“information suggesting escapement”

ReassessmentSection 148ASection 148A46 judgments

The decision most relied on for information suggesting escapement is Director of Income Tax (International Taxation) v. Krupp Ltd. GMBH (40 Taxmann.com 38), cited in 11 judgments on BharatTax.

Leading authorities on information suggesting escapement

Director of Income Tax (International Taxation) v. Krupp Ltd. GMBH

40 Taxmann.com 38 · 2013 · High Court

citing judgments

The High Court holds that notices under Section 148 are valid if they are based on information suggesting escapement of income, even if the subsequent assessment proceedings reveal no such escapement.

Judgments citing information suggesting escapement

Deputy Commissioner of Income Tax, Central Circle-1, Ludhiana vs. Rosha Alloys Pvt. Ltd., Mandi Gobindgarh

In the result, the appeals filed by the Revenue are dismissed,

ITA 921/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh28 May 2025AY 2018-19

Section 148BSection 151

Section 148 deems that in cases involving a search initiated under section 132, the Assessing Officer (AO) shall be deemed to have information suggesting escapement of income. However, this 14 deeming fiction only facilitates initiation of proceedings, not the making of addition per se. d) Requirement of Incriminating Material:- Despite ... specified authority. In this regard, Explanation 2 to Section 148 provides a deeming fiction wherein the conduct of a search is treated as "information" suggesting escapement of income. However, this deeming fiction has been inserted by way of an Explanation 2 and not through a Proviso. It is a settled

Rosha Alloys P Limited, Amloh Road, Village Turan, Mandi Gobindgarh, Punjab vs. DCIT Central Circle 1, Ludhiana, Punjab

In the result, the appeals filed by the Revenue are dismissed,

ITA 888/CHANDI/2024[2018-2019]Status: DisposedITAT Chandigarh28 May 2025AY 2018-2019

Section 148BSection 151

Section 148 deems that in cases involving a search initiated under section 132, the Assessing Officer (AO) shall be deemed to have information suggesting escapement of income. However, this deeming fiction only facilitates initiation of proceedings, not the making of addition per se. d) Requirement of Incriminating Material:- Despite ... specified authority. In this regard, Explanation 2 to Section 148 provides a deeming fiction wherein the conduct of a search is treated as “information” suggesting escapement of income. However, this deeming fiction has been inserted by way of an Explanation 2 and not through a Proviso. It is a settled

Kishan Beej, Jamnagar vs. ITO Ward 2(1), Jamnagar

In the result, appeal filed by the assessee is allowed

ITA 384/RJT/2024[2017-18]Status: DisposedITAT Rajkot11 Apr 2025AY 2017-18

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.384/Rjt/2024 "नधा"रणवष"/ Assessment Year: 2017-18 Kishan Beej Ito, Wared-2(1) बनाम Kashivishvanath Road Jamnagar – 361 001 Nr. P & T Office Vs. Jamnagar – 361 001 Pan : Aacfk 2114 P (अपीलाथ"/Appellant) (""यथ"/Respondent) :

For Appellant: Shri Kalpesh Doshi, ARFor Respondent: Shri Abhimanyu Singh Yadav, Sr-DR

Section 115BSection 142(1)Section 147Section 148Section 234ASection 250Section 271ASection 69Section 69A

show cause notice must be based on the information available. The issue under consideration is whether there is ‘information suggesting escapement of income' so as to invoke section 147 and issue notice under section 148. 14. Under the old law, the opening words were 'If the Assessing Officer has reason

Deputy Commissioner of Income Tax, Aurangabad vs. Rajuri Steel and Tmt Bars Pvt. Ltd., Jalna

In the result, the appeal of the Revenue in ITA

ITA 1298/PUN/2024[2014-15]Status: DisposedITAT Pune12 Nov 2024AY 2014-15

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1298/Pun/2024 िनधा"रण वष" / Assessment Year: 2014-15 Dcit, Central Circle-2, Vs. Rajuri Steel & Tmt Aurangabad. Bars Pvt. Ltd., Plot No.F-16-17 & Gut No.49, 51 & 52, Additional Midc, Phase- Ii, Daregaon, Jalna- 431203. Pan : Aaics2970E Appellant Respondent C.O. No.32/Pun/2024 (Arising Out Of Ita No.1298/Pun/2024) िनधा"रण वष" / Assessment Year: 2014-15 Rajuri Steel & Tmt Bars Vs. Dcit, Central Circle-2, Pvt. Ltd., Aurangabad. Plot No.F-16-17 & Gut No.49, 51 & 52, Additional Midc, Phase-Ii, Daregaon, Jalna- 431203. Pan : Aaics2970E Appellant Respondent Revenue By : Shri Ajay Kumar Keshari Assessee By : Shri B. D. Bhide Date Of Hearing 05.11.2024 : Date Of Pronouncement : 12.11.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Revenue Is Directed Against The Order Dated 07.03.2024 Passed By Ld. Cit(A)-12, Pune [‘Ld. Cit(A)’]

For Appellant: Shri B. D. BhideFor Respondent: Shri Ajay Kumar Keshari

Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 68

case was reopened and, therefore, the assessee filed a letter on 25.03.2022 before the Assessing Officer and requested to provide (a) copy of information suggesting escapement of income available with the Assessing Officer based on which notice u/s 148 of the IT Act has 6 C.O. No.32/PUN/2024 been issued

Polly Saha, Kolkata vs. ITO Ward 45(3), Kolkata

ITA 1097/KOL/2024[2011-12]Status: DisposedITAT Kolkata24 Sept 2024AY 2011-12

Bench: Shri Rajpal Yadav & Shri Rakesh Mishraassessment Year: 2011-12

For Appellant: Taraknath Jaiswal, AdvFor Respondent: Madhumita Das, Addl. CIT

Section 143(3)Section 147Section 148Section 250Section 50C

Year (A.Y.) 2011-12, she filed her Return of Income (ROI) on 29.03.2012, declaring total income of Rs. 1,86,188/-. Based on information suggesting escapement of income pertaining to A.Y. 2011-12, arising from the sale of immovable property, the Assessing Officer (the Ld. AO) initiated reassessment proceedings under

Ratn & Co., Mumbai vs. ITO -19(3) (1), Mumbai

In the result, appeal filed by the assessee partly allowed

ITA 1981/MUM/2021[2012-13]Status: DisposedITAT Mumbai08 Sept 2022AY 2012-13

Bench: Shri Pavan Kumar Gadale & Shri Gagan Goyalratan & Co. 5 – Navyug Sagar, Teen Batti, Walkeshwar, Mumbai-400006. Pan: Aadfr3713J ...... Appellant Vs. Ito-19(3)(1) Matru Mandir, Mumbai-400007. ..... Respondent Appellant By : Mr. Suchek Anchaliya Respondent By : None Date Of Hearing : 16/06/2022 Date Of Pronouncement : 08/09/2022 Order Per Gagan Goyal, A.M: This Appeal By The Assessee Is Directed Against The Order Of National Faceless Appeal Centre, Delhi [Hereinafter Referred To As [‘Nfac’] Dated 11.09.2021 Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As [‘The Act’] For The Assessment Year (Ay) 2012-13. The Assessee Has Raised The Following Grounds Of Appeal: “1. On The Facts & In The Circumstances Of The Case & In Law The Ld. Cit (A) Erred In Not Considering That The Assumption Of Jurisdiction By The Ld. Assessing

For Appellant: Mr. Suchek AnchaliyaFor Respondent: None

Section 142(1)Section 143(2)Section 147Section 148Section 250

DGIT (Investigation), Mumbai 3. In this case, the information was received from the office of DGIT (Inv.), Mumbai showing certain pieces of information suggesting escapement of income. Thereafter, the case was selected for reassessment u/s 147 of the Act after recording reasons for reopening and obtaining requisite administrative approval