Section 147 of the Income Tax Act

Income-tax Act, 2025: s.279

Section 147 of the Income-tax Act, 1961 corresponds to section 279 (Income escaping assessment) of the Income-tax Act, 2025.

Read section 279 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 147 is National Thermal Power Co. Ltd. v. CIT (229 ITR 383), cited in 5,834 of the 49,210 judgments on BharatTax that turn on this section.

Leading authorities on Section 147

National Thermal Power Co. Ltd. v. CIT
229 ITR 383 · 1998 · Supreme Court
5,834
citing judgments

Appellate authorities can consider new claims and additional grounds if the relevant facts are already on record. The purpose of assessment is to correctly determine tax liability, allowing both parties to raise issues.

Collector, Land Acquisition v. Mst. Katiji
167 ITR 471 · 1987 · Supreme Court
3,926
citing judgments

Delay in filing appeals, when supported by sufficient or justifiable cause, should be condoned with a liberal approach to ensure substantial justice. This principle prioritizes the cause of justice over mere technicalities.

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.

Malabar Industrial Co. Ltd. v. CIT
243 ITR 83 · 2000 · Supreme Court
2,943
citing judgments

For revision under Section 263, the Assessing Officer's order must be both erroneous and prejudicial to the interests of the revenue; if either condition is not met, the revisionary jurisdiction cannot be invoked. An order is not erroneous merely because the Assessing Officer did not record the details of enquiries conducted, provided due enquiries were made.

Pr. CIT v. Abhisar Buildwell (P.) Ltd.
149 Taxmann.com 399 · 2023 · Supreme Court
2,379
citing judgments

An assessment under section 153A is without jurisdiction if there is an absence of incriminating material for an unabated assessment year.

CIT v. Multiplan India Ltd.
38 ITD 320 · 1991 · ITAT
2,267
citing judgments

An appeal before the Income Tax Appellate Tribunal can be dismissed for non-prosecution or treated as unadmitted when the appellant fails to appear, cooperate, or show diligence, in accordance with Rule 19(2) of the Income-tax (Appellate Tribunal) Rules. The law aids the vigilant, not those who sleep on their rights.

CIT v. Reliance Petroproducts Pvt. Ltd.
322 ITR 158 · 2010 · Supreme Court
2,228
citing judgments

Penalty under Section 271(1)(c) for furnishing inaccurate particulars or concealment of income is not automatically leviable if the assessee has made a full disclosure of all particulars and the addition or disallowance arises from a difference of opinion.

Estate of Late Tukojirao Holkar v. CWT
223 ITR 480 · 1997 · High Court
2,040
citing judgments

A court or tribunal is not bound to answer a reference or adjudicate an appeal on its merits if the party at whose instance the proceeding is made fails to appear at the hearing or take necessary steps for its proper conduct.

Sumati Dayal v. CIT
214 ITR 801 · 1995 · Supreme Court
1,967
citing judgments

The Revenue is entitled to look behind the apparent form of a transaction to discover its true nature, applying the test of human probabilities and surrounding circumstances. If transactions defy logic or are unnatural, they can be treated as bogus, even if supported by some documentation, especially in cases of cash credits or unexplained investments.

Goetze (India) Ltd. v. CIT
284 ITR 323 · 2006 · Supreme Court
1,842
citing judgments

An assessee cannot raise a new claim or a claim not made in the original or revised return of income for the first time directly before the Assessing Officer during assessment proceedings.

Judgments on Section 147

Shahnawaz, Uttar Pradesh vs. ITO Ward-1(2)(5), Uttar Prdesh

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 9048/DEL/2025[2014-15]Status: DisposedITAT Delhi17 Jul 2026AY 2014-15

Bench: Shri Anubhav Sharma & Shri Manish Agarwal[Assessment Year : 2014-15] Shahnawaz, Vs Ito 590, Uncha Saddique Nagar, Ward-1(2)(5) Lisadi Gate, Meerut, Uttar Meerut Pradesh Pan-Badps5592M Appellant Respondent Appellant By Shri V. Rajakumar, Adv. Respondent By Sh. Ajay Kumar Arora Date Of Hearing 13.05.2026 Date Of Pronouncement 17.07.2026 Order Per Manish Agarwal, Am : The Present Appeal Is Filed By Assessee Against The Order Dated 15.03.2025 Of Ld. Commissioner Of Income Tax, National Faceless Appeal Centre (Nfac) Delhi [“Ld. Cit(A)”] In Appeal No. Nfac/2013- 14/10253818 Passed U/S 250 Of The Income Tax Act, 1961 [“The Act”] Arising Out Of Assessment Order Dated 11.05.2023 Passed U/S 147 R.W.S. 144 Of The Act Pertaining To Assessment Year 2014-15. 2. It Is Observed That The Appeal Was Filed Delayed By 213 Days. Before Us, An Application For Condonation Of Delay Was Filed Wherein, It Is Stated That Assessee Has Sent The Appellate Order For The Preparation Of The Appeal To The Office Of Its Counsel Shri Vinod Kumar Goel, Who Was Handling The Appeals Matters. Later When The Assessee Enquired About The Status Of The Appeal, It Was Come To His Notice That Due To Illness, Shri Goel Had Expired & The Appeal Was Not Field. Therefore, The Immediately Rushed & Engaged A New Counsel For The Preparation & Filing The Appeal. Due To This Reason The Appeal Was Filed Delayed By 213 Days. It Is Thus Submitted That The Delay Was Neither Intentional Nor Willful & Occurred Due To Circumstances Beyond The Control Of The Assessee & Has Bonafide Reason Thus It Is Requested To Condone The Delay & Decide The Appeal On Merits.

Section 147Section 250Section 44ASection 69A