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“section 148A”

ReassessmentSection 148ASection 148A2,377 judgments

The decision most relied on for section 148A is Union of India v. Rajeev Bansal (469 ITR 46), cited in 713 judgments on BharatTax.

Leading authorities on section 148A

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.

CIT v. Walfort Share & Stock Brokers (P.) Ltd.
326 ITR 1 · 2010 · Supreme Court
543
citing judgments

For attracting Section 14A disallowance, there must be a proximate cause relating the expenditure to actual tax-exempt income, and such disallowance is not automatic but requires positive material. Additionally, Section 94(7) on dividend stripping only ignores losses to the extent of dividend received for assessment years post-April 1, 2002, allowing the remaining loss.

Union of India v. Ashish Agarwal
444 ITR 1 · 2022 · Supreme Court
524
citing judgments

Notices issued under the unamended Section 148 of the Income-tax Act between April 1, 2021, and May 4, 2022, must be treated as notices issued under the new Section 148A(b) of the amended law. This requires the Assessing Officer to follow the procedure prescribed under the amended reassessment provisions, including issuing an order under Section 148A(d) before a fresh notice under Section 148.

Kunhayammed v. State of Kerala
245 ITR 360 · 2000 · Supreme Court
361
citing judgments

An order refusing special leave to appeal to the Supreme Court, whether speaking or non-speaking, does not attract the doctrine of merger, meaning the order under challenge is not substituted.

Kankanala Ravindra Reddy v. ITO
156 Taxmann.com 178 · 2023 · High Court
213
citing judgments

A notice issued under section 148 of the Income Tax Act is invalid if the Income Tax Department fails to follow the prescribed procedures, including obtaining the necessary approvals under section 151 or adhering to the faceless assessment scheme mandates under section 151A.

Varghese v. ITO, Ernakulum
4 SCC 173 · 1981 · Reported
164
citing judgments

Circulars issued by the Central Board of Direct Taxes (CBDT) under Section 119 of the Income Tax Act are legally binding on the revenue authorities in their administration and implementation. This binding character applies even if the circulars depart from the correct interpretation of the law and cannot be ignored to the prejudice of the assessee.

(P.) Ltd. v. ITO
221 ITR 538 · 1996 · Supreme Court
125
citing judgments

The sanction of a specified authority under Section 151 is a mandatory procedural check before issuing a notice under Section 148. This procedural safeguard aims to prevent mechanical reopening of assessments and harassment of the assessee.

Shanmugavel Nadar v. State of Tamil Nadu
263 ITR 658 · 2003 · Supreme Court
122
citing judgments

The doctrine of merger applies when appellate jurisdiction is invoked, causing the operative part of a lower court's order or decree to merge into the superior court's order, whether it reverses, modifies, or affirms the original decision. The application of this doctrine depends on the nature of the appellate or revisional order, the scope of statutory provisions, and the subject matter challenged.

Judgments citing section 148A

Manorama Patwa, Howrah vs. I.T.O., Ward - 47(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 493/KOL/2025[2015-2016]Status: DisposedITAT Kolkata24 Oct 2025AY 2015-2016

Bench: Shri Pradip Kumar Choubeyshri Rakesh Mishra & Assessment Year: 2015-16 Manorama Patwa…..………….……………………….……….……….……Appellant Shree Shyam Garden – 5Gh, 12, Haradutta Ray Chamaria Road, Howrah-711101.. [Pan: Aunpp4730F] Vs. Ito, Ward-47(1), Kolkata….……………………………….....……...…..…..Respondent Appearances By: Shri A. Kochar, Ar, Appeared On Behalf Of The Appellant. Shri Arun Kr. Meena, Addl. Cit-Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : October 21, 2025 Date Of Pronouncing The Order : October 24, 2025 Order Per Pradip Kumar Choubey: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 04.02.2025 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’).

Section 144Section 148Section 148ASection 250Section 68

same liable to be quashed. He contended that notice was issued u/s 148 on 01.04.2021 without complying the statutory formalities under section 148A of the Act as prescribed by the Finance Act, 2021 which are applicable w.e.f 01.04.2021 before issuance of notices under section ... Patwa 6.1 We note that the Assessing Officer had issued notice u/s 148 of the Act on 01.04.2021 without complying the statutory formalities under section 148A of the Act as prescribed by the Finance Act, 2021 which are applicable w.e.f 01.04.2021 before issuance of notices under section

Bakiavathy Raghupathy, Tiruvarur vs. ITO, Ward-1, Tiruvarur

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

ITA 2325/CHNY/2025[2018-19]Status: DisposedITAT Chennai24 Oct 2025AY 2018-19

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.2325/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 Bakiavathy Raghupathy, Vs. The Income Tax Officer, No. 43, Ayyanar Koil Street, Tiruvarur, Ward 1, Atp District 610 001, Tiruvarur. Tamil Nadu. [Pan: Aafpr7084Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Hitesh, Advocate ""थ" की ओर से/Respondent By : Shri C.P. Solomon, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.10.2025 घोषणा की तारीख /Date Of Pronouncement : 24.10.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 01.07.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2018-19. 2. In The Grounds Of Appeal, Besides Challenging Assumption Of Jurisdiction Under Section 147 Of The Income Tax Act, 1961 [“Act” In Short], On Merits, The Assessee Also Challenged Confirmation Of Addition

For Appellant: Shri Hitesh, AdvocateFor Respondent: Shri C.P. Solomon, JCIT
Section 147Section 148Section 148A

Court was pleased to hold that the assessment made by the assessment unit of NFAC is not valid if the order and notice under section 148A(d)/148 of the Act issued by the Jurisdictional Assessing Officer, but, however, liberty was given to the Revenue to re-ignite the notice

Meenakshi Academy of Higher Education & Research (Maher), Chennai vs. Income Tax Officer, Exemptions Ward 3, Chennai

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

ITA 2323/CHNY/2025[2018-19]Status: DisposedITAT Chennai24 Oct 2025AY 2018-19

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.2323/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 Meenakshi Academy Of Higher Vs. The Income Tax Officer, Education & Research [Maher], Exemptions Ward 3, 12, Vembuli Amman Koil Street, Chennai. West K.K. Nagar, Chennai 600 078. [Pan: Aaetm9880C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Venkata Raman, Ca ""थ" की ओर से/Respondent By : Shri C.P. Solomon, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.10.2025 घोषणा की तारीख /Date Of Pronouncement : 24.10.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 08.08.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2018-19. 2. When The Appeal Was Taken Up For Hearing, The Ld. Ar Shri R. Venkata Raman, Ca Drew Our Attention To The Application Seeking Permission To File Additional Grounds Of Appeal Dated 23.10.2025 Placed

For Appellant: Shri R. Venkata Raman, CAFor Respondent: Shri C.P. Solomon, JCIT
Section 147Section 148Section 148ASection 151A

void in the eyes of law. 6. The ld. AR drew our attention to the notice issued by the Jurisdiction Assessing Officer under section 148A(b) of the Act dated 15.03.2022 placed at pages 1 & 2 of the paper book and in compliance to the above notice, the assessee uploaded ... Response Acknowledgement on 26.03.2022. The ld. AR further drew our 4 I.T.A. No.2323/Chny/25 attention to the order passed by the Jurisdiction Assessing Officer under section 148A(d) of the Act dated 26.03.2022 placed at pages 7 & 8 of the paper book as well as notice issued under section

Anandavadi Primary Agrl Coop Credit Society Limited R777, Sendurai vs. Income Tax Officer, Perambalur

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

ITA 2320/CHNY/2025[2020-2021]Status: DisposedITAT Chennai24 Oct 2025AY 2020-2021

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.2320/Chny/2025 िनधा"रण वष"/Assessment Year: 2020-21 Anandavadi Primary Agril. Co-Op. Vs. The Income Tax Officer, Credit Society Limited R777, Chinna Perambalur. Anandavadi, Sendurai, Ariyalur 621718, Perambalur, Tamil Nadu [Pan: Aatfa1893N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri C.P. Solomon, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.10.2025 घोषणा की तारीख /Date Of Pronouncement : 24.10.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 23.07.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2020-21. 2. When The Appeal Was Taken Up For Hearing, None Appeared On Behalf Of The Assessee Nor Any Adjournment Petition Filed, But, However, Filed An Application Seeking Permission To File Additional

For Appellant: NoneFor Respondent: Shri C.P. Solomon, JCIT
Section 147Section 148Section 148A

Court was pleased to hold that the assessment made by the assessment unit of NFAC is not valid if the order and notice under section 148A(d)/148 of the Act issued by the Jurisdictional Assessing Officer, but, however, liberty was given to the 4 I.T.A. No.2320/Chny/25 Revenue

Asmath Basha Akthar Basha, Salem vs. ITO, Ward-1, Krishnagiri

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

ITA 2314/CHNY/2025[2015-16]Status: DisposedITAT Chennai24 Oct 2025AY 2015-16

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.2314/Chny/2025 िनधा"रण वष"/Assessment Year: 2015-16 Asmath Basha Akthar Basha, Vs. The Income Tax Officer, D. No. 51-9, Bharathi Nagar, Iind Ward 1, Cross, Newpet, Krishnagiri 635 001, Krishnagiri. Tamil Nadu. [Pan: Afgpa0229L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Bhupendran, Advocate ""थ" की ओर से/Respondent By : Shri C.P. Solomon, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.10.2025 घोषणा की तारीख /Date Of Pronouncement : 24.10.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 23.06.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2015-16. 2. When The Appeal Was Taken Up For Hearing, The Ld. Ar Shri S. Bhupendran, Advocate Drew Our Attention To The Application Seeking Permission To File Additional Grounds Of Appeal Dated 10.10.2025 Placed

For Appellant: Shri S. Bhupendran, AdvocateFor Respondent: Shri C.P. Solomon, JCIT
Section 147Section 148Section 148ASection 151A

additional ground raised by the assessee is reproduced herein below: 1. The Reassessment Proceeding is null and void, as the order under section 148A(d) and notice under section 148 dated 11.04.2022 were issued by the Income Tax Officer, Ward-1, Krishnagiri, being the Jurisdictional Assessing Officer (JAO) violating section ... 151A and Faceless Reassessment Scheme, 2022. 6. The ld. AR submits that the order under section 148A(d) of the Act and notice under section 148 of the Act dated 11.04.2022 were issued by the Income Tax Officer, Ward I, Krishnagiri. The ld. AR vehemently argued that the assessment order

Subramaniam Avinashilingam, Tirupur vs. ITO, Ward-1(2), Tirupur

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

ITA 2297/CHNY/2025[2016-17]Status: DisposedITAT Chennai24 Oct 2025AY 2016-17

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.2297/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 Subramaniam Avinashilingam, Vs. The Income Tax Officer, 17, Valipalayam Lane, Valipalayam, Ward 1(2), Tirupur 641 601. Tirupur. [Pan: Aexpa2463E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Bhupendran, Advocate ""थ" की ओर से/Respondent By : Shri C.P. Solomon, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.10.2025 घोषणा की तारीख /Date Of Pronouncement : 24.10.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi:

For Appellant: Shri S. Bhupendran, AdvocateFor Respondent: Shri C.P. Solomon, JCIT
Section 147Section 148Section 148ASection 54Section 54F

confirmed the order of the Assessing Officer. 4. The ld. AR Shri S. Bhupendran, Advocate drew our attention to the order under section 148A(d) of the Act dated 29.03.2023 passed by the jurisdiction Assessing Officer placed page 23 of the paper book. He also drew our attention to para ... page 2 of the assessment order that the notice dated 29.03.2023 issued by the jurisdiction Assessing Officer under section 148A(d) of the Act. The ld. AR vehemently argued that the assessment order passed by the Faceless mechanism [Assessing Officer] is bad in law in terms of the decision

Pavan Balan, Nilgiris vs. ITO, Ward 1, Ooty

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

ITA 2116/CHNY/2025[2018-19]Status: DisposedITAT Chennai24 Oct 2025AY 2018-19

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.2116/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 Pavan Balan, Vs. The Income Tax Officer, 63A Maruti, Mount Pleasant, Coonoor, Ward 1, Ooty. Nilgiris 643 102. [Pan: Aihpp9673P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N. Vijayakumar, Ca ""थ" की ओर से/Respondent By : Shri C.P. Solomon, Jcit सुनवाई की तारीख/ Date Of Hearing : 22.10.2025 घोषणा की तारीख /Date Of Pronouncement : 24.10.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi:

For Appellant: Shri N. Vijayakumar, CAFor Respondent: Shri C.P. Solomon, JCIT
Section 147Section 148Section 148ASection 69A

confirmed the order of the Assessing Officer. 4. The ld. AR Shri N. Vijayakumar, CA drew our attention to the order under section 148A(d) of the Act dated 15.04.2022 passed by the jurisdiction Assessing Officer placed on record. He also drew our attention to para 1.1 at page ... assessment order that the notice dated 16.03.2022 issued by the jurisdiction Assessing Officer under section 148A(d) of the Act. The ld. AR vehemently argued that the assessment order passed by the Faceless mechanism [Assessing Officer] is bad in law in terms of the decision of the Hon’ble High