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“regular assessment”

Chapter I - PreliminarySection 2 - DefinitionsSection 2(40) / Section 143(3) / Section 1442,899 judgments

The decision most relied on for regular assessment is CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd. (374 ITR 645), cited in 1,823 judgments on BharatTax.

Leading authorities on regular assessment

CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd.
374 ITR 645 · 2015 · High Court
1,823
citing judgments

In Section 153A proceedings, the scope of assessment extends to abated proceedings, enabling an assessee to raise fresh legal claims that could have been made in regular assessment proceedings.

Lalchand Bhagat Ambica Ram v. CIT
37 ITR 288 · 1959 · Supreme Court
570
citing judgments

Where an assessee maintains regular books of account, and these books are not rejected or found defective by the Assessing Officer, any cash deposits or available cash shown in the cash book, if sufficient to cover the transaction, cannot be treated as unexplained income or an addition under sections 68 or 69A.

Canara Housing Development Co. v. DCIT
49 Taxmann.com 98 · 2014 · High Court
283
citing judgments

Proceedings under Section 153A of the Income Tax Act are not confined solely to incriminating material found during a search, and the Assessing Officer can assess total income for the relevant years.

DCIT v. Sunil Kumar Sharma
159 Taxmann.com 179 · 2024 · High Court
269
citing judgments

Loose sheets of paper containing jottings, not shown to be part of regularly maintained books of accounts, do not constitute incriminating material for initiating assessment under section 153C. The satisfaction note required for 153C proceedings must specify the assessment year to which the alleged incriminating material belongs.

CIT v. British Paints India Ltd.
188 ITR 44 · 1991 · Supreme Court
204
citing judgments

The Assessing Officer has a duty to examine whether an assessee's books of account truly disclose the correct income and is not bound to accept the accounting system regularly employed by the assessee or methods followed in earlier years. Each assessment year is a distinct and self-contained unit for tax purposes.

CIT v. Lavanya Land (P) Ltd.
83 Taxmann.com 161 · 2017 · High Court
172
citing judgments

In a search assessment under Section 153A or 153C, additions cannot be sustained if the material or transactions relied upon do not relate or pertain to the assessee. Regular books of accounts not unearthed during search do not constitute incriminating material to justify additions.

All Cargo Global Logistics Ltd. v. Deputy Commissioner of Income-tax
23 Taxmann.com 103 · 2012 · High Court
162
citing judgments

Additions cannot be made under Section 153A for assessment years where original assessments have become final, unless incriminating material relevant to those years is unearthed during the search operation under Section 132.

CIT v. Gurubachhan Singh J. Juneja
302 ITR 63 · 2008 · High Court
147
citing judgments

When unaccounted receipts or suppressed sales are detected and books of account are rejected under Section 145(3), additions to income must be restricted to the profit element embedded in such transactions, not the entire transaction value. This profit element is to be estimated by considering the assessee's regular profit ratio as per books of account.

Judgments citing regular assessment

Deputy Commissioner of Income Tax, Central Circle-2, Ludhiana vs. Om Sons Marketing Private Limited, Quila Chowk

The appeal of the assessee stand allowed whereas the revenue’s appeal stand dismissed accordingly

ITA 193/CHANDI/2025[2022-23]Status: DisposedITAT Chandigarh13 Jan 2026AY 2022-23

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.48/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) M/S Malbros International Pvt. Ltd. Dcit बनाम/ Village Mansoorwal Central Circle-2 Tehsil Zira Head Office Ludhiana Vs. Old Cantt Road, Faridkot – 151203 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aadcm-7203-R (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. आयकर अपील सं. / Ita No.463/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) Dcit M/S Malbros International Pvt. Ltd. बनाम/ Central Circle-2 Village Mansoorwal Ludhiana Tehsil Zira Head Office Vs. Old Cantt Road, Faridkot – 151203 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aadcm-7203-R (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकर अपील सं. / Ita No.49/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) M/S Om Sons Marketing Pvt. Ltd. Dcit बनाम/ Quila Chowk, Old Cantt Road, Centre Circle-2 Vs. Faridkot, Punjab-151203 Ludhiana "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaco-8962-E (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकर अपील सं. / Ita No.193/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23)

For Appellant: Shri Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Sh. Abhishek Pal Garg (CIT) – Ld. DR (Virtual)
Section 143(3)Section 145(3)Section 251(2)Section 69C

case of an assessee without following the required procedure of Sec.148, Explanation-2. Though the provisions of Sec. 143 provide the general framework for regular assessment, the provisions of Sec. 147 & 148 (post-2021 regime) deal with reassessment based on information suggesting escapement of income including that unearthed during

Income Tax Officer, Ward-1, Sirsi vs. Shri Bhooteshwar Pattina Sahakari Sangha Niyamitha, Sirsi

The appeal of the revenue is DISMISSED as withdrawn

ITA 305/PAN/2025[2020-21]Status: DisposedITAT Panaji08 Jan 2026AY 2020-21

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliआयकर अपील सं. Ita No. 305/Pan/2025 निर्धारण वर्ा / Assessment Year : 2020-21 Income Tax Officer Ward-(1), Sirsi. . . . . . . . Appellant बिधम / V/S Shri Bhooteshwar Pattina Sahakari Sangh Niyamita Cp Bazar, Opp. Union Bank, Sirsi, Sirsi - 581401 Pan : Aauas5459A . . . . . . . Respondent Represented Assessee By: None For The Assessee Revenue By: Ms Rijjula Uniyal [‘Ld. Dr’] Date Of Conclusive Hearing: 08/01/2026 Date Of Pronouncement : 08/01/2026 Order Per G. D. Padmahshali, Am; The Present Appeal By The Revenue Is Instituted U/S 253(2) Of The Income Tax Act, 1961 [‘The Act’ In Short] Challenges The Order Dt. 21/05/2025 Passed U/S 250 Of The Act By The National Faceless Appeal Centre, Delhi [‘Ld. Nfac’ In Short] Which In Turn Arisen From The Regular Assessment Order Dt. 22/09/2022 Passed U/S 143(2) Of The Act By The National Faceless E-Asstt. Centre, Delhi [‘Ld. Ao’ In Short] For Assessment Year 2020-21 [‘Ay’ In Short]

For Appellant: None for the AssesseeFor Respondent: Ms Rijjula Uniyal [‘Ld. DR’]
Section 143(2)Section 250Section 253(2)

21/05/2025 passed u/s 250 of the Act by the National Faceless Appeal Centre, Delhi [‘Ld. NFAC’ in short] which in turn arisen from the regular assessment order dt. 22/09/2022 passed u/s 143(2) of the Act by the National Faceless e-Asstt. Centre, Delhi [‘Ld. AO’ in short] for assessment

Sandip Ganpat Lokhande, Pune vs. Income Tax Officer Ward 13(2), Pune

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

ITA 2628/PUN/2025[2017-18]Status: DisposedITAT Pune05 Jan 2026AY 2017-18

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2628/Pun/2025 िनधा"रण वष" / Assessment Year : 2017-18 Sandip Ganpat Lokhande, Vs. Ito, Ward-13(2), Pune. A/P Annapur, Tal- Shirur, Shirur S.O., Pune- 412210. Pan : Akepl2437L Appellant Respondent Assessee By : Smt. Deepa Khare Revenue By : Shri Manish Sinha Date Of Hearing : 22.12.2025 Date Of Pronouncement : 05.01.2026 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 18.09.2025 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2017-18. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. The Ld Cit(A) Erred In Law & On Facts In Dismissing Appeal By Not Condoning The Delay Without Appreciating The Facts & Circumstances Of The Case. 2. The Ld Cit(A) Erred In Law & On Facts In Confirming Levy Of Penalty U/S 270A At Rs 3,59,726/- Towards Alleged Misreporting Of Income. 3. The Appellant Craves Leave To Add, Alter, Modify Or Substitute Any Ground Of Appeal At The Time Of Hearing.”

For Appellant: Smt. Deepa KhareFor Respondent: Shri Manish Sinha
Section 143(3)Section 270A

time of hearing.” 2 3. Facts of the case, in brief, are that the assessee is an individual and in his case regular assessment order u/s 143(3) of the IT Act was passed and subsequently vide order 04.08.2021 penalty u/s 270A of the IT Act of Rs.3