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

Hh the Dalai Lamas Central Tibetan Relief Committee, Cta Gangchen Kyishong vs. Commissioner of Income Tax(Exemption), Chandigarh

The appeal stands allowed for statistical purpose

ITA 69/CHANDI/2026[2027-28]Status: FixedITAT Chandigarh02 Jul 2026AY 2027-28

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.69/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) Smt. Kuldeep Kaur Ito Ward-1 Vpo Saina Sadan, Tehsil Pehowa बनाम/ Vs. Aaykar Bhawan, Sec-5 Distt. Kurukshetra 136128 Kurukshetra - 136118 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Cqepk-1384-H (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : None (Adj. Application Rejected) ""थ"कीओरसे/Respondent By : Sh. Prabodh Sharma (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 25-06-2026 घोषणाकीतारीख /Date Of Pronouncement 02-07-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2015- 16 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 14.11.2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S 147 R.W.S 144 R.W.S. 144B Of The Act On 24.03.2022. In The Assessment Order, Ld. Ao Made Twin Additions To Determine Assessee’S Income At Rs.125.94 Lacs. The Assessee Failed To Make

For Appellant: None (Adj. Application Rejected)For Respondent: Sh. Prabodh Sharma (Addl. CIT) - Ld. Sr. DR
Section 147

Kuldeep Kaur, Pehowa vs. Income Tax Officer, Ward 1, Kurukshetra

The appeal stands allowed for statistical purpose

ITA 69/CHANDI/2025[2015-16]Status: DisposedITAT Chandigarh02 Jul 2026AY 2015-16

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.69/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) Smt. Kuldeep Kaur Ito Ward-1 Vpo Saina Sadan, Tehsil Pehowa बनाम/ Vs. Aaykar Bhawan, Sec-5 Distt. Kurukshetra 136128 Kurukshetra - 136118 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Cqepk-1384-H (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : None (Adj. Application Rejected) ""थ"कीओरसे/Respondent By : Sh. Prabodh Sharma (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 25-06-2026 घोषणाकीतारीख /Date Of Pronouncement 02-07-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2015- 16 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 14.11.2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S 147 R.W.S 144 R.W.S. 144B Of The Act On 24.03.2022. In The Assessment Order, Ld. Ao Made Twin Additions To Determine Assessee’S Income At Rs.125.94 Lacs. The Assessee Failed To Make

For Appellant: None (Adj. Application Rejected)For Respondent: Sh. Prabodh Sharma (Addl. CIT) - Ld. Sr. DR
Section 147

Gurdayal Singh, Kaithal vs. Income Tax Officer, Kaithal

The appeal stands allowed for statistical purpose

ITA 1673/CHANDI/2025[2012-13]Status: DisposedITAT Chandigarh02 Jul 2026AY 2012-13

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.1673/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) Shri Gurdayal Singh Ito S/O Sh. Kartar Singh Ward – 1, Kaithal बनाम/ Vs. Patti Kayastha Seth, Dhand Road Haryana Near Tagore School, Kaithal Haryana - 136027 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Fhdps-2152-C (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Pulkit Saini (Advocate) (Virtual) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Prabodh Sharma (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 25-06-2026 घोषणाकीतारीख /Date Of Pronouncement 02-07-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2012- 13 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 08.09.2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 147 R.W.S. 143(3) Of The Act On 11.12.2019 Wherein Ld. Ao Made Addition Of Cash Deposit For Rs.50 Lacs For Want Of Substantiating Documents From The Assessee. The Ld. Cita(A) Dismissed The Appeal Of The Assessee For Want Of Any Representation From Assessee. Aggrieved, The Assessee Is In Further Appeal Before Us. The Only Prayer Of Ld. Ar Is Another Opportunity Of Hearing Before The Lower Authorities Which Has Been Opposed By Ld. Sr. Dr. The Ld. Ar Stated That The Assessee Is In A Position To Substantiate The Sources Of Cash Deposit. 2. Keeping In Mind The Principles Of Natural Justice, We Deem It Fit To Grant Another Opportunity Of Hearing To The Assessee. Accordingly, The Impugned Order Is Set Aside & The Matter Is Restored Back To The File Of Ld. Ao For De-Novo Assessment With A Direction To The Assessee To Plead & Prove Its Case Forthwith. 3. The Appeal Stands Allowed For Statistical Purpose. Order Pronounced On 02Nd July, 2026

For Appellant: Sh. Pulkit Saini (Advocate) (Virtual) – Ld. ARFor Respondent: Sh. Prabodh Sharma (Addl. CIT) - Ld. Sr. DR
Section 147

R1589 Uyyakondan Tirumalai Primary Agricultural Cooperative Society Limited, Trichy vs. Income Tax Officer, Ward 2(1), Trichy

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

ITA 2598/CHNY/2026[2016-17]Status: DisposedITAT Chennai02 Jul 2026AY 2016-17

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No. 2598/Chny/2026 ननिाारण वर्ा / Assessment Years : 2016-17 R1589 Uyyakondan Tirumalai The Income Tax Officer Primary Agricultural Co- Vs. Ward 2(1) Operative Society Limited Trichy. Nachikuruchi, Somarasampettai Post, Srirangam Trichy, Tiruchirappalli – 620 102. [Pan: Aabar2093Q] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. R.Venkataraman, Ca प्रत्यर्थी की ओर से/Respondent By : Shri. Manjunath H.S., Addl.Cit सुनवाई की तारीख/Date Of Hearing : 18.06.2026 घोर्णा की तारीख/Date Of Pronouncement : 02.07.2026 आदेश /O R D E R Per S. R. Raghunatha, Am : The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 11.02.2026 Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (Hereinafter Referred To As "The Ld. Cit(A)"), Arising Out Of The Assessment Order Dated 15.02.2024 Passed By The Assessing Officer, Assessment Unit, National Faceless Assessment

For Appellant: Shri. R.Venkataraman, CAFor Respondent: Shri. Manjunath H.S., Addl.CIT
Section 139(1)Section 144Section 147Section 148Section 148ASection 69A

R1589 Uyyakondan Tirumalai Primary Agricultural Cooperative Society Limited, Trichy vs. Income Tax Officer, Ward 2(1), Trichy

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

ITA 2597/CHNY/2026[2015-16]Status: DisposedITAT Chennai02 Jul 2026AY 2015-16

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos. 2597/Chny/2026 ननिाारण वर्ा / Assessment Years : 2015-16 R1589 Uyyakondan Tirumalai The Income Tax Officer Primary Agricultural Co- Vs. Ward 2(1) Operative Society Limited Trichy. Nachikuruchi, Somarasampettai Post, Srirangam Trichy, Tiruchirappalli – 620 102. [Pan: Aabar2093Q] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. R.Venkataraman, Ca प्रत्यर्थी की ओर से/Respondent By : Shri. Manjunath H.S., Addl.Cit सुनवाई की तारीख/Date Of Hearing : 18.06.2026 घोर्णा की तारीख/Date Of Pronouncement : 02.07.2026 आदेश /O R D E R Per S. R. Raghunatha, Am : The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 11.02.2026 Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (Hereinafter Referred To As "The Ld. Cit(A)"), Arising Out Of The Assessment Order Dated 12.03.2024 Passed By The Assessing Officer, Assessment Unit, National Faceless Assessment

For Appellant: Shri. R.Venkataraman, CAFor Respondent: Shri. Manjunath H.S., Addl.CIT
Section 139(1)Section 147Section 148Section 148ASection 149(1)Section 69ASection 80P