assessment Year (Ay) 2008-09. The Assessee Has Raised The Following Grounds Of Appeal: The Following Grounds Of Appeal Are Distinct & Separate & Without Prejudice To Each Other. 1. On The Facts & In Law, The Commissioner Of Income-Tax (Appeals) - 6, Mumbai [‘Cit(A)’] Erred In Upholding The Reassessment Proceedings Under Section 148 Of The Income-Tax Act, 1961 (‘The Act’) Initiated After Four Years From The End Of Relevant Assessment Year, Without Appreciating The Fact That Assessment Under Section 143(3) Was Made & The Appellant Had Disclosed Fully & Truly All Material Facts Necessary

For Appellant: Sh. Niraj Sheth, ARFor Respondent: Sh. Tejinder Pal Singh Anand, Sr. DR
Section 142(1)Section 143(2)Section 143(3)Section 148Section 37(1)Section 40A(9)

therefore evident that Respondent No.1 after passing the original assessment order dated 30th December 2008 has changed his opinion and issued the impugned notice under section 148. The reasons for the impugned notice as well as the impugned order proceed on the basis that a patent is a capital asset ... quashed. c) We submit that in the reasons recorded for re-opening, Your Good self has, at no place, alleged that the notice under section 148 of the Act had been issued beyond four years because there was a failure to disclose true and full facts. This clearly shows that