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

Suman Co-Operative Housing Society Ltd, Mumbai vs. I.T.O Ward 27(3)(1), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 4375/MUM/2026[2012-2013]Status: DisposedITAT Mumbai14 Jul 2026AY 2012-2013

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2012-13 Suman Co-Operative Housing I.T.O, Ward 27(3)(1), Society Ltd Mumbai Office Block ,V.N.Purav Marg Chembur Mumbai 400071 Vs. Mumbai - 400071 (Pan: Abffs2941C) (Appellant) (Respondent) Present For: Assessee : Shri Bharat Kumar, Ca Revenue : Smt. Sujatha Iyyanger, Sr, Dr Date Of Hearing : 02.07.2026 Date Of Pronouncement : 14.07.2026 O R D E R Per Girish Agrawal: This Appeal Filed By The Assessee Is Against The Order Of Ld. Addl/Jcit (A) Agra, Vide Order No. Itba/Apl/S/250/2025- 26/1086668964(1), Dated 27.02.2026, Passed Against The Assessment Order By The Income Tax Officer, Ward 27(3)(3), Mumbai U/S. 147 R.W.S. 144 Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”), Dated 09.12.2019, For Assessment Year 2012-13. 2. Grounds Taken By The Assessee Are Reproduced As Under: 1. On The Facts & In The Circumstances Of The Case, The Learned Cit(A) Has Erred In Law In Upholding The Validity Of The Reassessment Proceedings Initiated Under Section 147/148 Of The Income Tax Act, 1961, Which Are Bad In Law, Without Jurisdiction & Liable To Be Quashed.

For Appellant: Shri Bharat Kumar, CAFor Respondent: Smt. Sujatha Iyyanger, Sr, DR
Section 143(3)Section 147Section 56Section 80(2)Section 80PSection 80P(2)(c)Section 80P(2)(d)Section 80P(4)

Shaibaz Mohammadullah Khan, Mumbai vs. DCIT, Central Circle - 2(1), Mumbai

The appeals stand partly allowed

ITA 3464/MUM/2026[2023-24]Status: DisposedITAT Mumbai14 Jul 2026AY 2023-24

Bench: Hon’Ble Shri Pawan Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.3440/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2019-20) & 2. आयकरअपीलसं./ Ita No. 3441/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2020-21) & 3. आयकरअपीलसं./ Ita No. 3442/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2021-22) & 4. आयकरअपीलसं./ Ita No. 3443/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2022-23) & 5. आयकरअपीलसं./ Ita No. 3444/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2023-24) Shri Javeed Ismail Khatri Dcit Central Circle – 2(1) 226, Ashoka Shopping Centre 804, Pratishtha Bhavan बिधम/ Vs. Gt Hospital Complex, L.T. Road Old Cgo Annexe., M.K.Road Mumbai, Maharashtra 400001 Mumbai Maharashtra 400020 स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabpk-9980-G (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & 6. आयकरअपीलसं. / Ita No. 3463/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2021-22) &

For Appellant: Sh. Suchak Anchaliya (CA) a/w Ms. VanshikaFor Respondent: Sh. Sajit V.Nair (Addl. CIT) - Ld. Sr. DR
Section 143(3)Section 65B

Shaibaz Mohammadullah Khan, Mumbai vs. DCIT, Central Circle - 2(1), Mumbai

The appeals stand partly allowed

ITA 3463/MUM/2026[2021-22]Status: DisposedITAT Mumbai14 Jul 2026AY 2021-22

Bench: Hon’Ble Shri Pawan Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.3440/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2019-20) & 2. आयकरअपीलसं./ Ita No. 3441/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2020-21) & 3. आयकरअपीलसं./ Ita No. 3442/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2021-22) & 4. आयकरअपीलसं./ Ita No. 3443/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2022-23) & 5. आयकरअपीलसं./ Ita No. 3444/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2023-24) Shri Javeed Ismail Khatri Dcit Central Circle – 2(1) 226, Ashoka Shopping Centre 804, Pratishtha Bhavan बिधम/ Vs. Gt Hospital Complex, L.T. Road Old Cgo Annexe., M.K.Road Mumbai, Maharashtra 400001 Mumbai Maharashtra 400020 स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabpk-9980-G (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & 6. आयकरअपीलसं. / Ita No. 3463/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2021-22) &

For Appellant: Sh. Suchak Anchaliya (CA) a/w Ms. VanshikaFor Respondent: Sh. Sajit V.Nair (Addl. CIT) - Ld. Sr. DR
Section 143(3)Section 65B

Javed Ismail Khatri, Mumbai vs. DCIT, Central Circle 2(1), Mumbai

The appeals stand partly allowed

ITA 3444/MUM/2026[2023-24]Status: DisposedITAT Mumbai14 Jul 2026AY 2023-24

Bench: Hon’Ble Shri Pawan Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.3440/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2019-20) & 2. आयकरअपीलसं./ Ita No. 3441/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2020-21) & 3. आयकरअपीलसं./ Ita No. 3442/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2021-22) & 4. आयकरअपीलसं./ Ita No. 3443/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2022-23) & 5. आयकरअपीलसं./ Ita No. 3444/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2023-24) Shri Javeed Ismail Khatri Dcit Central Circle – 2(1) 226, Ashoka Shopping Centre 804, Pratishtha Bhavan बिधम/ Vs. Gt Hospital Complex, L.T. Road Old Cgo Annexe., M.K.Road Mumbai, Maharashtra 400001 Mumbai Maharashtra 400020 स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabpk-9980-G (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & 6. आयकरअपीलसं. / Ita No. 3463/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2021-22) &

For Appellant: Sh. Suchak Anchaliya (CA) a/w Ms. VanshikaFor Respondent: Sh. Sajit V.Nair (Addl. CIT) - Ld. Sr. DR
Section 143(3)Section 65B

Javed Ismail Khatri, Mumbai vs. DCIT, Central Circle - 2(1), Mumbai

The appeals stand partly allowed

ITA 3443/MUM/2026[2022-23]Status: DisposedITAT Mumbai14 Jul 2026AY 2022-23

Bench: Hon’Ble Shri Pawan Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.3440/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2019-20) & 2. आयकरअपीलसं./ Ita No. 3441/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2020-21) & 3. आयकरअपीलसं./ Ita No. 3442/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2021-22) & 4. आयकरअपीलसं./ Ita No. 3443/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2022-23) & 5. आयकरअपीलसं./ Ita No. 3444/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2023-24) Shri Javeed Ismail Khatri Dcit Central Circle – 2(1) 226, Ashoka Shopping Centre 804, Pratishtha Bhavan बिधम/ Vs. Gt Hospital Complex, L.T. Road Old Cgo Annexe., M.K.Road Mumbai, Maharashtra 400001 Mumbai Maharashtra 400020 स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabpk-9980-G (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & 6. आयकरअपीलसं. / Ita No. 3463/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2021-22) &

For Appellant: Sh. Suchak Anchaliya (CA) a/w Ms. VanshikaFor Respondent: Sh. Sajit V.Nair (Addl. CIT) - Ld. Sr. DR
Section 143(3)Section 65B

Javed Ismail Khatri, Mumbai vs. DCIT, Central Circle - 2(1), Mumbai

The appeals stand partly allowed

ITA 3442/MUM/2026[2021-22]Status: DisposedITAT Mumbai14 Jul 2026AY 2021-22

Bench: Hon’Ble Shri Pawan Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.3440/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2019-20) & 2. आयकरअपीलसं./ Ita No. 3441/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2020-21) & 3. आयकरअपीलसं./ Ita No. 3442/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2021-22) & 4. आयकरअपीलसं./ Ita No. 3443/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2022-23) & 5. आयकरअपीलसं./ Ita No. 3444/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2023-24) Shri Javeed Ismail Khatri Dcit Central Circle – 2(1) 226, Ashoka Shopping Centre 804, Pratishtha Bhavan बिधम/ Vs. Gt Hospital Complex, L.T. Road Old Cgo Annexe., M.K.Road Mumbai, Maharashtra 400001 Mumbai Maharashtra 400020 स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabpk-9980-G (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & 6. आयकरअपीलसं. / Ita No. 3463/Mum/2026 (निर्धारणवर्ा / Assessment Year: 2021-22) &

For Appellant: Sh. Suchak Anchaliya (CA) a/w Ms. VanshikaFor Respondent: Sh. Sajit V.Nair (Addl. CIT) - Ld. Sr. DR
Section 143(3)Section 65B